Tribunals and Commissions17 Aug 2021Allowed
M/s Industrial Equipment Company Vs C.C.E And S.T. Chandigarh I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0112
Central Excise Act, 1944 — Section 11B
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 18 of 40
Tribunals and Commissions17 Aug 2021Allowed
M/s. Hyundai Motors India Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0072
Cenvat Credit Rules, 2004 — Rule 3(4)Service Tax Rules, 1994 — Rule 2(1)(d)(iv)Finance Act, 1994 — Section 64, 66, 66A, 68, 68(2)
Tribunals and Commissions17 Aug 2021Allowed
M/s. Tenneco Automotive India Private Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0071
Customs Act, 1962 — Section 27
Tribunals and Commissions17 Aug 2021Partly Allowed
M/s. eShakti.com Private Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0070
Tribunals and Commissions17 Aug 2021Allowed
M/s. Microsoft Research Lab India Private Limited Vs Commissioner Of Central Tax, Bangalore North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0050
Cenvat Credit Rules, 2004 — Rule 2(l), 3, 5Central Excise Act, 1944 — Section 11B, 11BBFinance Act, 1994 — Section 83
Tribunals and Commissions16 Aug 2021Allowed
M/s Shahi Exports Ltd Vs Commissioner Of CE And ST, Gurgaon-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0111
Tribunals and Commissions16 Aug 2021Allowed
M/s. Hindustan Petroleum Corporation Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0069
Cenvat Credit Rules, 2004 — Rule 2(l), 6(3)
Tribunals and Commissions16 Aug 2021Allowed
Kelhome Impex Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0049
Customs Act, 1962 — Section 111(d), 112(a), 125Foreign Trade (Development & Regulation) Act, 1992 — Section 3(3)Bureau of Indian Standards Act, 2016 — Section 14
Tribunals and Commissions16 Aug 2021Allowed
M/s. Astrazeneca India Pvt. Ltd., Vs Commissioner Of Central Tax, Bangalore North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0048
Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B, 11B(2), 11BB(2)Finance Act, 1994 — Section 83
Tribunals and Commissions16 Aug 2021Allowed
M/s ABM Civil Ventures Pvt. Ltd. Vs Principal Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0046
Finance Act, 1994 — Section Section 76, 77, 78Central Goods and Services Tax Act, 2017 — Section 174
Tribunals and Commissions16 Aug 2021Partly Allowed
M/s Outsource Partners International Private Limited @APPELLAN @Hash Commissioner Of Central Tax A Central Excise, Thiruvanthapuram
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0045
Cenvat Credit Rules, 2004 — Rule 2(l)
Tribunals and Commissions16 Aug 2021Allowed
M/s.WMW Metal Fabrics Limited Vs Commissioner, CGST, Jaipur-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0025
Central Excise Act, 1944 — Section 11BCentral Goods and Services Tax Act, 2017 — Section 142(3)
Tribunals and Commissions16 Aug 2021Allowed
Evershine Customs (C And F) Pvt Ltd. And Anr. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0024
Customs Act, 1962 — Section 2(2)(C), 2(25), 2(26), 2(34), 13, 17, 18, 23, 23(2), 28, 28AA, 28(4), 28(8), 28(11), 46, 46(1), 47, 57, 111, 111(d), 111(l), 111(m), 112, 112(a), 114A, 124, 125(l), 138B
Tribunals and Commissions13 Aug 2021Allowed
M/s. Shree Mahabir Builders Vs Commissioner Of CGST And CX, Kolkata South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0125
Finance Act, 1994 — Section 102, 102(3)
Tribunals and Commissions13 Aug 2021Allowed
M/s. Bengal Beverages Private Limited Vs Commissioner Of CGST And Excise, Howrah
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0123
Central Excise Tariff Act, 1985 — Chapter 22
Tribunals and Commissions13 Aug 2021Dismissed
M/s Atlanta Premises Co-operative Society Ltd. Vs Commissioner Of CGST, Mumbai South
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0101
Central Excise Act, 1944 — Section 11B(2)Finance Act, 1994 — Section 83
Tribunals and Commissions13 Aug 2021Dismissed
Principal Commissioner Of Customs Vs M/s M. D. Overseas Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0023
Customs Act, 1962 — Section 14, 15, 15(1), 15(1)(a), 46Customs Tariff Act, 1975 — Section 8ABill of Entry (Electronic Integrated Declaration and paperless) Regulation 2018 — Regulation 2, 2(1)(c), 2(1)(g), 2(c), 2(d), 2(e), 2(g), 3, 4(1), 4(2)
Tribunals and Commissions12 Aug 2021Allowed
M/s. Telebrands (I) Pvt. Ltd. Vs Commissioner Of Central Excise, Mumbai-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0100
Central Excise Act, 1944 — Section 2(f)(iii), 11A(2), 11AB, 11ACCentral Excise Rules, 2002 — Rule 25, 25(1), 26, 27
Tribunals and Commissions12 Aug 2021Allowed
M/s Western Plastics Vs Commissioner Of Central Tax And Central Excise, Calicut
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0044
Finance Act, 1994 — Section 83, 104Central Excise Act, 1944 — Section 11BFinance Act, 2017 — Section 104
Tribunals and Commissions12 Aug 2021Allowed
Dr Shalini Agasthi Vs Commissioner Of Central, Tax, Bengaluru South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0043