Tribunals and Commissions27 Oct 2021Allowed
Mosaic India Private Limited Vs C.C.-Jamnagar (prev)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0061
Customs Act, 1962 — Section 18, 27(1), 129E, 129EE, 142
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 48 of 104
Tribunals and Commissions27 Oct 2021Allowed
M/s. Mumbai Railway Vikas Corporation Ltd Vs Commissioner Of Service Tax-II, Mumbai
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0058
Finance Act, 1994 — Section 65(29), 65(39a), 73(2), 66A, 68, 73(1), 75, 76, 77, 78, 99
Tribunals and Commissions27 Oct 2021Allowed
M/s. PKF Sridhar And Santhanam LLP Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0055
Central Excise Act, 1944 — Section 11BConstitution of India, 1950 — Article 265Finance Act, 1994 — Section 83
Tribunals and Commissions26 Oct 2021Allowed
Indian Oil Corporation Ltd Vs C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0065
Central Excise Act, 1944 — Section 5A, 5A(5)(a)(b)
Tribunals and Commissions26 Oct 2021Allowed
Aayushi Enterprise Vs C.C.E. And S.T.-Surat-ii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0060
Finance Act, 1994 — Section 84, 85
Tribunals and Commissions26 Oct 2021Allowed
L And T Sargent And Lundy Limited Vs C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0059
Finance Act, 1994 — Section 65(44), 65B, 66B, 66C, 66D, 73, 78(1), 658(44), 668Service Tax Rules, 1994 — Rule 5, 6A, 6A(1)(f)Cenvat Credit Rules, 2004 — Rule 2, 2(e), 6, 6(3), 15(3)
Tribunals and Commissions25 Oct 2021Allowed
M/s. Kirloskar Electric Company Ltd. Vs Commissioner Of Service Tax-I, Pune
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0057
Central Excise Act, 1944 — Section 11B, 11B(5)e(c)Finance Act, 1994 — Section 77, 78
Tribunals and Commissions25 Oct 2021Allowed
Interface Communication Private Limited Vs Commissioner Of CGST, Mumbai Central
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0056
Service Tax Rules, 1994 — Rule 6Finance Act, 1994 — Section 75, 78
Tribunals and Commissions25 Oct 2021Allowed
M/s. Magna Electro Castings Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0054
Cenvat Credit Rules, 2004 — Rule 14, 15Central Excise Act, 1944 — Section 9D, 11, 11A(1), 11A(2), 11ACIndian Evidence Act, 1872 — Section 22, 59
Tribunals and Commissions25 Oct 2021Allowed
Sanson Chemicals Industries Vs Commisisoner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0052
Customs Act, 1962 — Section 111(d), 112(a), 125
Tribunals and Commissions25 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 0051
Central Excise Act, 1944 — Section 11BB
Tribunals and Commissions22 Oct 2021Allowed
M/s Kluber Lubrication India Private Limited Vs Commissioner Of Customs(Air Cargo)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0050
Customs Act, 1962 — Section 17(4), 27, 128, 149, 154
Tribunals and Commissions21 Oct 2021Allowed
M/s Tata Consumer Products Ltd Vs Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0049
Cenvat Credit Rules, 2004 — Rule 3, 5Central Excise Act, 1944 — Section 11BCustoms Act, 1962 — Section 27
Tribunals and Commissions21 Oct 2021Allowed
M/s FCI OEN Connectors Vs Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0048
Customs Act, 1962 — Section 27Central Excise Act, 1944 — Section 11BFinance Act, 1994 — Section 64, 65B(52), 66B
Tribunals and Commissions20 Oct 2021Allowed
Inox Leisure Ltd. Vs Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0047
Finance Act, 1994 — Section 65A, 65(90a), 65(104c), 65(105)(zzzq), 73(1), 73(1A)
Tribunals and Commissions20 Oct 2021Allowed
Commissioner Of Central Excise Vs M/s. Measurements And Controls India Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0045
Cenvat Credit Rules, 2004 — Rule 3(5), 15Central Excise Tariff Act, 1985 — Chapter 85, Section XVI
Tribunals and Commissions18 Oct 2021Allowed
M/s. Toolex Engineers Pvt. Ltd., Vs Commissioner Of C.G.ST., Kolhapur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0046
Cenvat Credit Rules, 2004 — Rule 6, 6(3)Central Excise Rules, 2002 — Rule 6, 12AA
Tribunals and Commissions18 Oct 2021Allowed
John�s Cashew Company Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0039
Tribunals and Commissions14 Oct 2021Allowed
M/s. Mechasoft Vs Commissioner Of C.G.ST., Kolhapur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0043
Cenvat Credit Rules, 2004 — Rule 6, 6(3)Central Excise Rules, 2002 — Rule 6, 12AA
Tribunals and Commissions14 Oct 2021Allowed
M/s. Porteck India Vs Commissioner Of Central Goods And Service Tax and Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0037
Cenvat Credit Rules, 2004 — Rule 5Constitution of India, 1950 — Article 141