COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2020

106 judgments · page 6 of 6

Tribunals and Commissions08 Oct 2020Allowed

M/s. Hindustan Zinc Ltd. @Hash Commissioner Of Customs, Central Excise and Central GST, Udaipur

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0006

Cenvat Credit Rules, 2004 — Rule 2(i), 3, 4

Tribunals and Commissions07 Oct 2020Allowed

M/s Jayaswal Neco Industries Ltd. @Hash Commissioner Of Customs, Central Excise and Service Tax, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0005

Finance Act, 1994 — Section 65(105)(zzb), 66, 68, 68(1), 68(2), 69, 70, 73, 73(1), 77, 78Service Tax Rules, 1994 — Rule 2(1)(d), 4, 21A

Tribunals and Commissions05 Oct 2020Allowed

M/s. Rohan Motors Limited @Hash Commissioner Of Central Excise, Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0004

Finance Act, 1994 — Section 75, 78

Tribunals and Commissions01 Oct 2020Allowed

Shri Vinay Kumar, Proprietor Of M/s. Regal Theatre @Hash Principal Commissioner Of Service Tax, Delhi-I

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0003

Finance Act, 1994 — Section 65(90a), 65(105)(zzzz), 66B, 66D, 66E, 66E(a), 66F(3)(b), 67(1), 73

Tribunals and Commissions01 Oct 2020Allowed

M/s. Mewar Technocast Pvt.Ltd. @Hash Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0002

Cenvat Credit Rules, 2004 — Rule 4(5)(a), 4(6)Central Excise Rules, 2002 — Rule 9Central Excise Act, 1944 — Section 11A(1), 11AB, 11AA, 11AC

Tribunals and Commissions01 Oct 2020Dismissed

Commissioner of Customs, Central Excise And Service Tax @Hash M/s. EWDPL

Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0001

Finance Act, 1994 — Section 65(105)(zzzz), 66, 69, 73, 76, 77, 78Finance Act, 2012 — Section 80, 80(1), 80(2)Constitution Of India, 1950 — Article 141