Tribunals and Commissions26 Apr 2021Allowed
M/s. Continental Automative Components (India) Pvt Ltd Vs C.C-The Principal Commissioner Customs Bangalore
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0033
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 68 of 104
Tribunals and Commissions26 Apr 2021Allowed
Baby Marine Seafood Retail Pvt. Ltd. Vs C.C, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0032
Customs Act, 1962 — Section 111, 111(d), 112(a), 125
Tribunals and Commissions19 Apr 2021Allowed
Patel Labour Contractor P Ltd Vs C.S.T.-Service Tax - Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0042
Finance Act, 1994 — Section 67, 76, 78
Tribunals and Commissions19 Apr 2021Allowed
M/s NCR Corporation India Private Limited Vs Commissioner Of Central Tax Bangalore North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0031
Finance Act, 1994 — Section 5, 11A, 65(104c), 65(105)(zzzq), 65A, 66A, 67, 73(1), 73(2), 76, 77, 77(2), 77(1)(a), 78Service Tax (Determination of Value) Rules, 2006 — Rule 5Export of Service Rules 2005 — Rule 3(i)(iii)
Tribunals and Commissions16 Apr 2021Allowed
Solvay Specialities India Pvt Ltd Vs C.C.E. And S.T.-Vadodara-ii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0041
Cenvat Credit Rules, 2004 — Rule 2(1)
Tribunals and Commissions16 Apr 2021Dismissed
Shri Lakshmi Dhall Mill Vs Commissioner Of Customs Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0030
Customs Act, 1962 — Section 111(d), 112
Tribunals and Commissions16 Apr 2021Disposed Of
M/s. Fidelity Business Services India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0029
Cenvat credit Rules, 2004 — Rule 2(l), 5Service Tax Rules, 1994 — Rule 6A
Tribunals and Commissions16 Apr 2021Allowed
M/s Kellogg India Private Limited Vs Commissioner Of Central Excise And Service Tax, Raigad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0028
Central Excise Act, 1944 — Section 11B(2), 11B(3), 35
Tribunals and Commissions16 Apr 2021Allowed
Popular Vehicles and Services Ltd. Vs Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0020
Cenvat Credit Rules, 2004 — Rule 6(3), 6(3A), 6(3)(i), 15(1)Finance Act, 1994 — Section 75, 76
Tribunals and Commissions15 Apr 2021Allowed
Ace Creative Learning Pvt. Ltd. Vs Commissioner Of Central Tax, Bengaluru South GST Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0019
Finance Act, 1994 — Section 65B(44)Cenvat Credit Rules 2014 — Rule 6, 6(3), 6(3)(i), 6(3)(ii), 6(3A), 6(3)(b)
Tribunals and Commissions15 Apr 2021Allowed
Autokast Ltd. Vs Assistant Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0018
Cenvat Credit Rules, 2004 — Rule 15(2)Central Excise Act, 1944 — Section 11ACFinance Act, 1994 — Section 73, 73(3), 77, 78
Tribunals and Commissions13 Apr 2021Allowed
M/s.Bannari Amman Sugars Ltd. Vs Commissioner Of CGST And CE
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0036
Cenvat credit Rules, 2004 — Rule 2(d), 6(2), 6(3)
Tribunals and Commissions13 Apr 2021Allowed
M/s.Unlimited Innovations [India] Pvt. Ltd., Vs Commissioner Of CGST And CE,
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0035
Cenvat credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B
Tribunals and Commissions12 Apr 2021Partly Allowed
M/s. Trimble Information Technologies India Pvt. Ltd. Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0027
Cenvat Credit Rules 2004 — Rule 2(1), 5
Tribunals and Commissions12 Apr 2021Allowed
M/s. Agni Steels Private Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0024
Central Goods and Services Tax, 2017 — Section 142(3)Central Excise Act, 1944 — Section 11, 11B
Tribunals and Commissions12 Apr 2021Allowed
M/s. Punjab And Sind Bank Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0023
Finance Act, 1994 — Section 78
Tribunals and Commissions12 Apr 2021Allowed
M/s Sky Alloys And Power Pvt. Ltd. Vs Assistant Commissioner, Customs And Central Goods And Service Tax,
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0017
Central Excise Rules, 2002 — Rule 10, 25, 25(1)(b)
Tribunals and Commissions12 Apr 2021Allowed
Sanjay Goel, Director Of M/s Master India Pvt. Limited And Ors. Vs Commissioner Of Central Goods And Service Tax, Delhi (East)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0014
Central Excise Act, 1944 — Section 11BIndian Evidence Act, 1872 — Section 31, 58, 106, 158
Tribunals and Commissions09 Apr 2021Allowed
M/s.Senghi Shipping Services (Custom Broker) Vs Principal Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0022
Customs Brokers Licensing Regulations (CBLR), 2018 — Regulation 10(n), 17(1), 17(5)
Tribunals and Commissions09 Apr 2021Allowed
M/s Rajratan Global Wire Ltd. Vs Commissioner, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0009
Cenvat Credit Rules 2004 — Rule 2(i)Central Goods and Services Tax Act, 2017 — Section 2(46), 2(84)