Cenvat Credit Rules, 2004 — Rule 3, 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(iv), 3(1)(v), 3(1)(vi), 3(1)(vii)Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)Finance Act, 2001 — Section 136

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Tribunals and Commissions21 Sept 2021Allowed

M/s. Greatship (India) Ltd. Vs Commissioner of CGST And Central Excise Mumbai Central

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0055

Finance Act, 1994 — Section 65(25b), 65(105)(zzq), 66, 67, 68, 73(1), 73(2), 73B, 75, 76Service Tax (Determination of Value) Rules, 2006 — Rule 3(b), 5

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Tribunals and Commissions21 Sept 2021Allowed/Dismissed

M/s. Lakshmi Machine Works Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0032

Central Excises and Salt Act, 1944 — Section 5AAdditional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)Industries (Development and Regulation) Act, 1951 — Section 14

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Tribunals and Commissions21 Sept 2021Allowed

Scott Wilson Kirkpatrick (I) Pvt. Ltd. Vs Commissioner Of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0018

Finance Act, 1994 — Section 67, 84

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Tribunals and Commissions20 Sept 2021Allowed

M/s.ABI Showatech India Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0031

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Tribunals and Commissions20 Sept 2021Allowed

M/s. SOTC Travels Services Pvt. Ltd. (Formerly Known As Kuoni Travel India Private Limited) Vs Principal Commissioner Of Central Excise, Delhi-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0013

Service Tax Rules, 1994 — Rule 4A, 5AFinance Act, 1994 — Section 65, 66, 66B, 73, 93Uttar Pradesh Sales Tax Act, 1948 — Section 9

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Tribunals and Commissions17 Sept 2021Allowed

M/s. Cross Tab Marketing Services P. Ltd. Vs C.C.G.S.T., Mumbai East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0054

Cenvat Credit Rules, 2004 — Rule 3(5), 5, 14

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Tribunals and Commissions17 Sept 2021Dismissed

M/s. V.D. Enterprises Vs Commissioner Of Cen. Ex. And S.T., Aurangabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0053

Finance Act, 1994 — Section 78(1)Customs Act, 1962 — Section 129B(1A)Customs, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 20

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Tribunals and Commissions17 Sept 2021Dismissed

M/s. Master Cargo Services And Anr. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0030

Customs Act, 1962 — Section 114, 114(ii)

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Tribunals and Commissions17 Sept 2021Allowed

M/s Hindustan Zinc Ltd. Vs Commissioner Of Central Excise, Udaipur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0012

Finance Act, 1994 — Section Section 65(105), 65(105)(y), 66, 66A, 73(3)Taxation of Services (Provided from Outside India and Received in India) Rules, 2006 — Rule 3(ii)

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Tribunals and Commissions16 Sept 2021Allowed

M/s. Anand Automotive Ltd Vs Commissioner, Service Tax, Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0009

Finance Act, 1994 — Section Section 65(105), 65(105)(104c), 65(105)(zzzq), 65(105)(zzzzw), 77, 78

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Tribunals and Commissions15 Sept 2021Allowed

M/s.Elgi Ultra Industries Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0029

Cenvat Credit Rules, 2004 — Rule 2(k), 9(5)

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Tribunals and Commissions15 Sept 2021Dismissed

Commissioner Of Customs Vs M/s.S.P Associates And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0028

Customs Act, 1962 — Section 2(39), 49, 111(d), 111(m), 112, 112(a), 117, 125, 129C, 129ECentral Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 28C, 41Indian Penal Code, 1860 — Rule Section 193, 196, 228Code of Criminal Procedure, 1973 — Section 195, Chapter XXVI

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Tribunals and Commissions14 Sept 2021Allowed

M/s Inox Air Products Pvt Ltd Vs Commissioner Of Customs Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0063

Cenvat Credit Rules, 2004 — Rule 2(d), 6, 6(3), 6(3)(b), 57CCCentral Excise Act, 1944 — Chapter X, Section 5A(1)

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