Tribunals and Commissions16 Aug 2021Allowed
M/s. Hindustan Petroleum Corporation Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0069
Cenvat Credit Rules, 2004 — Rule 2(l), 6(3)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 57 of 104
Tribunals and Commissions16 Aug 2021Allowed
Kelhome Impex Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0049
Customs Act, 1962 — Section 111(d), 112(a), 125Foreign Trade (Development & Regulation) Act, 1992 — Section 3(3)Bureau of Indian Standards Act, 2016 — Section 14
Tribunals and Commissions16 Aug 2021Allowed
M/s. Astrazeneca India Pvt. Ltd., Vs Commissioner Of Central Tax, Bangalore North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0048
Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B, 11B(2), 11BB(2)Finance Act, 1994 — Section 83
Tribunals and Commissions16 Aug 2021Allowed
M/s ABM Civil Ventures Pvt. Ltd. Vs Principal Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0046
Finance Act, 1994 — Section Section 76, 77, 78Central Goods and Services Tax Act, 2017 — Section 174
Tribunals and Commissions16 Aug 2021Partly Allowed
M/s Outsource Partners International Private Limited @APPELLAN @Hash Commissioner Of Central Tax A Central Excise, Thiruvanthapuram
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0045
Cenvat Credit Rules, 2004 — Rule 2(l)
Tribunals and Commissions16 Aug 2021Allowed
M/s.WMW Metal Fabrics Limited Vs Commissioner, CGST, Jaipur-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0025
Central Excise Act, 1944 — Section 11BCentral Goods and Services Tax Act, 2017 — Section 142(3)
Tribunals and Commissions16 Aug 2021Allowed
Evershine Customs (C And F) Pvt Ltd. And Anr. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0024
Customs Act, 1962 — Section 2(2)(C), 2(25), 2(26), 2(34), 13, 17, 18, 23, 23(2), 28, 28AA, 28(4), 28(8), 28(11), 46, 46(1), 47, 57, 111, 111(d), 111(l), 111(m), 112, 112(a), 114A, 124, 125(l), 138B
Tribunals and Commissions13 Aug 2021Allowed
M/s. Shree Mahabir Builders Vs Commissioner Of CGST And CX, Kolkata South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0125
Finance Act, 1994 — Section 102, 102(3)
Tribunals and Commissions13 Aug 2021Allowed
M/s. Bengal Beverages Private Limited Vs Commissioner Of CGST And Excise, Howrah
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0123
Central Excise Tariff Act, 1985 — Chapter 22
Tribunals and Commissions13 Aug 2021Dismissed
M/s Atlanta Premises Co-operative Society Ltd. Vs Commissioner Of CGST, Mumbai South
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0101
Central Excise Act, 1944 — Section 11B(2)Finance Act, 1994 — Section 83
Tribunals and Commissions13 Aug 2021Dismissed
Principal Commissioner Of Customs Vs M/s M. D. Overseas Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0023
Customs Act, 1962 — Section 14, 15, 15(1), 15(1)(a), 46Customs Tariff Act, 1975 — Section 8ABill of Entry (Electronic Integrated Declaration and paperless) Regulation 2018 — Regulation 2, 2(1)(c), 2(1)(g), 2(c), 2(d), 2(e), 2(g), 3, 4(1), 4(2)
Tribunals and Commissions12 Aug 2021Allowed
M/s. Telebrands (I) Pvt. Ltd. Vs Commissioner Of Central Excise, Mumbai-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0100
Central Excise Act, 1944 — Section 2(f)(iii), 11A(2), 11AB, 11ACCentral Excise Rules, 2002 — Rule 25, 25(1), 26, 27
Tribunals and Commissions12 Aug 2021Allowed
M/s Western Plastics Vs Commissioner Of Central Tax And Central Excise, Calicut
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0044
Finance Act, 1994 — Section 83, 104Central Excise Act, 1944 — Section 11BFinance Act, 2017 — Section 104
Tribunals and Commissions12 Aug 2021Allowed
Dr Shalini Agasthi Vs Commissioner Of Central, Tax, Bengaluru South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0043
Tribunals and Commissions12 Aug 2021Allowed
M/s.RSWM Ltd. Vs Commissioner Of Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0022
Cenvat Credit Rules, 2002 — Rule 5
Tribunals and Commissions12 Aug 2021Allowed
M/s Avtec Limited (Power Products Division) Vs Commissioner, Central Goods And Service Tax, Excise, Ujjain, M.P.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 2(l), 15, 15(1), 15(2)Central Excise Act, 1944 — Section 11AC, 11AC(i)(b)Sale of Goods Act, 1930 — Section 64A
Tribunals and Commissions12 Aug 2021Allowed
M/s.Super Iron And Steel Private Limited Vs Commissioner Of Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0020
Central Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 14
Tribunals and Commissions12 Aug 2021Allowed
M/s. UEM India Limited Vs Commissioner, Service Tax Commissionerate, Delhi-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0019
Finance Act, 1994 — Section 65B, 65(25b), 65(105)(zzq), 66B, 73(1), 93(1)Central Excise Act, 1944 — Section 2(e)
Tribunals and Commissions11 Aug 2021Allowed
M/s. Ceat Ltd. Vs Commissioner Of Central Excise, Nashik
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0099
Cenvat Credit Rules, 2004 — Rule 14, 15(2)Central Excise Act, 1944 — Section 11ABCentral Excise Tariff Act, 1985 — Chapter 40
Tribunals and Commissions11 Aug 2021Allowed
M/s. Emaar MGF Land Ltd. Vs Commissioner Of Central Excise And CGST, Delhi-South
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0018
Finance Act, 1994 — Section 65(105)(zzzh), 65(105)(zzzza), 70, 73, 73(A), 73(B), 73(1), 73(2), 73(6), 75, 77(2), 78Cenvat Credit Rules, 2004 — Rule 2(l), 2(0), 2(P), 3, 3(1), 14, 15(3)Central Excise Act, 1944 — Section 11A, 11AA, 11A(1)