Tribunals and Commissions08 Jan 2024Allowed
M/s. Samarth Corporation And Others Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0028
Customs Act, 1962 — Section 28
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2024
280 judgments · page 14 of 14
Tribunals and Commissions08 Jan 2024Allowed
M/S. BDH Industries Ltd And Others Vs Commissioner Of Central Excise, Mumbai-V
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0027
Cenvat Credit Rules, 2004 — Rule 6, 6(3)(i), 6(3)(ii)Central Excise Rules, 2002 — Rule 26
Tribunals and Commissions08 Jan 2024Dismissed
Commissioner Of Customs (Port), Kolkata Vs M/S Gattani Industries
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0026
Tribunals and Commissions04 Jan 2024Disposed Of
M/s Shanus Impex And Others Vs Commissioner Of Customs, Amritsar
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0016
Tribunals and Commissions03 Jan 2024Partly Allowed
M/s.ESSA Exports Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0005
Customs Act, 1962 — Section 112(a)
Tribunals and Commissions03 Jan 2024Allowed
M/s. Blue Mount Textiles Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0004
Central Excise Rules, 2002 — Rule 17, 17(1), 17(3), 17(4)Customs Act, 1962 — Section 28(3)(d)Central Goods And Services Tax Act, 2017 — Section 142
Tribunals and Commissions03 Jan 2024Dismissed
M/S Jammu Pigments Limited Vs CCE & ST- Chandigarh-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0003
Central Excise Rules, 2002 — Rule 2(v), 8Central Excise Act, 1944 — Section 5AFinance Act, 2004 — Section 91, 126
Tribunals and Commissions03 Jan 2024Allowed
M/S Innodata India Pvt. Ltd Vs Commissioner Of Central Tax, GST & Central Excise, Gautam Buddh Nagar
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0002
Place Of Provision Of Services Rules, 2012 — Rule 2(1), 2(q), 3, 9, 9(b)Service Tax Rules, 1994 — Rule 6A, 6A(d)Finance Act, 1994 — Section 65B(44), 65(49), 65(75), 65(104c), 65(105)(zh), 66B, 66(D)(b), 66F(A), 73(1), 75, 78, 78(A)
Tribunals and Commissions03 Jan 2024Allowed
V S E Stock Services Ltd Vs C.C.E. & S.T.-Vadodara-II
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0001
Finance Act, 2001 — Section 67, 67(a), 76, 78
Tribunals and Commissions02 Jan 2024Allowed
Steelfab Building Systems Vs C.C.E & S.T.-Silvasa
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0010
Tribunals and Commissions02 Jan 2024Allowed
Reena Brothers Vs Commissioner Of Customs-Mundra
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0009
Customs Act, 1962 — Section 111(d), 112(a)(i), 117, 125
Tribunals and Commissions02 Jan 2024Allowed
Shalin Engineers Private Limited Vs C.S.T.-Service Tax - Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0008
Tribunals and Commissions02 Jan 2024Allowed
J K Paper Limited Vs C.C.-Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0007
Tribunals and Commissions02 Jan 2024Allowed
Intas Pharmaceuticals Ltd Vs C.S.T.-Service Tax - Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0006
Tribunals and Commissions01 Jan 2024Allowed
Pelf Power Electronics Private Limited Vs Commissioner Of Customs (Import), JNCH
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0048
Customs Act, 1962 — Section 46(4), 46 (4A), 111(d), 112(a)(i)Bureau Of Indian Standards Act, 1986 — Section 14
Tribunals and Commissions01 Jan 2024
M. K. Enterprises Vs Principal Commissioner Of Customs (General) Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0015
Customs Brokers Licensing Regulations, 2018 — Regulation 7(2), 10(d), 10(e), 10(e), 10(n), 17(7)Customs House Agents Licensing Regulations, 2004 — Regulation 13, 14, 18
Tribunals and Commissions01 Jan 2024Allowed
Montanari Lifts Components Private Limited Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0014
Central Excise Act, 1944 — Section 3, 3(1), 11A(2B)Customs Act, 1962 — Section 12, 28, 28AB, 111(o), 112, 112(a), 125
Tribunals and Commissions01 Jan 2024Allowed
Bactolac Formulations Pvt Ltd Vs Commissioner Of Central Tax Hyderabad-III
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0013
Central Excise Rules, 2002 — Rule 25Central Excise Act, 1944 — Section 11AC
Tribunals and Commissions01 Jan 2024Allowed
M/s.Dharani Sugar And Chemicals Ltd., Unit III Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0012
Cenvat Credit Rules, 2004 — Rule 2(a)(A), 2(k), 15(2)Central Excise Act, 1944 — Section 11AC
Tribunals and Commissions01 Jan 2024Allowed
Nirma Limited Vs C.C.E. & S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 01 CESTAT CK 0011