COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 64 of 104

Tribunals and Commissions24 Jun 2021Allowed

Tarang Constructions And Ors. Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0047

Finance Act, 1994 — Section 65B, 66, 66A, 66B, 93, 102, 102(1)(c)Cenvat Credit Rules, 2004 — Rule 2(1), 3, 3(4)(e), 4(7), 6, 11, 11(1), 11(2), 11(3), 11(4)Finance Act, 2004 — Section 95

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Tribunals and Commissions24 Jun 2021Allowed

Wellknown Polyester Ltd Vs C.C.E. And S.T.-Daman

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0046

Cenvat Credit Rules, 2004 — Rule 3, 7, 9, 9(a)(ii), 9(bb), 9(1)(bb), 9(1)(b), 9(1)(c), 9(e)Central Excise Rules, 2002 — Rule 11, 11(3), 11(7)Customs Tariff Act, 1975 — Section 3(5)

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Tribunals and Commissions23 Jun 2021Allowed

M/s. Chemplast Sanmar Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0029

Customs Act, 1962 — Section 18(5), 18(5)(a)

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Tribunals and Commissions23 Jun 2021Allowed

M/s. Green Port Shipping Agencies Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0028

Customs Act, 1962 — Section 111, 111(d), 112, 112(b)

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Tribunals and Commissions23 Jun 2021Allowed

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

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0027

Finance Act, 1994 — Section 64, 66B, 67, 94Central Goods and Services Tax Act, 2017 — Section 142, 142(1), 142(5)Central Excise Act, 1944 — Section 11B(2)

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Tribunals and Commissions23 Jun 2021Allowed

M/s. Lenovo India Private Limited Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0026

Customs Act, 1962 — Section 2(2), 27, 128, 149

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Tribunals and Commissions23 Jun 2021Allowed

M/s.Super Iron And Steel Private Limited Vs Commissioner Of Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0014

Central Excise Act, 1944 — Section 11AC, 11AC(1)(a), 14Cenvat Credit Rules, 2002 — Rule 12, 25, 26, 27

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Tribunals and Commissions23 Jun 2021Allowed

M/s. Vandana Global Ltd. Vs Commissioner Of Central Goods And Service Tax, Central Excise And Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0013

Cenvat Credit Rules, 2004 — Rule 2(1), 2(a)(c), 15Central Excise Act, 1944 — Section 11AC(1)(c)

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Tribunals and Commissions23 Jun 2021Allowed

Ajay Gupta Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0012

Customs Act, 1962 — Section 2(23), 2(33), 102, 108, 110, 111(d), 111(i), 111(j), 111(l), 111(m), 112, 114AA, 123, 129ABaggage Rules 1998 — Section 77, 79Foreign Trade(Exemption from application of rules in certain cases) Rules,1993 — Rule 3(1)(h)

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Tribunals and Commissions23 Jun 2021Disposed Of

M/s Shri Ahimsa Mines and Minerals Ltd. Vs Commissioner, Central Excise And Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0011

Central Excise Act, 1944 — Section 11BB, 35FFLimitation Act, 1963 — Section 14, 18

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Tribunals and Commissions22 Jun 2021Allowed

M/s. Wabco India Ltd. Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0025

Special Economic Zones Act, 2005 — Section 2(w), 26(1), 26(1)(e), 26(2), 51Special Economic Zones Rules, 2006 — Rule 22Finance Act, 1994 — Section 93

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Tribunals and Commissions18 Jun 2021Allowed

Shanti Construction Co Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0045

Finance Act, 1994 — Section 66, 66A, 66B, 91, 93, 95, 102, 102(1)(c)Cenvat Credit Rules, 2004 — Rule 2(l), 3, 3(4)(e), 4(7), 6, 6(3A), 11, 11(4), 11BCentral Goods and Services Tax Act, 2017 — Section 142(6)(a)

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Tribunals and Commissions18 Jun 2021Allowed

M/s Shri Rajendra Seksaria And Anr. Vs CC(ACC And Import) Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0037

Customs Act, 1962 — Section 2(34), 28

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Tribunals and Commissions18 Jun 2021Allowed

Y And Associates And Anr. Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0036

Central Excise Act, 1944 — Section 2(f), 4A, 11A, 11AB, 11AC, 2(f)(iii)

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Tribunals and Commissions18 Jun 2021Allowed

National Organic Chemical Industries Ltd Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0035

Customs Act, 1962 — Section 27, 129E, 129E(2), 131Central Excise Act, 1944 — Section 11B, 35F

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Tribunals and Commissions18 Jun 2021Allowed

Marina Jawahar Mahi Vs Commissioner Of Customs (Import)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0034

Customs Act, 1962 — Section 28, 111, 125

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Tribunals and Commissions18 Jun 2021Allowed

Trishaa Overseas Vs Commissioner Of Customs (NS-III)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0033

Customs Act, 1962 — Section 111(m), 112Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 5Customs Tariff Act, 1975 — Chapter 61, 62

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Tribunals and Commissions18 Jun 2021Allowed

Kirloskar Brothers Ltd Vs Commissioner Of Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0032

Central Excise Act, 1944 — Section 11A, 11AB, 11ACCustoms Tariff Act, 1975 — Section 3

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Tribunals and Commissions18 Jun 2021Partly Allowed

M/s.Astrazeneca India Pvt. Ltd Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0024

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Tribunals and Commissions18 Jun 2021Allowed

K.J. Associates Vs Commissioner Of Customs Cochin-cus

Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0023

Customs Act, 1962 — Section 111(d), 112(a)

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