COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2024

280 judgments · page 11 of 14

Tribunals and Commissions06 Feb 2024Disposed Of

M/S. Krah Woory India Pvt. Ltd Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0001

Cenvat Credit Rules, 2004 — Rule 3(1)(vii), 3(1)(vii)(a)Central Goods And Services Tax Act, 2017 — Section 142(3), 14(6), 174(2), 174(2)(c)

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Tribunals and Commissions05 Feb 2024Dismissed

M/s CHW Forge Pvt. Ltd Vs Commissioner Of Central Excise & CGST, Noida

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0004

Customs, Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 20Central Excise Act, 1944 — Section 35C(1A)

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Tribunals and Commissions05 Feb 2024Disposed Of

M/S.Gypsie Impex Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0003

Drugs And Cosmetics Rules, 1945 — Rule 43A, 133Customs Valuation (Determination Of Price Of Imported Goods) Rules, 1988 — Rule 4, 5, 6, 7, 8, 10ACustoms Act, 1962 — Section 111(d), 112(a),125

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Tribunals and Commissions30 Jan 2024Allowed

M/s.Max Miller Agencies Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0080

Customs Brokers Licensing Regulations, 2018 — Regulation 10(d), 10(e), 18 (1)

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Tribunals and Commissions30 Jan 2024Allowed

M/S ITD ITD Cem Joint Venture Vs Commissioner Of Central Excise, Rohtak

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0077

Service Tax Rules, 1994 — Rule 2 (1)(d)(iv)Finance Act, 1994 — Section 66A, 67, 67(3), 77Service Tax Act, 1994 — Section 2(31), 67

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Tribunals and Commissions30 Jan 2024Allowed

Sigma Moulds Nad Stampings Pvt. Ltd Vs Commissioner Of Central Excise Goods And Service Tax, Gurgaon-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0076

CEnvat Credit Rules, 2004 — Rule 2(l)

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Tribunals and Commissions30 Jan 2024Partly Allowed

M/S J M Manpower & Security Pvt. Ltd Vs Commissioner Of Central Excise & Service Tax, Lucknow

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0075

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Tribunals and Commissions30 Jan 2024Allowed

M/S K. N. International Ltd Vs Commissioner Of Central Excise Customs & Service Tax, Allahabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0074

Central Excise Act, 1944 — Section 11A

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Tribunals and Commissions29 Jan 2024Dismissed

Commissioner Of Customs Vs M/s.Arasan Impex And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0079

Customs Act, 1962 — Section 28(4)

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Tribunals and Commissions29 Jan 2024Dismissed

M/S.Robert Bosch Engineering And Business Solutions Limited Vs Commissioner Of Customs (Seaport-Export)

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0078

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Tribunals and Commissions29 Jan 2024Allowed

El PE Engineers LLP Vs Commissioner Of Customs - Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0073

Customs Act,1962 — Section 28(1), 117

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Tribunals and Commissions25 Jan 2024Disposed Of

M/s. Kanam Latex Industries Pvt. Ltd Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0067

Central Excise Act, 1944 — Section 3(1), 3(1)(ii)Finance Act, 2004 — Section 91, 93, 94Finance Act, 2007 — Section 136, 138, 139

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Tribunals and Commissions25 Jan 2024Allowed

M/S. Tamil Nadu State Transport Corporation (Salem) Ltd Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0066

Finance Act, 1944 — Section 65(20), 65(70), 65(71), 65(73), 65(91), 65(105)(o), 77(1)(a),77(2), 78Motor Vehicles Act, 1988 — Section 2(28)

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Tribunals and Commissions24 Jan 2024Allowed

M/S. Attur Agricultural Producers� Co-Operative Marketing Society Limited Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0072

Finance Act, 1994 — Section 65(7a), 65(104c), 65(105)(zzzr), 65(105)(zzzq)

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Tribunals and Commissions24 Jan 2024Allowed

M/s. Annur Cotton Mills Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0071

Service Tax Rules, 1994 — Rule 2 (1)(2)(iv), 7CFinance Act, 1994 — Section 65(12), 65(105)(zm), 66A, 70, 73, 75, 77(1)(a), 77(2), 78

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Tribunals and Commissions24 Jan 2024Allowed

M/S. East Coast Constructions & Industries Ltd Vs Commissioner Of Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0070

Finance Act, 1994 — Section 75, 76, 77

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Tribunals and Commissions24 Jan 2024Dismissed

M/S. Cochin Shipyard Ltd Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0069

Customs Act, 1962 — Section 27, 27(1), 27(2), 27(2)(a), 27C, 27D, 28(C), 65

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Tribunals and Commissions24 Jan 2024Partly Allowed

Prabhakar Enterprises And Others Vs C.C.E Bharuch And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0068

Constitution Of India, 1950 — Article 243WFinance Act, 1994 — Section 65(24B), 66D, 67(2), 67B(37), 77, 78

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Tribunals and Commissions23 Jan 2024Allowed

Chandan Sengupta And Others Vs Commissioner Of Central Excise & Service Tax, Shillong

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0062

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Tribunals and Commissions23 Jan 2024Disposed Of

M/s. UCO Bank Vs Commissioner Of Service Tax, Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0061

Cenvat Credit Rules, 2004 — Rule 2(I)Finance Act, 1994 — Section 65(10), 75, 76, 78, 80

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