Tribunals and Commissions27 Jul 2021Allowed
M/s. National Building Construction Corporation Limited Vs Commissioner Of Central Excise And Service Tax, Ranchi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0047
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 61 of 104
Tribunals and Commissions26 Jul 2021Allowed
Pepsico India Holdings (Pvt.) Ltd And Anr. Vs Commissioner Of Central Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0043
Cenvat Credit Rules, 2004 — Rule 2, 2(l), 2(l)(ii), 14(1)(ii), 15(2)Central Excise Tariff Act, 1985 — Chapter 22Central Excise Act, 1944 — Section 2(f), 11AC, 11A(4)
Tribunals and Commissions26 Jul 2021Allowed
M/s. Steel Authority of India Ltd., Salem Vs Commissioner Of GST And Central Excise, Salem
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0040
Finance Act, 1994 — Section Section 65B(44), 66B, 66E(e), 67, 73(1), 75, 78
Tribunals and Commissions26 Jul 2021Allowed
M/s Neyveli Lignite Corporation Limited, Neyveli And Anr. Vs Commissioner Of Customs, Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0039
Finance Act, 1994 — Section Section 65B(44), 66B, 66E(e), 73(1), 75, 76, 78
Tribunals and Commissions26 Jul 2021Allowed
ITC Freight Services Pvt. Ltd. Vs C.C., C.E. And S.T-Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0033
Finance Act, 1994 — Section 65A(2)(ii), 65(35), 65(105), 65(105)(h), 66, 67, 73(1), 76, 77(2), 78Customs Act, 1962 — Section 14, 146(2)Customs House Agents Licensing Regulations, 2004 — Regulation 2(c), 3
Tribunals and Commissions26 Jul 2021Allowed
M/s. Microsoft India (R And D) Pvt. Ltd. Vs Commissioner Of Central Excise And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0032
Cenvat Credit Rules, 2004 — Rule 2(l), 5
Tribunals and Commissions23 Jul 2021Allowed
Nichiplast India Private Ltd Vs Principal Commissioner Cgst
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 3Cenvat Credit Rules 2002 — Rule 5Central Excise Act, 1944 — Section 11BB
Tribunals and Commissions22 Jul 2021Allowed
M/s. Nahar Textiles Pvt. Ltd. Vs Commissioner Of Central Excise , Thane-II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0041
Cenvat Credit Rules, 2004 — Rule 14, 15(2)Central Excise Act, 1944 — Section 2(f), 3(3), 4, 4A, 11A(2), 11A(1), 11AA, 11AB, 11ACCentral Excise Tariff Act, 1985 — Chapter 54, 55
Tribunals and Commissions22 Jul 2021Allowed
Indian Overseas Bank Vs Commissioner Of GST And Central Excise Chennai North Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0038
Finance Act, 1994 — Section Section 65B, 66DService Tax (Determination of Value) Rles, 2006 — Rule 6(2)(vi)
Tribunals and Commissions20 Jul 2021Allowed
M/s.Barry-Weihmiller International Pvt. Ltd. Vs Commissioner Of GST And Central Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0037
Cenvat Credit Rules, 2004 — Rule 5Central Goods and Services Tax Act, 2017 — Section 142(2)
Tribunals and Commissions20 Jul 2021Allowed
M/s.Central Warehousing Corporation Vs Commissioner Of Central Taxes And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0036
Finance Act, 1994 — Section Section 65B(5), 66DCenvat Credit Rules, 2004 — Rule 6(3A), 6(6)
Tribunals and Commissions20 Jul 2021Allowed
M/s.Origin Learning Solutions Pvt. Ltd. Vs Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0035
Cenvat Credit Rules, 2004 — Rule 5
Tribunals and Commissions20 Jul 2021Allowed
M/s Raj Construction Co. Vs Commissioner (Appeals) Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0020
Central Excise Act, 1944 — Section 11BFinance Act, 1994 — Section 83, 85(3)
Tribunals and Commissions16 Jul 2021Allowed
M/s. AIR India Ltd., Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0030
Handling of Cargo in Customs Area Regulations, 2009 — Regulations 5, 5(n), 6, 6(f), 12(8)
Tribunals and Commissions16 Jul 2021Allowed
M/s.Hyundai Merchant Marine India Pvt.Ltd. Vs Commissioner Of Customs-EGM CELL
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0029
Customs Act, 1962 — Section 41, 41(3), 42, 42(1), 42(2)(b), 117, 148, 148(2)Finance Act, 1994 — Section 74Central Goods and Services Tax Rules, 2017 — Rule 96
Tribunals and Commissions16 Jul 2021Allowed
M/s.Glossy Colour And Paints Vs Commissioner Of Central Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0019
Central Excise Act, 1944 — Section 35(F), 35FF
Tribunals and Commissions16 Jul 2021Allowed
Elvance Overseas LLP And Anr. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0018
Customs Act, 1962 — Section 14, 17(5), 49, 110, 110A, 111, 111(m), 112, 112(ii), 114A, 123, 125Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 12
Tribunals and Commissions15 Jul 2021Allowed
M/s. Madhura Ingots And Steel Company Private Limited Vs Commissioner Of CGST And CX, Ranchi Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0046
Central Excise Act, 1944 — Section 9D, 14Indian Penal Code, 1860 — Rule Section 193, 228
Tribunals and Commissions15 Jul 2021Allowed
M/s. Petro Carbon And Chemicals Private Limited Vs Commissioner Of CGST And CX, Haldia Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0045
Central Excise Tariff Act, 1985 — Chapter 27Finance Act, 1994 — Section 66DCentral Excise Act, 1944 — Section 11AC
Tribunals and Commissions15 Jul 2021Allowed
M/s.Sri Angallamman Knit Fabrics And Anr. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0028
Customs Act, 1962 — Section 114AA, 117, 125