COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2015

196 judgments · page 9 of 10

Tribunals and Commissions07 May 2015Dismissed

CCE, Indore Vs M/s Dewas Soya Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 05 CESTAT CK 0003

Finance Act, 1994 — Section 65(105)(zzh), 65(106), 65(107), 65(108)
Tribunals and Commissions30 Apr 2015Disposed Of

M/s. Hans Travels Vs C.C.E., Indore

Customs, Excise And Service Tax Appellate Tribunal · (2015) 04 CESTAT CK 0011

Finance Act, 1994 — Section 65(104c), 65(105)(n), 65(113), 65(115), 76, 77, 78Finance Act, 2011 — Section 75Motor Vehicles Act, 1988 — Section 2(43), 65(114), 214
Tribunals and Commissions07 Apr 2015Dismissed

M/s Bhilai Builders Pvt. Ltd. Vs CCE, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 04 CESTAT CK 0003

Finance Act, 1994 — Section 85Central Excise Act, 1944 — Section 37, 37CGeneral Clauses Act, 1897 — Section 27
Tribunals and Commissions18 Mar 2015Allowed

M/s. Coca Cola (I) Pvt. Ltd. Vs C.S.T., Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 03 CESTAT CK 0012

Finance Act, 1994 — Section 65(65), 65(90)(r), 65(105), 65(105)(r), 66A, 67, 70, 72Service Tax (Amendment) Rules, 2002 — Rule 2(1)(d)(iv), 6Service Tax (Fifth Amendment) Rules, 2005 — Rule 2(1)(d)(iv)