Tribunals and Commissions01 Oct 2021Allowed
M/s Jai Balaji Industries Ltd. (Unit III) Vs Commissioner Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0016
Cenvat Credit Rules, 2004 — Rule 2(l)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 12 of 40
Tribunals and Commissions01 Oct 2021Allowed
M/s Jai Balaji Industries Ltd. (Unit I) Vs Commissioner Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0015
Cenvat Credit Rules, 2004 — Rule 5
Tribunals and Commissions01 Oct 2021Allowed
Vijayaa Steels Limited Vs Commissioner Of Central Excise-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0003
Cenvat Credit Rules, 2004 — Rule 6(1), 6(2), 6(3), 6(4), 6(6), 6(6)(i), 14, 15Central Excise Act, 1944 — Section 11A, 11AB, 11ACCentral Excise Tariff Act, 1985 — Chapter 72
Tribunals and Commissions01 Oct 2021Allowed
Kusum Healthcare Pvt Ltd Vs Commissioner Of Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0002
Finance Act, 1994 — Section 65B, 65(19), 65B(44), 65B(51), 65(105), 66A, 66A(1), 66A(2), 66B, 66C, 66D, 66E, 67, 75, 76, 77Service Tax Rules, 1994 — Rule 2, 4, 6, 7, 12
Tribunals and Commissions01 Oct 2021Dismissed
Commissioner, Central Excise And CGST Commissionerate, Udaipur Vs M/s Nuvoco Vistas Corporation Ltd.(formerly known As M/s Lafarge India Pvt. Ltd.)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0001
Central Excise Act, 1944 — Section 3
Tribunals and Commissions30 Sept 2021Allowed
M/s P.V. Enterprises Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0066
Customs Act, 1962 — Section 110, 110A
Tribunals and Commissions29 Sept 2021Allowed
M/s Lohiya Industries Vs Commissioner Of Customs, Central Excise And Service Tax Hyderabad IV Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0065
Central Excise Act, 1944 — Section 2(d), 2(f)
Tribunals and Commissions29 Sept 2021Allowed
M/s. Fox Conn India (P) Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0041
Finance Act, 1994 — Section 65(53a), 66AService Tax Rules, 1994 — Rule 2(1)(d)(iv)
Tribunals and Commissions29 Sept 2021Partly Allowed
M/s.Freight Bridge International Vs Principal Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0040
Customs Brokers Licensing Regulations, 2018 — Regulation 10(b), 10(d), 10(n)
Tribunals and Commissions28 Sept 2021Allowed
M/s.ITC Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0039
Customs Act, 1962 — Section 25, 28, 28AA, 111(o), 112(a), 114A, 125, 142, 142(2)
Tribunals and Commissions28 Sept 2021Dismissed
Commissioner Of Customs Vs M/s. Amara Raja Batteries Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0038
Customs Act, 1962 — Section 74, 128, 128A, 129A(1), 130
Tribunals and Commissions27 Sept 2021Allowed
M/s. Mantri Mettalics Pvt. Ltd. Vs Commissioner Of Central Tax And Central Excise, Kolhapur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0059
Central Excise Act, 1944 — Section 11AA, 11AC, 11AC(1)(c)Cenvat Credit Rules, 2004 — Rule 4(5)(a)
Tribunals and Commissions24 Sept 2021Allowed
M/s.Chareon Pokphand (India) Pvt. Ltd. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0037
Central Excise Tariff Act, 1985 — Section 16
Tribunals and Commissions24 Sept 2021Allowed
M/s. K.S. Worth International Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0017
Central Motor Vehicle Rules, 1989 — Rule 2(a), 2(u), 2(ii), 2(II)(C)(i), 122, 126, 126(A), 138Customs Act, 1962 — Section 49, 111(d), 112(a)Customs Tariff Act, 1975 — Chapter 87
Tribunals and Commissions23 Sept 2021Dismissed
M/s Divi�s Laboratories Ltd., (Unit-2) Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0064
Customs Act, 1962 — Section 67Warehoused Goods (Removal) Regulations, 1963 — Regulation 3, 4
Tribunals and Commissions23 Sept 2021Partly Allowed
M/s KSBL Ltd. Vs Commissioner Of Central Excise And Service Tax, Pune-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0058
Cenvat Credit Rules, 2004 — Rule 2(l), 14, 15(2)Central Excise Act, 1944 — Section 11AA, 11AB, 11AC, 11AC(b)
Tribunals and Commissions23 Sept 2021Dismissed
M/s. Ridge Innovations Pvt. Ltd. Vs Commissioner Of Central Excise, Nashik
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0057
Central Excise Rules, 1944 — Rule 6D, 9(2), 10, 10A, 44, 57, 57Q, 57R, 57R(5), 57R(8), 57T, 57U(2), 173Q(bb)Central Excise Act, 1944 — Section 11A, 11A(1), 11AB, 11AC, 37(2A), 43(1), 115JAIncome Tax Act, 1961 — Section 32, 143(3)Cenvat Credit Rules, 2004 — Rule 4(4)
Tribunals and Commissions23 Sept 2021Allowed
M/s. Jet Airways (India) Ltd. Vs Commissioner Of Customs (Air Cargo)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0036
Insolvency and Bankruptcy Code, 2016 — Section 14Customs Tariff Act, 1975 — Section 3, 3(1), 3(3), 3(5), 3(7), 3(9)Finance Act, 1994 — Section 68(1)
Tribunals and Commissions23 Sept 2021Dismissed
M/s. Hyundai Motor India Limited Vs Commissioner Of Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0035
Finance Act, 1994 — Section 65(105), 65(105)(d), 65(105)(h), 65(105)(zn)
Tribunals and Commissions23 Sept 2021Allowed
M/s.Ave Maria Enterprises Vs Commissioner Of Customs (Air Cargo)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0034
Customs Act, 1962 — Section 28, 28AA, 28(5), 28(6), 114A, 135, 135A, 140