COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2021

788 judgments · page 6 of 40

Tribunals and Commissions15 Nov 2021Dismissed

M/s. Prabhu Shipping Systems Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0043

Customs Brokers Licensing Regulations, 2018 — Regulation 10, 10(b), 10(d), 10(k), 10(n), 13, 13(12), 14, 17, 17(1), 18

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Tribunals and Commissions15 Nov 2021Allowed

M/s. Schweitzer Engineering Laboratories Pvt Ltd And Anr. Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0041

Customs Act, 1962 — Section 2(34), 6, 28, 28(4), 111, 112(a)(b), 114A, 114AA, 124

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Tribunals and Commissions15 Nov 2021Dismissed

M/s. Salasar Ispat Pvt. Ltd. And Ors. Vs Commissioner Of Central Excise, Nashik

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0031

Central Excise Act, 1944 — Section 9D, 14, 11A(1), 11A(2), 11AB, 11AC, 35FIndian Penal Code, 1860 — Section 120B, 135, 193, 228Code of Criminal Procedure, 1973 — Section 161

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Tribunals and Commissions15 Nov 2021Allowed

M/s. Lavino Kapur Cottons Pvt. Ltd. Vs Commissioner Of CGST, Palghar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0028

Central Excise Act, 1944 — Section 2(f), 3, 3(1), 5A(1), 11A, 11A(2), 11AA, 11AB, 11ACCentral Goods and Services Tax Act, 2017 — Section 174Customs Act, 1962 — Section 12, 14, 28, 65

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Tribunals and Commissions12 Nov 2021Allowed

Npt Papers Pvt Ltd And Ors. Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0040

Customs Act, 1962 — Section 2(41), 14, 14(1), 14(1A), 28(4), 110, 112A, 112(a), 114A, 114AA, 125, 138, 138B, 139, 139(ii)Customs Valuation Rules, 2007 — Rule 2(2), 3, 3(1), 4, 5, 6, 7, 8, 9, 10, 12

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Tribunals and Commissions12 Nov 2021Disposed Of

Turbhe Chemical Pvt. Ltd. And Anr. Vs Commissioner Of Central Excise, Belapur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0027

Central Excise (Valuation) Rules, 2000 — Rule 4(5)(a), 8, 10A, 10A(iii)Cenvat Credit Rules, 2004 — Rule 9(1)(b), 15(2)Central Excise Act, 1944 — Section 11AC, 11A(2B)

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Tribunals and Commissions12 Nov 2021Allowed

NRC Limited Vs Commissioner Of Central Excise Thane � I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0026

Cenvat Credit Rules, 2004 — Rule 2(1)

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Tribunals and Commissions12 Nov 2021Dismissed

Commissioner Of Central Tax Bangalore North West Commissionerate Vs M/s. ABB Limited

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0025

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Tribunals and Commissions11 Nov 2021Disposed Of

Shreeji Engineering Works Vs Commissioner Of Central Excise And ST, Vadodara

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0039

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Tribunals and Commissions11 Nov 2021Allowed

M/s Asian School of Media Studies And Anr. Vs Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0035

Central Excise Act, 1944 — Section 14University Grants Commission Act, 1956 — Section 2FF, 22Income Tax Act, 1961 — Section 12A, 12AA

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Tribunals and Commissions11 Nov 2021Allowed

M/s Frisco Foods Private Limited Vs Commissioner, Customs, Central Excise And Service Tax, Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0023

Finance Act, 1994 — Section 65(105), 65(105)(zzb), 66A, 73, 73(1), 75, 78Service Tax Rules, 1994 — Rule 6A(1), 6A(2)Central Excise Rules, 1944 — Rule 173Q

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Tribunals and Commissions11 Nov 2021Allowed

M/s Exclusive Motors Pvt. Ltd. Vs Commissioner Of Customs (Preventive)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0022

Customs Act, 1962 — Section 28(4), 28AA, 46, 47Customs Tariff Act, 1975 — Section 3Central Excise Act, 1944 — Section 4B, 11A

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Tribunals and Commissions10 Nov 2021Allowed/Dismissed

M/s Texmaco Rail And Engineering Ltd. Vs Commissioner Of CGST And Excise, Kolkata North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0034

Cenvat Credit Rules, 2004 — Rule 6(3), 14Central Excise Act, 1944 — Section 11A, 11BFinance Act, 1994 — Section 73, 75

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Tribunals and Commissions10 Nov 2021Allowed

Subir Modak And Ors. Vs Commissioner Of Customs (Preventive)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0033

Customs Act, 1962 — Section 2(25), 2(26), 2(39), 17, 111, 111(b), 111(d), 112(b)(1), 113, 115(2), 123

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Tribunals and Commissions10 Nov 2021Allowed

M/s So-Hum Trading Company And Anr. Vs Commissioner Of Customs (Preventive), Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0032

Customs Act, 1962 — Section 17(4), 108, 111(o), 114A, 114AA, 125

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Tribunals and Commissions10 Nov 2021Allowed

MNH Shakti Limited Vs Commissioner, Central Goods And Service Tax And Central Excise, Rourkela

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0030

Coal Mines (Special Provisions) Act, 2015 — Section 9Finance Act, 1994 — Section 65B(22), 65B(44), 66E(e), 67, 73(1), 75, 76, 77, 78, 78(1)

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Tribunals and Commissions10 Nov 2021Allowed/Dismissed

M/s Nava Bharat Ventures Limited Vs Commissioner Of Central Excise Customs And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0029

Cenvat Credit Rules, 2004 — Rule 2(h), 2(k)(iii), 6, 6(1), 6(2), 6(3), 6(3)(i), 6(3A), 6(5), 14, 15Finance Act, 1994 — Section 65(105), 76(1), 78(1)Central Excise Act, 1944 — Section 11AC(1)

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Tribunals and Commissions10 Nov 2021Allowed