COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2024

280 judgments · page 9 of 14

Tribunals and Commissions27 Feb 2024Allowed

Sitaram Jaggnath Prasad Sihotia Vs Commissioner (Appeals), Customs, Central Excise & CGST, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0038

Finance Act, 1994 — Section 65(26), 65(50b), 65(105)(zzb), 68(2), 73(1), 77, 78Income Tax Act, 1961 — Section 194C

Tribunals and Commissions27 Feb 2024Allowed

M/S Paramount Communication Ltd Vs Commissioner, Central Excise, Goods & Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0037

Central Excise Act, 1944 — Section 11B, 11BB

Tribunals and Commissions27 Feb 2024Disposed Of

Commissioner Corporation Of Madurai Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0036

Finance Act, 1994 — Section 65(105), 65(105)(90a)

Tribunals and Commissions26 Feb 2024Allowed

Sarla Export P Ltd Vs C.C Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0043

Customs Valuation (Determination Of Price Of Imported Goods) Rules, 2007 — Rule 3, 4, 5, 11, 12Customs Act, 1962 — Section 14(1), 111(d)

Tribunals and Commissions26 Feb 2024Partly Allowed

Kargwal Corporation And Others Vs C.C Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0042

Customs Act, 1962 — Section 111(d), 112(a)

Tribunals and Commissions26 Feb 2024Allowed

Raviraj Construction Vs C.C.E. & S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0041

Finance Act, 1944 — Section 65A, 65(25b)

Tribunals and Commissions26 Feb 2024Allowed

Ratnamani Metals And Tubes Ltd Vs C.C.E. & S.T.-Ahmedabad-III

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0040

Companies Act, 2013 — Section 2(51), 22(60), (94)Finance Act, 1994 — Section 65B(44)

Tribunals and Commissions26 Feb 2024Partly Allowed

Resmha Enterprises And Others Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0039

Customs Valuation (Determination Of Value Of The Imported Goods) Rules, 2007 — Rule 9Customs Act, 1962 — Section 14, 111(m), 112, 114A, 125, 127H(1), 127 H (2), 127 H (3)

Tribunals and Commissions26 Feb 2024Allowed

M/s GopiChenna And Others Vs Commissioner Of Central Tax Medchal-GST

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0035

Tribunals and Commissions26 Feb 2024Allowed

M/s Lovy International Vs Commissioner Of Customs (Export) Inland Container Depot, Tughlakabad New Delhi-110020

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0034

Constitution Of India, 1950 — Article 14Customs Act, 1962 — Section 30, 41,149

Tribunals and Commissions19 Feb 2024Allowed

Gujarat Guardian Ltd Vs C.C.E Bharuch

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0033

Service Tax Rules, 1994 — Rule 2(1)(d)(i)(EE)Finance Act,1994 — Section 65B(44), 65B(44)(b), 68(2), 73(1), 75, 78(1)Companies Act, 1956 — Section 317

Tribunals and Commissions19 Feb 2024Allowed

Aneesh Engineers Vs C.C.E. & S.T.-Ahmedabad-III

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0032

Tribunals and Commissions16 Feb 2024Partly Allowed

NSL Krishnaveni Sugars Ltd Vs Commissioner Of Central Tax Rangareddy

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0030

Cenvat Credit Rules, 2004 — Rule 2, 2(l), 2(l)(ii), 6, 6(1), 6(2), 6(3), 6(3)(i), 6(3A)(c)(i), 6(3A), 6(3A)(c)(iii), 14, 15Central Excise Act, 1944 — Section 2(f)

Tribunals and Commissions15 Feb 2024Allowed

GCN Infratech Pvt Ltd Vs Commissioner Of Central Tax Rangareddy - GST

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0031

Tribunals and Commissions15 Feb 2024Allowed

M/S. MSP Steel & Power Ltd Vs Commissioner Of Central Excise & Service Tax, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0029

Cenvat Credit Rules, 2004 — Rule 2(l), 3Central Excise Act, 1944 — Section 9D

Tribunals and Commissions15 Feb 2024Dismissed

Commissioner Of Customs Vs M/S. Amalgations Valeo Clutch Pvt. Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0028

Customs Valuation Rules, 2007 — Rule 10

Tribunals and Commissions15 Feb 2024Allowed

Tawi Chemical Industries Vs Commissioner Of Central Excise & Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0027

Central Excise Act, 1944 — Section 11A, 11A(1), 11AC, 11B

Tribunals and Commissions15 Feb 2024Allowed

Mahalaxmi Enterprise Vs Commissioner Of Central Excise, Customs (Adjudication)-Gandhinagar

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0026

Tribunals and Commissions15 Feb 2024Allowed

Coromandel International Limited Vs Commissioner Of Central Excise & ST, Vadodara

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0025

Tribunals and Commissions15 Feb 2024Dismissed

Police Commissioner And Others Vs Commissioner Of Central Excise & ST, Surat-I And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 02 CESTAT CK 0024