COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 46 of 104

Tribunals and Commissions09 Nov 2021Allowed

M/s Brightpoint India Pvt. Ltd. Vs Commissioner Of Customs Mumbai (Air Cargo Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0015

Customs Act, 1962 — 128, 149Constitution of India, 1950 — Article 226

Tribunals and Commissions09 Nov 2021Allowed

M/s. Dhiren Enterprise Vs Commissioner Of Customs (Adjudication)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0014

Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124

Tribunals and Commissions09 Nov 2021Allowed

Appex International Vs Commissioner Of Customs (Adjn)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0013

Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124

Tribunals and Commissions09 Nov 2021Allowed

Nitin Jatania Vs Commissioner Of Customs (Adjudication) Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0012

Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124

Tribunals and Commissions09 Nov 2021Allowed

Vinay Agarwal Vs Commissioner Of Customs (ADJN.) Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0011

Customs Act, 1962 — Section 2(34), 28, 28(1), 28(4), 111, 112, 124

Tribunals and Commissions09 Nov 2021Dismissed

Birla Corporation Limited Vs Commissioner Of Central Goods And Service Tax, Jabalpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0010

Cenvat Credit Rules, 2004 — Rule 2, 3, 8Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 3Valuation Rules, 2008 — Rule 8

Tribunals and Commissions09 Nov 2021Dismissed

Shree Rajasthan Syntex Ltd Vs Commissioner (Appeals), Central Excise And Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0009

Central Excise Act, 1944 — Section 11B, 11B(1), 11BBCentral Excise Rules, 1944 — Rule 5(B)

Tribunals and Commissions05 Nov 2021Allowed

M/s Hamdard (Wakf) Laboratories Vs Commissioner Customs, Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0021

Cenvat Credit Rules, 2004 — Rule 4, 6, 6(1), 6(2), 6(3A), 6(3)(d), 6(3)(i), 14, 15Central Excise Act, 1944 — Section 4, 4A, 11A, 11AB, 11AC, 37Central Excise Tariff Act, 1985 — Chapter 21, 30, 33

Tribunals and Commissions01 Nov 2021Disposed Of

M/s. Chander Chemical Co. Vs Commissioner Of Customs, Ludhiana

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0008

Customs Act, 1962 — Section 27, 111, 111(d), 111(m), 112, 125, 125(1)Hazardous Waste (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 13(1), 13(2), 17, 17(2)Environment Protection Act 1986 — Section 12(1)(b), 13, 15(1)

Tribunals and Commissions01 Nov 2021Partly Allowed

M/s Traco Cable Company Ltd. Vs Commissioner Of Central Tax, And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0007

Cenvat Credit Rules, 2004 — Rule 3(4), 14, 15Cenvat Credit Rules, 2002 — Rule 3(3)Central Excise Act, 1944 — Section 11A, 11A(2), 11AB, 11AC

Tribunals and Commissions01 Nov 2021Allowed

Association Of Chloromethanes Manufacturers Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0006

Tribunals and Commissions01 Nov 2021Allowed

M/s SI Group India Private Limited Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0005

Tribunals and Commissions01 Nov 2021Allowed

M/s. Apcotex Industries Limited Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0004

Tribunals and Commissions01 Nov 2021Allowed

Association Of Synthetic Fibre Industry Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0003

Tribunals and Commissions01 Nov 2021Allowed

Forum of Acrylic Fibre Manufactures (FAFM) Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 11 CESTAT CK 0001

Tribunals and Commissions29 Oct 2021Dismissed

C.C.-Mundra Vs Balkrishna Industries Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0086

Customs Act, 1962 — Section 18, 18(2), 28(4), 111(m), 111(o), 112(a), 114A, 143

Tribunals and Commissions29 Oct 2021Allowed

M/s. Subbarow Apparels Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0083

Tribunals and Commissions29 Oct 2021Allowed

Sri Chamundeshwari Sugars Ltd. Vs Commissioner Of Central Tax, Mysuru Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0082

Central Excise Tariff Act, 1985 — Chapter 17

Tribunals and Commissions29 Oct 2021Allowed

M/s. Cleartrip Travel Service Pvt. Ltd. Vs Commissioner Of Central Excise , Mumbai-III

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0080

Finance Act, 1994 — Section 65A, 65(3), 65(48)(1), 65(4), 65(11)(o), 65(19), 65(87), 65(105)(l), 65(105)(zzb), 66, 67, 67(k), 73(1), 73(2), 75, 76, 77, 78Customs, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41Service Tax Rules, 1994 — Rule 6(7)

Tribunals and Commissions29 Oct 2021Allowed

Indian Oil Corporation Limited Vs Commissioner Of Central Excise And ST, Vadodara

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0075

Central Excise Tariff Act, 1985 — Chapter 27, 29Central Excise Act, 1944 — Section 2(f)