COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 39 of 104

Tribunals and Commissions18 Jan 2022Allowed

M/s Precious Electrochem (I) Pvt. Ltd. And Anr. Vs Commissioner Of Central Goods Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0014

Cenvat Credit Rules, 2004 — Rule 15(2)Central Excise Rules, 2002 — Rule 25

Tribunals and Commissions18 Jan 2022Allowed

M/s. RSPL Limited (Dhar Unit-IV) Vs Commissioner Of Central Goods Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0013

Cenvat Credit Rules, 2004 — Rule 6, 9(6)Central Excise Rules, 2002 — Rule 12AA

Tribunals and Commissions18 Jan 2022Allowed

M/s Vaibhav Global Limited Vs Commissioner, Central Goods And Service Tax, Customs And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0012

Central Excise Tariff Act, 1985 — Chapter 71Cenvat Credit Rules, 2004 — Rule 5

Tribunals and Commissions06 Jan 2022Allowed

Bhagwati Traders Vs Commissioner, CGST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0011

Central Excise Act, 1944 — Section 9D, 9D(i)

Tribunals and Commissions06 Jan 2022Allowed

Harjas Associates Private Limited Vs Commissioner, Customs And Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0010

Finance Act, 1994 — Section 68(2), 72, 73Central Goods And Services Tax Act, 2017 — Section 174Service Tax Rules, 1994 — Rule 2(1)(d), 2(1)(d)(i)(B)

Tribunals and Commissions06 Jan 2022Allowed

M/s Alok Ispat Pvt. Limited Vs Pr. Commissioner, Central Tax Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0009

Central Excise Act, 1944 — Section 11AC, 14Central Excise Rules, 2002 — Rule 26

Tribunals and Commissions06 Jan 2022Dismissed

S K Pansar Vs Principal Commissioner, Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0008

Constitution of India, 1950 — Article 20(2)Indian Evidence Act, 1872 — Section 52

Tribunals and Commissions05 Jan 2022Allowed

M/s Batra Henlay Cables Vs Commissioner Of Goods And Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0007

Central Excise Act, 1944 — Section 11B, 35F, 35FF

Tribunals and Commissions04 Jan 2022Allowed

Omni Decoratives Pvt Ltd Vs Commissioner Of Customs (ICD TKD), New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0006

Tribunals and Commissions04 Jan 2022Allowed

Bhagwati Power And Steels Ltd. Vs Commissioner, Central Excise And Customs, Raipur (CG)

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0005

Cenvat Credit Rules, 2004 — Rule 2(d), 6, 6(2), 6(3A), 6(3)(i), 6(3)(A)(c), 6(3A)(c)(i), 6(3)(A)(C)(iii)Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions04 Jan 2022Allowed

Arun Kumar Agarwal And Anr. Vs The Principal Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0004

Customs Act, 1962 — Section 2(34), 28, 28(4), 28AA, 113(d), 113(i), 114, 114A, 114AA, 124, 125(1)

Tribunals and Commissions04 Jan 2022Dismissed

Kuldeep Kaur Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0003

Customs Act, 1962 — Section 27(1), 27(2), 27(1B), 27A

Tribunals and Commissions03 Jan 2022Allowed

M/s Pushpak Lakhani Vs The Commissioner Of Customs (Preventive) � New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0002

Customs Act, 1962 — Section 28(6)(ii), 28(5), 46, 108, 110, 110A, 110(d), 110(2), 111(d), 123, 124, 125(1), 128A(1), 129B(1), 130, 132, 135, 138B, 138B(1)(a)Central Excise Act, 1944 — Section 9D, 9D(1)Indian Evidence Act, 1872 — Section 138

Tribunals and Commissions03 Jan 2022Allowed

M/s Anax Air Services Pvt. Limited Vs Commissioner Of Customs, New Delhi (Airport And General)

Customs, Excise And Service Tax Appellate Tribunal · (2022) 01 CESTAT CK 0001

Customs Brokers Licensing Regulations, 2018 — Regulation 10(n), 14, 17(7), 18Customs Brokers Licensing Regulations, 2013 — Regulation 18, 20(7), 22Evidence Act, 1872 — Section 79

Tribunals and Commissions28 Dec 2021Dismissed

M/s. Hindustan Enterprises Vs Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0052

Central Excise Act, 1944 — Section 9D

Tribunals and Commissions27 Dec 2021Allowed

M/s. Trishul Metal Industries Ltd. And Anr. Vs Commissioner Of Central Goods And Service Tax, Surya Nagar, Alwar (Raj)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0051

Central Excise Rules, 2002 — Rule 11Cenvat Credit Rules, 2004 — Rule 9, 9(3)Central Excise Act, 1944 — Section 9D, 33

Tribunals and Commissions22 Dec 2021Allowed

M/s. Himachal Join Venture Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0050

Customs Act, 1962 — Section 128Foreign Trade (Development And Regulation) Act, 1992 — Section 11(2)

Tribunals and Commissions22 Dec 2021Allowed

M/s.Rajasthan Urban Infrastructure Finance And Development Corporation Limited Vs Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0049

Finance Act, 1994 — Section 65(65), 66(105)(r), 75, 78

Tribunals and Commissions22 Dec 2021Allowed

M/s DI Gold Designer Jewellery And Ors. Vs Commissioner Of Customs (Preventive) Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0048

Customs Act, 1962 — Section 110, 112(b), 123, 124Foreign Trade (Development & Regulation) Act, 1992 — Section 3

Tribunals and Commissions22 Dec 2021Allowed

M/s.Agrawal Metal Works Pvt. Ltd. And Ors. Vs Commissioner Of Central GST, Alwar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0047