COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2022

47 judgments · page 3 of 3

Tribunals and Commissions05 Jan 2022Allowed

M/s Batra Henlay Cables Vs Commissioner Of Goods And Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0007

Central Excise Act, 1944 — Section 11B, 35F, 35FF

Tribunals and Commissions04 Jan 2022Allowed

Omni Decoratives Pvt Ltd Vs Commissioner Of Customs (ICD TKD), New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0006

Tribunals and Commissions04 Jan 2022Allowed

Bhagwati Power And Steels Ltd. Vs Commissioner, Central Excise And Customs, Raipur (CG)

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0005

Cenvat Credit Rules, 2004 — Rule 2(d), 6, 6(2), 6(3A), 6(3)(i), 6(3)(A)(c), 6(3A)(c)(i), 6(3)(A)(C)(iii)Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions04 Jan 2022Allowed

Arun Kumar Agarwal And Anr. Vs The Principal Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0004

Customs Act, 1962 — Section 2(34), 28, 28(4), 28AA, 113(d), 113(i), 114, 114A, 114AA, 124, 125(1)

Tribunals and Commissions04 Jan 2022Dismissed

Kuldeep Kaur Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0003

Customs Act, 1962 — Section 27(1), 27(2), 27(1B), 27A

Tribunals and Commissions03 Jan 2022Allowed

M/s Pushpak Lakhani Vs The Commissioner Of Customs (Preventive) � New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0002

Customs Act, 1962 — Section 28(6)(ii), 28(5), 46, 108, 110, 110A, 110(d), 110(2), 111(d), 123, 124, 125(1), 128A(1), 129B(1), 130, 132, 135, 138B, 138B(1)(a)Central Excise Act, 1944 — Section 9D, 9D(1)Indian Evidence Act, 1872 — Section 138

Tribunals and Commissions03 Jan 2022Allowed

M/s Anax Air Services Pvt. Limited Vs Commissioner Of Customs, New Delhi (Airport And General)

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0001

Customs Brokers Licensing Regulations, 2018 — Regulation 10(n), 14, 17(7), 18Customs Brokers Licensing Regulations, 2013 — Regulation 18, 20(7), 22Evidence Act, 1872 — Section 79