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Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 49 of 104

Tribunals and Commissions13 Oct 2021Allowed

Simon Brothers Pvt Ltd Vs Commissioner Of Customs (General)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0044

Customs Brokers Licensing Regulations, 2018 — Regulation 10(d), 10(e), 10(f), 10(m), 10(n), 13(12)Customs Brokers Licensing Regulations, 2013 — Regulation 11(d), 11(e), 11(f), 11(m), 11(n), 17(9), 19, 20Customs Act, 1962 — Section 108, 112, 112(a), 114AA, 117, 124
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Tribunals and Commissions13 Oct 2021Allowed

M/s. Baburam Premchand Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0041

Customs Valuation Rules, 1998 — Rule 5, 6Customs Act, 1962 — Section 14(1), 28, 28AB, 28(1), 28(4), 111(d), 111(l), 111(m), 112(a), 114A, 119, 124, 125
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Tribunals and Commissions13 Oct 2021Dismissed

Farooq Basha And Anr. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0040

Customs Act, 1962 — Section 113, 113(d), 113(e), 113(f), 113(h), 113(k), 113(i), 114, 119, 124, 125Indian Penal Code, 1860 — Section 107
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Tribunals and Commissions13 Oct 2021Allowed

Kiran Syntex Ltd And Anr. Vs C.C.E. And S.T.-Surat-ii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0033

Central Excise Tariff Act, 1985 — Chapter 54Central Excise Act, 1944 — Section 11A(1)Customs, Excise & Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 6A
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Tribunals and Commissions13 Oct 2021Partly Allowed

M/s. Oscar Commodities Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0032

Customs Act, 1962 — Section 110, 111(d), 111(o), 112(a), 125, 125(1), 126, 129D(2), 141(2), 157Handling of Cargo in Customs Area Regulation 2009 — Regulation 5, 6(l)Constitution of India, 1950 — Article 142
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Tribunals and Commissions11 Oct 2021Allowed

Essel Propack Limited Vs C.C.E. And S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0029

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57E, 57F, 57G, 57H, 57I, 57J, 57K, 57L, 57M, 57N, 57O, 57PCentral Excise Act, 1944 — Section 11A, 11B
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Tribunals and Commissions11 Oct 2021Dismissed

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

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0028

Cenvat Credit Rules, 2004 — Rule 2(d), 2(k), 2(I), 6, 6(1), 6(2), 6(3), 6(3A), 6(3)(ii), 6(6), 57DCentral Excise Rules, 2002 — Rule 6(2)Central Excise Rules, 1944 — Rule 56A, 57CC, 57CC(1), 57D, 57E, 57F
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Tribunals and Commissions11 Oct 2021Allowed

M/s. Terex India Pvt. Ltd. Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0026

Central Goods and Services Tax Act, 2017 — Section 142(3), 142(8), 142(8)(a)Central Excise Act, 1944 — Section 11B(2)Central Excise Rules, 2002 — Rule 22
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