Tribunals and Commissions08 May 2023Disposed Of
M/s. SBM Udyog Vs Commr. Of CGST & CX, Howrah Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0014
Finance Act, 1994 — Section 67(2)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2023
447 judgments · page 19 of 23
Tribunals and Commissions08 May 2023Partly Allowed
HEG Limited Vs Commissioner (Appeals) GST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0013
Service Tax Rules, 1994 — Rule 2(1)(d)(iv), 2(1)(d)(v), 6Finance Act, 1994 — Section 65(105), 66, 66A, 68(2), 69, 73, 75, 76, 77, 78, 93(1)
Tribunals and Commissions04 May 2023Disposed Of
M/S.Hazra Iron Works Vs Commissioner Of Central Excise, Kolkata-III
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0012
Central Excise Rules, 1944 — Rule 3A(4), 96ZO, 96ZP, 96ZP(1), 96ZP(3), 96ZQHot Re-Rolling Steel Mills Annual Capacity Determination Rules, 1997 — Rule 3(1)Central Excise Act, 1944 — Section 3A, 3A(4)
Tribunals and Commissions04 May 2023Allowed
M/S. Hada Textiles Industries Limited Vs Commissioner Of Central Excise & Service Tax, Kolkata-VII
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0011
Central Excises And Salt Act, 1944 — Section 2(f)(iv)
Tribunals and Commissions04 May 2023Allowed
Daleep Kumar Verma And Others Vs Commissioner Of Customs (Preventive), Shillong And Others
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0010
Constitution Of India, 1950 — Article 141Customs Act, 1962 — Section 2(34), 3, 3(i), 3(k), 4, 4(1), 4(2), 97, 104, 108, 110, 110A, 110(1), 110(2), 111, 112, 123, 124, 124(a), 125Finance Act, 2022 — Section 17, 97
Tribunals and Commissions04 May 2023Disposed Of
M/s.AI Champdany Industries Limited Vs Commissioner Of Central Excise, Kolkata-IV
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0009
Tribunals and Commissions04 May 2023
Commissioner Of Service Tax, Kolkata Vs M/S. Walzen Strips Private Limited
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0008
Tribunals and Commissions03 May 2023Allowed
M/S. MK Auto Components India Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0007
Tribunals and Commissions03 May 2023Allowed
M/S Makkar Construction Co Vs Commissioner Of C.E., Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0006
Tribunals and Commissions03 May 2023Dismissed
M/S Mahavir Metal Manufacturing Company Vs Commissioner (Appeals) Central Excise And CGST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0005
Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11BCentral Goods And Services Tax Act, 2017 — Section 140
Tribunals and Commissions03 May 2023Dismissed/Disposed Of
M/S Anjana International Industries Vs Pr. Commissioner, Customs- (Import) New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0004
Tribunals and Commissions02 May 2023Allowed
M/S Synergy Steels Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0003
Customs Act, 1962 — Section 27, 27(1A)
Tribunals and Commissions01 May 2023Dismissed/Allowed
M/S. Balmer Lawrie & Co. Ltd And Others Vs Commissioner Of Service Tax And Others
Customs, Excise And Service Tax Appellate Tribunal · (2023) 05 CESTAT CK 0001
Finance Act, 1994 — Section 65(19), 65(105)(zero), 66A
Tribunals and Commissions28 Apr 2023Allowed
M/s.Jain & Sons Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0055
Customs Valuation Rules, 2007 — Rule 14Customs Act,1962 — Section 14, 108, 110, 111 (m), 112(a), 112(b), 114A, 114AA, 138B, 138C(4)Evidence Act, 1872 — Section 65(B)
Tribunals and Commissions28 Apr 2023Allowed
M/S. Shakumbhari Automobiles Pvt. Ltd Vs CCE, Dehradun
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0054
Finance Act, 1994 — Section 65(19), 65B(44), 65D, 66E(e), 65(105)(33b)
Tribunals and Commissions28 Apr 2023Dismissed
Commissioner Of Customs (Air) Vs M/S. Dimension Data India Limited
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0053
Customs Tariff Act, 1975 — Section 3(5)Customs Act, 1962 — Section 27
Tribunals and Commissions28 Apr 2023Allowed
M/s. CPC (P) Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0052
Finance Act, 1994 — Section 66, 66A, 93(1)
Tribunals and Commissions28 Apr 2023Allowed
M/S Vanick Oils And Fats Pvt. Ltd Vs Commissioner Of Central Excise, Delhiiii, Gurgaon
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0051
Customs Act, 1962 — Section 111, 112, 112(a)(i), 114A
Tribunals and Commissions28 Apr 2023Allowed
Quality Services Vs C.C.E. & S.T- Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0050
Finance Act, 1994 — Section 65(23), 65(76b), 77, 76, 78
Tribunals and Commissions28 Apr 2023Allowed
Ghasiram Gokulchand And Others Vs C.C-Jamnagar
Customs, Excise And Service Tax Appellate Tribunal · (2023) 04 CESTAT CK 0049
Customs Valuation Rules, 1988 — Rule 2(f), 3(1), 4, 4(1), 4(2)Customs Act, 1962 — Section 14, 14(1), 14(1A), 14(2), 18(1)Sale Of Goods Act, 1930 — Section 26, 32, 37, 40, 42, 64A(1)