Tribunals and Commissions06 Dec 2023Disposed Of
Reliance Industrial Products Vs Commissioner Of Central Excise Thane � II
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0016
Central Excise Rules, 2002 — Rule 7(3), 7(4)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2023
447 judgments · page 3 of 23
Tribunals and Commissions06 Dec 2023Allowed
Shree Hari Packaging Industries Vs Commissioner Of Central Excise Belapur
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0015
Central Excise Act, 1944 — Section 11A, 11AB, 11AC
Tribunals and Commissions06 Dec 2023
Cadbury India Ltd Vs Commissioner Of Central Excise Pune � I
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0014
Central Excise Rules, 2002 — Rule 7, 7(4), 9(b)Central Excise Rules, 1944 — Rule 9BCentral Excise Act, 1944 — Section 11A, 11AA
Tribunals and Commissions06 Dec 2023Dismissed
Commissioner Of Customs Vs M/S. Rajhans Enterprises
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0013
Custom Act, 1962 — Section 2(2)
Tribunals and Commissions05 Dec 2023Disposed Of
M/s. Ambey Traders Vs Commissioner Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0018
Tribunals and Commissions05 Dec 2023Allowed
Hannover Re Consulting Services India P. Ltd Vs Commissioner Of CGST, Mumbai East
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0017
Service Tax Rules, 1994 — Rule 6APlace Of Provision Of Services Rules, 2012 — Rule 2(f), 9(c), 3
Tribunals and Commissions05 Dec 2023Allowed
Larsen And Toubro Limited Vs C.C.-Kandla
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0003
Tribunals and Commissions05 Dec 2023Allowed
Mahashakti Energy Limited Vs CCE, Chandigarh-II
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0002
Central Excise Act, 1944 — Section 11C
Tribunals and Commissions05 Dec 2023Allowed
Thermopads Pvt Ltd Vs Commissioner Of Central Tax Medchal - GST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0001
Central Excise Rules, 2002 — Rule 25Customs Tariff Act, 1975 — Section 3
Tribunals and Commissions04 Dec 2023Dismissed
Sri Sai Krishna Health Care Products Vs Commissioner Of Central Tax Medchal � GST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0007
Tribunals and Commissions04 Dec 2023Dismissed
Pranav Kumar And Others Vs Commissioner Of Customs, Patna
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0006
Tribunals and Commissions04 Dec 2023Allowed
Eaton Fluid Power Ltd Vs Commissioner Of Central Excise & Service Tax, Pune-I
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0005
Cenvat Credit Rule, 2004 — Rule 3, 3A(3A), 3(i), 6, 6(3), 6(3)(i), 6(3)(ii), 6(3)(iii), 6(3A), 14Central Excise Act, 1944 — Section 11A
Tribunals and Commissions04 Dec 2023Allowed
M/S. Shilpa Steel & Power Ltd Vs Commissioner of Central Excise, Nagpur
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0004
Central Excise Valuation Rules, 2000 — Rule 10A, 10A(i/ii)Cenvat Credit Rules, 2004 — Rule, 4(5)(a)
Tribunals and Commissions01 Dec 2023
M/S. JKG Infralogistics Pvt. Ltd Vs Commissioner Of Customs (Administration & Airport), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0012
Customs Broker Licensing Regulations, 2013 — Regulation 7Customs Brokers Licensing Regulations, 2018 — Regulation 10(d), 10(m), 10(n), 10(q), 13(12)
Tribunals and Commissions01 Dec 2023Allowed
M/S. Rank Office Automation Private Limited Vs Commissioner Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0011
Tribunals and Commissions01 Dec 2023Allowed
R & A Associates Vs Commissioner Of Central Tax Secunderabad - GST
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0010
Service Tax (Determination Of Value) Rules, 2006 — Rule 5, 5(1), 5(2)Finance Act, 1994 — Section 65(85), 66, 67, 78
Tribunals and Commissions01 Dec 2023Allowed
Alkesh Electricals Vs C.C.E. & S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0009
Finance Act, 1994 — Section 65(105), 66(2), 93(1)
Tribunals and Commissions01 Dec 2023Allowed
Gallant Metal Ltd Vs C.C.-Kandla
Customs, Excise And Service Tax Appellate Tribunal · (2023) 12 CESTAT CK 0008
Customs Tariff [Determination Of Origin Of Goods Under The Preferential Trade Agreement Between The Governments Of Member States Of The Association Of Southeast Asian Nations (ASEAN) And The Republic Of India Rules, 2009 — Rule 8
Tribunals and Commissions23 Nov 2023Allowed
M/s. Cella Space Limited Vs Commissioner Of Central Tax & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0030
Cenvat Credit Rules, 2004 — Rule 11(2)Central Excise Rules, 2002 — Rule 25Central Excise Act, 1944 — Section 5A(1), 5A(1A)
Tribunals and Commissions22 Nov 2023Disposed Of
Schaeffler India Ltd Vs Commissioner Of Central Excise Pune-I
Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0024
Cenvat Credit Rules, 2004 — Rule 2(e), 3, 3A, 6, 6(2), 6(3), 14, 15Central Excise Act, 1944 — Section 11AA, 11AC