COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2023

447 judgments · page 5 of 23

Tribunals and Commissions03 Nov 2023Allowed

M/S. Atlantis Trading Company Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0008

Customs Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 4, 5, 7

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Tribunals and Commissions03 Nov 2023Disposed Of

M/S. Hyundai Motor India Limited Vs Commissioner Of Customs Chennai-IV Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0007

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Tribunals and Commissions02 Nov 2023Allowed

Managing Director Vs Commissioner Of Central Tax, Guntur

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0002

Finance Act, 1994 — Section 77(1), 77(2), 78Andhra Pradesh Societies Registration Act, 2001 — Section 18

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Tribunals and Commissions01 Nov 2023Allowed

Vidyut Corporation Vs C.C.E. & S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0006

Central Excise Rules, 2002 — Rule 9, 25

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Tribunals and Commissions01 Nov 2023Dismissed

Commissioner Of Central Excise And Customs Vs M/S. EMKO Marketing

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0004

Customs Act, 1962 — Section 18

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Tribunals and Commissions01 Nov 2023Allowed

M/S Shemco India Transport Vs Commissioner Of Central Excise, Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0003

Finance Act, 1994 — Section 65(19), 65(105) [zzzz), 77, 78

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Tribunals and Commissions01 Nov 2023Disposed Of

M/S. Vikram Solar Ltd Vs Commissioner Of CGST & Central Excise, Kolkata North Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2023) 11 CESTAT CK 0001

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Tribunals and Commissions27 Oct 2023Dismissed

Tehsildar Koil/ General Secretary Vs Commissioner Of Central Excise, Lucknow

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0043

Finance Act, 1994 — Section 35, 35(1), 85, 85(3A)Limitation Act, 1963 — Section 5

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Tribunals and Commissions26 Oct 2023Allowed

Meeracotton And Synthetic Mills Pvt Ltd Vs C.C.E. & S.T.-Vapi

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0047

Customs Act, 1962 — Section 11A(2), 11A(2B)

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Tribunals and Commissions26 Oct 2023Allowed

Sunrise Containers Ltd Vs C.C.E. & S.T.-Vapi

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0046

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Tribunals and Commissions26 Oct 2023Dismissed

Archna Traders Vs C.C.E. & S.T.-Surat-I

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0045

Finance Act, 2013 — Section 70, 72, 73, 82, 83, 106, 106(2), 106(ii), 106(2)(iii)Central Excise Act, 1944 — Section 14

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Tribunals and Commissions26 Oct 2023Dismissed

Commissioner Of GST And Central Excise And Others Vs M/S. United India Insurance Company Ltd And Others

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0044

Service Tax Rules, 1994 — Rule 2(l), 4AService Tax Act, 1994 — Section 84

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Tribunals and Commissions25 Oct 2023Allowed

Rafeek K.T. And Others Vs Commissioner Of Customs, Cochin

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0048

Customs Act, 1962 — Section 111, 111(d), 112, 114, 138C

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Tribunals and Commissions25 Oct 2023Allowed

Jayesh Tribhovadas Patel And Others Vs C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0039

Customs Act, 1962 — Section 108, 113(d), 113(i), 114, 114AA, 138B

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Tribunals and Commissions20 Oct 2023Allowed

M/S. Super Auto Forge Ltd Vs Commissioner Of GST & Central Excise Q

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0038

Cenvat Credit Rules, 2004 — Rule 5, 10, 11

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Tribunals and Commissions20 Oct 2023Allowed

Commissioner Of Customs Vs M/S.Gamesa Wind Turbines P. Limited

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0037

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Tribunals and Commissions20 Oct 2023Allowed

M/S Parker Robinson Private Limited Vs Commissioner Of Central Excise, Kolkata VI

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0027

Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 4Central Excise Act, 1944 — Section 4, 4A, 4A(2)

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Tribunals and Commissions20 Oct 2023Allowed

Turner Project Management India Pvt. Ltd Vs Commissioner Of Central Tax, Navi Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0026

Cenvat Credit Rules, 2004 — Rule 2(l)Finance Act, 1994 — Section 65B(44)

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Tribunals and Commissions19 Oct 2023Dismissed

M/S. Technico Laboratory Glass Works Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0042

Central Excise Rules, 2002 — Rule 2(3), 2(7)Income Tax Act, 1961 — Section 2(f), 2(3), 4(3)(a), 11, 11A

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Tribunals and Commissions19 Oct 2023Disposed Of

Litan Karmakar And Others Vs Commissioner Of Customs (Preventive), Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2023) 10 CESTAT CK 0041

Customs Act, 1962 — Section 128

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