COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 34 of 40

Tribunals and Commissions18 Mar 2021Dismissed

C.C.E. And S.T.-Ahmedabad-iii Vs Kalpataru Power Transmission Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0117

Finance Act, 1994 — Section 65(105)(zzq), 65(105)(ZZZZA), 67, 75, 76, 77Sale of Goods Act 1930 — Section 2(7), 4, 6(3)Central Excise Act, 1944 — Section 11C

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Tribunals and Commissions18 Mar 2021Dismissed

C.C.E.-Kutch (Gandhidham) Vs Ball Aerosol Packaging India Pvt Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0116

Central Excise Act, 1944 — Section 35(A)

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Tribunals and Commissions18 Mar 2021Allowed

M/s. T And T Metals Private Limited Vs Principal Commissioner Of CGST And CX, Ranchi Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0110

Central Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 4(1)(a), 4(1)(b)Central Excise Valuation Rules, 2000 — Rule 8, 11

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Tribunals and Commissions18 Mar 2021Allowed

Vallabhdas And Co Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0029

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Tribunals and Commissions18 Mar 2021Dismissed

C.C Ludhiana @Hash Ms Manavi Exim Pvt ltd

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0021

Customs Act, 1962 — Section 17(5)

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Tribunals and Commissions17 Mar 2021Allowed

P.B. Vyas, Vidyut Metallics Pvt. Ltd. And Anr. Vs Commissioner Of Central Excise, Mumbai III

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0096

Central Excise Rules, 2002 — Rule 7, 26

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Tribunals and Commissions17 Mar 2021Partly Allowed/Allowed

M/s.ATC Tyres Pvt. Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0056

Finance Act, 1994 — Section 66B, 93Cenvat Credit Rules 2014 — Rule 7, 9Special Economic Zone Act, 2005 — Section 2(w), 5, 7, 15, 26, 26(1), 26(2), 29, 30, 51, 53

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Tribunals and Commissions17 Mar 2021Allowed

M/s. Moksh Exim @Hash Commissioner Of Customs (Export)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0020

Customs Act, 1962 — Section 113(i), 114(iii), 114AA

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Tribunals and Commissions17 Mar 2021Allowed

M/s Notey Management Consultancy And Trainings @Hash C.C.E And S.t. Chandigarh I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0019

Finance Act, 1994 — Section 85(3)

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Tribunals and Commissions16 Mar 2021Partly Allowed

M/s.GT Spices Vs Commissioner Of Customs And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0055

Customs Act, 1962 — Section 112(a), 125

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Tribunals and Commissions16 Mar 2021Allowed

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

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0054

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Tribunals and Commissions16 Mar 2021Allowed

M/s. Rajasthan Housing Board @Hash Commissioner Central Excise, (Jodhpur)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0018

Finance Act, 1994 — Section 65A(2), 65A, 65(12), 65(14), 65(45), 65(105), 66D, 66D(n), 67, 76, 77, 78, 80Companies Act, 1956 — Section 2(7)Rajasthan Housing Board Act, 1970 — Section 4(2)

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Tribunals and Commissions16 Mar 2021Allowed