Finance Act, 1994 — Section 75, 78, 80Central Excise Act, 1944 — Section 37Cenvat Credit Rules 2004 — Rule 2(a), 2(a)(A), 2(a)(A)(i), 2(a)(A)(iii), 2(k), 2(k)(ii), 4(1), 15(1)

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Tribunals and Commissions06 Apr 2021Allowed

Tektronix India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0011

Finance Act, 1994 — Section 73, 73(3), 77, 78(1), 78

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Tribunals and Commissions05 Apr 2021Allowed

Om Drishian International Ltd Vs C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0040

Customs Act, 1962 — Section 25, 25(1), 27, 27(1)

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Tribunals and Commissions05 Apr 2021Allowed

M/s.Doosan Infracore Construction Equipment India Pvt. Ltd. Vs Commissioner Of Customs (Preventive)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0021

Customs Act, 1962 — Section 2(26)Customs Tariff Act, 1975 — Section 3(5)

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Tribunals and Commissions05 Apr 2021Partly Allowed

M/s ECR Builders Vs Commissioner, Central Excise and Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0006

Finance Act, 1994 — Section 78

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Tribunals and Commissions05 Apr 2021Allowed

M/s Rajasthan Industrial Gases Ltd., Vs Commissioner, Central Goods and Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0005

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Tribunals and Commissions01 Apr 2021Allowed

Suchi Fasteners Pvt Ltd Vs C.C.E. And S.T.-Vadodara-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0039

Special Economic Zones Rules, 2006 — Rule 47(5)Customs Act, 1962 — Section 27, 27AConstitution Of India, 1950 — Article 265

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Tribunals and Commissions01 Apr 2021Dismissed

Bundy India Limited Vs C.C.E. And S.T.-Vadodara-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0038

Central Excise Act, 1944 — Section 11BB, 35F

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Tribunals and Commissions01 Apr 2021Disposed Of

Acc Ltd. Vs Commissioner Of Central Tax And Central Excise, Belgaum

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0010

Cenvat Credit Rules 2004 — Rule 2(a)(ii), 15(3)Central Excise Act, 1944 — Section 4(3)

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Tribunals and Commissions01 Apr 2021Allowed

M/s Rakesh Canteen Contractor Vs Commissioner, Central Excise Customs And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0008

Central Excise Act, 1944 — Section 12BFinance Act, 1994 — Section 83

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