Tribunals and Commissions09 Jun 2021Allowed
M/s Shree Agarwal Stonex Vs Commissioner, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0004
Finance Act, 1994 — Section 65(105)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 66 of 104
Tribunals and Commissions07 Jun 2021Allowed
M/s. Hindustan Zinc Ltd. Vs Commissioner Of Central Excise And Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0003
Cenvat Credit Rules, 2004 — Rule 2(1), 3Central Excise Act, 1944 — Section 4(c), 4
Tribunals and Commissions07 Jun 2021Allowed
M/s. Dharani Wind Energy (P) Ltd., Textile Division Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0002
Cenvat Credit Rules, 2004 — Rule 3(5)
Tribunals and Commissions02 Jun 2021Partly Allowed
Shahid Ali And Ors. Vs Principal Commissioner, Customs (Import) New Delhi (ICD TKD)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 06 CESTAT CK 0001
Customs Act, 1962 — Section 14, 28, 28(a), 108, 112, 144AA, 138, 138CCustoms Valuation (Determination of value of Imported Goods) Rules, 2007 — Rule 3(1), 3(2), 4, 5, 6, 12Indian Evidence Act, 1872 — Section 3, 3(1), 3(2), 30
Tribunals and Commissions31 May 2021Allowed
M/s S.K.Timber And Company Vs Commr. Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0027
Customs Act, 1962 — Section 28, 114A, 128
Tribunals and Commissions27 May 2021Allowed
M/s. Torrent Pharmaceuticals Limited Vs Commissioner Of CGST, Shimla
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0026
Cenvat Credit Rules, 2004 — Rule 3
Tribunals and Commissions27 May 2021Allowed
M/s. OTA Falloons Forwarders Pvt Ltd. Vs Commissioner Of Customs, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0025
Customs Act, 1962 — Section 114(1)
Tribunals and Commissions25 May 2021Allowed
Sureel Enterpries P Ltd Vs C.C.E. And S.T.--Bhavnagar
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0032
Tribunals and Commissions25 May 2021Allowed/Dismissed
M/s. Parle Agro Pvt. Ltd. Vs Commissioner, Central Goods And Service Tax, Noida
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0023
Central Excise Act, 1944 — Section 3, 11A, 11AA, 11AB, 11B, 11BB, 11B(2), 11D, 11DDConstitution Of India — Article 365
Tribunals and Commissions25 May 2021Allowed
Super Threading India Pvt Ltd Vs Commissioner Of CE And ST, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0022
Central Excise Rules, 2002 — Rule 25
Tribunals and Commissions25 May 2021Partly Allowed
Deepak Handa And Anr. Vs Principal Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0016
Customs Act, 1962 — Section 2(22), 2(33), 2(39), 2(14), 11, 11B, 31, 32, 33, 34, 36, 102, 111, 111(d), 111(i), 111(p), 112, 112(b)(i), 113, 114AA, 120, 121, 123Imports and exports (control) Act, 1947 — Section 3
Tribunals and Commissions25 May 2021Allowed
Volvo Auto India Private Limited Vs Commissioner Of Customs (Import And General)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0015
Customs Act, 1962 — Section 14Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 2(2), 3(3)(a), 10(1), 10(1)(e)
Tribunals and Commissions25 May 2021Allowed
M/s Fle Fast Line Express Pvt. Ltd. Vs Commissioner Of Customs, (Air Cargo Export)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0014
Courier Imports and Exports (Electronic Declaration & Processing) Regulations, 2010 — Regulation 11, 12, 12(1)(v), 13, 13(1), 13(2), 14Customs House Agents Licensing Regulations, 2004 — Regulation 5(2)(v), 8, 19Customs Act, 1962 — Section 108, 110, 111, 129A
Tribunals and Commissions25 May 2021Allowed
M/s National Steel And Agro Industries Limited Vs Principal Commissioner, Central Goods And Service Tax And Central Excise - Ujjain
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0013
Central Excise Tariff Act, 1985 — Chapter 71, 72, Section 3(1)Cenvat Credit Rules, 2004 — Rule 3, 6, 6(1), 6(2), 6(3), 6(3A), 6(3)(i), 6(3)(ii), 6(3A)(b)(ii), 6(1)(2)(3)Central Excise Rules, 2002 — Rule 12AA
Tribunals and Commissions25 May 2021Allowed
M/s Oriental Insurance Company Limited Vs Commissioner, LTU, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0012
Finance Act, 1994 — Section 65B(44), 73(1), 73(4), 75, 77, 78Insurance Act, 1938 — Section 64VB, 64VB(5)Central Excise Act, 1944 — Section 11A, 11A(1), 11A(2B)
Tribunals and Commissions25 May 2021Allowed
Sun Pharmaceutical Industries Limited Vs Commissioner Of Central Excise, Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0011
Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 8, 11Central Excise Act, 1944 — Section 11, 11A, 11AA, 11A(1), 11(A)(1)(b), 11B, 124Central Excise Rules 2002 — Rule 7, 18
Tribunals and Commissions25 May 2021Allowed
Bharti Hexacom Limited Vs Commissioner Of Central Excise And Customs, Central Goods And Service Tax Jaipur-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0010
Cenvat Credit Rules, 2004 — Rule 2(a)(A), 2(a), 2(k), 14Finance Act, 1994 — Section 73(1)
Tribunals and Commissions24 May 2021Allowed
Supreme Treves Pvt Ltd Vs C.C.E. And S.T.-Daman
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0031
Finance Act, 1994 — Section 65B(44)
Tribunals and Commissions24 May 2021Allowed
Laesen And Toubro Limited Vs C.C.-Mundra
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0030
Customs Act, 1962 — Section 117Central Excise Act, 1944 — Section 11A
Tribunals and Commissions24 May 2021Allowed
Nayara Energy Limited Vs C.C.E. And S.T.--Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0029
Service Tax Rules, 1994 — Rule 2(1)(d)(iv)Finance Act, 1994 — Section 66A, 68, 69, 70, 73(1), 73(1)(a), 73(3), 75, 76, 77, 78