Tribunals and Commissions12 Aug 2021Allowed
M/s.RSWM Ltd. Vs Commissioner Of Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0022
Cenvat Credit Rules, 2002 — Rule 5
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 19 of 40
Tribunals and Commissions12 Aug 2021Allowed
M/s Avtec Limited (Power Products Division) Vs Commissioner, Central Goods And Service Tax, Excise, Ujjain, M.P.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 2(l), 15, 15(1), 15(2)Central Excise Act, 1944 — Section 11AC, 11AC(i)(b)Sale of Goods Act, 1930 — Section 64A
Tribunals and Commissions12 Aug 2021Allowed
M/s.Super Iron And Steel Private Limited Vs Commissioner Of Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0020
Central Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 14
Tribunals and Commissions12 Aug 2021Allowed
M/s. UEM India Limited Vs Commissioner, Service Tax Commissionerate, Delhi-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0019
Finance Act, 1994 — Section 65B, 65(25b), 65(105)(zzq), 66B, 73(1), 93(1)Central Excise Act, 1944 — Section 2(e)
Tribunals and Commissions11 Aug 2021Allowed
M/s. Ceat Ltd. Vs Commissioner Of Central Excise, Nashik
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0099
Cenvat Credit Rules, 2004 — Rule 14, 15(2)Central Excise Act, 1944 — Section 11ABCentral Excise Tariff Act, 1985 — Chapter 40
Tribunals and Commissions11 Aug 2021Allowed
M/s. Emaar MGF Land Ltd. Vs Commissioner Of Central Excise And CGST, Delhi-South
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0018
Finance Act, 1994 — Section 65(105)(zzzh), 65(105)(zzzza), 70, 73, 73(A), 73(B), 73(1), 73(2), 73(6), 75, 77(2), 78Cenvat Credit Rules, 2004 — Rule 2(l), 2(0), 2(P), 3, 3(1), 14, 15(3)Central Excise Act, 1944 — Section 11A, 11AA, 11A(1)
Tribunals and Commissions11 Aug 2021Allowed
M/s. SRF Ltd. Vs Commissioner, Central Excise And Service Tax, LTU, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0017
Central Excise Act, 1944 — Section 11A
Tribunals and Commissions10 Aug 2021Allowed
Nahar Industrial Enterprises Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0124
Cenvat Credit Rules, 2004 — Rule 6(2), 6(4)Central Excise Tariff Act, 1985 — Chapter 52, 52.07, 52.08, 55.12
Tribunals and Commissions10 Aug 2021Dismissed
CCE And ST, Faridabad-I Vs M/s. Showa India Pvt.Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0110
Central Excise Act, 1944 — Section 11A
Tribunals and Commissions10 Aug 2021Allowed
M/s. Silver City Construction Ltd. Vs CCE, Chandigqarh-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0109
Finance Act, 1994 — Section 65(105)(zzzh)
Tribunals and Commissions10 Aug 2021Disposed Of
M/s Prime Steel Processors Vs Commissioner Of Customs, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0108
Customs Act, 1962 — Section 24, 28
Tribunals and Commissions10 Aug 2021Allowed
M/s. Cipla Ltd. Vs Commissioner Of Central Excise , Mumbai-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0107
Cenvat Credit Rules, 2004 — Rule 2(a), 2(1), 3, 3(1), 3(5), 9(5), 14, 15(1), 15(2), 15(3)Central Excise Act, 1944 — Section 2(e), 2(f), 2(m), 6, 11A, 11A(1), 11A(2), 11AB, 11ACFinance Act, 1994 — Section 73
Tribunals and Commissions10 Aug 2021Allowed
M/s Lalitha Chem. Industries Pvt. Ltd. Vs Commissioner Of Customs (NS-III)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0098
Customs Act, 1962 — Section 27
Tribunals and Commissions10 Aug 2021Allowed
M/s Access World Wide Cargo Vs Commissioner Of Customs, Bangalore
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0042
Customs Act, 1962 — Section 75, 75A(2), 114AACustoms, Central Excise & Service Tax Drawback Rules, 1995 — Rule 16
Tribunals and Commissions10 Aug 2021Allowed
Satkar Logistics Vs Commissioner Of Service Tax, Delhi-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0016
Finance Act, 1994 — Section 65(104)
Tribunals and Commissions10 Aug 2021Allowed
Shri Kuldeep Thapar Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0015
Customs Act, 1962 — Section 111, 112, 112(a), 112(b), 114
Tribunals and Commissions09 Aug 2021Partly Allowed
M/s. Trimble Information Technologies India Pvt. Ltd. Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0068
Cenvat Credit Rules, 2004 — Rule 2(l), 5
Tribunals and Commissions09 Aug 2021Allowed
Shri N A Jayaram Vs Commissioner Of Customs, Mangalore-CUS
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0041
Customs Act, 1962 — Section 114(i), 114AA, 129(E), 138BConstitution of India, 1950 — Article 20
Tribunals and Commissions09 Aug 2021Allowed
State Bank Of Patiala Vs Commissioner, Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0014
Cenvat Credit Rules, 2004 — Rule 6(1), 6(3), 6(5)Finance Act, 1994 — Section 73(1)
Tribunals and Commissions06 Aug 2021Allowed
M/s. Amity Logistics Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0067
Customs Brokers Licensing Regulations, 2018 — Regulations 10(d), 10(e), 10(n), 17, 18, 19