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Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 73 of 104

Tribunals and Commissions17 Mar 2021Partly Allowed/Allowed

M/s.ATC Tyres Pvt. Ltd. Vs Commissioner Of GST And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0056

Finance Act, 1994 — Section 66B, 93Cenvat Credit Rules 2014 — Rule 7, 9Special Economic Zone Act, 2005 — Section 2(w), 5, 7, 15, 26, 26(1), 26(2), 29, 30, 51, 53

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Tribunals and Commissions17 Mar 2021Allowed

M/s. Moksh Exim @Hash Commissioner Of Customs (Export)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0020

Customs Act, 1962 — Section 113(i), 114(iii), 114AA

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Tribunals and Commissions17 Mar 2021Allowed

M/s Notey Management Consultancy And Trainings @Hash C.C.E And S.t. Chandigarh I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0019

Finance Act, 1994 — Section 85(3)

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Tribunals and Commissions16 Mar 2021Partly Allowed

M/s.GT Spices Vs Commissioner Of Customs And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0055

Customs Act, 1962 — Section 112(a), 125

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Tribunals and Commissions16 Mar 2021Allowed

M/s. Transworld Garnet India Pvt. Ltd. Vs Commissioner Of GST And CE

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0054

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Tribunals and Commissions16 Mar 2021Allowed

M/s. Rajasthan Housing Board @Hash Commissioner Central Excise, (Jodhpur)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0018

Finance Act, 1994 — Section 65A(2), 65A, 65(12), 65(14), 65(45), 65(105), 66D, 66D(n), 67, 76, 77, 78, 80Companies Act, 1956 — Section 2(7)Rajasthan Housing Board Act, 1970 — Section 4(2)

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Tribunals and Commissions16 Mar 2021Allowed

M/s.Shree Rolling Mill @Hash Commissioner, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0017

Central Excise Act, 1944 — Section 11A(4), 11AC, 18, 36BCode Of Criminal Procedure, 1973 — Section 100

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Tribunals and Commissions16 Mar 2021Dismissed

M/s.KEC International Ltd. @Hash Commissioner Of Central Excise And CGST, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0016

Central Excise Act, 1944 — Section 11B, 11B(1)

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Tribunals and Commissions15 Mar 2021Allowed

Ultratech Cement Limited Vs Commissioner Of Central Excise And ST, Surat

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0114

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Tribunals and Commissions15 Mar 2021Allowed

Nayara Energy Ltd Vs C.C.E. And S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0113

Cenvat Credit Rules, 2004 — Rule 2(l)

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Tribunals and Commissions15 Mar 2021Disposed Of

M/s. Johnson Lifts Private Limited Vs Commissioner Of G.S.T. And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0053

Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8Central Goods And Services Tax Act, 2017 — Section 142[8(b)]

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Tribunals and Commissions12 Mar 2021Allowed

M/s Goodyear India Ltd Vs C.C.E And S.T. Faridabad I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0105

Central Excise Act, 1944 — Section 11B

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Tribunals and Commissions12 Mar 2021Allowed

MRF Limited Vs Commissioner Of Customs Cochincus

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0028

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Tribunals and Commissions12 Mar 2021Allowed

Arjuna Natural Extracts Ltd Vs Commissioner Of Customs Cochincus

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0027

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Tribunals and Commissions12 Mar 2021Allowed

M/s Shree Mohangarh Construction Co. @Hash Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0015

Finance Act, 1994 — Section 73(2), 75, 76, 77, 80

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Tribunals and Commissions12 Mar 2021Dismissed

M/s. Al Sadik Haj Tour Organizers @Hash Commissioner Of Customs CGST And Central Excise, Jabalpur

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0014

Indian Limitation Act, 1963 — Section 5, 35, 35(1)

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Tribunals and Commissions11 Mar 2021Allowed

M/s. Chowdhury Industries Corporation Private Limited Vs Commissioner Of Central Excise, Kolkata-V

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0109

Central Excise Rules 2002 — Rule 8(1), 8(3A)

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Tribunals and Commissions11 Mar 2021Allowed

Godfrdey Philips India Ltd. Vs Commissioner Of Central Excise, Mumbai -I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0095

Central Excise Tariff Act, 1985 — Chapter 24Central Excise Act, 1944 — Section 2(f), 11AC

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Tribunals and Commissions11 Mar 2021Dismissed

Pharmax (India) Ltd. And Anr. Vs Commissioner Of Central Excise, Mumbai -II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0094

Central Excise Act, 1944 — Section 4, 4ACentral Excise Rules, 2002 — Rule 26

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Tribunals and Commissions11 Mar 2021Allowed

Head Post Office @Hash Commissioner Of Central Excise And Central Goods And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0013

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