COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2023

447 judgments · page 18 of 23

Tribunals and Commissions12 May 2023Allowed

M/S. Varroc Engg. Pvt. Ltd. Plot No. M/191/3, MIDC, Waluj Vs Commissioner Of CGST & Central Excise, N-5, Town Centre, CIDCO, Aurangabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0032

Cenvat Credit Rules, 2004 — Rule 2(l), 7, 7(d)

Tribunals and Commissions12 May 2023Disposed Of

M/S Jet Airways (India) Limited And Others Vs Commissioner Of Service Tax-V, Mumbai And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0031

Finance Act, 1994 — Section 73(1A), 78, 86Insolvency And Bankruptcy Code, 2016 — Section 7, 13, 15, 31(1), 31(7)

Tribunals and Commissions12 May 2023Allowed

M/S Quality Builders & Contractor Jodhpur Vs Commissioner Of Central Excise, Jaipur-II

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0030

Tribunals and Commissions12 May 2023Allowed

M/S. SAIL, Alloy Steel Plant Vs Commissioner Of Central Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0029

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 8

Tribunals and Commissions12 May 2023Allowed

M/S. Cheeran Structurals Vs Commissioner Of Central Tax & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0026

Constitution Of India, 1950 — Article 243WFinance Act, 1994 — Section 65B(44), 102(1)

Tribunals and Commissions12 May 2023Allowed

Nitin M Dhandhukia Vs C.C.E.-Ahmedabad-II

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0023

Central Excise Rules, 2017 — Rule 209ACentral Excise Rules, 1944 — Section 209A

Tribunals and Commissions12 May 2023Partly Allowed

Messrs Aarvee Denims & Exports Ltd Vs C.S.T.-Service Tax - Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0022

Cenvat Credit Rules, 2004 — Rule 5Finance Act, 1994 — Section 65(19), 65(105)(zzb ), 66A, 67, 73, 73(1), 76, 78

Tribunals and Commissions11 May 2023

Meenu Rathore CB Vs CCE And ST, Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0037

Customs Broker Licensing Regulations, 2018 — Regulation 10, 10(b), 13(12), 14, 17(1), 18Foreign Exchange Management (Export Of Goods And Services) Regulations, 2015 — Regulation 3(1)Customs Act, 1962 — Section 50, 114(iii), 114AA

Tribunals and Commissions11 May 2023Partly Allowed

M/s Network Vs Commissioner Of Central Excise Chandigarh-I

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0028

Finance Act, 1994 — Section 76, 77, 78, 80

Tribunals and Commissions11 May 2023Allowed

M/S Fresenius Kabi Oncology Limited Vs Commissioner Of Central Excise �Chandigarh-I

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0027

Tribunals and Commissions11 May 2023

M K Wood India Pvt Ltd Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0025

Tribunals and Commissions11 May 2023Allowed

Amneal Life Sciences Pvt Ltd Vs C.S.T.-Service Tax - Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0024

Tribunals and Commissions10 May 2023Allowed

C.C-Kandla Vs Indian Iron & Metals Pvt Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0036

Customs Valuation Rule, 2007 — Rule 5

Tribunals and Commissions10 May 2023Allowed

M/S.Evergreen Shipping Agency India Pvt. Ltd Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0021

Customs Act, 1962 — Section 114AA, 114(iii)

Tribunals and Commissions10 May 2023Allowed

Principal Commissioner Of Central Goods & Service Tax, Delhi South Commissionerate And Others Vs M/S. Boeing India Defense Pvt. Ltd And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0020

Finance Act, 1994 — Section 65B(44), 66, 67, 67D, 67(1), 67(4), 67(4)(c), 67(1)(i), 73(1), 77, 78, 94, 94(4)

Tribunals and Commissions10 May 2023Allowed

M/S. Jitendra Kumar Vs Commr. Of Customs (Preventive), Patna

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0019

Tribunals and Commissions10 May 2023Allowed

M/S. Sai Surfactants Pvt. Ltd Vs Commissioner Of CGST & CX, Haldia Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0018

Finance Act, 1994 — Section 77(2)

Tribunals and Commissions10 May 2023Allowed

M/S KVS Cargo And Others Vs Commissioner,Customs (Export)- New Delhi And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0017

Foreign Trade (Regulation) Rules, 1993 — Rule 11, 14(2)Customs And Central Excise Duties Drawback Rules, 1995 — Rule 16, 16ACustoms Act, 1962 — Section 28AA, 50, 75A(2), 113(1), 114, 114AA, 125, 142(1)

Tribunals and Commissions09 May 2023Allowed

M/S Pine Laminates Pvt. Limited Vs Commissioner, Central Excise & Cgst

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0016

Central Excise Act, 1944 — Section 5A(2), 11B

Tribunals and Commissions08 May 2023Allowed

M/S.Assam Company India Limited (Formerly Known As Assam Company Limited) And Others Vs Commissioner Of Service Tax, Kolkata And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0015

Finance Act, 1994 — Section 65(12), 66A, 73(3), 76, 77, 78, 79, 80