COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 44 of 104

Tribunals and Commissions18 Nov 2021Partly Allowed

Dinesh S. Bharukha Vs Commissioner Of CGST And CE, Aurangabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0054

Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 35C(1A)

Read judgment

Tribunals and Commissions18 Nov 2021Partly Allowed

M/s. Overseas Infrastructure Alliance (India) Pvt. Ltd. Vs Commissioner Of CGST, Mumbai East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0053

Cenvat Credit Rules, 2004 — Rule 2(l)(C), 15(3), 15(4)Finance Act, 1994 — Section 76, 78

Read judgment

Tribunals and Commissions18 Nov 2021Allowed

M/s Touchstone Infrastructure And Solutions Private Limited Vs Commissioner Of Central Taxes And Central Excise, Chennai North Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0044

Finance Act, 1994 — Section 66, 66E, 66E(h) 67, 73(1), 75, 76, 77, 78Tamil Nadu Value Added Tax Act, 2006 — Section 5Tamil Nadu Value Added Tax Rules, 2007 — Rule 8(5)(d)

Read judgment

Tribunals and Commissions17 Nov 2021Allowed

Gujarat State Fertilizers Chemicals Ltd Vs C.C.E. And S.T.-Vadodara-II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0064

Central Excises and Salt Act, 1944 — Section 3Central Excise Act, 1944 — Section 11AC

Read judgment

Tribunals and Commissions17 Nov 2021Allowed

R R Joshi (Shipping & Forwarding) Pvt Ltd Vs Commissioner Of Customs (General)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0052

Customs House Agents Licensing Regulations, 1984 — Regulation 20Customs Act, 1962 — Section 46, 50, 117, 146Customs House Agents Licensing Regulations, 2004 — Regulation 13(d), 13(e), 13(f), 13(n), 22

Read judgment

Tribunals and Commissions17 Nov 2021Dismissed

Commissioner Of Central Goods And Service Tax Vs M/s Dalmia Cement (Bharat) Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0042

Central Excise Act, 1944 — Section 11BB

Read judgment

Tribunals and Commissions16 Nov 2021Allowed

Voltamp Transformers Ltd Vs C.C.E. And S.T.-Vadodara-ii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0059

Cenvat Credit Rules, 2004 — Rule 4(5)(a), 4(6)Central Excise Rules, 2002 — Rule 4, 8

Read judgment

Tribunals and Commissions16 Nov 2021Allowed

M/s. Trading Syndicate Proprietor � Shri Mohinder Goel Vs Commissioner Of Customs(Port), Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0056

Customs Act, 1962 — Section 14, 28(8), 46(4), 111(m), 112(b), 114A, 114(b), 114AACustoms Valuation Rules, 2007 — Rule 4, 5, 6, 8

Read judgment

Tribunals and Commissions16 Nov 2021Disposed Of

M/s Apex International Vs Commissioner Of Customs (Port), Kolkata

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0055

Customs Act, 1962 — Section 110A, 110(2), 123, 124, 125

Read judgment

Tribunals and Commissions16 Nov 2021Dismissed

M/s. Air India Ltd. Vs Commissioner Of Cen. Ex. And ST, Thane-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0051

Finance Act, 1994 — Section 65(105)(zzzq), 65(104c), 73(2), 75, 77(1)(a), 77(1)(c), 77(2)Cestat Procedure Rule, 1982 — Rule 20

Read judgment

Tribunals and Commissions16 Nov 2021Allowed

M/s. Sneh Girls Hostel Vs Commissioner Of CGST And Cen. Ex., Pune-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0050

Central Excise Act, 1944 — Section 2(ee), 11B, 11B(1), 11B(2), 11B(3), 12A, 12B, 12CCentral Excise Rules, 1944 — Rule 11, 11(3), 11(4)

Read judgment

Tribunals and Commissions16 Nov 2021Dismissed

Diamond Mink Blankets Ltd Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0049

Customs Act, 1962 — Section 30, 30(iii), 46, 108, 111(f), 111(m), 126

Read judgment

Tribunals and Commissions16 Nov 2021Allowed

M/s. Vikhroli Corporate Park Pvt. Ltd. Vs Commissioner Of Service Tax-VII, Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0048

Finance Act, 1994 — Section 67, 73(2), 75, 76, 77(2), 78, 78(1)

Read judgment

Tribunals and Commissions15 Nov 2021Disposed Of

C.S.T.-Service Tax � Ahmedabad Vs Bharat Sanchar Nigam Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0058

Cenvat Credit Rules, 2004 — Rule 15(2), 15(4)

Read judgment

Tribunals and Commissions15 Nov 2021Dismissed

M/s. Prabhu Shipping Systems Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0043

Customs Brokers Licensing Regulations, 2018 — Regulation 10, 10(b), 10(d), 10(k), 10(n), 13, 13(12), 14, 17, 17(1), 18

Read judgment

Tribunals and Commissions15 Nov 2021Allowed

M/s. Schweitzer Engineering Laboratories Pvt Ltd And Anr. Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0041

Customs Act, 1962 — Section 2(34), 6, 28, 28(4), 111, 112(a)(b), 114A, 114AA, 124

Read judgment

Tribunals and Commissions15 Nov 2021Dismissed

M/s. Salasar Ispat Pvt. Ltd. And Ors. Vs Commissioner Of Central Excise, Nashik

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0031

Central Excise Act, 1944 — Section 9D, 14, 11A(1), 11A(2), 11AB, 11AC, 35FIndian Penal Code, 1860 — Section 120B, 135, 193, 228Code of Criminal Procedure, 1973 — Section 161

Read judgment

Tribunals and Commissions15 Nov 2021Allowed

M/s. Lavino Kapur Cottons Pvt. Ltd. Vs Commissioner Of CGST, Palghar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0028

Central Excise Act, 1944 — Section 2(f), 3, 3(1), 5A(1), 11A, 11A(2), 11AA, 11AB, 11ACCentral Goods and Services Tax Act, 2017 — Section 174Customs Act, 1962 — Section 12, 14, 28, 65

Read judgment

Tribunals and Commissions12 Nov 2021Allowed

Npt Papers Pvt Ltd And Ors. Vs C.C.-Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0040

Customs Act, 1962 — Section 2(41), 14, 14(1), 14(1A), 28(4), 110, 112A, 112(a), 114A, 114AA, 125, 138, 138B, 139, 139(ii)Customs Valuation Rules, 2007 — Rule 2(2), 3, 3(1), 4, 5, 6, 7, 8, 9, 10, 12

Read judgment

Tribunals and Commissions12 Nov 2021Disposed Of

Turbhe Chemical Pvt. Ltd. And Anr. Vs Commissioner Of Central Excise, Belapur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0027

Central Excise (Valuation) Rules, 2000 — Rule 4(5)(a), 8, 10A, 10A(iii)Cenvat Credit Rules, 2004 — Rule 9(1)(b), 15(2)Central Excise Act, 1944 — Section 11AC, 11A(2B)

Read judgment