COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2023

447 judgments · page 23 of 23

Tribunals and Commissions16 Mar 2023Allowed

M/S Hindustan Petroleum Corporation Ltd Vs Commissioner Of Central Excise, Mumbai-II

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0024

Central Excise Act, 1944 — Section 5(3), 5A, 5A(5)Customs Act,1962 — Section 14, 25, 25(4)

Tribunals and Commissions16 Mar 2023Allowed

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0023

Cenvat Credit Rules, 2004 — Rule 14

Tribunals and Commissions15 Mar 2023Allowed

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0019

Tribunals and Commissions15 Mar 2023Allowed

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0017

Tribunals and Commissions01 Mar 2023Allowed

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0021

Finance Act, 1994 — Section 65(57a), 65(60), 65(105), 65(109a), 66A, 80Indian Telegraph Act, 1885 — Section 4(1)

Tribunals and Commissions01 Mar 2023

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0015

Tribunals and Commissions01 Mar 2023Disposed Of

Customs, Excise And Service Tax Appellate Tribunal · (2023) 03 CESTAT CK 0001

Finance Act, 2017 — Section 104