COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 38 of 40

Tribunals and Commissions09 Feb 2021Dismissed

JPG Construction Pvt Ltd. @Hash Commissioner Of Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0009

Finance Act, 1994 — Section 65B(44), 66, 66B, 83, 101, 102, 102(1), 102(2), 102(3), 103, 104, 104(3)Central Excise Act 1944 — Section 11B

Tribunals and Commissions08 Feb 2021Allowed

Alembic Ltd @Hash C.C.E. And S.T.-Vadodara-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0012

Cenvat Credit Rules, 2004 — Rule 9(1)(b)Central Excise Act, 1944 — Section 11ACCustoms Tariff Act, 1975 — Section 3

Tribunals and Commissions05 Feb 2021Allowed

M/s M S Exim Services @Hash C.C. Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0007

Customs Act, 1962 — Section 112, 112(a), 114AA

Tribunals and Commissions04 Feb 2021Allowed

MM9 International @Hash C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0011

Customs Act, 1962 — Section 110A

Tribunals and Commissions04 Feb 2021Partly Allowed

Parthiv Vijaykumar Dave @Hash C.C. Jamnagar (Prev)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0008

Customs Act, 1962 — Section 138B

Tribunals and Commissions04 Feb 2021Disposed Of

M/s Shri Ram Agrochem Pvt. Ltd @Hash CCE And ST- Panchkula

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0005

Cenvat Credit Rules, 2004 — Rule 6(3)

Tribunals and Commissions03 Feb 2021Allowed

M/s C N S Comnet Solution Pvt Ltd @Hash Commissioner Of CE And ST, Gurgaon-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0004

Cenvat Credit Rules, 2004 — Rule 2(l)

Tribunals and Commissions02 Feb 2021Allowed

Gujarat State Petronet Ltd @Hash C.C.E. And S.T.-Ahmedabad-iii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0006

Finance Act, 1974 — Section 65(102)Cenvat Credit Rules, 2004 — Rule 2, 2(a), 3(1)

Tribunals and Commissions02 Feb 2021Allowed

M/s Black Diamond Explosives Private Limited @Hash Commr. Of Central Excise And Service, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0003

Central Excise Act, 2004 — Section 11AC, 11AACentral Excise Rules, 2002 — Rule 25Central Excise (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 8

Tribunals and Commissions01 Feb 2021Allowed

M/s TCL - MMPL Consortium @Hash Commissioner Central Excise Commissionerate, Jodhpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0002

Finance Act, 1994 — Section 67, 67(1)(ii), 78

Tribunals and Commissions01 Feb 2021Allowed

M/s GE Power Services India Private Limited @Hash Principal Commissioner Of Service Tax, Delhi – I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0001

Finance Act, 1994 — Section 65(105)(zzzzj), 73(1)Service Tax Rules, 1994 — Rule 5AConstitution Of India, 1950 — Article 366(29A), 366(29A)(d)

Tribunals and Commissions29 Jan 2021Allowed

Shah Publicity @Hash C.C.E. And S.T.-Surat-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0037

Finance Act, 1994 — Section 65(3), 65(105)(e), 65(105)(zk), 66D, 66D(g), 66F(3), 67, 75, 78, 83Central Excise Act, 1944 — Section 9D

Tribunals and Commissions29 Jan 2021Disposed Of

M/s. S.G. International @Hash Commissioner Of Customs, Nhava Sheva-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0036

Customs Act, 1962 — Section 110, 110A, 114(iii)Handling of Cargo in Customs Area Regulation 2009 — Regulation 6(1)(l)

Tribunals and Commissions29 Jan 2021Allowed

Shri V S Bobba, Managing Director, M/s Menzies Aviation Bobba Bangalore Pvt Ltd And Anr. @Hash Commissioner Of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0035

Finance Act, 1994 — Section 68, 70, 73, 73(1), 75, 78(1), 78A, 673(1)

Tribunals and Commissions28 Jan 2021Allowed

M/s Oriental Insurance Company Ltd. @Hash Commissioner, Large Tax Payer Unit

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0032

Provisions Of Insurance Act, 1938 — Section 2(2), 3, 3(1), 3(4)(f), 34, 101A, 101B, 114AInsurance Regulatory and Development Authority Act, 1999 — Section 3(1)Motor Vehicles Act, 1988 — Section 146

Tribunals and Commissions28 Jan 2021Allowed

M/s. Tata Steel Limited And Anr. @Hash Commissioner Of Central Excise And Service Tax, Jamshedpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0030

Cenvat Credit Rules, 2004 — Rule 2(m), 2(l), 3, 4(7), 7, 9(6), 14, 15, 15ACentral Excise Act, 1944 — Section 11A(1), 11AB, 11ACFinance Act, 1994 — Section 65(105)(zzr), 65(105)(zzy), 73(1), 75, 78

Tribunals and Commissions22 Jan 2021Disposed Of

E P Kunhanandan Nair @Hash Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0034

Customs, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 22

Tribunals and Commissions21 Jan 2021Allowed

Muzaffar Ali Sheikh @Hash Commissioner Of Customs, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0026

Customs Act, 1962 — Section 2(33), 102, 108, 111(d), 111(i), 112, 120, 123

Tribunals and Commissions19 Jan 2021Allowed

Bharti Airtel Ltd @Hash Commissioner Of Service Tax Bangalore Service Tax-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0033

Central Excise Act, 1994 — Section 11B, 12BFinance Act, 1994 — Section 65(105)(b), 67(2), 83, 85(3)

Tribunals and Commissions19 Jan 2021Allowed/Dismissed

M/s Ferro Scrap Nigam Limited @Hash Commr. Of CGST And Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0029

Finance Act, 1994 — Section 65(19)(v), 76, 78, 93(1)Central Excise Act, 1944 — Section 2, 2(f)