Tribunals and Commissions25 Mar 2021Dismissed
M/s. Nittany Creatives Solutions LLP Vs Commissioner of CGST And Central Excis
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0073
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 71 of 104
Tribunals and Commissions25 Mar 2021Allowed
M/s. Saravana Stocks Pvt. Ltd. Vs Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0072
Cenvat Credit Rules, 2004 — Rule 6(3A)
Tribunals and Commissions25 Mar 2021Disposed Of
M/s. Indo Tech Transformers Ltd. Vs Commissioner Of CGST And CE (Appeals-II)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0071
Central Goods And Services Tax Act, 2017 — Section 142(6)(a)Finance Act, 1994 — Section 76, 78
Tribunals and Commissions25 Mar 2021Allowed
M/s. Synthesis Healthcare Services LLP Vs Commissioner Of CGST And CE (Appeals-II)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0069
Central Excise Act, 1944 — Section 11B, 11B(1), 11B(2), 11BBCenvat Credit Rules, 2004 — Rule 5
Tribunals and Commissions25 Mar 2021Partly Allowed
M/s Honda Motorcycle And Scooter India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0048
Cenvat Credit Rules 2004 — Rule 2(I), 2(l)(ii), 3, 14, 15(2)Central Excise Act, 1944 — Section 11A(1), 11A(4), 11AA
Tribunals and Commissions24 Mar 2021Dismissed
M/s. Majalgaon SSK Ltd. Vs Commissioner Of Central Excise, Aurangabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0099
Central Excise Act, 1944 — Section 11B, 11B(2)
Tribunals and Commissions24 Mar 2021Dismissed
Commissioner Of Customs Vs M/s.Kamdar Global Solutions Pvt.Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0068
Customs Act, 1962 — Section 112(a)
Tribunals and Commissions24 Mar 2021Allowed
M/s. SDS Ramicides Crop Science Pvt. Ltd. Vs Commissioner Of Customs Chennai II Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0067
Customs Act, 1962 — Section 4, 27A, 27(2), 111(d), 112(a), 125, 129EEInsecticides Act, 1968 — Section 17Constitution Of India, 1949 — Article 226
Tribunals and Commissions24 Mar 2021Allowed
M/s. Acer India Pvt.Ltd. Vs Principal Commissioner Of Customs (Chennai-VII)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0066
Central Sales Tax Act, 1956 — Section 5(2)Central Excise Rules, 1944 — Rule 9ACentral Excise Act, 1944 — Section 2(d), 3
Tribunals and Commissions24 Mar 2021Allowed
M/s Harman Connected Services Corporation India Pvt Ltd Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0047
Finance Act, 1994 — Section 93(1)Special Economic Zones Act, 2005 — Section 7, 26, 26(e), 50(1), 51
Tribunals and Commissions24 Mar 2021Allowed
M/s. BASF India Ltd Vs Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0046
Cenvat Credit Rules 2004 — Rule 2(i), 15(3)Central Excise Act, 1944 — Section 4
Tribunals and Commissions24 Mar 2021Allowed
M/s.Syncom Formulations (I) Ltd. Vs Commissioner, Central Goods And Service Tax And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0043
Cenvat Credit Rules, 2004 — Rule 2(a), 2(k), 15(2)Central Excise Act, 1944 — Section 11AC(1)(c)
Tribunals and Commissions24 Mar 2021Allowed
Wijeta Impex And Logistics Vs Assistant Commissioner Of Customs, (Appeals), New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0042
Tribunals and Commissions23 Mar 2021Dismissed
M/s Steel Plantech India Pvt. Ltd. Vs Commissioner Of CGST, Mumbai East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0098
Cenvat credit Rules, 2004 — Rule 2(h)Service Tax Rules, 1994 — Rule 6A
Tribunals and Commissions23 Mar 2021Allowed
M/s.Groz Beckert Asia Pvt. Ltd., Vs Commissioner Of Customs (Air Cargo)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0064
Tribunals and Commissions23 Mar 2021Allowed
M/s Cadence Design Systems (India) Pvt. Ltd., Vs Assistant Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0041
Customs Valuation Rules (CVR), 2007 — Rule 2(2)(v), 3, 8, 9, 12Customs Act, 1962 — Section 14
Tribunals and Commissions23 Mar 2021Allowed
M/s.Recon Steel And Power Private Ltd. Vs Principal Commissioner Central Tax, Central Excise And Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0040
Central Excise Act, 1944 — Section 36BIndian Evidence Act, 1872 — Section 65B(2), 65B(4)
Tribunals and Commissions23 Mar 2021Allowed
M/s.Sourabh Rolling Mills Pvt. Ltd. Vs Commissioner Of Central Excise, Raipur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0039
Central Excise Act, 1944 — Section 14
Tribunals and Commissions23 Mar 2021Allowed
Fort City Chits Pvt Ltd Vs Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0034
Tribunals and Commissions23 Mar 2021Allowed
Samsung R And D Institute India Bangalore Pvt. Ltd. Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0033
Cenvat Credit Rules, 2004 — Rule 2(l), 5Central Excise Act, 1944 — Section 11B, 11BB, 11B(1), 11B(2)