Tribunals and Commissions09 Nov 2021Allowed
Shree Khedut Sahakari Khand Udyog Mandli Ltd Vs C.C.E. And S.T.-Surat-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0036
Cenvat Credit Rules, 2004 — Rule 2(d), 2(f), 6, 6(3)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2021
788 judgments · page 7 of 40
Tribunals and Commissions09 Nov 2021Dismissed
M/s. Meghalaya Cast And Alloys Private Limited Vs Commissioner Of Central Excise And Service Tax, Shillong
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0020
Central Excise Valuation Rule, 2000 — Rule 9Central Excise Act, 1944 — Section 11AC, 11AC(1)(a)
Tribunals and Commissions09 Nov 2021Allowed
M/s. Surya Vistacom Private Limited Vs Commissioner Of Service Tax-I, Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0019
Cenvat Credit Rules, 2004 — Rule 6, 6(3A), 6(3)(i), 6(3)(ii)
Tribunals and Commissions09 Nov 2021Allowed
Shri Gulshan Ahmed Barbhuiya And Anr. Vs Commissioner Of Customs (Preventive), Kolkataata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0018
Customs Act, 1962 — 2(25), 2(26), 2(39), 17, 111, 111(b), 111(d), 112(a), 112(b), 113, 115(2), 119, 123, 125
Tribunals and Commissions09 Nov 2021Allowed
Monarch International And Anr. Vs Commissioner Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0017
Customs Act, 1962 — 2(34), 17(1), 17(4), 27, 28, 28(4), 50, 113, 113(d), 113(i), 114(i), 114AA, 124Finance Act, 1994 — Section 51, 73Central Excise Act, 1944 — Section 11A
Tribunals and Commissions09 Nov 2021Allowed
M/s Shri Javed Akhtar Vs CCGST, Mumbai West
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0016
Finance Act, 1994 — Section 66E(e), 76, 77, 80, 83Central Excise Act, 1944 — Section 11BConstitution of India, 1950 — Article 265
Tribunals and Commissions09 Nov 2021Allowed
M/s Brightpoint India Pvt. Ltd. Vs Commissioner Of Customs Mumbai (Air Cargo Import)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0015
Customs Act, 1962 — 128, 149Constitution of India, 1950 — Article 226
Tribunals and Commissions09 Nov 2021Allowed
M/s. Dhiren Enterprise Vs Commissioner Of Customs (Adjudication)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0014
Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124
Tribunals and Commissions09 Nov 2021Allowed
Appex International Vs Commissioner Of Customs (Adjn)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0013
Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124
Tribunals and Commissions09 Nov 2021Allowed
Nitin Jatania Vs Commissioner Of Customs (Adjudication) Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0012
Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124
Tribunals and Commissions09 Nov 2021Allowed
Vinay Agarwal Vs Commissioner Of Customs (ADJN.) Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0011
Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124
Tribunals and Commissions09 Nov 2021Dismissed
Birla Corporation Limited Vs Commissioner Of Central Goods And Service Tax, Jabalpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0010
Cenvat Credit Rules, 2004 — Rule 2, 3, 8Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 3Valuation Rules, 2008 — Rule 8
Tribunals and Commissions09 Nov 2021Dismissed
Shree Rajasthan Syntex Ltd Vs Commissioner (Appeals), Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0009
Central Excise Act, 1944 — Section 11B, 11B(1), 11BBCentral Excise Rules, 1944 — Rule 5(B)
Tribunals and Commissions05 Nov 2021Allowed
M/s Hamdard (Wakf) Laboratories Vs Commissioner Customs, Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 4, 6, 6(1), 6(2), 6(3A), 6(3)(d), 6(3)(i), 14, 15Central Excise Act, 1944 — Section 4, 4A, 11A, 11AB, 11AC, 37Central Excise Tariff Act, 1985 — Chapter 21, 30, 33
Tribunals and Commissions01 Nov 2021Disposed Of
M/s. Chander Chemical Co. Vs Commissioner Of Customs, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0008
Customs Act, 1962 — Section 27, 111, 111(d), 111(m), 112, 125, 125(1)Hazardous Waste (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 13(1), 13(2), 17, 17(2)Environment Protection Act 1986 — Section 12(1)(b), 13, 15(1)
Tribunals and Commissions01 Nov 2021Partly Allowed
M/s Traco Cable Company Ltd. Vs Commissioner Of Central Tax, And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0007
Cenvat Credit Rules, 2004 — Rule 3(4), 14, 15Cenvat Credit Rules, 2002 — Rule 3(3)Central Excise Act, 1944 — Section 11A, 11A(2), 11AB, 11AC
Tribunals and Commissions01 Nov 2021Allowed
Association Of Chloromethanes Manufacturers Vs Union Of India And Ors.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0006
Tribunals and Commissions01 Nov 2021Allowed
M/s SI Group India Private Limited Vs Union Of India And Ors.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0005
Tribunals and Commissions01 Nov 2021Allowed
M/s. Apcotex Industries Limited Vs Union Of India And Ors.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0004
Tribunals and Commissions01 Nov 2021Allowed
Association Of Synthetic Fibre Industry Vs Union Of India And Ors.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0003