Tribunals and Commissions22 Mar 2021Allowed
M/s. Jai Balaji Industries Limited (Unit-III) And Anr. Vs Commissioner Of CGST And CX, Bolpur Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0111
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 72 of 104
Tribunals and Commissions22 Mar 2021Partly Allowed
M/s. Royal Imports And Exports Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0063
Food Safety And Standards Act, 2006 — Section 25(1)(i)Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 2.3.55Customs Act, 1962 — Section 111, 111(d), 112, 112(a), 125
Tribunals and Commissions22 Mar 2021Allowed
M/s. Global Poly Bags (P) Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0062
Tribunals and Commissions22 Mar 2021Disposed Of
M/s. Kaleesuwari Refinery Private Limited Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0061
Central Goods And Services Tax Act, 2017 — Section 142(3), 142(6)Central Excise Act, 1944 — Section 11B, 11B(ec)Cenvat Credit Rules, 2004 — Rule 5, 6(3)
Tribunals and Commissions22 Mar 2021Allowed
M/s. M.T. And N International Corporation Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0060
Customs Act, 1962 — Section 128, 153
Tribunals and Commissions22 Mar 2021Allowed
M/s. Shree Vaibhavalakshmi Overseas Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0059
Customs Act, 1962 — Section 153
Tribunals and Commissions22 Mar 2021Allowed
M/s. AGFA Healthcare Pvt. Ltd. Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0058
Customs Act, 1962 — Section 27(2)
Tribunals and Commissions22 Mar 2021Dismissed
M/s. Aar Aar Metal Refinery Vs Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0057
Central Excise Act, 1944 — Section 11B
Tribunals and Commissions22 Mar 2021Dismissed
G K Tobacco Industries Pvt. Ltd. Vs Commissioner Of CGST Jodhpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0038
Central Excise Act, 1944 — Section 11BB, 35FF
Tribunals and Commissions22 Mar 2021Allowed
Petronet LNG Limited Vs Principal Commissioner Of Service Tax, Delhi-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0037
Finance Act, 1994 — Section 67(1)(3), 67(4), 73(1), 75, 77, 78, 78A
Tribunals and Commissions22 Mar 2021Allowed
Pradeep Deviah And Associates Pvt. Ltd. Vs Commissioner Of Central Tax, Bengaluru East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0032
Cenvat Credit Rules, 2004 — Rule 2(e), 2(l), 6(2), 6(3), 6(3)(i), 6(3A), 15Finance Act, 1994 — Section 66D, 66D(g), 73(3), 76
Tribunals and Commissions19 Mar 2021Allowed
M/s Hawkins Cookers Limited Vs Commissioner Of CGST, Thane
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0097
Factory Act, 1948 — Section 46Maharashtra Factory Rule, 1963 — Rule 79Code of Civil Procedure, 1908 — Section 11
Tribunals and Commissions19 Mar 2021Allowed
BASF India Ltd. Vs Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0031
Central Excise Act, 1944 — Section 11B, 11B(a)(i)Customs Act, 1962 — Section 27
Tribunals and Commissions19 Mar 2021Allowed
M/s Cochin International Airport Ltd Vs Commissioner Of Central Tax And Central Excise, Cochin
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0030
Service Tax Rules, 1994 — Rule 6, 6(1A)Central Excise Act, 1944 — Section 11B, 11B(1), 11B(2)Central Goods And Services Tax Act, 2017 — Section 142, 142(5)
Tribunals and Commissions18 Mar 2021Dismissed
C.C.E. And S.T.-Ahmedabad-iii Vs Kalpataru Power Transmission Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0117
Finance Act, 1994 — Section 65(105)(zzq), 65(105)(ZZZZA), 67, 75, 76, 77Sale of Goods Act 1930 — Section 2(7), 4, 6(3)Central Excise Act, 1944 — Section 11C
Tribunals and Commissions18 Mar 2021Dismissed
C.C.E.-Kutch (Gandhidham) Vs Ball Aerosol Packaging India Pvt Ltd
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0116
Central Excise Act, 1944 — Section 35(A)
Tribunals and Commissions18 Mar 2021Allowed
M/s. T And T Metals Private Limited Vs Principal Commissioner Of CGST And CX, Ranchi Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0110
Central Excise Tariff Act, 1985 — Chapter 72Central Excise Act, 1944 — Section 4(1)(a), 4(1)(b)Central Excise Valuation Rules, 2000 — Rule 8, 11
Tribunals and Commissions18 Mar 2021Allowed
Vallabhdas And Co Vs Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0029
Tribunals and Commissions18 Mar 2021Dismissed
C.C Ludhiana @Hash Ms Manavi Exim Pvt ltd
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0021
Customs Act, 1962 — Section 17(5)
Tribunals and Commissions17 Mar 2021Allowed
P.B. Vyas, Vidyut Metallics Pvt. Ltd. And Anr. Vs Commissioner Of Central Excise, Mumbai III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0096
Central Excise Rules, 2002 — Rule 7, 26