COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 2 of 104

Tribunals and Commissions28 May 2024

M/s. Larsen & Toubro Limited Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0029

Finance Act, 1994 — Section 65B, 65(105)(zzzza), 73(1), 75, 76, 77, 78Tamil Nadu Value Added Tax Act, 2006 — Section 13

Tribunals and Commissions28 May 2024Allowed

M/s. Bannari Amman Sugars Limited Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0028

Service Tax Rules, 2004 — Rule 4A, 4BFinance Act, 1994 — Section 65 (50b), 65 (105)(zz), 65(105)(zzp), 75, 76, 77, 78, 93

Tribunals and Commissions27 May 2024Dismissed

M/S Shasha Veer Baba Construction Pvt. Ltd Vs Commissioner, CGST & Central Excise, Lucknow

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0032

Customs, Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 20

Tribunals and Commissions27 May 2024M/S. Ranchi Club Ltd. Vs. Chief Commissioner Of Central Excise And Service Tax

M/s. Salem District Lorry Owners Associations Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0031

Finance Act, 1994 — Section 65(105)(zzze), 65(105)(zzzzj)

Tribunals and Commissions27 May 2024Disposed Of

Dharti Dredging & Infrastructure Ltd Vs Commissioner Of Central Tax Secunderabad � GST

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0030

Tribunals and Commissions22 May 2024

Rajasthan Financial Corporation Vs Commissioner Of Central Excise Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0043

Finance Act, 1994 — Section 65(12), 67, 67(1)

Tribunals and Commissions22 May 2024Allowed

M/S. Mageba Bridge Products Private Limited (Unit-III) And Others Vs Commissioner Of Central Excise, Kolkata-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0042

Tribunals and Commissions21 May 2024Disposed Of

M/s. S P Agency Vs Commr. Of Customs (Admin & Airport), Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0026

Customs House Agents Licensing Regulations, 2004 — Regulation 19(8), 20(1)Customs Brokers Licensing Regulations, 2018 — Regulation 13(12)

Tribunals and Commissions20 May 2024Disposed Of

Lakshmibai National Institute Of Physical Education Vs Commissioner(Appeals) Cgst & Central Excise-Bhopal

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0027

Tribunals and Commissions20 May 2024Allowed

M/S. Applied Material India Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0025

Customs Act, 1962 — Section 112(a)(ii), 125

Tribunals and Commissions20 May 2024Allowed

Sivasakthi Engineering & Fabricators Vs Commissioner Of Central Excise, Customs And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0024

Service Tax Rules, 1994 — Rule 4BFinance Act, 1994 — Section 65(50b), 65(105)(zzp)

Tribunals and Commissions20 May 2024Allowed

M/S Kancor Ingredients Ltd Vs Commissioner, CGST, Noida

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0023

Cenvat Credit Rules, 2004 — Rule 5, (6)(1), 6(6)(v)Central Excise Rules, 2002 — Rule 6(1), 6(3)(1), 6(5), 6(6), 18

Tribunals and Commissions17 May 2024Dismissed

Allcargo Logistics Ltd Vs Commissioner Of Service Tax IV, Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0013

Constitution Of India, 1950 — Article 366 (29A)Customs Act, 1962 — Section 45, 48, 150, 150(2), 150(2)(e)Finance Act, 1994 — Section 65 (102), 73, 73(1)(A)

Tribunals and Commissions15 May 2024Allowed

L M P Precision Engineering Co P Ltd Vs C.C.E & S.T.-Valsad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0020

Finance Act, 1994 — Section 66B(44), 66D(e)

Tribunals and Commissions15 May 2024Allowed

Anupam Industries Ltd Vs C.C.E. & C-Anand

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0019

Tribunals and Commissions14 May 2024Allowed

Sanghi Industries Limited Vs Commissioner Of C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0022

Central Excise Valuation Rules, 2000 — Rule 4, 8

Tribunals and Commissions14 May 2024Allowed

Rubamin Private Limited And Others Vs Commissioner Of C.E. & S.T.-Vadodara-II And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0021

Cenvat Credit Rules, 2004 — Rule 9 (1)(b), 9(1)(b)(b)Central Goods And Services Tax Act, 2017 — Section 142(3)Central Excise Act, 1944 — Section 11B(2), 11B(2)(a), 11B(2)(b), 11B(2)(c), 11B(2)(d), 11B(2)(e), 11B(2)(f), 11B(2)(g), 11B(2)(h), 11B(2)(i), 11B(2)(j), 11B(2)(k), 11B(2)(l), 11B(2)(m)

Tribunals and Commissions14 May 2024Allowed

M/s Shreejee RMC Private Limited Vs Commissioner Of C.G.S.T. & C.E., Rohtak

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0018

Finance Act, 1994 — Section 73(1), 77(a), 77(b), 78

Tribunals and Commissions14 May 2024Allowed

Avon Cycles Limited Vs Commissioner Of Central Excise, Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0017

Cenvat Credit Rules, 2004 — Rule 3(4), 6(1)(i), 6(1)(ii), 6(3), 6(3)(i), 11(3)Central Excise Act, 1944 — Section 2(f)(iii), 4

Tribunals and Commissions10 May 2024Allowed

National Co-Operative Consumers� Federation Of India Ltd Vs Commissioner Of Central Excise Delhi Iii Commissionerate, Udyog

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0016

Finance Act, 1994 — Section 65(19), 65(19)(i), 65 (105)(zzb), 73(i)