Tribunals and Commissions15 Jul 2021Allowed
M/s.Maersk Global Service Centres (India) Pvt. Ltd. Vs Commissioner Of GST And CE
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0027
Cenvat Credit Rules, 2004 — Rule 2(l), 5
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 62 of 104
Tribunals and Commissions15 Jul 2021Allowed
M/s Phoenix Rubbers Vs Commissioner Of Central Tax And Central Excise, Calicut
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0023
Finance Act, 1994 — Section 66B, 83, 104, 104(1)Central Excise Act, 1944 — Section 11B
Tribunals and Commissions14 Jul 2021Dismissed
Harika Resins Pvt Ltd And Anr. Vs Commissioner Of Customs, Central Excise And Service Tax, Guntur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0042
Central Excise Act, 1944 — Section 9D, 14Indian Penal Code, 1860 — Section 193, 228Code of Civil Procedure, 1908 — Section 132, 133
Tribunals and Commissions14 Jul 2021Allowed
Jang Bahadur Singh Gujral Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0026
Customs Act, 1962 — Section 28, 128, 153
Tribunals and Commissions14 Jul 2021Allowed
Kulithalai Municipality Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0025
Finance Act, 1994 — Section 83Central Excise Act, 1944 — Section 35F
Tribunals and Commissions14 Jul 2021Dismissed
Sri Ravi Nakhat Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0024
Customs Act, 1962 — Section 2(33), 108, 123
Tribunals and Commissions14 Jul 2021Allowed
WM Global Sourcing India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0022
Cenvat Credit Rules, 2004 — Rule 2(l), 3, 5Service Tax Rules, 1994 — Rule 6A, 6A(1)(b), 6A(1)(d)Central Excise Act, 1944 — Section 11B, 11BB
Tribunals and Commissions13 Jul 2021Allowed
Smt. Sushma Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0017
Customs Act, 1962 — Section 106, 107, 114, 114(iii), 114AA, 155
Tribunals and Commissions12 Jul 2021Dismissed
M/s. Sri Reshika Enterprises Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0016
Customs Act, 1962 — Section 23(2)
Tribunals and Commissions12 Jul 2021Allowed
M/s Maini Precision Products Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0015
Cenvat Credit Rules, 2004 — Rule 7, 14, 15(3)Central Excise Act, 1944 — Section 11A(4), 11AC(1)(a)Central Excise Tariff Act, 1985 — Chapter 8411, 8413, 8479
Tribunals and Commissions09 Jul 2021Allowed
M/s. Nupur Viniyog Private Limited Vs Commissioner Of CGST And CX, Kolkata South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0013
Tribunals and Commissions09 Jul 2021Dismissed
M/s Freight Logistics Vs Commissioner Of Customs (Airport And General) New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0007
Customs Broker Licensing Regulation, 2018 — Regulation 10, 10(a), 10(e), 10(n), 14, 16, 16(1), 16(2), 17, 16(1), 16(2)Customs Act, 1962 — Section 114, 114(1), 114AA
Tribunals and Commissions09 Jul 2021Allowed
Ruchi Soya Industries Ltd Vs Commissioner Of Customs, Central Goods And Service Tax, And Central Excise, Indore
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0006
Finance Act, 1994 — Section 64(50), 65B(44), 65(64), 66B, 66(e), 66E(e), 67, 67E
Tribunals and Commissions08 Jul 2021Allowed
M/s. Johnson Lifts Private Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0012
Central Excise Rules, 2002 — Rule 7
Tribunals and Commissions07 Jul 2021Allowed
M/s. Reetika Cable Vs Commissioner Of CGST, Chandigarhs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0044
Finance Act, 1994 — Section 66, 67, 72, 80
Tribunals and Commissions07 Jul 2021Allowed
M/s.Jai Balaji Industries Limited (Unit-V) Vs Commissioner Of Central Goods And Service Tax And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0005
Cenvat Credit Rules, 2004 — Rule 9(5)Central Excise Act, 1944 — Section 11AC(1)(C)
Tribunals and Commissions07 Jul 2021Allowed
M/s. Krishna Food Products And Ors. Vs Additional Commissioner Of CGST And C.EX
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0004
Cenvat Credit Rules, 2004 — Rule 2(m), 7(d)Central Excise Act, 1944 — Section 4ACentral Excise (Valuation) Rules 2000 — Rule 10A
Tribunals and Commissions06 Jul 2021Allowed
Nayara Energy Limited Vs C.C.E. And S.T.-Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0014
Cenvat Credit Rules, 2004 — Rule 2(a)Central Excise Rules, 1944 — Rule 57A, 57AA, 57AB, 57B, 57AC(1), 57AK, 57J, 57QCentral Excise Rules, 2002 — Rule 9
Tribunals and Commissions05 Jul 2021Allowed
M/s. PVR Limited Vs Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0003
Finance Act, 1994 — Section 65A, 65(75), 65(105)(zh), 73, 73(1), 73(6), 75, 78Central Excise Act, 1944 — Section 11A, 11AA
Tribunals and Commissions02 Jul 2021Allowed
M/s.Godrej And Boyce Mfg.Co. Ltd. Vs Commissioner Of GST And CE
Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0011