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Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 29 of 40

Tribunals and Commissions06 May 2021Allowed

Aadil Majeed Banday Vs C.C. Amritsar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0001

Customs Act, 1962 — Section 2(25), 2(33), 111, 112, 123, 129A(1)(d)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 35, 54
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Tribunals and Commissions28 Apr 2021Partly Allowed

Maheshwar Steel Rolling Mill Vs C.C.E. And S.T.-Ahmedabad-III

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0045

Hot Re-Rolling Steel Mills Annual Capacity Determination Rules, 1997 — Rule 5Central Excise Act, 1944 — Section 3A(2)Central Excise Rules 1944 — Rule 96ZO, 96ZP, 96ZQ
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Tribunals and Commissions27 Apr 2021Allowed

Huhtamaki Ppl Ltd Vs C.C.E. And S.T.-Surat-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0044

Central Excise Tariff Act, 1985 — Chapter 39, 47, 48, 76Cenvat Credit Rules, 2004 — Rule 2(1), 3(1), 8, 14, 15(2)Central Excise Act, 1944 — Section 11A(4), 11AC(1)(c)
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