Tribunals and Commissions12 Nov 2021Allowed
NRC Limited Vs Commissioner Of Central Excise Thane � I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0026
Cenvat Credit Rules, 2004 — Rule 2(1)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 45 of 104
Tribunals and Commissions12 Nov 2021Dismissed
Commissioner Of Central Tax Bangalore North West Commissionerate Vs M/s. ABB Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0025
Tribunals and Commissions11 Nov 2021Disposed Of
Shreeji Engineering Works Vs Commissioner Of Central Excise And ST, Vadodara
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0039
Tribunals and Commissions11 Nov 2021Allowed
M/s Asian School of Media Studies And Anr. Vs Commissioner Of Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0035
Central Excise Act, 1944 — Section 14University Grants Commission Act, 1956 — Section 2FF, 22Income Tax Act, 1961 — Section 12A, 12AA
Tribunals and Commissions11 Nov 2021Allowed
M/s Frisco Foods Private Limited Vs Commissioner, Customs, Central Excise And Service Tax, Dehradun
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0023
Finance Act, 1994 — Section 65(105), 65(105)(zzb), 66A, 73, 73(1), 75, 78Service Tax Rules, 1994 — Rule 6A(1), 6A(2)Central Excise Rules, 1944 — Rule 173Q
Tribunals and Commissions11 Nov 2021Allowed
M/s Exclusive Motors Pvt. Ltd. Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0022
Customs Act, 1962 — Section 28(4), 28AA, 46, 47Customs Tariff Act, 1975 — Section 3Central Excise Act, 1944 — Section 4B, 11A
Tribunals and Commissions10 Nov 2021Allowed/Dismissed
M/s Texmaco Rail And Engineering Ltd. Vs Commissioner Of CGST And Excise, Kolkata North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0034
Cenvat Credit Rules, 2004 — Rule 6(3), 14Central Excise Act, 1944 — Section 11A, 11BFinance Act, 1994 — Section 73, 75
Tribunals and Commissions10 Nov 2021Allowed
Subir Modak And Ors. Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0033
Customs Act, 1962 — Section 2(25), 2(26), 2(39), 17, 111, 111(b), 111(d), 112(b)(1), 113, 115(2), 123
Tribunals and Commissions10 Nov 2021Allowed
M/s So-Hum Trading Company And Anr. Vs Commissioner Of Customs (Preventive), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0032
Customs Act, 1962 — Section 17(4), 108, 111(o), 114A, 114AA, 125
Tribunals and Commissions10 Nov 2021Allowed
MNH Shakti Limited Vs Commissioner, Central Goods And Service Tax And Central Excise, Rourkela
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0030
Coal Mines (Special Provisions) Act, 2015 — Section 9Finance Act, 1994 — Section 65B(22), 65B(44), 66E(e), 67, 73(1), 75, 76, 77, 78, 78(1)
Tribunals and Commissions10 Nov 2021Allowed/Dismissed
M/s Nava Bharat Ventures Limited Vs Commissioner Of Central Excise Customs And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0029
Cenvat Credit Rules, 2004 — Rule 2(h), 2(k)(iii), 6, 6(1), 6(2), 6(3), 6(3)(i), 6(3A), 6(5), 14, 15Finance Act, 1994 — Section 65(105), 76(1), 78(1)Central Excise Act, 1944 — Section 11AC(1)
Tribunals and Commissions10 Nov 2021Allowed
M/s Hindustan Petroleum Corporation Ltd Vs Commissioner Of Central Tax And Central Excise, Belgaum
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0024
Central Excise Tariff Act, 1985 — Chapter Heading 27101119, Section 2(f)
Tribunals and Commissions09 Nov 2021Allowed
Atul Limited Vs C.C.E. And S.T.-Vadodara-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0038
Tribunals and Commissions09 Nov 2021Allowed
L And T Hydrocarbon Engineering Limited Vs C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0037
Cenvat Credit Rules, 2004 — Rule 2(l), 3
Tribunals and Commissions09 Nov 2021Allowed
Shree Khedut Sahakari Khand Udyog Mandli Ltd Vs C.C.E. And S.T.-Surat-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0036
Cenvat Credit Rules, 2004 — Rule 2(d), 2(f), 6, 6(3)
Tribunals and Commissions09 Nov 2021Dismissed
M/s. Meghalaya Cast And Alloys Private Limited Vs Commissioner Of Central Excise And Service Tax, Shillong
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0020
Central Excise Valuation Rule, 2000 — Rule 9Central Excise Act, 1944 — Section 11AC, 11AC(1)(a)
Tribunals and Commissions09 Nov 2021Allowed
M/s. Surya Vistacom Private Limited Vs Commissioner Of Service Tax-I, Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0019
Cenvat Credit Rules, 2004 — Rule 6, 6(3A), 6(3)(i), 6(3)(ii)
Tribunals and Commissions09 Nov 2021Allowed
Shri Gulshan Ahmed Barbhuiya And Anr. Vs Commissioner Of Customs (Preventive), Kolkataata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0018
Customs Act, 1962 — 2(25), 2(26), 2(39), 17, 111, 111(b), 111(d), 112(a), 112(b), 113, 115(2), 119, 123, 125
Tribunals and Commissions09 Nov 2021Allowed
Monarch International And Anr. Vs Commissioner Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0017
Customs Act, 1962 — 2(34), 17(1), 17(4), 27, 28, 28(4), 50, 113, 113(d), 113(i), 114(i), 114AA, 124Finance Act, 1994 — Section 51, 73Central Excise Act, 1944 — Section 11A
Tribunals and Commissions09 Nov 2021Allowed
M/s Shri Javed Akhtar Vs CCGST, Mumbai West
Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0016
Finance Act, 1994 — Section 66E(e), 76, 77, 80, 83Central Excise Act, 1944 — Section 11BConstitution of India, 1950 — Article 265