Tribunals and Commissions12 Mar 2024Allowed
M/s Greenwood Estates Vs Commissioner Of Central Tax Secunderabad - GST
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0013
Finance Act, 1994 — Section 65(91a), 65(105)(zzzza)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2024
280 judgments · page 8 of 14
Tribunals and Commissions12 Mar 2024Allowed
Krishna Industrial & Agricultural Exhibition Society Vs Commissioner Of Central Tax Guntur
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0012
Tribunals and Commissions12 Mar 2024Allowed
Savita Oil Technologies Ltd Vs Commissioner Of Central Excise And Customs Belapur
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0011
Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8Central Excise Act, 1944 — Section 4A, 11A, 11AB, 11AC
Tribunals and Commissions12 Mar 2024Dismissed
Crompton Greaves Ltd Vs Commissioner Of Central Excise Mumbai � III
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0010
Central Excise Rules, 2002 — Rule 7, 7(1), 7(4)Central Excise Act, 1944 — Section 4, 11A, 11AA
Tribunals and Commissions11 Mar 2024Disposed Of
M/s.Aircel Limited Vs Commissioner Of Customs Central Excise & Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0016
Tribunals and Commissions11 Mar 2024Disposed Of
M/s. J.K.Chemical Vs Commissioner Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0015
Tribunals and Commissions07 Mar 2024Allowed
M/S Him Teknoforge Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0006
Customs Tariff Act, 1975 — Section 3(1), 3(3), 3(5), 3(7), 3(9)
Tribunals and Commissions06 Mar 2024Allowed
Prajay Engineers Syndicate Ltd Vs Commissioner Of Central Tax Hyderabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0005
Service Tax Rules, 1994 — Rule 2(1)(d)(v)
Tribunals and Commissions06 Mar 2024Dismissed
Commissioner Of Central Tax Hyderabad - GST Vs C S K Realtors Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0004
Finance Act, 1994 — Section 65(30a), 65B(54), 65(91a), 65(105)(zzzza), 66E, 77, 78
Tribunals and Commissions06 Mar 2024Allowed
Soma Enterprise Ltd Vs Commissioner Of Central Tax Hyderabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0003
Tribunals and Commissions05 Mar 2024Disposed Of
Kalyan Gogoi Vs Commissioner Of Central Excise & Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0009
Finance Act, 1994 — Section 85(3)A
Tribunals and Commissions05 Mar 2024Allowed
Banti Roy Choudhury Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0008
Customs Act, 1962 — Section 112(b)(ii), 114A
Tribunals and Commissions05 Mar 2024Allowed
M/S Mehta Construction Company Vs Commissioner Of Central Excise, Panchkula
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0007
Central Excise Act, 1944 — Section 11A, 11A(1), 28
Tribunals and Commissions05 Mar 2024Dismissed
Commissioner, Central Excise, Customs And Service Tax Vs M/S. Aditya Sponge Iron & Power (P) Limited
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0002
Central Excise Rules, 2002 &mdashRule 8(3A), 8(4), 25, 25(1)(a)Central Excise Act, 1944 — Section 11, 11A, 11AA, 11AB, 11AC
Tribunals and Commissions01 Mar 2024Dismissed
Commissioner Of Central Tax Hyderabad Vs P.V. Enterprises
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0001
Customs Valuation Rules, 2007 — Rule 2(2), 2(2)(v), 3, 5, 12Customs Act, 1962 — Section 2(34), 14, 14(1), 28, 108, 110, 111(l), 111(m), 112(a), 112(b), 114A, 114AA, 117, 121, 128
Tribunals and Commissions29 Feb 2024Allowed
Grupo Antolin India PVT Limited Vs Commissioner Of Central Excise & ST, Ahmedabad II
Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0048
Cenvat Credit Rules, 2004 — Rule 3(5), 3(5A)(a), 9, 14Central Excise Rules, 2002 — Rule 11, 11(2)Central Excise Act, 1944 — Section 11A
Tribunals and Commissions29 Feb 2024Allowed
Hindustan Coca Cola Beverages Ltd Vs Commissioner Of Central Excise & ST, Ahmedabad-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0047
Central Excise Rules, 2002 — Rule 11
Tribunals and Commissions29 Feb 2024Allowed
Krishak Bharati CO-Operative Limited Vs Commissioner Of Central Excise & ST, Surat
Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0046
Finance Act, 1994 — Section 65(19), 73, 73(1), 75, 77Central Excise Act, 1944 — Section 2(d), 2(f)
Tribunals and Commissions29 Feb 2024Allowed
KTF Fashion Private Limited Vs Commissioner Of Central Excise & ST, Ahmedabad-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0045
Tribunals and Commissions29 Feb 2024Allowed
Vadodara Mahanagar Seva Sadan Vs Commissioner Of Central Excise & ST, Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0044
Constitution Of India, 1950 — Article 285Finance Act, 1994 — Section 60(90)(a), 73(1), 75, 77, 78Gujarat Provincial Municipal Corporation Act, 1949 — Section 63(12)