COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 3 of 104

Tribunals and Commissions09 May 2024Disposed Of

M/s. Saraswati Knitwear Pvt. Ltd Vs Principal Commissioner Of Customs (Import), New Delhi (ICD TKD)

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0015

Constitution Of India, 1950 — Article 300ACustoms Act, 1962 — Section 27A, 27(2), 214, 244

Tribunals and Commissions09 May 2024Dismissed

M/S Marino Panel Products Limited Vs Commissioner Of Customs, IGI, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0014

Tribunals and Commissions07 May 2024Partly Allowed

M/s Blue Star Ltd Vs Commissioner Of Central Excise & Service Tax, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0009

Export Of Service Rules, 2006 — Rule 3(1)(iii)Finance Act, 1994 — Section 76, 77, 78

Tribunals and Commissions07 May 2024Allowed

M/s Krishna Electronics Vs Commissioner Of Central Excise And ST, Delhi III

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0008

Finance Act, 1994 — Section 65(19), 65(105) (zzb), 73, 76, 77, 78

Tribunals and Commissions07 May 2024Allowed

M/s. Mobis India Ltd Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0007

Cenvat Credit Rules, 2004 — Rule 14, 15(2)Central Excise Act, 1944 — Section 11A, 11AA, 11AB, 11AC, 11A(4)Finance Act, 1994 — Section 73, 75

Tribunals and Commissions06 May 2024Dismissed

M/S.Sai Balaji Fancy Store Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0012

Customs Act, 1962 — Section 28(4)

Tribunals and Commissions06 May 2024Partly Allowed

M/s.Vijay Shanthi Builders Ltd Vs Commissioner Of CGST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0011

Finance Act, 1994 — Section 65(105)(zzzh), 76, 77, 78

Tribunals and Commissions06 May 2024Dismissed

Dr Babasaheb Ambedkar Vaidyakiya Pratishthan And Others Vs Commissioner Of Customs (Import-I) And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0010

Customs Act, 1962 — Section 28AA, 46, 47(1), 47(2), 111(o), 112, 112(a), 125, 149

Tribunals and Commissions03 May 2024

GOQii Technologies Pvt Ltd Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0003

General Rules, 1976 — Rule 3(b)Customs Act, 1962 — Section 12, 18, 28, 28AA, 111(m), 114A, 125

Tribunals and Commissions02 May 2024Dismissed

Commissioner Of S.T.-Service Tax-Ahmedabad Vs Young MensChristain Association

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0006

Central Excise Act, 1944 — Section 2(n), 11B

Tribunals and Commissions02 May 2024Allowed

Rama Newsprint And Papers Ltd Vs Commissioner Of C.E. & S.T.-Surat-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0005

Central Excise Rules, 2002 — Rule 25Central Excise Act, 1944 — Section 4, 11AC

Tribunals and Commissions02 May 2024Allowed

Apex Logistics Vs Commissioner Of C.E. & S.T-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0004

Finance Act, 1994 — Section 67, 73(3)

Tribunals and Commissions01 May 2024Allowed

M/S Pristine Facility & Management Services Pvt. Ltd Vs Commissioner Of Customs, Central Tax, Noida

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0001

Central Excise Rules, 1944 — Section 10

Tribunals and Commissions30 Apr 2024Disposed Of

M/S. Godrej Consumer Products Ltd. (Liquid Unit) And Others Vs Commissioner Of GST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0052

Central Excise Rules, 2002 — Rule 26 (ii)Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8Central Excise Act, 1944 — Section 4, 4A

Tribunals and Commissions30 Apr 2024Dismissed

C A D Vision Engineers Pvt Ltd Vs Commissioner Of Customs & Central Tax (Appeals-I) Hyderabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0051

Cenvat Credit Rules, 2004 — Rule 5, 5A, 5BCentral Goods And Services Tax Act, 2017 — Section 140, 140(1), 140(5), 142, 142(3), 142(9)(b), 174Central Excise Act 1944 — Section 11B, 11B(2)

Tribunals and Commissions30 Apr 2024

M/S Shri Shakti Resorts & Hotels Ltd Vs Commissioner Of Central Tax (Appeals-II) Hyderabad

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0050

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

Tribunals and Commissions30 Apr 2024Allowed

M/S. Bajaj Allianz General Insurance Company Limited Vs Commissioner Of Central Excise & Service Tax, Pune-I

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0049

Tribunals and Commissions29 Apr 2024Allowed

M/s. Sri Krishna Alloys Vs Commissioner of Customs (Imports)

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0055

Tribunals and Commissions29 Apr 2024Allowed

M/s.S.Thartius Engineering Contractors Vs Commissioner Of CGST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0054

Finance Act, 1994 — Section 65 (25b)

Tribunals and Commissions29 Apr 2024Dismissed

M/s Sigma Exports Vs Commissioner Of Customs, NS-General, JNCH Nhava Sheva-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 04 CESTAT CK 0053

Customs Act, 1962 — Section 2(34), 4, 5, 47, 51, 128, 149