Tribunals and Commissions26 Aug 2021Allowed
M/s Anil Polymers Pvt Ltd. Vs CCE, Aurangabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0104
Central Excise Act, 1944 — Section 11A, 11AC
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 55 of 104
Tribunals and Commissions26 Aug 2021Partly Allowed
K. Balakrishnan And Anr. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0077
Tribunals and Commissions26 Aug 2021Allowed
S And S Technocraft P Ltd Vs Commissioner, Central Goods And Service Tax Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0035
Customs Act, 1962 — Section 27, 129, 129ECentral Excise Act, 1944 — Section 11B, 35F, 35FF
Tribunals and Commissions25 Aug 2021Allowed
M/s. Gates Unitta India Company Pvt. Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0084
Central Excise Tariff Act, 1985 — Chapter 40, 84, 87Cenvat Credit Rules, 2004 — Rule 9(1)
Tribunals and Commissions25 Aug 2021Disposed Of
M/s. Vinoth Shipping Services Vs Commissioner Of Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0083
Finance Act, 1994 — Section 68, 76, 77, 78
Tribunals and Commissions25 Aug 2021Allowed
M/s. Lindstrom Services India Pvt. Ltd. Vs Principal Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0082
Tribunals and Commissions25 Aug 2021Allowed
M/s. Caress Industries Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0081
Central Excise Act, 1944 — Section 11A, 11A(4)
Tribunals and Commissions25 Aug 2021Allowed
M/s.Bestech Hospitalities Pvt. Ltd. Vs Commissioner Of Customs (Import), New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0034
Customs Act, 1962 — Section 111, 112
Tribunals and Commissions25 Aug 2021Allowed
M/s. Chittor Polyfab Ltd. Vs Commissioner Of Central Excise, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0033
Cenvat Credit Rules, 2004 — Rule 2(1), 2(1)(i), 3Central Excise Act, 1944 — Section 2(h), 4Sale of Goods Act, 1930 — Section 4, 19, 26
Tribunals and Commissions25 Aug 2021Dismissed
M/s Darvesh Enterprises Vs Commissioner, Central Excise (Appeals)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0032
Finance Act, 1994 — Section 85(3A)Central Excise Act, 1944 — Section 35, 35(1)
Tribunals and Commissions24 Aug 2021Allowed
M/s Pulsar Rubber Manufacturing Co.Pvt. Ltd. Vs Commissioner Of Central Excise, Kolkata III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0126
Cenvat Credit Rules, 2004 — Rule 4(4)Income Tax Act, 1961 — Section 154
Tribunals and Commissions24 Aug 2021Allowed
Ludhiana Beverages Pvt.Ltd. Vs CCE And ST, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0116
Central Excise Act, 1944 — Section 2(h), 4, 4AFinance Act, 1994 — Section 65 (121)
Tribunals and Commissions24 Aug 2021Allowed
M/s. Shree Annam Chemicals (P) Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0080
Central Excise Act, 1944 — Section 11C
Tribunals and Commissions24 Aug 2021Allowed
M/s. Hi-Tec Corporation Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0079
Customs Act, 1962 — Section 28, 28(4)
Tribunals and Commissions24 Aug 2021Allowed
M/s.Bank Of India Vs Commissioner Of Customs (Chennai-VII)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0078
Customs Act, 1962 — Section 72, 111(j), 112(a)Foreign Exchange Management Act, 1999 — Section 8Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 8, 9, 13
Tribunals and Commissions24 Aug 2021Allowed
M/s. Intersales Vs Commissioner Of Central Excise, Bangalore-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0058
Customs Act, 1962 — Section 45, 47, 48, 112(a), 129BCustoms, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41Customs Valuation (Determination of value of Imported Goods) Rules, 2007 — Rule 10(1)(b)
Tribunals and Commissions23 Aug 2021Allowed
M/s Niranjan Paints Pvt. Ltd. Vs Commissioner Of Customs, Nhava Sheva-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0103
Customs Act, 1962 — Section 23, 27A, 27(2)
Tribunals and Commissions23 Aug 2021Allowed
M. Arul Prakasam And Ors. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0076
Tribunals and Commissions23 Aug 2021Dismissed
Commissioner Of GST And Central Excise Vs M/s. Zylog Systems Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0075
Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B
Tribunals and Commissions23 Aug 2021Allowed
M/s. Icomm Tele Ltd. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0074
Insolvency and Bankruptcy Code, 2016 — Section 7, 13, 30(2), 30(6), 31(1)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1A), 39(4)