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Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 100 of 104

Tribunals and Commissions20 Jun 2014Dismissed

CCE, Jaipur-I Vs M/s. Brenco Incorporated

Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0008

Finance Act, 1994 — Section 65(31), 65(25), 65(105)(zzr), 66, 66A, 75A, 76, 77, 78Service Tax Rules, 1994 — Rule 2(1)(d)(iv)Customs, Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 21
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Tribunals and Commissions05 Jun 2014Allowed

M/s. Gurmehar Construction Vs CCE, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0005

Finance Act, 1994 — Section 73, 75, 78Cenvat Credit Rules, 2004 — Rule 14, 15Central Excise Act, 1944 — Section 11AC
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Tribunals and Commissions23 May 2014Allowed

M/s. Flex Industries Ltd Vs CCE, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0017

Finance Act, 1994 — Section 65(105)(zzm), 65(105)(zm), 65(zm), 65(12), 65(12)(a)(i), 75, 76, 77, 78
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Tribunals and Commissions23 May 2014Allowed

M/s British Airways Vs Commissioner (Adjn), Central Excise Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0014

Finance Act, 1994 — Section 65(105), 65(105)(zh), 65(105)(1), 65(105)(zzn), 65(105)(zzzo), 65(36), 65(75), 66, 66A, 66A(1), 66A(1)(b), 66A(2), 68, 69, 70, 71, 73(1), 75, 77, 78, 83, 86(7), 105(75)Taxation Of Services (Provided from Outside India And Received In India) Rules, 2006 — Rule 3(iii)Service Tax Rules, 1994 — Rule 2(1)(d)(iv)
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