Tribunals and Commissions08 Dec 2021Allowed
M/s Umalaxmi Organics Pvt. Ltd. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0033
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 2 of 40
Tribunals and Commissions08 Dec 2021Allowed
M/s Amzole India Pvt. Limited Vs Commissioner, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0032
Customs Act, 1962 — Section 2(26)Cenvat Credit Rules, 2004 — Rule 3, 6, 7C, 9(1b), 9(1)(b)Central Goods and Services Tax Act, 2017 — Section 142(3), 142(6a), 142(6)
Tribunals and Commissions08 Dec 2021Dismissed
Ruchi Soya Industries Limited Vs C.C.E. -Kutch (Gandhidham)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0030
Tribunals and Commissions07 Dec 2021Allowed
Cadila Healthcare Ltd Vs C.C.E. And S.T.-Vadodara-ii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0029
Central Excise Act, 1944 — Section 35F
Tribunals and Commissions07 Dec 2021Allowed
Mundra Container Freight Station Pvt Ltd Vs C.C.E., Kutch, Gandhidham
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0028
Tribunals and Commissions07 Dec 2021Allowed
M/s. Jai Balaji Industries Limited Vs Commissioner Of Central Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0015
Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 7, 8Central Excise Act, 1944 — Section 4(1)(a), 11AC
Tribunals and Commissions07 Dec 2021Allowed/Dismissed
M/s. M. K. Saha and Co. Vs Commissioner Of Customs (Airport And ACC)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0014
Customs Brokers Licensing Regulations, 2018 — Regulation 10(b), 10(d), 10(e), 10(n), 14Customs Act, 1962 — Section 108, 154Drawback Rules, 1995 — Rule 16
Tribunals and Commissions07 Dec 2021Allowed
M/s. Contemporary Leather Private Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0009
Drawback Rules, 2017 — Rule 13Customs Act, 1962 — Section 149
Tribunals and Commissions07 Dec 2021Allowed
M/s A I Equipments Private Limited Vs Commissioner, Service Tax, Delhi-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0007
Tribunals and Commissions07 Dec 2021Dismissed
M/s Seville Products Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0006
Customs Act, 1962 — Section 1(2), 14(1), 28(4), 108, 111, 111(d), 112(a), 112(b), 114A, 114AA, 147, 147(3)Customs Valuation Rules, 2007 — Rule 3(1)
Tribunals and Commissions03 Dec 2021Allowed
Hazel Mercantile Ltd Vs C.C.-Kandla
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0027
Customs Act, 1962 — Section 110A, 125Handling of Cargo in Customs Areas Regulations, 2009 — Regulation 6(1)(l)
Tribunals and Commissions03 Dec 2021Allowed
Mahendra Kumar Bajpai And Anr. Vs Commissioner, Customs, Goods And Service Tax And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0016
Customs Act, 1962 — Section 7(1)(c), 11, 46, 108, 110, 111, 111(b), 111(d), 112, 112(b), 119, 122, 123, 135Foreign Trade (Development and Regulation) Act, 1992 — Regulation 3(2), 3(3)Foreign Trade (Regulation) Rules, 1993 — Rule 11, 12
Tribunals and Commissions03 Dec 2021Allowed
M/s India Steamship Vs Commissioner Of Service Tax I, Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0013
Finance Act, 1994 — Section 65(19)(vii), 65(105), 65(105)(zzb), 66D
Tribunals and Commissions03 Dec 2021Allowed
M/s. Harisons Industries Vs Commissioner Of Service Tax, Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0012
Finance Act, 1994 — Section 65(25b), 65(97a), 65(105)(zzq), 65(105)(zzza), 65(105)(zzzza), 65(105)(zzzzj)Customs Valuation Rules 1975 — Rule 7
Tribunals and Commissions03 Dec 2021Allowed
Nanda Glass Industry Vs Commissioner Of Customs (NS-III)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0011
Customs Act, 1962 — Section 28(4)
Tribunals and Commissions03 Dec 2021Allowed
M/s L�Oreal India Private Ltd. Vs Commissioner Of Customs (General), Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0010
Customs Act, 1962 — Section 18(3), 128
Tribunals and Commissions03 Dec 2021Allowed
M/s. Modi Agro Products Vs Commissioner, Central Excise CGST, Bhopal
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0005
Central Goods and Services Tax Act, 2017 — Section 142Central Excise Act, 1944 — Section 11B, 35F
Tribunals and Commissions03 Dec 2021Partly Allowed
M/s Sheikh And Mahajan LLP Vs Commissioner Of Customs (Preventive) New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0004
Customs Act, 1962 — Section 11, 14, 14(1), 28, 28(1), 28(8), 54(1), 77, 110, 111(d), 111(l), 111(m), 112, 114(A), 125(1)Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007 — Rule 3, 4, 5, 5(a), 5(b), 6, 7, 7(1)(a), 7(1)(b), 7(3), 8, 9, 10Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 5, 7, 11, 12
Tribunals and Commissions03 Dec 2021Allowed/Dismissed
Commissioner Of Customs, New Delhi (Airport And General) Commissionerate Vs M/s CRM Logistics Private Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0003
Customs Brokers Licensing Regulations, 2018 — Regulation 10(n), 16(2)Customs Brokers Licensing Regulations, 2013 — Regulation 20(7)
Tribunals and Commissions02 Dec 2021Allowed
M/s Piramal Glass Pvt. Ltd. Vs C.C.E. And S.T. Surat-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0026
Cenvat Credit Rules, 2004 — Rule 6(1), 6(2), 6(3), 6(3)(b), 6(4), 6(6)(v)