Customs Act, 1962 — Section 2(26), 2(33), 2(39), 108, 111, 111(d), 111(l), 111(m), 112(a)(i), 113Wildlife (Protection) Act, 1972 — Section 39, 48A, 49B

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Tribunals and Commissions22 Jan 2024Allowed

Adani Bunkering Pvt. Ltd Vs Commissioner Of C.E., Ahmedabad-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0065

Service Tax (Determination Of Value) Rules, 2006 — Rule 3(1)(1), 7Finance Act, 1994 — Section 66A, 67, 73Special Economic Zones Act, 2005 — Section 26,

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Tribunals and Commissions22 Jan 2024Allowed

Hanumansingh Lakhavat Vs C.C-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0064

Customs Act,1962 — Section 114(1), 114(i), 114AA, 121, 123

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Tribunals and Commissions22 Jan 2024Partly Allowed

Sanjay Products Vs C.C.E. & S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0063

Pan Masala Packing Machines (Capacity Determination And Collection Of Duty) Rules, 2008 — Rule 10, 10 IBIDCentral Excise Rules, 2002 — Rule 27Central Excise Act, 1944 — Section 3A

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Tribunals and Commissions19 Jan 2024Allowed

M/S. KVJ Builders & Developers P. Ltd Vs Commissioner Of Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0051

Finance Act, 1994 — Section 65(30), 65(105) (zzzh)

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Tribunals and Commissions19 Jan 2024Allowed

M/S. DTDC Courier & Cargo Limited Vs Commissioner Of Central Excise And Service Tax (LTU)

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0050

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Tribunals and Commissions18 Jan 2024Disposed Of

M/s Zodiac Express Private Limited Vs Commissioner Of CGST & Excise, Kolkata South

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0056

Point Of Taxation Rules, 2011 — Rule 3Service Tax Rules, 1994 — Rule 4A

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Tribunals and Commissions18 Jan 2024Allowed

M/S.White N White Minerals Pvt. Ltd Vs Commissioner Of Central Goods & Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0055

Service Tax Rules, 1994 — Rule 2(1)(d)(v)Finance Act, 1994 — Section 65(50b), 65(105)(zzb), 76, 77, 78

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Tribunals and Commissions18 Jan 2024Dismissed

Commissioner Of Central Excise & CGST, Meerut-I Vs M/S Bajaj Hindustan Sugar Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0054

Cenvat Credit Rules, 2004 — Rule 6, 6(1), 6(3), 6(3)(i)Central Excise Act, 1944 — Section 11AC

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Tribunals and Commissions18 Jan 2024Allowed

Brijesh Ajitbhai Oza Vs Commissioner Of Central Excise And Service Tax - CGST & Central Excise Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0053

Finance Act, 1994 — Section 73(1)Income Tax Act, 1961 — Section 194

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Tribunals and Commissions18 Jan 2024Allowed

Bhavani Industries India LLP Vs Commissioner Of Central Excise And Service Tax � Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0052

Central Excise Act, 1944 — Section 11B, 11B(2)

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Tribunals and Commissions18 Jan 2024Dismissed

Liberty Oil Mills Ltd Vs Commissioner Of Central Excise Thane-I Thane-I

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0049

Central Excise Act, 1944 — Section 11A, 11AB, 11AC

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Tribunals and Commissions17 Jan 2024Hindalco Industries Ltd. v. Commissioner of Central Excise

M/S Indus Valley Partners (India) Pvt. Ltd Vs Commissioner Of Central Goods & Services Tax, Noida

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0047

Place Of Provisions Of Services Rules, 2012 — Rule 2(l), 2(l)(b), 9Cenvat Credit Rules, 2004 — Rule 5Finance Act, 1994 — Section 78

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Tribunals and Commissions16 Jan 2024Allowed

M/s. Roca Bathroom Products (P) Ltd And Others Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0046

Central Excise Valuation (Determination Of Price Of The Excisable Goods) Rules, 2000 — Rule 10ACentral Excise Act, 1944 — Section 4(1)(a), 4(1)(b)

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Tribunals and Commissions16 Jan 2024Dismissed

RTI Spinners And Others Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0045

Customs Act, 1962 — Section 128, 128(1), 129E

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Tribunals and Commissions16 Jan 2024Allowed

Cello Household Appliances Pvt Ltd Vs C.C.E. & S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0044

Finance Act, 1994 — Section 76, 78, 80

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Tribunals and Commissions15 Jan 2024Dismissed

M/s Global Links Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0043

Customs Brokers Licensing Regulations, 2018 — Rule 10(d), 10(d)/(e), 10(e), 10(m), 13(12), 16

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