COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 63 of 104

Tribunals and Commissions01 Jul 2021Dismissed

M/s. Balamurugan Chemicals Private Limited Vs Commissioner Of G.S.T. And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0010

Cenvat Credit Rules, 2004 — Rule 3(5), 15(2)Central Excise Act, 1944 — Section 11AC, 11AC(1)(a)Central Excise Rules, 2002 — Rule 4, 8, 8(1), 12

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Tribunals and Commissions01 Jul 2021Allowed

Deputy General Manager (Finance), Southern Regional Office, M/s. Indian Oil Corporation Limited Vs Commissioner Of G.S.T. And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0009

Central Excise Act, 1944 — Section 11BFinance Act, 1994 — Section 93A

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Tribunals and Commissions01 Jul 2021Dismissed

M/s. Aurobindo Pharma Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0008

Customs Act, 1962 — Section 27

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Tribunals and Commissions01 Jul 2021Allowed

M/s Sun Art Exporter Vs Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0002

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Tribunals and Commissions01 Jul 2021Allowed

M/s Maa Santoshi Tobacco Co. Vs Commissioner, Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 07 CESTAT CK 0001

Customs Act, 1962 — Section 110Central Excise Act, 1944 — Section 11AC, 12, 14Central Excise Rules, 2002 — Rule 11, 25

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Tribunals and Commissions30 Jun 2021Allowed

M/s. Castrol India Limited Vs Commissioner Of CGST And CX, Kolkata South Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0060

Cenvat Credit Rules, 2004 — Rule 2(e), 6(2), 6(3), 6(3A), 6(3)(b)(i), 6(5)

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Tribunals and Commissions30 Jun 2021Allowed

M/s. Jaihind Traders Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0059

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Tribunals and Commissions30 Jun 2021Allowed

EYGBS (India) LLP Vs Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0056

Service Tax Rules, 1994 — Rule 6ACenvat Credit Rules, 2004 — Rule 7Special Economic Zones Act, 2005 — Section 51

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Tribunals and Commissions30 Jun 2021Allowed

Shubh Labh Reality Limited Vs Commissioner, Central Goods And Service Tax And Central Excise, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0054

Finance Act, 1994 — Section 65, 65(105)(zzq), 65(105)(zzzh), 66E , 66E(b), 73, 75, 78Taxation Rules, 2011 — Rule 3

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Tribunals and Commissions29 Jun 2021Allowed

M/s.TVS Supply Chain Solutions Ltd Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0058

Cestat (Procedure) Rules, 1982 — Rule 40, 41

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Tribunals and Commissions29 Jun 2021Partly Allowed

M/s. Addison And Co. Limited Vs Commissioner Of G.S.T. And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0057

Central Excise Tariff Act, 1985 — Chapter 87Cenvat Credit Rules, 2004 — Rule 2(1), 14, 15(1)Central Excise Act, 1944 — Section 11AC(1)(a)

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Tribunals and Commissions29 Jun 2021Allowed

M/s Borana Pumps Vs Commissioner Of Central Goods And Service Tax, Customs And Central Excise, Jodhpur-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0053

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Tribunals and Commissions29 Jun 2021Allowed

M/s.SA Impex Vs Commissioner Of Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0052

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Tribunals and Commissions29 Jun 2021Allowed

Rayban Sun Optics India Pvt. Ltd. Vs Commissioner Of Central Excise And CGST

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0051

Cenvat Credit Rules, 2004 — Rule 3, 4, 7Central Excise Act, 1944 — Section 11B, 11B(2), 11D(1), 11B(ec)

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Tribunals and Commissions28 Jun 2021Allowed

M/s JSW Steel Ltd Vs Commissioner Of Central Tax And Central Excise, Belgaum

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0055

Central Excise Tariff Act, 1985 — Chapter 72

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Tribunals and Commissions25 Jun 2021Dismissed

C.S.T.-Service Tax – Ahmedabad Vs Intas Pharmaceuticals

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0050

Finance Act, 1994 — Section 66E(e)

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Tribunals and Commissions25 Jun 2021Allowed

Calibre Chemicals Pvt Ltd Vs C.C.E. And S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0049

Finance Act, 1994 — Section 65(19)Service Tax Rules, 1994 — Rule 6

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Tribunals and Commissions25 Jun 2021Allowed

M/s. T.G. Silks Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0031

Goods And Service Tax Act, 2017 — Section 22

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Tribunals and Commissions25 Jun 2021Allowed

M/s Duggar Fibre Pvt. Limited Vs Commissioner Of Central Excise And Customs & Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0030

Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 11B, 11B(1), 35FF, 37C, 37C(1)(a)

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Tribunals and Commissions24 Jun 2021Disposed Of

Nayara Energy Limited Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0048

Cenvat Credit Rules, 2004 — Rule 6(3), 6(3A)

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