COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 51 of 104

Tribunals and Commissions29 Sept 2021Allowed

M/s Lohiya Industries Vs Commissioner Of Customs, Central Excise And Service Tax Hyderabad IV Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0065

Central Excise Act, 1944 — Section 2(d), 2(f)

Tribunals and Commissions29 Sept 2021Allowed

M/s. Fox Conn India (P) Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0041

Finance Act, 1994 — Section 65(53a), 66AService Tax Rules, 1994 — Rule 2(1)(d)(iv)

Tribunals and Commissions29 Sept 2021Partly Allowed

M/s.Freight Bridge International Vs Principal Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0040

Customs Brokers Licensing Regulations, 2018 — Regulation 10(b), 10(d), 10(n)

Tribunals and Commissions28 Sept 2021Allowed

M/s.ITC Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0039

Customs Act, 1962 — Section 25, 28, 28AA, 111(o), 112(a), 114A, 125, 142, 142(2)

Tribunals and Commissions28 Sept 2021Dismissed

Commissioner Of Customs Vs M/s. Amara Raja Batteries Limited

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0038

Customs Act, 1962 — Section 74, 128, 128A, 129A(1), 130

Tribunals and Commissions27 Sept 2021Allowed

M/s. Mantri Mettalics Pvt. Ltd. Vs Commissioner Of Central Tax And Central Excise, Kolhapur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0059

Central Excise Act, 1944 — Section 11AA, 11AC, 11AC(1)(c)Cenvat Credit Rules, 2004 — Rule 4(5)(a)

Tribunals and Commissions24 Sept 2021Allowed

M/s.Chareon Pokphand (India) Pvt. Ltd. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0037

Central Excise Tariff Act, 1985 — Section 16

Tribunals and Commissions24 Sept 2021Allowed

M/s. K.S. Worth International Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0017

Central Motor Vehicle Rules, 1989 — Rule 2(a), 2(u), 2(ii), 2(II)(C)(i), 122, 126, 126(A), 138Customs Act, 1962 — Section 49, 111(d), 112(a)Customs Tariff Act, 1975 — Chapter 87

Tribunals and Commissions23 Sept 2021Dismissed

M/s Divi�s Laboratories Ltd., (Unit-2) Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0064

Customs Act, 1962 — Section 67Warehoused Goods (Removal) Regulations, 1963 — Regulation 3, 4

Tribunals and Commissions23 Sept 2021Partly Allowed

M/s KSBL Ltd. Vs Commissioner Of Central Excise And Service Tax, Pune-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0058

Cenvat Credit Rules, 2004 — Rule 2(l), 14, 15(2)Central Excise Act, 1944 — Section 11AA, 11AB, 11AC, 11AC(b)

Tribunals and Commissions23 Sept 2021Dismissed

M/s. Ridge Innovations Pvt. Ltd. Vs Commissioner Of Central Excise, Nashik

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0057

Central Excise Rules, 1944 — Rule 6D, 9(2), 10, 10A, 44, 57, 57Q, 57R, 57R(5), 57R(8), 57T, 57U(2), 173Q(bb)Central Excise Act, 1944 — Section 11A, 11A(1), 11AB, 11AC, 37(2A), 43(1), 115JAIncome Tax Act, 1961 — Section 32, 143(3)Cenvat Credit Rules, 2004 — Rule 4(4)

Tribunals and Commissions23 Sept 2021Allowed

M/s. Jet Airways (India) Ltd. Vs Commissioner Of Customs (Air Cargo)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0036

Insolvency and Bankruptcy Code, 2016 — Section 14Customs Tariff Act, 1975 — Section 3, 3(1), 3(3), 3(5), 3(7), 3(9)Finance Act, 1994 — Section 68(1)

Tribunals and Commissions23 Sept 2021Dismissed

M/s. Hyundai Motor India Limited Vs Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0035

Finance Act, 1994 — Section 65(105), 65(105)(d), 65(105)(h), 65(105)(zn)

Tribunals and Commissions23 Sept 2021Allowed

M/s.Ave Maria Enterprises Vs Commissioner Of Customs (Air Cargo)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0034

Customs Act, 1962 — Section 28, 28AA, 28(5), 28(6), 114A, 135, 135A, 140

Tribunals and Commissions23 Sept 2021Allowed

M/s. Forbes Aquatech Ltd. Vs Commissioner Of Central Excise Bangalore-II Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0020

Central Excise Act, 1944 — Section 11AB, 11AC

Tribunals and Commissions23 Sept 2021Allowed

C.C.E. And S.T.-Mangalore Vs New Mangalore Port Trust

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0019

Central Excise Act, 1944 — Section 11A, 11BService Tax Rules, 1994 — Rule 6, 9B

Tribunals and Commissions23 Sept 2021Dismissed

M/s.MTI Materials Pvt. Ltd. Vs Commissioner Of Customs, Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0016

Customs Act, 1962 — Section 13, 23, 23(1), 27, 47, 49

Tribunals and Commissions23 Sept 2021Dismissed

Delhi International Airports Pvt.Ltd. Vs Commissioner Of Customs (Appeals)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0015

Customs Act, 1962 — Section 45, 45(2)(b), 117, 141(2), 145Handling of Cargo in Customs Area Regulation, 2009 — Regulation 5, 6(2)

Tribunals and Commissions23 Sept 2021Dismissed

R K Sharma And Anr. Vs Commissioner Of Customs (Appeals)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0014

Customs Act, 1962 — Section 112(b)(i), 117

Tribunals and Commissions22 Sept 2021Dismissed/Disposed Of

Commr. Of CE And ST (LTU), Mumbai Vs M/s. Asian Paints Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2021) 09 CESTAT CK 0056

Finance Act, 1994 — Section 65(47), 65(105)(zze), 66, 67, 68, 69, 70, 73(1), 76, 77, 78Service Tax Rules, 1994 — Rule 4, 5, 6, 7