Tribunals and Commissions11 Aug 2021Allowed
M/s. SRF Ltd. Vs Commissioner, Central Excise And Service Tax, LTU, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0017
Central Excise Act, 1944 — Section 11A
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 58 of 104
Tribunals and Commissions10 Aug 2021Allowed
Nahar Industrial Enterprises Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0124
Cenvat Credit Rules, 2004 — Rule 6(2), 6(4)Central Excise Tariff Act, 1985 — Chapter 52, 52.07, 52.08, 55.12
Tribunals and Commissions10 Aug 2021Dismissed
CCE And ST, Faridabad-I Vs M/s. Showa India Pvt.Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0110
Central Excise Act, 1944 — Section 11A
Tribunals and Commissions10 Aug 2021Allowed
M/s. Silver City Construction Ltd. Vs CCE, Chandigqarh-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0109
Finance Act, 1994 — Section 65(105)(zzzh)
Tribunals and Commissions10 Aug 2021Disposed Of
M/s Prime Steel Processors Vs Commissioner Of Customs, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0108
Customs Act, 1962 — Section 24, 28
Tribunals and Commissions10 Aug 2021Allowed
M/s. Cipla Ltd. Vs Commissioner Of Central Excise , Mumbai-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0107
Cenvat Credit Rules, 2004 — Rule 2(a), 2(1), 3, 3(1), 3(5), 9(5), 14, 15(1), 15(2), 15(3)Central Excise Act, 1944 — Section 2(e), 2(f), 2(m), 6, 11A, 11A(1), 11A(2), 11AB, 11ACFinance Act, 1994 — Section 73
Tribunals and Commissions10 Aug 2021Allowed
M/s Lalitha Chem. Industries Pvt. Ltd. Vs Commissioner Of Customs (NS-III)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0098
Customs Act, 1962 — Section 27
Tribunals and Commissions10 Aug 2021Allowed
M/s Access World Wide Cargo Vs Commissioner Of Customs, Bangalore
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0042
Customs Act, 1962 — Section 75, 75A(2), 114AACustoms, Central Excise & Service Tax Drawback Rules, 1995 — Rule 16
Tribunals and Commissions10 Aug 2021Allowed
Satkar Logistics Vs Commissioner Of Service Tax, Delhi-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0016
Finance Act, 1994 — Section 65(104)
Tribunals and Commissions10 Aug 2021Allowed
Shri Kuldeep Thapar Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0015
Customs Act, 1962 — Section 111, 112, 112(a), 112(b), 114
Tribunals and Commissions09 Aug 2021Partly Allowed
M/s. Trimble Information Technologies India Pvt. Ltd. Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0068
Cenvat Credit Rules, 2004 — Rule 2(l), 5
Tribunals and Commissions09 Aug 2021Allowed
Shri N A Jayaram Vs Commissioner Of Customs, Mangalore-CUS
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0041
Customs Act, 1962 — Section 114(i), 114AA, 129(E), 138BConstitution of India, 1950 — Article 20
Tribunals and Commissions09 Aug 2021Allowed
State Bank Of Patiala Vs Commissioner, Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0014
Cenvat Credit Rules, 2004 — Rule 6(1), 6(3), 6(5)Finance Act, 1994 — Section 73(1)
Tribunals and Commissions06 Aug 2021Allowed
M/s. Amity Logistics Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0067
Customs Brokers Licensing Regulations, 2018 — Regulations 10(d), 10(e), 10(n), 17, 18, 19
Tribunals and Commissions06 Aug 2021Disposed Of
Commissioner Of Customs Vs Evergreen Shipping Agency (India) Pvt. Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0066
Customs Act, 1962 — Section 41, 117, 129D(3)General Clauses Act, 1897 — Section 3(35)
Tribunals and Commissions06 Aug 2021Allowed
M/s. Sivamurugan Chit Fund (P) Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0065
Central Excise Act, 1944 — Section 11B
Tribunals and Commissions06 Aug 2021Partly Allowed
Muhammed Rafi Kuruthilakath Lafarkantavida Vs C.C, Cochin-Cus
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0040
Customs Act, 1962 — Section 77, 111(d), 111(i), 111(l), 111(m), 112(a), 112(b)
Tribunals and Commissions06 Aug 2021Allowed
M/s. Thorogood Associates India Private Limited Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0039
Cenvat Credit Rules, 2004 — Rule 2(l), 5Finance Act, 1994 — Section 93
Tribunals and Commissions06 Aug 2021Allowed
M/s. Fortune Metaliks Ltd. And Anr. Vs Commissioner Of Central Excise And Service Tax, Raipur (C.G.)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0013
Cenvat Credit Rules, 2004 — Rule 2, 4, 9, 9(3)Central Excise Act, 1944 — Section 9D, 14
Tribunals and Commissions06 Aug 2021Dismissed
Central Mine Planning And Design Institute Ltd. Vs Commissioner Of Central Goods And Service Tax And Central Excise, Bhopal
Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0012
Central Excise Act, 1944 — Section 11B