Tribunals and Commissions16 Apr 2024Dismissed
M/s Engineering India Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0025
Finance Act, 1994 — Section 65 (105)(zzza), 76, 77, 78
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2024
280 judgments · page 5 of 14
Tribunals and Commissions16 Apr 2024Dismissed
Principal Commissioner Vs M/S. Aryan Coal Benefications Pvt.Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0024
Finance Act, 1994 — Section 65(19)(v), 65(105)(zzb), 65(105)(zzzy)
Tribunals and Commissions16 Apr 2024Dismissed
Commissioner Of Central Goods, Service Tax And Central Excise, Dehradun Vs Krishna Multimedia Private Limited
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0023
Finance Act, 1994 — Section 66D, 65(90a), 77
Tribunals and Commissions16 Apr 2024Dismissed
Commissioner Of Central Excise And Service Tax, Jabalpur Vs KSK STC GKT Joint Venture Firm
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0022
Tribunals and Commissions15 Apr 2024Allowed
Harbhajan Singh Vs Commissioner Of Central Excise And Service Tax, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0028
Constitution Of India, 1950 — Article 265
Tribunals and Commissions15 Apr 2024Dismissed
M/s.GND Cargo Movers Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0027
Foreign Trade (Regulation) Rules, 1993 — Rule 12Customs Broker Licence Regulations, 2013 — Regulation 11(d), 11(n), 14, 18, 20, 22Customs Act, 1962 — Section 11(d), 108, 112(a)
Tribunals and Commissions15 Apr 2024Allowed
M/s Sheetal Engineering Vs Commissioner Of CGST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0026
Finance Act, 1994 — Section 73
Tribunals and Commissions12 Apr 2024Allowed
Abrar Beg Vs Commissioner (Appeals), GST, Customs And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0016
Tribunals and Commissions10 Apr 2024Allowed
Thrissur Municipal Corporation Vs Commissioner Of Central Tax & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0017
Constitution Of India 1950 — Article 243WFinance Act, 1994 — Section 11A, 66, 66B, 66BA, 73, 73(2)
Tribunals and Commissions09 Apr 2024Allowed
Lumen Magnetic Wires Ltd Vs C.C.E. & S.T.-Ahmedabad-III
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0019
Tribunals and Commissions09 Apr 2024Disposed Of
Dr. Suneet Soni Vs Commissioner (Appeals), Central Excise & CGST
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0018
Customs Act, 1962 — Section 2(iii), 2(22), 77, 111, 111(D), 111(L), 112(a), 112 (b) (i), 113, 114AA, 128, 128A, 129, 129A, 129A(a), 129A(1)(a), 130
Tribunals and Commissions08 Apr 2024Allowed
M/S. Mann Tourist Transport Service Pvt. Ltd Vs Commissioner Of Customs, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0021
Central Motor Vehicles Rules, 1989 — Rule 126, 126A, 138Customs Act, 1962 — Section 111(d), 112(a)(i)
Tribunals and Commissions08 Apr 2024Allowed
Shivtek Industries Pvt Ltd Vs Commissioner Of Central Tax Tirupati - GST
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0020
Cenvat Credit Rules, 2017 — Rule 3, 3(5), 3(5B), 3(5C)Central Excise Rules 2002 — Rule 21Central Excise Act, 1944 — Section 11B
Tribunals and Commissions05 Apr 2024Allowed
M/s Competent Engineers Vs Commissioner Of Excise, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0014
Finance Act, 1994 — Section 65(105) (zzzza), 75, 76, 77, 78, 80Central Excise Act, 1944 — Section 11A, 11A(1), 11A(4)
Tribunals and Commissions04 Apr 2024Dismissed
RHEA INC Vs Commissioner Of Central Goods, Service Tax And Central Excise, Alwar, Rajasthan
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0015
Central Goods And Services Tax Act, 2017 — Section 140, 142, 172
Tribunals and Commissions04 Apr 2024Allowed
M/S. Real Value Promoters Pvt Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0003
Finance Tax Act, 1994 — Section 65(105)(zzzh), 75, 76, 77, 80
Tribunals and Commissions04 Apr 2024Allowed
Mineral Technologies India Pvt Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0002
Customs Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 10(1)(c)Customs Act, 1962 — Section 14, 17, 18, 28, 128
Tribunals and Commissions03 Apr 2024Disposed Of
M/s Ennore Coke Limited Vs Commissioner Of Central Excise & Service Tax, Haldia
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0008
Tribunals and Commissions03 Apr 2024Allowed
M/s. Gencor Pacific Auto Engineering Pvt. Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0007
Customs Act, 1962 — Section 23, 111(m), 125
Tribunals and Commissions03 Apr 2024Allowed/Disposed Of
Lennox India Technology Centre Pvt. Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0006
Central Goods and Services Tax Act, 2017 — Section 142(3Central Excise Act, 1944 — Section 11B(2)