Tribunals and Commissions24 May 2021Allowed
Creative Infocity Ltd Vs C.C.E. And S.T.-Ahmedabad-iii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0028
Cenvat Credit Rules, 2004 — Rule 2(3)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 67 of 104
Tribunals and Commissions24 May 2021Allowed
M/s P S G Steels Pvt Ltd Vs Commissioner Of CE And ST, Panchkula
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0021
Central Excise Act, 1944 — Section 3A(2), 3A(4)
Tribunals and Commissions24 May 2021Allowed
M/s M S C Agency India Pvt Ltd Vs Commissioner Of Customs, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0020
Customs Act, 1962 — Section 112
Tribunals and Commissions24 May 2021Allowed
Schlumberger Asia Services Ltd Vs Commissioner Of CE And ST, Gurgaon-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0019
Central Goods and Services Tax Act, 2017 — Section 140
Tribunals and Commissions24 May 2021Allowed
Teleperformance Global Services Pvt Ltd And Anr. Vs Commissioner Of CE And ST, Gurgaon-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0018
Cenvat Credit Rules, 2004 — Rule 5
Tribunals and Commissions19 May 2021Allowed
M/s. BR Steel Products Pvt. Ltd. Vs Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0017
Tribunals and Commissions19 May 2021Allowed
M/s. Axiom Cordages Ltd. Vs Commissioner of Central Excise, Thane II
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0009
Central Excise Act, 1944 — Section 6(1)(b)Central Excise Rules 1944 — Rule 57F(4)
Tribunals and Commissions13 May 2021Disposed Of
M/s.Ambey Sales Vs Commissioner Of Customs,Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0008
Customs Act, 1962 — Section 3, 3(5), 12, 14, 25(1)Territorial Waters Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 — Section 6, 7Customs Tariff Act, 1975 — Section 3(5)
Tribunals and Commissions13 May 2021Dismissed
Commissioner Of Customs, Ludhiana Vs M/s. Overseas Warehousing P.Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0007
Customs Act, 1962 — Section 45, 47, 48, 28AA
Tribunals and Commissions12 May 2021Allowed
M/s. Steel Authority of India Limited Vs Commissioner Of CGST And CX, Bolpur Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0006
Cenvat Credit Rules, 2004 — Rule 2(h), 6, 6(2), 6(3), 6(3A), 6(3)(i), 6(3)(ii), 6(3A)(c), 6(3A)(d), 6(3A)(g), 6(3)(b), 14, 15(2), 57A, 57B, 57CC, 57DCentral Excise Act, 1944 — Section 11ABCenvat Credit Rules, 2002 — Rule 2(c)
Tribunals and Commissions12 May 2021Allowed
M/s Ballavpur Paper Mfg.Ltd. Vs Commr. Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0005
Finance Act, 1994 — Section 65(23), 65(50b), 65(105)(zzp), 68(2), 73, 73(1), 75, 77, 77(b), 77(e), 78Service Tax Rules, 1994 — Rule 2(1)(d)(v)(a), 4B, 6
Tribunals and Commissions12 May 2021Allowed
M/s. Steel Authority of India Limited Vs Commissioner Of Central Excise And Service Tax, Durgapur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0004
Cenvat Credit Rules, 2004 — Rule 6, 6(2), 6(3), 6(3)(i), 6(3)(ii), 6(3A), 6(3A)(d), 6(3A)(c), 14, 15Central Excise Act, 1944 — Section 11A, 11AB
Tribunals and Commissions12 May 2021Allowed
M/s. Mankasia Steel Private Limited Vs Commissioner Of CGST And CX, Howrah Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0003
Central Excise Act, 1944 — Section 11AC, 25
Tribunals and Commissions06 May 2021Allowed
M/s A B Tools Pvt. Ltd. Vs Commissioner Of CGST, Shimla
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0002
Central Excise Act, 1944 — Section 11B, 11B(1)Tamil Nadu Value Added Tax Act, 2006 — Section 19(11)
Tribunals and Commissions06 May 2021Allowed
Aadil Majeed Banday Vs C.C. Amritsar
Customs, Excise And Service Tax Appellate Tribunal · (2021) 05 CESTAT CK 0001
Customs Act, 1962 — Section 2(25), 2(33), 111, 112, 123, 129A(1)(d)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 35, 54
Tribunals and Commissions28 Apr 2021Partly Allowed
Maheshwar Steel Rolling Mill Vs C.C.E. And S.T.-Ahmedabad-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0045
Hot Re-Rolling Steel Mills Annual Capacity Determination Rules, 1997 — Rule 5Central Excise Act, 1944 — Section 3A(2)Central Excise Rules 1944 — Rule 96ZO, 96ZP, 96ZQ
Tribunals and Commissions27 Apr 2021Allowed
Huhtamaki Ppl Ltd Vs C.C.E. And S.T.-Surat-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0044
Central Excise Tariff Act, 1985 — Chapter 39, 47, 48, 76Cenvat Credit Rules, 2004 — Rule 2(1), 3(1), 8, 14, 15(2)Central Excise Act, 1944 — Section 11A(4), 11AC(1)(c)
Tribunals and Commissions27 Apr 2021Allowed
Cadila Healthcare Limited Vs C.S.T.-Service Tax - Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0043
Finance Act, 1994 — Section 65, 65B(37), 65(105)(zzb), 85, 85(1)Partnership Act, 1932 — Section 3, 4General Clauses Act, 1897 — Section 3(42)
Tribunals and Commissions26 Apr 2021Allowed
Hari Babu Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0037
Customs Act, 1962 — Section 128(1), 153
Tribunals and Commissions26 Apr 2021Disposed Of
Kirloskar Ferrous Industries Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0034
Customs Act, 1962 — Section 17, 17(4), 27, 128, 149, 154