Tribunals and Commissions21 Jul 2023Allowed
M/s.Regin Exports Vs Commissioner Of Customs (Export)
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0034
Customs Act, 1962 — Section 149
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2023
447 judgments · page 14 of 23
Tribunals and Commissions21 Jul 2023Partly Allowed
M/s Prime Cyber Vs Commissioner of Central Excise- Chandigarh
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0033
Finance Act, 1994 — Section 76, 77, 78, 80
Tribunals and Commissions20 Jul 2023Allowed
M/S.Bharat Sanchar Nigam Limited Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0032
Service Tax (Determination Of Value) Rules, 2006 — Rule 5(1)Finance Act, 1994 — Section 65(104), 65(105)(zzzx)
Tribunals and Commissions20 Jul 2023Partly Allowed
M/S Punj Brothers Limited Vs Commissioner Of Central Excise, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0031
Central Excise Valuation Rules, 2000 — Rule 8, 8(ii), 8(iii), 8(iv), 9Central Excise Act, 1944 — Section 4, 4(1), 4(3)(i), 4(3)(b)(ii), 4(3)(b)(iii), 4(3)(b)(iv), 11A, 11AB, 11A(ii)(B), 11ACMonopolies And Restrictive Trade Practices Act, 1969 — Section 2(g)
Tribunals and Commissions20 Jul 2023Allowed
Centre For Marine Living Resources & Ecology Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0030
Customs Act, 1962 — Section 2(21)(ii), 2(38), 12, 25, 114A
Tribunals and Commissions19 Jul 2023Dismissed
Commissioner Of Customs Vs M/S. Tamilnadu Petroproducts Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0029
Customs Valuation Rules, 1988 — Rule 9 (1)(b)(i), 9(1)(b)(iii)Customs Act, 1962 — Section 14(1), 18(1), 28A
Tribunals and Commissions18 Jul 2023Allowed
M/S. Air France Vs Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0020
Finance Act, 1994 — Section 65(105)(zzn), 65(105)(zzzo), 66, 69, 70, 71, 72, 73(1), 73(3)Central Excise Act, 1944 — Section 11ACustoms Act, 1962 — Section 17(4)
Tribunals and Commissions17 Jul 2023Allowed
M/s. Emerson Process Management Chennai P.Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0028
CENVAT Credit Rules, 2002 — Rule 6, 6(6), 9(1)(b)
Tribunals and Commissions17 Jul 2023Allowed/Dismissed
Commissioner Of Customs (Air) Vs M/S.Samsung India Electronics Pvt. Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0027
Tribunals and Commissions17 Jul 2023Dismissed
Commissioner Of Customs (Air) Vs M/S. RBR Knit Process Pvt. Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0026
Customs Tariff Act, 1975 — Section 3, 16Customs Act, 1962 — Section 25(1)
Tribunals and Commissions17 Jul 2023Dismissed
M/S Tejas Network Ltd Vs Commissioner, Customs (Appeals)
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0024
Customs Tariff Act, 1975 — Section 3(5)
Tribunals and Commissions17 Jul 2023Allowed
Aurobindo Pharma Ltd Vs Commissioner Of Central Tax Medchal - GST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0022
Central Excise Rules, 2002 — Rule 25, 31Central Excise Valuation Rules, 2000 — Rule 7, 8, 9Central Excise Act, 1944 — Section 11A, 11AB
Tribunals and Commissions17 Jul 2023Allowed
M/s. J.D.Marketing Vs Commissioner Of CGST & CX, Kolkata North Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 3(5)Finance Act, 1994 — Section 73(3), 78
Tribunals and Commissions14 Jul 2023Allowed
M/S. Hotel Shreelekha Regency Limited Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0018
Finance Act, 1994 — Section 2, 65(90a), 65(105)(zzzz), 65(105)(zzzz)(1)(d), 73
Tribunals and Commissions14 Jul 2023Dismissed
M/S. Amazon Drugs Pvt. Ltd Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0016
Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 4, 8, 11Drugs And Cosmetics Rules, 1945 — Rule 65(18), 96(1)(ix)Central Excise Act, 1944 — Section 4A, 4A(1), 4(1)(a), 11A(1), 11AB, 11AC
Tribunals and Commissions13 Jul 2023Dismissed
Commissioner Of Customs Vs M/S. Doosan Infracore India Pvt. Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0019
Tribunals and Commissions13 Jul 2023Allowed
M/S K Kiran Tyres Vs Commissioner Of Customs, Bangalore
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0017
Customs Act, 1962 — Section 112, 112A
Tribunals and Commissions13 Jul 2023Partly Allowed
Jindal Fibres Vs C.C Kandla
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0015
Income Tax Rules, 1962 — Rule 9Income Tax Act, 1961 — Section 28(2), 28(5), 111, 111(d), 111(m), 112, 112(a), 114A, 125
Tribunals and Commissions11 Jul 2023Dismissed
Commissioner Of Customs (Imports) Vs M/S.Vestas Wind Technology India Pvt. Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0014
Customs Valuation Rules, 2023 — Rule 9(1)(c)Customs Valuation (Determination Of Value Of Imported. Goods) Amendment Rules, 2007 — Rule 10, 10(1)(c)
Tribunals and Commissions11 Jul 2023Dismissed
Commissioner Of Customs Vs M/S.Danieli India Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0013