COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 76 of 104

Tribunals and Commissions22 Feb 2021Allowed

Sharada Impex Vs Principal Commissioner of Customs (General)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0033

Customs Broker Licensing Regulations, 2018 — Regulation No. 10(a), 10(d), 10(e), 10(n), 13(12), 14, 18Customs Broker Licensing Regulations, 2013 — Regulation No. 11(a). 11(d), 11(e), 11(n), 17(9), 18Customs Act, 1962 — Section 124, 146

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Tribunals and Commissions22 Feb 2021Allowed

Honda Cars India Limited @Hash Commissioner Of Central Goods And Service Tax, Customs And Central Excise, Alwar

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0021

Cenvat Credit Rule, 2004 — Rule 6, 6(2), 6(3A), 6(3)(ii), 6(3A)(c)(iii), 6(1)(2)(3)Central Excise Rules, 2002 — Rule 12AA

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Tribunals and Commissions18 Feb 2021Disposed Of

Cochin Air Cargo Clearing House @Hash Commissioner Of Customs (Preventive)

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0025

Customs Broker Licensing Regulations 2018 — Regulation 10(d), 10(n), 13(7), 14, 17, 18Customs Act, 1962 — Section 146

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Tribunals and Commissions18 Feb 2021Allowed

M/s Lowe’s Services India Pvt Ltd @Hash Commissioner Of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0024

Finance Act, 1994 — Section 65(68), 65(105)(k), 65B(44), 73(1), 78(1)Income Tax Act, 1961 — Section 192

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Tribunals and Commissions18 Feb 2021Partly Allowed

M/s. Anheuser Busch Inbev India Ltd. (Formerly known as SAB Miller India Ltd.) @Hash Commissioner Of Central Tax, Bengaluru North West

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0023

Finance Act, 1994 — Section 66B, 75, 77(2), 78Finance Act, 2015 — Section 66DFinance Act, 2019 — Section 117, 117(1)Central Goods and Services Tax Act, 2017 — Section 173

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Tribunals and Commissions17 Feb 2021Dismissed

Nevinnomyssky Azot @Hash Designated Authority Directorate, General of Anti-dumping and Allied Duties

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0019

Customs Tariff Act 1975 — Section 9C, 9C(1), 9C(2)Code of Civil Procedure 1908 — Order 22 Rule 9(2), 9(3)

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Tribunals and Commissions15 Feb 2021Allowed

M/s A.N. Kapoor (Janitors) Pvt. Ltd. And Ors. @Hash Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0020

Finance Act, 1994 — Section 11A, 65(24)(b), 65(105)(zzzd), 73(1), 78, 78A

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Tribunals and Commissions15 Feb 2021Allowed

Balanagu Naga Venkata Raghavendra @Hash Commissioner Of Customs, Vijayawada

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0018

Customs Act, 1962 — Section 110, 111, 111(a), 111(b), 111(m), 112, 117, 120(1), 123, 125Indian Evidence Act, 1872 — Section 80

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Tribunals and Commissions15 Feb 2021Allowed

M/s. IVRCL Assets and Holdings Ltd. @Hash The Commissioner Of Customs, Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0017

Finance Act, 1994 — Section 65(105)(zzzza), 65(91a), 78, 78(1)

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Tribunals and Commissions12 Feb 2021Disposed Of

M/s. Star Dimension India Pvt. Ltd. @Hash Asstt. Commr. Of Customs, Nhava Sheva-II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0015

Customs Act, 1962 — Section 54(1), 111(d), 111(m), 112, 112(a), 125, 771

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Tribunals and Commissions12 Feb 2021Allowed

M/s. Vantage International Management Company @Hash Commissioner Of CGST, Mumbai East

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0014

Finance Act, 1994 — Section 65(25b), 65(105)(zzq), 65(105)(zzzy), 67, 76, 77, 78Service Tax (Determination of Value) Rules, 2006 — Rule 3(b), 5

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Tribunals and Commissions11 Feb 2021Allowed

Pujan Builders Engineers & Contractors @Hash C.C.E. And S.T.-Vadodara-II

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0016

Central Excise Act, 1944 — Section 11B

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Tribunals and Commissions11 Feb 2021Dismissed

M/s. Fabrimax Engineering Pvt. Ltd. @Hash Commissioner Of Central Excise, Nagpur-I

Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0013

Cenvat Credit Rules, 2004 — Rule 3, 4, 5, 6, 6(1), 6(2), 6(3), 6(4), 6(5), 6(6), 9Central Excise Act, 1944 — Section 11BCustoms Act 1962 — Section 2, 2(19)

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Tribunals and Commissions10 Feb 2021Allowed