Tribunals and Commissions28 Jun 2021Allowed
M/s JSW Steel Ltd Vs Commissioner Of Central Tax And Central Excise, Belgaum
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0055
Central Excise Tariff Act, 1985 — Chapter 72
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 25 of 40
Tribunals and Commissions25 Jun 2021Dismissed
C.S.T.-Service Tax – Ahmedabad Vs Intas Pharmaceuticals
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0050
Finance Act, 1994 — Section 66E(e)
Tribunals and Commissions25 Jun 2021Allowed
Calibre Chemicals Pvt Ltd Vs C.C.E. And S.T.-Daman
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0049
Finance Act, 1994 — Section 65(19)Service Tax Rules, 1994 — Rule 6
Tribunals and Commissions25 Jun 2021Allowed
M/s. T.G. Silks Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0031
Goods And Service Tax Act, 2017 — Section 22
Tribunals and Commissions25 Jun 2021Allowed
M/s Duggar Fibre Pvt. Limited Vs Commissioner Of Central Excise And Customs & Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0030
Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 11B, 11B(1), 35FF, 37C, 37C(1)(a)
Tribunals and Commissions24 Jun 2021Disposed Of
Nayara Energy Limited Vs C.C.E. And S.T.-Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0048
Cenvat Credit Rules, 2004 — Rule 6(3), 6(3A)
Tribunals and Commissions24 Jun 2021Allowed
Tarang Constructions And Ors. Vs C.C.E. And S.T.-Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0047
Finance Act, 1994 — Section 65B, 66, 66A, 66B, 93, 102, 102(1)(c)Cenvat Credit Rules, 2004 — Rule 2(1), 3, 3(4)(e), 4(7), 6, 11, 11(1), 11(2), 11(3), 11(4)Finance Act, 2004 — Section 95
Tribunals and Commissions24 Jun 2021Allowed
Wellknown Polyester Ltd Vs C.C.E. And S.T.-Daman
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0046
Cenvat Credit Rules, 2004 — Rule 3, 7, 9, 9(a)(ii), 9(bb), 9(1)(bb), 9(1)(b), 9(1)(c), 9(e)Central Excise Rules, 2002 — Rule 11, 11(3), 11(7)Customs Tariff Act, 1975 — Section 3(5)
Tribunals and Commissions23 Jun 2021Allowed
M/s. Chemplast Sanmar Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0029
Customs Act, 1962 — Section 18(5), 18(5)(a)
Tribunals and Commissions23 Jun 2021Allowed
M/s. Green Port Shipping Agencies Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0028
Customs Act, 1962 — Section 111, 111(d), 112, 112(b)
Tribunals and Commissions23 Jun 2021Allowed
M/s. Nilkamal Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0027
Finance Act, 1994 — Section 64, 66B, 67, 94Central Goods and Services Tax Act, 2017 — Section 142, 142(1), 142(5)Central Excise Act, 1944 — Section 11B(2)
Tribunals and Commissions23 Jun 2021Allowed
M/s. Lenovo India Private Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0026
Customs Act, 1962 — Section 2(2), 27, 128, 149
Tribunals and Commissions23 Jun 2021Allowed
M/s.Super Iron And Steel Private Limited Vs Commissioner Of Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0014
Central Excise Act, 1944 — Section 11AC, 11AC(1)(a), 14Cenvat Credit Rules, 2002 — Rule 12, 25, 26, 27
Tribunals and Commissions23 Jun 2021Allowed
M/s. Vandana Global Ltd. Vs Commissioner Of Central Goods And Service Tax, Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0013
Cenvat Credit Rules, 2004 — Rule 2(1), 2(a)(c), 15Central Excise Act, 1944 — Section 11AC(1)(c)
Tribunals and Commissions23 Jun 2021Allowed
Ajay Gupta Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0012
Customs Act, 1962 — Section 2(23), 2(33), 102, 108, 110, 111(d), 111(i), 111(j), 111(l), 111(m), 112, 114AA, 123, 129ABaggage Rules 1998 — Section 77, 79Foreign Trade(Exemption from application of rules in certain cases) Rules,1993 — Rule 3(1)(h)
Tribunals and Commissions23 Jun 2021Disposed Of
M/s Shri Ahimsa Mines and Minerals Ltd. Vs Commissioner, Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0011
Central Excise Act, 1944 — Section 11BB, 35FFLimitation Act, 1963 — Section 14, 18
Tribunals and Commissions22 Jun 2021Allowed
M/s. Wabco India Ltd. Vs Commissioner Of GST And CE
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0025
Special Economic Zones Act, 2005 — Section 2(w), 26(1), 26(1)(e), 26(2), 51Special Economic Zones Rules, 2006 — Rule 22Finance Act, 1994 — Section 93
Tribunals and Commissions18 Jun 2021Allowed
Shanti Construction Co Vs C.C.E. And S.T.-Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0045
Finance Act, 1994 — Section 66, 66A, 66B, 91, 93, 95, 102, 102(1)(c)Cenvat Credit Rules, 2004 — Rule 2(l), 3, 3(4)(e), 4(7), 6, 6(3A), 11, 11(4), 11BCentral Goods and Services Tax Act, 2017 — Section 142(6)(a)
Tribunals and Commissions18 Jun 2021Allowed
M/s Shri Rajendra Seksaria And Anr. Vs CC(ACC And Import) Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0037
Customs Act, 1962 — Section 2(34), 28
Tribunals and Commissions18 Jun 2021Allowed
Y And Associates And Anr. Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0036
Central Excise Act, 1944 — Section 2(f), 4A, 11A, 11AB, 11AC, 2(f)(iii)