Tribunals and Commissions21 Mar 2024Disposed Of
M/S.Schneider Electric Business India Private Limited Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0036
Customs Act, 1962 — Section 128
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 7 of 104
Tribunals and Commissions21 Mar 2024Allowed
Tabrez Esmail Suiwala Vs Commissioner Of Customs Hyderabad
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0035
Code Of Criminal Procedure, 1973 — Section 100(6), 100(7)Customs Act,1962 — Section 2(33), 2(39), 77, 110(2), 111, 111(d), 111(i), 111(j), 112, 112(a)(i), 112(b)(i), 123, 124(a)
Tribunals and Commissions21 Mar 2024Allowed
M/S. Dynamic Elecpower Pvt. Ltd Vs Commissioner Of Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0034
Central Excise Act, 1944 — Section 11B, 11B(2), 12B, 12CFinance Act, 1994 — Section 67(2)
Tribunals and Commissions20 Mar 2024Allowed
M/s. India Commercial Services Vs Commissioner Of Central Excise, Service Tax And CGST
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0032
Finance Act, 1994 — Section 65(39a), 65(105)(zzzza), 65(105)(zzd), 73(1), 73(2), 75, 77, 78
Tribunals and Commissions20 Mar 2024Allowed
M/S. Bridge Track & Tower Private Limited Vs Commissioner Of Central Excise And Service Tax, Raipur
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0031
Finance Act, 1994 — Section 65, 65(19), 65B(44), 68
Tribunals and Commissions20 Mar 2024Disposed Of
M/s.Aircel Limited Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0030
Tribunals and Commissions20 Mar 2024Allowed
M/S. Diamond International Inex Pvt. Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0029
Tribunals and Commissions20 Mar 2024Allowed
M/S. ETA General Pvt. Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0028
Tribunals and Commissions20 Mar 2024Allowed
JSK Industries Pvt Limited Vs Commissioner Of Central Excise & ST, Vapi
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0027
Cenvat Credit Rules, 2004 — Rule 4(5), Rule 4(5)(a)Central Excise Act, 1944 — Section 9D
Tribunals and Commissions19 Mar 2024Dismissed
Commissioner Of Customs Vs Vedanta Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0026
Tribunals and Commissions19 Mar 2024Disposed Of
M/s. Farida Shoes Pvt. Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0025
Tribunals and Commissions19 Mar 2024Disposed Of
M/s. Hansa Vision Pvt. Ltd Vs Commissioner Of GST & Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0024
Finance Act, 1994 — Section 73, 73(1), 76, 77, 78
Tribunals and Commissions18 Mar 2024Allowed
M/S. Jet Lite (India) Ltd Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0023
Customs Valuations (Determination Of Price Of Imported Goods) Rules, 1988 — Rule 4, 9(2)Customs Act, 1962 — Section 14(1), 74
Tribunals and Commissions18 Mar 2024Dismissed
Commissioner Of Central Excise, Jammu Vs Viraj Industries
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0022
Tribunals and Commissions18 Mar 2024Dismissed
C.C.E. & S.T.-Rajkot Vs PSL Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0021
Finance Act, 1994 — Section 65(25b)
Tribunals and Commissions15 Mar 2024Allowed
ACI Industrial Organic Pvt Ltd Vs C.C.E. & S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0020
Tribunals and Commissions15 Mar 2024Disposed Of
M/s. Shri Durga Diesels Vs Commissioner Of CGST & Central Excise, Alwar
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0019
Tribunals and Commissions15 Mar 2024Allowed
Mishra Dhatu Nigam Ltd Vs Commissioner Of Central Tax Hyderabad - GST
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0018
Cenvat Credit Rules, 2004 — Rule 4(5)(a), 15
Tribunals and Commissions15 Mar 2024Disposed Of
VVF (India) Ltd Vs Commissioner Of CGST & CE, Belapur
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0017
Cenvat Credit Rules, 2004 — Rule 5,. 14Code Of Civil Procedure, 1908 — Order 7 Rule 7Customs, Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
Tribunals and Commissions13 Mar 2024Allowed
M/s Garg Trading Company Vs Commr. Of Customs (Port), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2024) 03 CESTAT CK 0014
Customs Act, 1962 — Section 111(d), 111(m), 111(o), 112, 112(a), 112 (a)(ii), 124