COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 40 of 104

Tribunals and Commissions21 Dec 2021Allowed

Karan Transport Company Vs Commissioner, Central Excise, CGST

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0046

Central Excise Act, 1944 — Section 11D, 35B, 35FCenvat Credit Rules, 2004 — Rule 6

Tribunals and Commissions21 Dec 2021Allowed

Mahile Engine Components India Pvt Ltd. Vs Commissioner, Central Excise, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0045

Cenvat Credit Rules, 2004 — Rule 2(1), 3, 4Central Excise Act, 1944 — Section 4, 4(iii)Sale of Goods Act, 1930 — Section 19

Tribunals and Commissions17 Dec 2021Dismissed

M/s Bridgestone India Pvt. Ltd. Vs Commissioner Of Customs And CGST

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0044

Customs Act, 1962 — Section 27

Tribunals and Commissions17 Dec 2021Allowed

M/s M. B. Construction Vs Commissioner, Central Goods And Service Tax, Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0043

Customs Act, 1962 — Section 27Central Excise Act, 1944 — Section 11B, 35FF

Tribunals and Commissions16 Dec 2021Allowed

M/s Eastern Refractories Limited Vs Commissioner, Goods And Service Tax, Customs And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0042

Central Excise Tariff Act, 1985 — Chapter 69Central Excise Act, 1944 — Section 11AA, 11AC

Tribunals and Commissions15 Dec 2021Allowed

M/s Jagannath Polymers Pvt Ltd Vs Commissioner, CGST- Jaipur 1

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0041

Customs Act, 1962 — Section 2(26)Service Tax Rules, 1994 — Rule 7C, 7CACentral Goods and Services Tax Act, 2017 — Section 142(3), 142(8)(a)

Tribunals and Commissions14 Dec 2021Allowed

M/s Ajay Agarwal And Co. Vs Commissioner Of Customs (Prev.)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0040

Customs Brokers Licensing Regulations, 2018 — Regulation 10(d), 10(e), 10(f), 16(1), 16(2)Customs Act, 1962 — Section 108, 111

Tribunals and Commissions14 Dec 2021Allowed

M/s Ravindra Kumar Gupta And Sons Vs Commissioner, Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0039

Finance Act, 2016 — Section 11B, 12B

Tribunals and Commissions14 Dec 2021Allowed

M/s. Bodhan Singh Yadav Vs Commissioner (Appeals), CGST

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0038

Tribunals and Commissions13 Dec 2021Allowed

M/s. Grand Slam Express Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0037

Customs Act, 1962 — Section 112, 146Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010 — Regulation 10(7), 12(1)(i), 12(1)(iii), 12(1)(iv), 12(1)(v), 12(1)(vii), 12(1)(x), 13(1), 14Customs House Agents Licensing Regulations, 2004 — Regulation 8, 19

Tribunals and Commissions10 Dec 2021Allowed

M/s Adwyn Chemical Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0036

Customs Act, 1962 — Section 25, 25(1), 27, 27(1), 27(1B)Customs Tariff Act, 1975 — Section 3(5), 3(6), 3(8)

Tribunals and Commissions09 Dec 2021Allowed

Shirpur Gold Refinery Ltd Vs C.C.E. -Ahmedabad-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0031

Cenvat Credit Rules, 2004 — Rule 4(7), 5, 9, 9(2)Service Tax Rules,1993 — Rule 4A

Tribunals and Commissions08 Dec 2021Allowed

Hetram Sharma Vs Commissioner Of Central Goods And Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0035

Cenvat Credit Rules, 2004 — Rule 9

Tribunals and Commissions08 Dec 2021Allowed

Shri Rakesh Kumar Jain, Director Of M/s Rajasthan Industrial Gases Ltd. Vs Commissioner, Central Goods And Service Tax Commissionerate, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0034

Tribunals and Commissions08 Dec 2021Allowed

M/s Umalaxmi Organics Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0033

Tribunals and Commissions08 Dec 2021Allowed

M/s Amzole India Pvt. Limited Vs Commissioner, Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0032

Customs Act, 1962 — Section 2(26)Cenvat Credit Rules, 2004 — Rule 3, 6, 7C, 9(1b), 9(1)(b)Central Goods and Services Tax Act, 2017 — Section 142(3), 142(6a), 142(6)

Tribunals and Commissions08 Dec 2021Dismissed

Ruchi Soya Industries Limited Vs C.C.E. -Kutch (Gandhidham)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0030

Tribunals and Commissions07 Dec 2021Allowed

Cadila Healthcare Ltd Vs C.C.E. And S.T.-Vadodara-ii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0029

Central Excise Act, 1944 — Section 35F

Tribunals and Commissions07 Dec 2021Allowed

Mundra Container Freight Station Pvt Ltd Vs C.C.E., Kutch, Gandhidham

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0028

Tribunals and Commissions07 Dec 2021Allowed

M/s. Jai Balaji Industries Limited Vs Commissioner Of Central Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 12 CESTAT CK 0015

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 7, 8Central Excise Act, 1944 — Section 4(1)(a), 11AC