Tribunals and Commissions18 Feb 2022Allowed
M/s Asia Pacific Impex Pvt. Ltd Vs Principal Commissioner Customs (Import)
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0021
Customs Act, 1962 — Section 28, 28(4), 112(a)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2022
47 judgments · page 1 of 3
Tribunals and Commissions18 Feb 2022Allowed
M/s Yug International Pvt. Ltd Vs Principal Commissioner, Customs (Import)
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0020
Customs Act, 1962 — Section 28, 28(4), 112(a)
Tribunals and Commissions18 Feb 2022Allowed
Castex Technologies Limited Vs Commissioner, Central Tax, Central Excise � Alwar (Rajasthan)
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0019
Tribunals and Commissions18 Feb 2022Allowed
Shri Ankur Agarwal, Director M/s Asia Pacific Impex Pvt. Ltd. Vs Principal Commissioner
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0018
Customs Act, 1962 — Section 1(2), 28(4), 28(8), 77, 111, 112, 112(a), 114AA, 124Foreign Exchange Regulation Act, 1973 — Section 1(3)Indian Penal Code, 1860 — Rule Section 3, 4
Tribunals and Commissions17 Feb 2022Allowed
M/s Sonic Biochem Extractions Ltd. Vs Commissioner, CGST And Central Excise And Indore
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0017
Central Excise Tariff Act, 1985 — Chapter 15, 35Central Excise Act, 1944 — Section 11B(1), 11BB
Tribunals and Commissions17 Feb 2022Allowed
M/s. M.J. Steels Private Limited And Anr. Vs Commissioner Of Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0016
Central Excise Tariff Act, 1985 — Chapter 72Cenvat Credit Rules, 2004 — Rule 9(1), 9(4), 9(5)
Tribunals and Commissions16 Feb 2022Allowed
M/s.Vandana Global Ltd Vs Commissioner, Central GST, Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0015
Cenvat Credit Rules, 2004 — Rule 14Central Excise Act, 1944 — Section 11, 11A, 35FCustoms Act, 1962 — Section 129E, 142
Tribunals and Commissions16 Feb 2022Allowed
M/s.Abdul Khalique Vs Commissioner, Central Goods And Service Tax- Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0014
Finance Act, 1994 — Section 77(1)(a), 77(2), 78Central Excise Act, 1944 — Section 77(3)
Tribunals and Commissions15 Feb 2022Allowed
G S Pharmabutors Pvt. Ltd. (Unit-II) Vs Additional Director General, (Adjudication)
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0013
Central Excise Act, 1944 — Section 2(f), 2(f)(iii), 4A, 11A(4)Central Excise Tariff Act, 1985 — Chapter 33
Tribunals and Commissions15 Feb 2022Allowed
The Commissioner, Central Excise And CGST, Udaipur Vs M/s Prem Jain Ispat Udyog Pvt. Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0012
Cenvat Credit Rules, 2004 — Rule 4(1), 4(5), 14
Tribunals and Commissions10 Feb 2022Allowed
M/s. Rajram Maize Products Vs Commissioner Of Central Goods And Service Tax, Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0011
Central Excise Tariff Act, 1985 — Chapter 11, 17, 35Cenvat Credit Rules, 2004 — Rule 2(l), 2(k), 14, 15(2)Central Excise Act, 1944 — Section 11AB, 11A(4), 11AA, 11AC
Tribunals and Commissions07 Feb 2022Allowed
M/s Tradewell And Anr. Vs Commissioner Of Customs (Prev.)
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0010
Customs Act, 1962 — Section 14, 28, 108, 112, 114A, 138C
Tribunals and Commissions07 Feb 2022Allowed
Bharat Rubber Works Pvt Ltd Vs Commissioner, Central Excise And CGST-Jabalpur
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0009
Cenvat Credit Rules, 2004 — Rule 9
Tribunals and Commissions07 Feb 2022Allowed
M/s Varun Beverages Limited Vs Commissioner Of Customs, GST And Central Excise, Jaipur
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0008
Central Excise Act, 1944 — Section 2(d), 2(f), 11AFinance Act, 1994 — Section 78
Tribunals and Commissions04 Feb 2022Allowed
M/s. Hindustan Zinc Ltd. Vs Commissioner Of Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0007
Tribunals and Commissions04 Feb 2022Allowed
M/s. Tiger Logistics (India) Ltd. Vs Commissioner Of Service Tax-II, Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0006
Finance Act, 1994 — Section 65(105), 66B, 66D, 69, 73, 73(3), 73(4), 75, 77, 77(1), 77(2), 78, 80
Tribunals and Commissions02 Feb 2022Allowed
M/s Hindustan Perfumers Vs Commissioner, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0005
Central Excise Act, 1944 — Section 35FF
Tribunals and Commissions02 Feb 2022Allowed
M/s Hindustan Zinc Ltd Vs Commissioner, Central Excise And CGST- UDAIPUR
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0004
Central Excise Tariff Act, 1985 — Chapter 26Central Goods and Services Tax Act, 2017 — Section 2(48), 140(1), 142(3), 174(2)(c)Central Goods and Services Tax (Amendment) Act, 2018 — Section 140
Tribunals and Commissions02 Feb 2022Allowed
Commissioner Of Service Tax, Delhi-II Vs M/s Foodworld
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0003
Delhi Value Added Tax Act, 2004 — Section 2(zc)(vii), 84Finance Act, 1994 — Section 65(105)(zzt), 66B, 66E, 73A(2)Central Excise Rules, 1944 — Rule 11B
Tribunals and Commissions02 Feb 2022Allowed
M/s Subhash Light House Vs Commissioner, Central Goods And Service Tax, Audit-II
Customs, Excise And Service Tax Appellate Tribunal · (2022) 02 CESTAT CK 0002
Constitution of India, 1950 — Article 366(29A), 366(29A)(d)Finance Act, 1994 — Section 65B(44), 65(105)(zzzzj), 66E, 66E(f), 73(1)