COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 47 of 104

Tribunals and Commissions29 Oct 2021Dismissed

M/s Tarz Distribution India Pvt. Ltd. Vs Commissioner Of CGST, Bhiwandi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0073

Central Excise Tariff Act, 1985 — Chapter 33Central Excise Act, 1944 — Section 2(f), 34Indian Evidence Act, 1872 — Section 56

Tribunals and Commissions29 Oct 2021Allowed

M/s. V.V. Mineral (100% EOU) Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0072

Central Excise Tariff Act, 1985 — Chapter 25Central Excise Act, 1944 — Section 4Finance Act, 1994 — Section 93A

Tribunals and Commissions29 Oct 2021Allowed

M/s Biocon Limited Vs Commissioner Of Central Tax, Bengaluru South Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0070

Customs Act, 1962 — Section 27

Tribunals and Commissions29 Oct 2021Allowed

M/s Spraying Systems India Private Limited Vs C.C.,C.E. And S.T-Commissioner Of Central Tax, Bangalore North West Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0069

Cenvat Credit Rules, 2004 — Rule 6(1), 6(2), 6(3A), 6(3), 6(3)(i)

Tribunals and Commissions29 Oct 2021Allowed

Sanstar Bio Polymers Limited Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0064

Cenvat Credit Rules, 2004 — Rule 6, 6(3)

Tribunals and Commissions28 Oct 2021Allowed

M/s. Dr. Reddy�s Laboratories Ltd. Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0085

Cenvat Credit Rules, 2004 — Rule 2(l), 3, 7Service Tax Rules, 1994 — Rule 4AFinance Act, 1994 — Section 66E

Tribunals and Commissions28 Oct 2021Allowed

M/s. Varad Fertilizers Pvt. Ltd. Vs Commissioner Of Central Excise, Nagpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0084

Finance Act, 1994 — Section 76, 77, 78, 80

Tribunals and Commissions28 Oct 2021Allowed

Reliance Industries Ltd Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0081

Central Excise Rules, 1944 — Rule 2(f), 2(f)(i)

Tribunals and Commissions28 Oct 2021Disposed Of

M/s. S.K. Enterprises Vs Commissioner Of Customs New Customs House, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0079

Customs Tariff Act, 1975 — Section 3, 3(5)Customs Act, 1962 — Section 25(1)

Tribunals and Commissions28 Oct 2021Dismissed

M/s.Nikhil Thermoplast Ltd. Vs Commissioner Of CGST, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0078

Central Excise Act, 1944 — Section 11B, 11BB

Tribunals and Commissions28 Oct 2021Dismissed

M/s. Ferryman Trading Company Vs Commissioner Of Customs (Appeals)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0076

Customs Act, 1962 — Section 110, 125Drugs and Cosmetic Act,1940 — Rule 21

Tribunals and Commissions28 Oct 2021Allowed

Pragati Cng And Anr. Vs C.C.E. And S.T.-Surat-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0074

Tribunals and Commissions28 Oct 2021Partly Allowed

M/s.KAAR Technologies Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0071

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

Tribunals and Commissions28 Oct 2021Allowed

M/s. Green Agro Pack (P) Ltd. Vs Commissioner Of Central Tax, Bengaluru North West Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0068

Cenvat Credit Rules, 2005 — Rule 5

Tribunals and Commissions28 Oct 2021Allowed

Sherly Sany Vs C.C, Cochin

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0067

Customs Act, 1962 — Section 111, 112(a), 112(b), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)

Tribunals and Commissions28 Oct 2021Allowed

M/s IDP Education India Private Limited Vs Additional Director General Of Central Excise Intelligence, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0066

Finance Act, 1994 — Section 66F(3), 77, 78Services Rules, 2012 — Rule 2(l)

Tribunals and Commissions28 Oct 2021Partly Allowed

Messrs John Energy Ltd. Vs Commr. Of Central Excise-Ahmedabad-III

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0062

Central Excise Tariff Act, 1985 — Chapter 27

Tribunals and Commissions28 Oct 2021Allowed

SAP Labs India Private Ltd Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0053

Cenvat Credit Rules, 2004 — Rule 2(l)Central Excise Act, 1944 — Section 11BB

Tribunals and Commissions27 Oct 2021Allowed

M/s Panacea Biotec Limited Vs Commissioner Of Central Goods And Service Tax (East)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0077

Central Excise Act, 1944 — Section 35FF

Tribunals and Commissions27 Oct 2021Allowed

Jubilant Ingrevia Limited Vs Union Of India And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0063

Customs Tariff Act, 1975 — Section 9C, 9C(1)Customs Tariff (Identification, Assessment and Collection of Anti-Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 4, 4(d), 5, 6, 6(1), 11, 17, 17(i)(b), 18, 18(4)Customs Act, 1962 — Section 129