Tribunals and Commissions04 Mar 2021Allowed
Meena Krishna Agarwal @Hash Commissioner Of Central Excise And ST, Vadodara
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0009
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Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 75 of 104
Tribunals and Commissions04 Mar 2021Allowed
M/s Neo Metaliks Ltd. @Hash Commissioner Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0007
Cenvat Credit Rules, 2004 — Rule 6
Tribunals and Commissions04 Mar 2021Partly Allowed
M/s. Rayala Corporation Private Limited @Hash Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0005
Cenvat Credit Rules, 2004 — Rule 2(1), 14, 15(1), 15(3)Finance Act, 1994 — Section 65(105)(zn), 65(105)(zzl), 65(105)(zzm), 65(105)(zzq), 65(105)(zzzh), 65(105)(zzzza), 73(1)
Tribunals and Commissions04 Mar 2021Allowed
M/s Jeena And Company @Hash Commissioner Of Customs Bangalore-cus
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0004
Customs Act, 1962 — Section 112
Tribunals and Commissions03 Mar 2021Allowed
M/s H L G Trading Vs Commissioner Of Customs, C Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0102
Customs Act, 1962 — Section 25, 25(1), 27, 27A
Tribunals and Commissions03 Mar 2021Allowed
M/s.OM Udyog Vs CC, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0101
Tribunals and Commissions03 Mar 2021Allowed
M/s. Cholamandalam MS General Insurance Co. Ltd. @Hash Commissioner Of G.S.T. And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0006
Cenvat Credit Rules, 2004 — Rule 14Finance Act, 1994 — Section 73(1)
Tribunals and Commissions02 Mar 2021Allowed
M/s J. K. Cement Works @Hash Commissioner, Central Excise, Central Goods And Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0003
Central Excise Act, 1944 — Section 2f, 11B, 11BB, 35F, 35FFIncome tax Act, 1961 — Section 2(29BA), 214, 243, 244Constitution Of India, 1950 — Article 141
Tribunals and Commissions02 Mar 2021Allowed
Messrs Growmore Ceramics Pvt Ltd @Hash C.C.E. And S.T.-Ahmedabad-III
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0002
Tribunals and Commissions02 Mar 2021Partly Allowed
M/s. Selvam Industries Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0001
Customs Act, 1962 — Section 112(a)
Tribunals and Commissions01 Mar 2021Allowed
Creation Student Stationery Pvt Ltd Vs Commissioner Of Customs (Imports)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0089
Tribunals and Commissions01 Mar 2021Allowed
Rahul Joshi And Anr. Vs Commissioner Of Customs (Export)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 03 CESTAT CK 0088
Customs Act, 1962 — Section 114A, 114AA
Tribunals and Commissions26 Feb 2021Allowed
Ratnamani Metals & Tubes Limited @Hash CCE And ST, Kutch (Gandhidham)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0032
Finance Act, 1994 — Section 66(E)(e)
Tribunals and Commissions26 Feb 2021Partly Allowed
M/s. HSN Shipping Pvt. Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0029
Customs Broker Licensing Regulations 2013 — Regulation 11(a), 11(b), 11(k), 11(n)
Tribunals and Commissions26 Feb 2021Dismissed
M/s.S.T. Enterprises And Anr. @Hash Commissioner Of Customs (Chennai VII)
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0028
Tribunals and Commissions24 Feb 2021Allowed
Mr.Sunil Mahadev Pawar @Hash Commr. Of Customs (Prev.), Kolkata
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0030
Tribunals and Commissions24 Feb 2021Allowed
M/s Royal Industries @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0027
Customs Act, 1962 — Section 14(1), 111(m), 112(a), 114AA, 125Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 3, 12Courier Import and Export (Electronic Declaration and Processing) Regulations, 2010 — Regulation 4(2), 5(3), 12(1)(v)
Tribunals and Commissions24 Feb 2021Disposed Of
M/s. Sak Soft Limited @Hash Commissioner Of GST And Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0026
Finance Act, 1994 — Section 11A, 65(53a), 65(68), 65(105)(k)
Tribunals and Commissions23 Feb 2021Allowed
Enpay Transformer Components India Pvt Ltd @Hash C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0031
Cenvat Credit Rules, 2004 — Rule 3(5A)
Tribunals and Commissions23 Feb 2021Allowed
M/s Transpeed Logistics Pvt. Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0022
Customs Act, 1962 — Section 108, 114Customs Brokers Licensing Regulations, 2018 — Regulation 10, 10(a), 10(d), 10(e), 10(n), 16(1), 17(7), 18Customs House Agents Licensing Regulations, 2004 — Regulation 13, 13(e), 13(n), 13(o), 20(1), 22, 22(1)