COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2015

196 judgments · page 5 of 10

Tribunals and Commissions10 Sept 2015Dismissed

C.S.T., Delhi Vs Genpact India

Customs, Excise And Service Tax Appellate Tribunal · (2015) 09 CESTAT CK 0009

Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B, 35, 35A, 35B, 35EEFinance Act, 1994 — Section 47, 83
Tribunals and Commissions02 Sept 2015Allowed

M/s Groversons And Anr. Vs CC, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 09 CESTAT CK 0005

Customs Valuation (Determination of Prices of the Imported Goods) Rules, 1988 — Rule 4, 10A, 12Customs Act, 1962 — Section 14, 28(2), 28AB, 111(d), 111(m), 112, 114A