COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 3 of 40

Tribunals and Commissions02 Dec 2021Allowed/Partly Allowed

Styrolution India Pvt Ltd Ineos Styrolution India Ltd Vs C.C.E-Bharuch

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0025

Services Tax Rules, 2012 — Rule 2(i)d(iv)Cenvat Credit Rules, 2004 — Rule 7

Tribunals and Commissions02 Dec 2021Allowed

Nayara Energy Ltd Vs C.C.-Jamnagar (Prev)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0024

Tribunals and Commissions02 Dec 2021Allowed

Bhavin Export Pvt. Limited Vs Commissioner Of Customs, Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0023

Customs Tariff Act, 1975 — Chapter 74, Section 149

Tribunals and Commissions02 Dec 2021Allowed

Nayara Energy Limited And Ors. Vs Commissioner Of Central Excise And ST, Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0022

Central Excise Act, 1944 — Section 11A(2B), 11A(1)(b), 11A(2), 11A(2B), 11ACCentral Excise Rules, 2002 — Rule 26

Tribunals and Commissions02 Dec 2021Allowed

Shri Khemisati Polusacks Pvt Ltd Vs C.C.E. And S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0021

Tribunals and Commissions02 Dec 2021Partly Allowed

M/s Ronak Chaudhari Vs C.C.E. And S.T. Surat-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0020

Central Excise Rules, 2002 — Rule 26

Tribunals and Commissions02 Dec 2021Allowed

Apollo Tyres Ltd Vs C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0019

Customs Tariff Act, 1975 — Chapter 39, Section 9A

Tribunals and Commissions02 Dec 2021Allowed

M/s Mahendra Steel Industries Vs Commissioner, Central Excise And Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0002

Central Excise Rules, 1944 — Rule 96ZP(3), 173QCentral Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 11AA, 11AB

Tribunals and Commissions02 Dec 2021Allowed

M/s Capital Hi Tech Engineering Pvt. Ltd. Vs Commissioner Of Central Excise And Customs, Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0001

Central Excise Rules, 2002 — Rule 8(3A), 25, 25(1), 26, 27

Tribunals and Commissions01 Dec 2021Dismissed

Nilkanth Concast Pvt Ltd Vs C.C.E.-Kutch (Gandhidham)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0018

Central Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 11A, 11A(1), 11ABCentral Excise Rules, 2004 — Rule 27

Tribunals and Commissions01 Dec 2021Allowed

Wagad Infraprojects Pvt Limited Vs Commissioner Of Central Excise And ST, Vadodara

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0017

Finance Act, 1994 — Section 2(2), 65(54), 65(105)(zzzza), 66E, 67, 73Service Tax (Determination of Value) Rules, 2006 — Rule 2A(i), 2A(ii)(A)Central Excise Act, 1944 — Section 2(f), 4

Tribunals and Commissions01 Dec 2021Allowed/Dismissed

M/s. Jsw Steel Ltd Vs Commissioner Of Central Excise, Customs And Service Tax-BELGAUM

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0008

Central Excise Act, 1944 — Section 11ACFinance Act, 1994 — Section 65(105)(d), 65(105)(o), 65(105)(zo), 65(105)(p), 65(105)(zn), 65(105)(zzl), 65(105)(zzm), 65(105)(zzq), 65(105)(zzzh), 65(105)(zzzza), 65(105)(zzzzj), 66, 66A, 66B, 76Cenvat Credit Rules, 2004 — Rule 2(1), 3, 3(1), 3(1)(ii), 15(1)

Tribunals and Commissions30 Nov 2021Allowed

Stovec Industries Ltd Vs C.C.E.-Ahmedabad-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0089

Tribunals and Commissions30 Nov 2021Allowed

M/s Ambit Concrete (P) Ltd., And Anr. Vs Commissioner, Central Tax Goods, Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0087

Central Excise Rules, 2002 — Rule 12(6), 25, 26, 27Central Goods And Services Tax Act, 2017 — Section 174Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions30 Nov 2021Allowed

Shri Gajraj Singh Baid Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0086

Customs Act, 1962 — Section 14(1), 28, 28(8), 108, 111(f), 111(i), 111(l), 111(m), 112, 112(a), 112(b), 114A, 114AA, 117, 119, 124, 138C, 156Indian Penal Code, 1860 — Section 107, 174, 175, 228Customs Valuation Rules, 2007 — Rule 5, 6

Tribunals and Commissions30 Nov 2021Allowed

M/s Endurance Technologies Pvt. Ltd. Vs Commissioner Of Central Excise, Pune-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0084

Tribunals and Commissions30 Nov 2021Allowed

Power Weave Software Services P. Ltd. Vs Commissioner Of Central Excise, Mumbai-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0083

Tribunals and Commissions29 Nov 2021Allowed

Maruti Suzuki India Ltd Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0091

Tribunals and Commissions29 Nov 2021Allowed

Jayesh C Patel And Anr. Vs C.C.E. And S.T.-Ahmedabad-iii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0088

Finance Act, 1994 — Section 105(k)

Tribunals and Commissions29 Nov 2021Allowed

M/s Brakes India Private Limited Vs Commissioner, Central Goods And Service Tax, Faridabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0085

Cenvat Credit Rules, 2004 — Rule 3, 7, 7(4)Central Excise Rules, 1944 — Rule 57A, 57AC, 57AE(3)