Tribunals and Commissions08 Apr 2021Allowed
Nitta Gelatin India Ltd Vs Commissioner Of Customs Cochin-cus
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0016
Customs Act, 1962 — Section 74, 112, 125
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 69 of 104
Tribunals and Commissions08 Apr 2021Allowed
Bulk Liquid Solutions Pvt Ltd Vs Bangalore-Cus
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0015
Tribunals and Commissions07 Apr 2021Disposed Of
Keltech Energies Ltd Vs Commissioner Of Central Excise And Central Tax, Mangalore, Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0013
Cenvat Credit Rules 2004 — Rule 2(l), 15Central Excise Act, 1944 — Section 2(h), 4(3)
Tribunals and Commissions07 Apr 2021Allowed
Baldeep Singh Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0007
Customs Act, 1962 — Section 153, 153(1)
Tribunals and Commissions06 Apr 2021Allowed
M/s. Bharti Airtel Ltd Vs C.C.E.-Bangalore-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0012
Finance Act, 1994 — Section 75, 78, 80Central Excise Act, 1944 — Section 37Cenvat Credit Rules 2004 — Rule 2(a), 2(a)(A), 2(a)(A)(i), 2(a)(A)(iii), 2(k), 2(k)(ii), 4(1), 15(1)
Tribunals and Commissions06 Apr 2021Allowed
Tektronix India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0011
Finance Act, 1994 — Section 73, 73(3), 77, 78(1), 78
Tribunals and Commissions05 Apr 2021Allowed
Om Drishian International Ltd Vs C.C.-Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0040
Customs Act, 1962 — Section 25, 25(1), 27, 27(1)
Tribunals and Commissions05 Apr 2021Allowed
M/s.Doosan Infracore Construction Equipment India Pvt. Ltd. Vs Commissioner Of Customs (Preventive)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0021
Customs Act, 1962 — Section 2(26)Customs Tariff Act, 1975 — Section 3(5)
Tribunals and Commissions05 Apr 2021Partly Allowed
M/s ECR Builders Vs Commissioner, Central Excise and Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0006
Finance Act, 1994 — Section 78
Tribunals and Commissions05 Apr 2021Allowed
M/s Rajasthan Industrial Gases Ltd., Vs Commissioner, Central Goods and Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0005
Tribunals and Commissions01 Apr 2021Allowed
Suchi Fasteners Pvt Ltd Vs C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0039
Special Economic Zones Rules, 2006 — Rule 47(5)Customs Act, 1962 — Section 27, 27AConstitution Of India, 1950 — Article 265
Tribunals and Commissions01 Apr 2021Dismissed
Bundy India Limited Vs C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0038
Central Excise Act, 1944 — Section 11BB, 35F
Tribunals and Commissions01 Apr 2021Disposed Of
Acc Ltd. Vs Commissioner Of Central Tax And Central Excise, Belgaum
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0010
Cenvat Credit Rules 2004 — Rule 2(a)(ii), 15(3)Central Excise Act, 1944 — Section 4(3)
Tribunals and Commissions01 Apr 2021Allowed
M/s Rakesh Canteen Contractor Vs Commissioner, Central Excise Customs And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0008
Central Excise Act, 1944 — Section 12BFinance Act, 1994 — Section 83
Tribunals and Commissions01 Apr 2021Dismissed
M/s Shambhu Synthetics Pvt. Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0004
Customs Act, 1962 — Section 128Indian Limitation Act 1963 — Section 5Central Excise Act, 1944 — Section 35, 35(1), 35A, 35B, 35(o)
Tribunals and Commissions01 Apr 2021Allowed
M/s. Balkrishna Industries Ltd. Vs Commissioner Of Central Excise, Alwar
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0003
Cenvat Credit Rules 2004 — Rule 2(I), 8Central Excise Act, 1944 — Section 11A(4)
Tribunals and Commissions01 Apr 2021Allowed
M/s. Sikar Ex-Serviceman Welfare Co-operative Society Ltd. And Ors. Vs Commissioner Central Excise And Service Tax, Jodhpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0002
Finance Act, 1994 — Section 65(105)(k), 65, 66, 67, 68Finance Act, 2012 — Section 66DService Tax Rules, 1994 — Rule 2(g)
Tribunals and Commissions01 Apr 2021Allowed
M/s.Sundaram Packaging India Pvt.Ltd. Vs Commissioner Of Customs, CGST And Central Excise, Ujjain
Customs, Excise And Service Tax Appellate Tribunal · (2021) 04 CESTAT CK 0001
Cenvat Credit Rules 2004 — Rule 2, 3(A), 6, 6(1), 6(3)Central Excise Act, 1944 — Section 2(f)
Tribunals and Commissions31 Mar 2021Allowed
Veer-0-Metals Pvt Ltd Vs Commissioner-Commissioner Of Central Tax, Bangaluru South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0052
Cenvat Credit Rules 2004 — Rule 5, 5(1A)Central Goods And Services Tax Act, 2017 — Section 142, 142(3), 142(6)(a)Central Excise Act, 1944 — Section 11B(2)
Tribunals and Commissions31 Mar 2021Allowed
M/s Mahanagar Telephone Nigam Limited Vs Commissioner, Central Excise And Service Tax, Large Taxpayer Unit
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0045
Finance Act, 1994 — Section 65(47), 65(48), 65(105)(zze), 65(105)(zzx), 65(105)(zzzx), 67, 67(2), 68, 73, 73(1), 75, 76, 77, 78, 95, 140Cenvat Credit Rules 2004 — Rule 2(a), 2(a)A, 2(a)A(iv), 2(k), 14Service Tax Rules, 1994 — Rule 6