COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 50 of 104

Tribunals and Commissions08 Oct 2021Allowed

M/s Tide Water Oil Company (I) Ltd. Vs Commr. Of Central Excise, Kolkata II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0019

Central Excise Act, 1944 — Section 4, 4AStandards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 13

Read judgment

Tribunals and Commissions07 Oct 2021Allowed

M/s Bharat Coking Coal Ltd Vs Commr. Of Central Excise And S.Tax, Ranchi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0018

Cenvat Credit Rules, 2004 — Rule 2, 2(a), 2(l), 2(l)(ii)Service Tax (Determination of Value) Rules, 2006 — Rule 2ACentral Excise Act, 1944 — Section 2(f)

Read judgment

Tribunals and Commissions07 Oct 2021Dismissed

Pr. Commissioner, CGST And Central Excise, Ranchi. Vs M/s Jharkhand Ispat Limited And Anr.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0017

Read judgment

Tribunals and Commissions07 Oct 2021Allowed

Base Educational Services Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru South Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0011

Central Excise Act, 1944 — Section 11BConstitution of India, 1950 — Article 265

Read judgment

Tribunals and Commissions07 Oct 2021Allowed

M/s Zafin Software Centre Of Excellence Pvt Ltd Vs Commissioner Of Central Tax And Central Excise, Thiruvanthapuram

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0010

Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11A

Read judgment

Tribunals and Commissions07 Oct 2021Dismissed

M/s. Mangalam Cement Ltd. Vs Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0008

Central Excise Act, 1944 — Section 11, 11DCentral Excise Rules, 2002 — Rule 18

Read judgment

Tribunals and Commissions06 Oct 2021Allowed

Gujarat Mineral Development Corporation Ltd Vs C.C.E. And S.T.-Vadodara-ii

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0020

Cenvat Credit Rules, 2004 — Rule 6

Read judgment

Tribunals and Commissions06 Oct 2021Allowed

J B and Brothers Pvt Ltd Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0014

Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 9Customs Act, 1962 — Section 111(m), 112, 114A

Read judgment

Tribunals and Commissions06 Oct 2021Allowed/Dismissed

Reliance Jio Infocomm Ltd. Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0013

Customs Tariff Act, 1975 — Section 2, XVI, Chapter 85, 90Customs Act, 1962 — Section 17, 17(1), 17(2), 17(4), 28, 28(1), 28(4)

Read judgment

Tribunals and Commissions06 Oct 2021Allowed

B.G. Exploration And Production India Ltd. Vs Commissioner Of CGST And Cex.,

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0012

Finance Act, 1994 — Section 65B, 65B(44), 67, 73(1), 77, 78Constitution of India, 1950 — Article 366

Read judgment

Tribunals and Commissions05 Oct 2021Dismissed

M/s. Subburaj Spinning Mills Private Limited Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0007

Customs Act, 1962 — Section 3(1), 28(1), 72Central Excise Act, 1944 — Section 11A(1), 11AB, 11ACCentral Excise Rules, 2002 — Rule 25Insolvency and Bankruptcy Code, 2016 — Section 31(1), 30(2)

Read judgment

Tribunals and Commissions05 Oct 2021Allowed

M/s.Liyakath Shipping and Logistics Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0006

Customs Brokers Licensing Regulations, 2018 — Regulation 14Customs Act, 1962 — Section 108, 113(i), 113(i)(a), 114(iii), 114AA, 124, 158, 158(2)(ii)Customs Brokers Licensing Regulations, 2013 — Regulation 11, 11(d), 11(e), 11(n), 17(9), 19, 20(1)

Read judgment

Tribunals and Commissions04 Oct 2021Allowed

M/s Confident Dental Equipments Limited Vs Commissioner Of Central Excise, Bangalore III Commissionerate, Bangalore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0005

Central Excise Act, 1944 — Section 11A, 11ACCentral Excise Rules, 2002 — Rule 25Central Excise Rules, 1944 — Rule 173B

Read judgment

Tribunals and Commissions04 Oct 2021Allowed

M/s Raymond Limited Vs Commissioner, Central Excise Customs And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0004

Finance Act, 1994 — Section 66A, 68, 71A, 73Finance Act, 2000 — Section 116, 117Service Tax Rules, 1994 — Rule 2(1)(d)

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

M/s Jai Balaji Industries Ltd. (Unit III) Vs Commissioner Of CGST And Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0016

Cenvat Credit Rules, 2004 — Rule 2(l)

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

M/s Jai Balaji Industries Ltd. (Unit I) Vs Commissioner Of CGST And Excise, Bolpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0015

Cenvat Credit Rules, 2004 — Rule 5

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

Vijayaa Steels Limited Vs Commissioner Of Central Excise-II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0003

Cenvat Credit Rules, 2004 — Rule 6(1), 6(2), 6(3), 6(4), 6(6), 6(6)(i), 14, 15Central Excise Act, 1944 — Section 11A, 11AB, 11ACCentral Excise Tariff Act, 1985 — Chapter 72

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

Kusum Healthcare Pvt Ltd Vs Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0002

Finance Act, 1994 — Section 65B, 65(19), 65B(44), 65B(51), 65(105), 66A, 66A(1), 66A(2), 66B, 66C, 66D, 66E, 67, 75, 76, 77Service Tax Rules, 1994 — Rule 2, 4, 6, 7, 12

Read judgment

Tribunals and Commissions01 Oct 2021Dismissed

Commissioner, Central Excise And CGST Commissionerate, Udaipur Vs M/s Nuvoco Vistas Corporation Ltd.(formerly known As M/s Lafarge India Pvt. Ltd.)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 10 CESTAT CK 0001

Central Excise Act, 1944 — Section 3

Read judgment

Tribunals and Commissions30 Sept 2021Allowed

M/s P.V. Enterprises Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0066

Customs Act, 1962 — Section 110, 110A

Read judgment