COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2023

447 judgments · page 15 of 23

Tribunals and Commissions11 Jul 2023Allowed

M/S.Indo Shell Cast Pvt. Ltd. (Unit I) And Others Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0012

Central Excise Duty, Has To Be Done A Per Rule 8 Of Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8Central Excise Act, 1944 — Section 4, 4(1), 4(1)(b)

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Tribunals and Commissions07 Jul 2023Allowed

M/s Mankoo Machine Tolls Pvt. Limited And Others Vs Commissioner Of Central Excise, Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0011

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Tribunals and Commissions07 Jul 2023Allowed

M/S Chandigarh Transport Corporation Vs Commissioner Of Central Excise, Chandigarh-I

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0010

Motor Vehicles Act, 1988 — Section 65 (105) (zzzz, 67(1)Finance Act, 1994 — Section 98

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Tribunals and Commissions07 Jul 2023Dismissed

M/S Kashmir Steel Rolling Millls Vs Commissioner Of Central Excise, J&K

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0009

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Tribunals and Commissions07 Jul 2023Allowed

Avaya Global Connect Vs Commissioner Of Central Excise & ST, Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0008

Constitution Of India, 1950 — Article 366(12), 366(29A)(a), 366(29A)(d)Finance Act, 1994 — Section 65(19)Gujarat Value Added Tax Act, 2003 — Section 2(23)(d)

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Tribunals and Commissions07 Jul 2023Allowed

J B Chemicals & Pharmaceuticals Limited Vs Commissioner Of Central Excise & ST, Daman

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0007

Central Excise Act, 1944 — Section 4, 4A, 4A(1), 4A(2)

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Tribunals and Commissions05 Jul 2023Allowed

Modest Infrastructure Limited Vs Commissioner Of Central Excise & ST, Bhavnagar

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0006

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Tribunals and Commissions05 Jul 2023Disposed Of

Arcelor Mittal Nippon Steel India Limited Vs Commissioner Of Customs, Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0005

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Tribunals and Commissions05 Jul 2023Allowed

Anjani Excavation Operation Vs Commissioner Of Central Excise & ST, Bharuch

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0004

Special Economic Zones Rules, 2006 — Rule 31Finance Act, 1994 — Section 78Special Economic Zones Act, 2005 — Section 26, 26(1)(e), 51

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Tribunals and Commissions04 Jul 2023Allowed

M/S. Micky Metals Limited Vs Commissioner Of Central Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0003

Central Excise Rules, 2002 — Rule 10, 22

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Tribunals and Commissions04 Jul 2023Allowed

Regency Ceramics Ltd Vs Commissioner Of Central Tax Puducherry-GST

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0002

Central Excise Rules, 2001 — Rule 21

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Tribunals and Commissions04 Jul 2023Dismissed

Commissioner Of Service Tax Vs M/S. Aricent Technologies (Holdings) Limited

Customs, Excise And Service Tax Appellate Tribunal · (2023) 07 CESTAT CK 0001

Cenvat Credit Rules, 2004 — Rule 5

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Tribunals and Commissions30 Jun 2023Allowed

M/S. Prudential Security Vs Commissioner Of CGST & CX, Bhubaneswar Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0049

Finance Act, 1994 — Section 73(1), 75, 77(2), 78

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Tribunals and Commissions30 Jun 2023Allowed

M/S. Pile Foundation Construction Co Vs Commissioner, Service Tax, Delhi-II

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0047

Finance Act, 1994 — Section 65 (25b), 65 (39)(a), 65(39)(b), 65(39)(c), 65(39)(d), 65(39)(e), 65, 65 (39)(f)B(54), 65(105)(zzzza)

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Tribunals and Commissions30 Jun 2023Allowed

M/S. Delta Electronics India Pvt Ltd Vs Commissioner Of C.G.ST Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0046

Cenvat Credit Rules, 2004 — Rule 2(l), 2(l)(i), 14, 15Central Excise Act, 1944 — Section 4(a), 4(1)(a), 4(b), 4(1)(b), 4(3), 11A, 11AA, 11AC

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Tribunals and Commissions30 Jun 2023Dismissed

Commissioner, Central Excise & CGST And Others Vs Khemani Metal Industries Private Limited And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0045

Central Excise Rules, 2002 — Rule 15, 16ACenvat Credit Rules, 2004 — Rule 4(5)(a), 6Central Excise Rules, 1944 — 57F(4)

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Tribunals and Commissions26 Jun 2023Allowed

M/S. IGP Engineers Pvt. Ltd Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0032

Central Excise Rules, 2002 — Rule 25

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Tribunals and Commissions26 Jun 2023Disposed Of

M/S. Gail India Ltd Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0031

Service Tax Rules, 1994 — Rule 6, 6(3), 7(1), 7BFinance Act, 1994 — Section 70, 72Central Excise Act, 1944 — Section 11B

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Tribunals and Commissions23 Jun 2023

M/S. Adani Krishnapatnam Port Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0037

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Tribunals and Commissions23 Jun 2023Allowed

Shital Ispat Pvt Ltd And Others Vs C.C.-Jamnagar(Prev)

Customs, Excise And Service Tax Appellate Tribunal · (2023) 06 CESTAT CK 0036

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