COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 26 of 40

Tribunals and Commissions18 Jun 2021Allowed

National Organic Chemical Industries Ltd Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0035

Customs Act, 1962 — Section 27, 129E, 129E(2), 131Central Excise Act, 1944 — Section 11B, 35F

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Tribunals and Commissions18 Jun 2021Allowed

Marina Jawahar Mahi Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0034

Customs Act, 1962 — Section 28, 111, 125

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Tribunals and Commissions18 Jun 2021Allowed

Trishaa Overseas Vs Commissioner Of Customs (NS-III)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0033

Customs Act, 1962 — Section 111(m), 112Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 5Customs Tariff Act, 1975 — Chapter 61, 62

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Tribunals and Commissions18 Jun 2021Allowed

Kirloskar Brothers Ltd Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0032

Central Excise Act, 1944 — Section 11A, 11AB, 11ACCustoms Tariff Act, 1975 — Section 3

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Tribunals and Commissions18 Jun 2021Partly Allowed

M/s.Astrazeneca India Pvt. Ltd Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0024

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Tribunals and Commissions18 Jun 2021Allowed

K.J. Associates Vs Commissioner Of Customs Cochin-cus

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0023

Customs Act, 1962 — Section 111(d), 112(a)

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Tribunals and Commissions18 Jun 2021Allowed

Mangalore Refinery And Petrochemicals Ltd Vs Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0022

Cenvat Credit Rules, 2004 — Rule 2(l), 14, 15Central Excise Act, 1944 — Section 9(g), 11A, 11AA, 11ABService Tax Rules, 1994 — Rule 4A(2)

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Tribunals and Commissions18 Jun 2021Dismissed

M/s Tridot Engineers Vs Commissioner Of Central Excise And Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0009

Central Excise Act, 1944 — Section 11D

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Tribunals and Commissions17 Jun 2021Allowed

Majhar Muzaffar Hussain Sayed And Ors. Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0044

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Tribunals and Commissions17 Jun 2021Allowed

Himanshubhai Nandlal Jagani Vs C.C.E. And S.T.-Bhavnagar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0043

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Tribunals and Commissions17 Jun 2021Dismissed

Shri Manoj Gadhiya Vs C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0042

Customs Broker Licensing Regulation, 2018 — Regulation 5Customs Act, 1962 — Section 108, 112(a), 114AACustoms Brokers Licensing Regulations, 2013 — Regulation 11(n)

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Tribunals and Commissions17 Jun 2021Allowed

M/s Rakon India Pvt. Ltd. (Formerly known as M/s Centum Rakon India Pvt. Ltd.) Vs Commissioner Of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0021

Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11BCentral Goods and Services Tax Act, 2017 — Section 142(3), 142(5), 174(2)(c)

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Tribunals and Commissions17 Jun 2021Allowed

M/s Novozymes South Asia Pvt. Ltd. Vs Commissioner Of Customs, Bangalore-CUS

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0020

Customs Act, 1962 — Section 18, 27(1B), 27(1B)(c)Customs Refund Application (Form) Regulations, 1995 — Regulation 2(1), 2(3)

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Tribunals and Commissions17 Jun 2021Allowed

Jeans Knit Pvt Ltd Vs C.C.,C.E. And S.T-Commissioner Of Central Tax, Bangalore North West Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0018

Finance Act, 1994 — Section 35FCentral Excise Tariff Act, 1985 — Chapter 61, 62, 65Central Excise Act, 1944 — Section 3(1), 11A, 11AA

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Tribunals and Commissions17 Jun 2021Allowed

M/s Vishnu Fragrance Pvt. Limited Vs Commissioner, Central Goods And Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0008

Chewing And Unmanufactured Tobacco Packing Machine (Capacity Determination And Collection of Duty) Rules, 2010 — Rule 18, 18(2)

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Tribunals and Commissions17 Jun 2021Allowed

M/s Mammon Concast Pvt. Limited Vs Commissioner Of Central Goods And Service Tax, Customs And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0007

Cenvat Credit Rules, 2004 — Rule 2(l), 2(k), 4A(1), 9(i), 9(ii)Central Excise Act, 1944 — Section 11A, 11A(4), 11AC(1)(c), 11ACService Tax Rules, 1994 — Rule 4, 4A

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Tribunals and Commissions16 Jun 2021Allowed