COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 59 of 104

Tribunals and Commissions06 Aug 2021Allowed

M/s. Panasonic Energy India Co. Ltd. Vs Commissioner Of Customs Central Excise And Central GST, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0011

Central Goods and Services Tax Act, 2017 — Section 140(1), 140(3), 140(4), 142, 142(3), 142(6)(a)Service Tax Rules, 1994 — Rule 2(1)(d), 2(1)(d)(EEC), 6(7CA), 6Customs Act, 1962 — Section 2(26), 12, 29, 30, 38, 148

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Tribunals and Commissions06 Aug 2021Disposed Of

Rakesh Luthra And Ors. Vs Commissioner Of Customs (Airport And General) New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0010

Baggage Rules, 2016 — Rule 2(vi)Customs Act, 1962 — Section 77, 78, 111, 113, 129(A)

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Tribunals and Commissions05 Aug 2021Dismissed

Worbus Management Consultants Ltd Vs Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0097

Finance Act, 1994 — Section 66A, 73A(1), 73(1), 75, 77, 78

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Tribunals and Commissions05 Aug 2021Allowed

M/s. Jabs International Pvt. Ltd. Vs Commissioner Of Central Excise, Belapur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0096

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Tribunals and Commissions05 Aug 2021Dismissed

Hindustan Aegis LPG Ltd. Vs Commissioner Of Excise, Mumbai-II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0095

Central Excise Act, 1944 — Section 3, 11A, 11B, 35A(3), 35DCustoms Act, 1962 — Section 129C(5)Valuation Rules, 1975 — Rule 7

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Tribunals and Commissions05 Aug 2021Allowed

Kankariya Automobiles (P) Ltd Vs Commissioner Of Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0094

Finance Act, 1994 — Section 73(1), 73(3), 73(4), 75, 76, 77, 78

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Tribunals and Commissions05 Aug 2021Allowed

M/s. Continental Warehousing Corporation (Nhava Seva) Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0064

Handling of Cargo in Customs Areas Regulations, 2009 — Regulations 5(1)(i)(n), 5(1)(n), 12, 12(8)

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Tribunals and Commissions05 Aug 2021Allowed

M/s.CBN Impex Pvt. Ltd. Vs Commissioner Of Customs [General],

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0063

Customs Brokers Licensing Regulations, 2018 — Regulations 7(2), 10(a), 10(n), 10(o), 17(1), 18Foreign Trade [Development and Regulation] Act, 1982 — Section 7Foreign Trade [Development and Regulation] Act, 1982 — Rule 12

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Tribunals and Commissions04 Aug 2021Allowed

Avivet Nutritional Services Pvt Ltd Vs Commissioner Of Customs � V (General)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0093

Customs Tariff Act, 1975 — First Schedule

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Tribunals and Commissions04 Aug 2021Partly Allowed

M/s. JSW Steel Ltd. Vs Commissioner Of Central Excise, Thane-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0092

Cenvat Credit Rules, 2004 — Rule 2(1)Central Excise Act, 1944 — Section 4, 4(3)(c)Central Sales Tax Act, 1956 — Section 5

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Tribunals and Commissions04 Aug 2021Allowed

M/s Shri Balaji Casting And Anr. Vs Commissioner Of CGST, Thane

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0091

Central Excise Act, 1944 — Section 11ACCentral Excise Rules, 2002 — Rule 26Customs Act, 1962 — Section 112(a)

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Tribunals and Commissions04 Aug 2021Allowed

M/s. Manbro Pharma Pvt. Ltd. Vs Commissioner Of Central Excise, Thane-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0090

Central Excise Act, 1944 — Section 11AB

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Tribunals and Commissions04 Aug 2021Allowed

Popular Carbonic Pvt. Ltd. Vs Commissioner Of Central Excise, Chennai-I Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0062

Central Excise Tariff Act, 1985 — Chapter 28Central Excise Rules, 2002 — Rule 25, 27Central Excise Act, 1944 — Section 2(f)

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Tribunals and Commissions04 Aug 2021Dismissed

M/s Krishi Upaj Mandi Samiti Baran Vs Commissioner, CGST And Central Excise Division

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0009

Finance Act, 1994 — Section 65(90a), 65(105)(zzzz), 66(D), 68, 69, 70, 73, 73(1), 75, 76, 77Service Tax, 1994 — Rule 4, 6, 7

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Tribunals and Commissions03 Aug 2021Allowed

M/s. NSSL Pvt. Ltd. Vs Commissioner Of Central Excise CGST And central excise, Nagpur -I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 08 CESTAT CK 0089

Central Excise Tariff Act, 1985 — Chapter 84, 87Central Goods and Services Tax, 2017 — Section 142(8)(a), 144(3)Central Excise Act, 1944 — Section 11B(2)

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Tribunals and Commissions03 Aug 2021Disposed Of