Tribunals and Commissions08 Mar 2021Allowed
Ajay Sharma And Anr. Vs Commissioner Of Customs (Imp), Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0091
Customs Act, 1962 — Section 129E
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 36 of 40
Tribunals and Commissions08 Mar 2021Allowed
24/7 Customer Pvt. Ltd. @Hash Commissioner Of Central Tax Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0022
Cenvat Credit Rules, 2004 — Rule 2(l), 5
Tribunals and Commissions08 Mar 2021Allowed
Metrod (Malaysia) Sdn Bhd And Ors. @Hash Designated Authority Directorate General Of Antidumping And Allied Duties
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0011
Domestic Industry, Under The provisions Of The Customs Tariff Act, 1975 — Section 9, 9(b), 9(a), 14(2), 65, 65ACustoms Tariff (Identification, Assessment And Collection Of Countervailing Duty on Subsidized Articles And for Determination Of Injury) Rules, 1995 — Rule 2(b), 6, 7, 7(8), 11, 16, 17, 18
Tribunals and Commissions05 Mar 2021Partly Allowed
Hazel Mercantile Ltd Vs Commissioner Of Customs (Import)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0090
Customs Tariff Act, 1975 — Section 9BCustoms Act, 1962 — Section 15
Tribunals and Commissions05 Mar 2021Allowed
Lowe’s Services India Pvt. Ltd. @Hash Commissioner Of Central Tax, Bangalore North West Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0010
Special Economic Zones Act, 2005 — Section 26, 26(1)(e), 51Special Economic Zones Rules, 2006 — Rule 31Cenvat Credit Rules, 2004 — Rule 2(l)
Tribunals and Commissions05 Mar 2021Allowed
Gujarat Eco Textile Park Ltd @Hash C.C.E. And S.T.-Surat-ii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0008
Finance Act, 1994 — Section 65(27), 65(105)(zzzz)
Tribunals and Commissions04 Mar 2021Allowed
Meena Krishna Agarwal @Hash Commissioner Of Central Excise And ST, Vadodara
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0009
Tribunals and Commissions04 Mar 2021Allowed
M/s Neo Metaliks Ltd. @Hash Commissioner Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0007
Cenvat Credit Rules, 2004 — Rule 6
Tribunals and Commissions04 Mar 2021Partly Allowed
M/s. Rayala Corporation Private Limited @Hash Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0005
Cenvat Credit Rules, 2004 — Rule 2(1), 14, 15(1), 15(3)Finance Act, 1994 — Section 65(105)(zn), 65(105)(zzl), 65(105)(zzm), 65(105)(zzq), 65(105)(zzzh), 65(105)(zzzza), 73(1)
Tribunals and Commissions04 Mar 2021Allowed
M/s Jeena And Company @Hash Commissioner Of Customs Bangalore-cus
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0004
Customs Act, 1962 — Section 112
Tribunals and Commissions03 Mar 2021Allowed
M/s H L G Trading Vs Commissioner Of Customs, C Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0102
Customs Act, 1962 — Section 25, 25(1), 27, 27A
Tribunals and Commissions03 Mar 2021Allowed
M/s.OM Udyog Vs CC, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0101
Tribunals and Commissions03 Mar 2021Allowed
M/s. Cholamandalam MS General Insurance Co. Ltd. @Hash Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0006
Cenvat Credit Rules, 2004 — Rule 14Finance Act, 1994 — Section 73(1)
Tribunals and Commissions02 Mar 2021Allowed
M/s J. K. Cement Works @Hash Commissioner, Central Excise, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0003
Central Excise Act, 1944 — Section 2f, 11B, 11BB, 35F, 35FFIncome tax Act, 1961 — Section 2(29BA), 214, 243, 244Constitution Of India, 1950 — Article 141
Tribunals and Commissions02 Mar 2021Allowed
Messrs Growmore Ceramics Pvt Ltd @Hash C.C.E. And S.T.-Ahmedabad-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0002
Tribunals and Commissions02 Mar 2021Partly Allowed
M/s. Selvam Industries Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0001
Customs Act, 1962 — Section 112(a)
Tribunals and Commissions01 Mar 2021Allowed
Creation Student Stationery Pvt Ltd Vs Commissioner Of Customs (Imports)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0089
Tribunals and Commissions01 Mar 2021Allowed
Rahul Joshi And Anr. Vs Commissioner Of Customs (Export)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0088
Customs Act, 1962 — Section 114A, 114AA
Tribunals and Commissions26 Feb 2021Allowed
Ratnamani Metals & Tubes Limited @Hash CCE And ST, Kutch (Gandhidham)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0032
Finance Act, 1994 — Section 66(E)(e)
Tribunals and Commissions26 Feb 2021Partly Allowed
M/s. HSN Shipping Pvt. Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0029
Customs Broker Licensing Regulations 2013 — Regulation 11(a), 11(b), 11(k), 11(n)