Customs, Excise And Service Tax Appellate Tribunal Judgments

Food Safety And Standards Act, 2006 — Section 25(1)(i)Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 2.4.6.22Customs Act, 1962 — Section 111, 111(d), 112, 112(a), 125

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Tribunals and Commissions10 Mar 2021Allowed

M/s. A.K. Rajavel & Co. Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0035

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Tribunals and Commissions10 Mar 2021Allowed

G. Narayan And Co. Vs Commissioner Of Customs Mangalore

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0026

Customs Act, 1962 — Section 77, 111, 112(a), 114AACustoms Broker Licensing Regulations, 2013 — Regulation 11(d), 11(e), 11(n)

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Tribunals and Commissions10 Mar 2021Allowed

M/s Goldman Sachs Services Pvt. Ltd. @Hash Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0025

Cenvat Credit Rules, 2004 — Rule 2(l), 5

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Tribunals and Commissions10 Mar 2021Allowed

Vishal Industries @Hash Commissioner Of CE And ST, J And K

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0012

Cenvat Credit Rules, 2004 — Rule 12

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Tribunals and Commissions09 Mar 2021Allowed

M/s.Pricewaterhouse Coopers Service Delivery Center (Kolkata) Private Limited Vs Commissioner Of CGST And CX, Kolkata North Commissionerate

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0107

Cenvat Credit Rules, 2004 — Rule 3(5C), 5Central Excise Act, 1944 — Section 11B, 11B(2), 11BBCentral Excise Rules 2002 — Rule 21

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Tribunals and Commissions09 Mar 2021Allowed

Cipla Ltd. Vs Commissioner Of Central Excise, Raigad

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0092

Central Excise Act, 1944 — Section 11BCentral Excise Rules, 1944 — Rule 233B

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Tribunals and Commissions09 Mar 2021Allowed

M/s Mercedes Benz Research And Development India Pvt Ltd @Hash Commissioner Of Central Tax, Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0024

Cenvat Credit Rules, 2004 — Rule 2(l), 5

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Tribunals and Commissions09 Mar 2021Allowed

BMM Ispat Ltd @Hash Commissioner Of Central Tax And Central Excise, Belgaum

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0023

Cenvat Credit Rules, 2004 — Rule 2(a), 2(k), 11A(15)Central Excise Tariff Act, 1985 — Chapter 26, 72Central Excise Rules, 1944 — Rule 57Q

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Tribunals and Commissions08 Mar 2021Allowed

A K Fashions Vs C.C.-Jamnagar (Prev)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0112

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Tribunals and Commissions08 Mar 2021Allowed

Ajay Sharma And Anr. Vs Commissioner Of Customs (Imp), Mumbai

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0091

Customs Act, 1962 — Section 129E

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Tribunals and Commissions08 Mar 2021Allowed

24/7 Customer Pvt. Ltd. @Hash Commissioner Of Central Tax Bengaluru East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0022

Cenvat Credit Rules, 2004 — Rule 2(l), 5

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Tribunals and Commissions08 Mar 2021Allowed

Metrod (Malaysia) Sdn Bhd And Ors. @Hash Designated Authority Directorate General Of Antidumping And Allied Duties

Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0011

Domestic Industry, Under The provisions Of The Customs Tariff Act, 1975 — Section 9, 9(b), 9(a), 14(2), 65, 65ACustoms Tariff (Identification, Assessment And Collection Of Countervailing Duty on Subsidized Articles And for Determination Of Injury) Rules, 1995 — Rule 2(b), 6, 7, 7(8), 11, 16, 17, 18

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Tribunals and Commissions05 Mar 2021Partly Allowed