COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 56 of 104

Tribunals and Commissions23 Aug 2021Allowed

M/s. Unimech Industries Pvt. Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0073

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 6Central Excise Rules, 2002 — Rule 4, 6, 8

Tribunals and Commissions23 Aug 2021Allowed

M/s Case New Holland Construction Equipment (I) Pvt. Ltd. Vs Commissioner of Central Excise, Ujjain

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0027

Central Excise Tariff Act, 1985 — Chapter 84Cenvat Credit Rules, 2004 — Rule 2(1)Central Excise Act, 1944 — Section 4

Tribunals and Commissions20 Aug 2021Allowed

M/s. Warana Ajara Sakhar Udyog Vs Commissioner Of Central Excise, Kolhapur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0102

Cenvat Credit Rules, 2004 — Rule 6, 6(3)(i)Central Excise Act, 1944 — Section 2(d), 2(f)

Tribunals and Commissions19 Aug 2021Allowed

M/s Nasir Mohd Rawat Contractor Vs Commissioner Of CE And ST, Shimla

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0115

Finance Act, 1994 — Section 73(3)

Tribunals and Commissions19 Aug 2021Allowed

Tata Motors Limited Vs Commissioner Of CGST, Faridabad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0114

Cenvat Credit Rules, 2004 — Rule 2(l), 15Finance Act, 1994 — Section 66E, 77Service Tax Rules, 1994 — Rule 4

Tribunals and Commissions19 Aug 2021Allowed

Omega Healthcare Management Services Pvt. Ltd. Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0057

Finance Act, 1994 — Section Section 73(1)Cenvat Credit Rules, 2004 — Rule 2(l), 14

Tribunals and Commissions19 Aug 2021Allowed

Kirloskar Toyota Textile Machinery Pvt. Ltd. Vs Commissioner of Central Tax, Bengaluru South GST Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0056

Cenvat Credit Rules, 2004 — Rule 3(7)Central Excise Act, 1944 — Section 11BCentral Goods and Services Tax Act, 2017 — Section 140(1), 142, 142(6)(a), 174(2)(c)

Tribunals and Commissions19 Aug 2021Allowed

Hindustan Zinc Limited Vs Commissioner Of CGST Excise Customs, Udaipur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0026

Cenvat Credit Rules, 2004 — Rule 2(l), 2(l)(A), 2(l)(a)(A), 2(l)(A)(b), 2(l)(ii), 14Central Excise Tariff Act, 1985 — Chapter 26Finance Act, 1994 — Section 65(105)

Tribunals and Commissions18 Aug 2021Allowed

Boistadt India Ltd. And Ors. Vs CG And ST- Jammu

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0113

Tribunals and Commissions18 Aug 2021Disposed Of

M/s. 24/7 Customer Pvt. Ltd. Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0055

Cenvat Credit Rules, 2004 — Rule 5

Tribunals and Commissions18 Aug 2021Allowed

M/s Divya Sree R O W Projects L L P Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0054

Cenvat Credit Rules, 2004 — Rule 2(a)(A), 2(a)(B), 2(p), 14Finance Act, 1994 — Section 65(105)(zzzh), 66D, 66E(b), 66E(h), 73(1), 78Service Tax Determination of Value Rules, 2006 — Rule 2A

Tribunals and Commissions18 Aug 2021Allowed

M/s Sairadha Developers Vs C.E, S.T-Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0053

Finance Act, 1994 — Section Section 76, 78Cenvat Credit Rules, 2004 — Rule 2(1), 3(4), 6, 6(3A)Central Excise Act, 1944 — Section 11A

Tribunals and Commissions18 Aug 2021Disposed Of

Chamundi Textiles (Silk Mills) Limited Vs Commissioner Of Customs, Bangalore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0052

Customs Act, 1962 — Section 30, 41, 149

Tribunals and Commissions18 Aug 2021Disposed Of

Suvikram Plastex Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru North West

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0051

Cenvat Credit Rules, 2004 — Rule 14, 14(1)(ii), 15, 15(2)Central Excise Act, 1944 — Section 11A, 11AA, 11AC(1)(c)Central Goods and Services Tax Act, 2017 — Section 140

Tribunals and Commissions17 Aug 2021Allowed

M/s Industrial Equipment Company Vs C.C.E And S.T. Chandigarh I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0112

Central Excise Act, 1944 — Section 11B

Tribunals and Commissions17 Aug 2021Allowed

M/s. Hyundai Motors India Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0072

Cenvat Credit Rules, 2004 — Rule 3(4)Service Tax Rules, 1994 — Rule 2(1)(d)(iv)Finance Act, 1994 — Section 64, 66, 66A, 68, 68(2)

Tribunals and Commissions17 Aug 2021Allowed

M/s. Tenneco Automotive India Private Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0071

Customs Act, 1962 — Section 27

Tribunals and Commissions17 Aug 2021Partly Allowed

M/s. eShakti.com Private Limited Vs Commissioner Of G.S.T. And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0070

Tribunals and Commissions17 Aug 2021Allowed

M/s. Microsoft Research Lab India Private Limited Vs Commissioner Of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0050

Cenvat Credit Rules, 2004 — Rule 2(l), 3, 5Central Excise Act, 1944 — Section 11B, 11BBFinance Act, 1994 — Section 83

Tribunals and Commissions16 Aug 2021Allowed

M/s Shahi Exports Ltd Vs Commissioner Of CE And ST, Gurgaon-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0111