Tribunals and Commissions30 Mar 2021Dismissed
M.S. Alaudeen Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0087
Customs Act, 1962 — Section 100, 101, 111(d), 111(i), 111(l), 112, 123, 125
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 70 of 104
Tribunals and Commissions30 Mar 2021Allowed
M/s. Chennai Essential Oils And Aromatics Vs Commissioner Of GST And CE
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0086
Central Excise Act, 1944 — Section 11AA, 11B, 11B(ea), 11B(ec)
Tribunals and Commissions30 Mar 2021Dismissed
Shri S. Nagoor Gani And Anr. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0085
Customs Act, 1962 — Section 108, 111(d), 112
Tribunals and Commissions30 Mar 2021Disposed Of
Shree Halasidhanath Sahakari Sakhare Karkhana Ltd. Vs Commissioner Of Central Tax Belagavi Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0051
Cenvat Credit Rules 2004 — Rule 2(I)
Tribunals and Commissions29 Mar 2021Allowed
M/s.Sreem Overseas Inc. Vs Commissioner Of Customs (Imports-Sea Port)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0084
Customs Act, 1962 — Section 27, 129E
Tribunals and Commissions29 Mar 2021Allowed
Hamid Basith Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0083
Customs Act, 1962 — Section 112(a), 128A, 129A(1), 139A, 153
Tribunals and Commissions29 Mar 2021Allowed
M/s.Sree Krishna Enterprises Vs Commissioner Of Customs (Chennai-II)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0082
Tribunals and Commissions29 Mar 2021Allowed
CSG Systems International (India) Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0050
Cenvat Credit Rules 2004 — Rule 5Place Of Provision Of Service Rules, 2012 — Rule 2(f), 3, 9Service Tax Rules, 1994 — Rule 6A
Tribunals and Commissions29 Mar 2021Allowed
M/s. Kirloskar Ferrous Industries Ltd. Vs Commissioner Of Central Tax And Central Excise, Belgaum
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0049
Cenvat Credit Rules 2004 — Rule 4A(1), 9, 9(1)(bb)Finance Act, 1994 — Section 73(1)Central Excise Act, 1985 — Chapter 72, 73
Tribunals and Commissions26 Mar 2021Partly Allowed
M/s. V.N.M.A.D Firm, Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0081
Customs Act, 1962 — Section 112(a)
Tribunals and Commissions26 Mar 2021Partly Allowed
M/s.G.T. Jayanthi Agrochem (India) Pvt. Ltd., Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0080
Customs Act, 1962 — Section 125
Tribunals and Commissions26 Mar 2021Partly Allowed
M/s. Sri Sai Traders Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0078
Customs Act, 1962 — Section 111(d), 112(a), 125(1)Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 — Regulation 2.4.6.3Food Safety and Standards (Contaminants, Toxins and Residues) Regulations, 2011 — Regulation 2.2.1.1
Tribunals and Commissions26 Mar 2021Allowed
M/s. St. Antony’s Traders Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0077
Tribunals and Commissions26 Mar 2021Allowed
M/s. Chettinad Cements Corporation Pvt. Ltd. Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0076
Tribunals and Commissions26 Mar 2021Dismissed
M/s.D.S. Cargo Agency Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0044
Customs Broker Licence Regulations, 2013 — Regulation 11, 11(b), 11(d), 11(e), 11(n), 20(1)Customs Broker Licence Regulations, 2018 — Regulation 10, 10(b), 10(d), 10(e), 10(f), 10(n)Customs Act, 1962 — Section 108
Tribunals and Commissions25 Mar 2021Allowed
Ram Ratna Wires Ltd And Anr. Vs C.C.E. And S.T.-Silvasa
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0118
Cenvat Credit Rules, 2004 — Rule 6, 6(3), 57CC
Tribunals and Commissions25 Mar 2021Allowed
Vijender Singh And Anr. Vs Commissioner Of Customs, Amritsar
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0106
Customs Act, 1962 — Section 108, 110, 111(b), 111(d), 111(e), 111(j), 111(l), 112, 115(2), 119, 123, 155, 155(2)Evidence Act, 1873 — Section 65A 65B
Tribunals and Commissions25 Mar 2021Disposed Of
Ciria India Ltd Vs Commissioner Of Customs (Import) Mumbai –I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0100
Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 8
Tribunals and Commissions25 Mar 2021Allowed
M/s. Seasky Exim (P) Ltd. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0075
Customs Act, 1962 — Section 124Customs Brokers Licensing Regulations, 2018 — Regulation 10(a), 14, 17(1), 18(1)
Tribunals and Commissions25 Mar 2021Allowed
M/s. Dynamic Techno Medicals Pvt. Ltd. Vs Commissioner Of CGST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0074
Finance Act, 1994 — Section 104