COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2016

51 judgments · page 2 of 3

Tribunals and Commissions29 Jul 2016Allowed

M/s Shyam Oil Cake Pvt. Ltd. And Anr. Vs C.C.E. Jaipur-II And Anr.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 07 CESTAT CK 0005

Central Excise Tariff Act, 1985 — Chapter 15Central Excise Act, 1944 — Section 11B, 11B(2)

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Tribunals and Commissions28 Jul 2016Dismissed

C.C.E. And ST, Jodpur Vs G.S. Bansal And Company

Customs, Excise And Service Tax Appellate Tribunal · (2016) 07 CESTAT CK 0004

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Tribunals and Commissions22 Jul 2016Dismissed

M/s Intex Infosolutions Ltd. And Ors. Vs C.C.E. Delhi-II And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 07 CESTAT CK 0003

Central Excise Act, 1944 — Section 11AC

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Tribunals and Commissions15 Jul 2016Allowed

M/s.Hindustan Zinc Ltd. Vs C.C.E And S.T., Udaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 07 CESTAT CK 0002

Central Excise Tariff Act, 1985 — Chapter 26, Section 3Cenvat Credit Rules, 2004 — Rule 3, 3(7)(b), 9

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Tribunals and Commissions13 Jul 2016Allowed

M/s Sharda Exports Vs C.C. And S.T. Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2016) 07 CESTAT CK 0001

Finance Act, 2016 — Section 160

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Tribunals and Commissions30 Jun 2016Allowed

Raghav Construction Vs C.C.E. And S.T.- Jaipur-I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0007

Finance Act, 1994 — Section 65(105), 78

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Tribunals and Commissions30 Jun 2016Disposed Of

Friendz Exhibition And Promotions (P) Ltd. Vs C.S.T., Delhi I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0006

Service Tax Rules, 1994 — Rule 6Finance Act, 1994 — Section 76

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Tribunals and Commissions28 Jun 2016Allowed

Vodafone Essar Mobile Services Ltd. Vs C.S.T., Delhi III

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0004

Cenvat Credit Rules, 2004 — Rule 15, 15(4), 15(2)Finance Act, 1994 — Section 77, 78, 80

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Tribunals and Commissions26 Jun 2016Allowed

M/s. Amber Enterprises India Pvt. Ltd Vs C.C.E. And S.T.-Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0005

Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 3, 7

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Tribunals and Commissions20 Jun 2016Allowed

Mahindra And Mahindra Ltd. Vs C.C. New Delhi (Air Cargo Export)

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0003

Customs Act, 1962 — Section 2(34), 28Customs (Amendment and Validation) Act, 2011 — Section 28(11)

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Tribunals and Commissions17 Jun 2016Disposed Of

Sambhavnath Industries India Pvt. Ltd. And Ors. Vs C.C.E. And S.T., Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0002

Customs Act, 1962 — Section 110, 110(a), 110(1), 110(2)Central Excise Act, 1944 — Section 12Central Excise Rules, 2002 — Rule 25

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Tribunals and Commissions17 Jun 2016Allowed

J.K. Industries Ltd. Vs C.C.E, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0001

Central Excise Tariff Act, 1985 — Chapter 40

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Tribunals and Commissions09 May 2016Partly Allowed

Sidhi Vinayak Induction Pvt. Ltd Vs C.C.E, And S.T.-Jaipur-I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 05 CESTAT CK 0001

Central Excise Tariff Act, 1985 — Chapter 72Cenvat Credit Rules, 2004 — Rule 2(k), 15(2)Central Excise Act, 1944 — Section 11AC

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Tribunals and Commissions13 Apr 2016Disposed Of

Hindustan Zinc Limited Vs C.C.E., Jaipur-II

Customs, Excise And Service Tax Appellate Tribunal · (2016) 04 CESTAT CK 0001

Erstwhile Central Excise Rules, 1944 — Rule 57AA(d)Cenvat Credit Rules, 2002 — Rule 2(g)Central Excise Act, 1944 — Section 11AC

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Tribunals and Commissions30 Mar 2016Dismissed

CCE, Indore Vs Kanoria Sugar And Genl. Manufacturing Co. Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0007

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Tribunals and Commissions28 Mar 2016Allowed

M/s. Pankaj Oxygen Limited Vs CCE, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0006

Service Tax Rules, 1994 — Rule 2(1)(d)(v)Cenvat Credit Rules, 2004 — Rule 3

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Tribunals and Commissions28 Mar 2016Disposed Of

M/s. New Field Detergents Pvt. Ltd. Vs C.C.E., Jaipur - I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0005

Central Excise Act, 1944 — Section 11AC

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Tribunals and Commissions22 Mar 2016Allowed

M/s.Rallison Electricals Pvt. Ltd. Vs C.C.E., Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0004

Central Excise Act, 1985 — Chapter 85Cenvat Credit Rules, 2004 — Rule 6, 6(6)(i)

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Tribunals and Commissions17 Mar 2016Allowed

M/s Jaideep Ispat and Alloys Pvt. Ltd. And Ors. Vs C.C.E. And S.T. Indore

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0003

Central Excise Tariff Act, 1985 — Chapter 72Cenvat Credit Rules, 2004 — Rule 15(2), 3(1)

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Tribunals and Commissions07 Mar 2016Allowed

Boria Ram, Superintendent And Ors. Vs Commissioner of Customs, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0002

Customs Act, 1962 — Section 114, 114(i), 114(iii)

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