Tribunals and Commissions03 Feb 2021Allowed
M/s C N S Comnet Solution Pvt Ltd @Hash Commissioner Of CE And ST, Gurgaon-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0004
Cenvat Credit Rules, 2004 — Rule 2(l)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 77 of 104
Tribunals and Commissions02 Feb 2021Allowed
Gujarat State Petronet Ltd @Hash C.C.E. And S.T.-Ahmedabad-iii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0006
Finance Act, 1974 — Section 65(102)Cenvat Credit Rules, 2004 — Rule 2, 2(a), 3(1)
Tribunals and Commissions02 Feb 2021Allowed
M/s Black Diamond Explosives Private Limited @Hash Commr. Of Central Excise And Service, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0003
Central Excise Act, 2004 — Section 11AC, 11AACentral Excise Rules, 2002 — Rule 25Central Excise (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 8
Tribunals and Commissions01 Feb 2021Allowed
M/s TCL - MMPL Consortium @Hash Commissioner Central Excise Commissionerate, Jodhpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0002
Finance Act, 1994 — Section 67, 67(1)(ii), 78
Tribunals and Commissions01 Feb 2021Allowed
M/s GE Power Services India Private Limited @Hash Principal Commissioner Of Service Tax, Delhi – I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 02 CESTAT CK 0001
Finance Act, 1994 — Section 65(105)(zzzzj), 73(1)Service Tax Rules, 1994 — Rule 5AConstitution Of India, 1950 — Article 366(29A), 366(29A)(d)
Tribunals and Commissions29 Jan 2021Allowed
Shah Publicity @Hash C.C.E. And S.T.-Surat-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0037
Finance Act, 1994 — Section 65(3), 65(105)(e), 65(105)(zk), 66D, 66D(g), 66F(3), 67, 75, 78, 83Central Excise Act, 1944 — Section 9D
Tribunals and Commissions29 Jan 2021Disposed Of
M/s. S.G. International @Hash Commissioner Of Customs, Nhava Sheva-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0036
Customs Act, 1962 — Section 110, 110A, 114(iii)Handling of Cargo in Customs Area Regulation 2009 — Regulation 6(1)(l)
Tribunals and Commissions29 Jan 2021Allowed
Shri V S Bobba, Managing Director, M/s Menzies Aviation Bobba Bangalore Pvt Ltd And Anr. @Hash Commissioner Of Central Tax, Bangalore North
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0035
Finance Act, 1994 — Section 68, 70, 73, 73(1), 75, 78(1), 78A, 673(1)
Tribunals and Commissions28 Jan 2021Allowed
M/s Oriental Insurance Company Ltd. @Hash Commissioner, Large Tax Payer Unit
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0032
Provisions Of Insurance Act, 1938 — Section 2(2), 3, 3(1), 3(4)(f), 34, 101A, 101B, 114AInsurance Regulatory and Development Authority Act, 1999 — Section 3(1)Motor Vehicles Act, 1988 — Section 146
Tribunals and Commissions28 Jan 2021Allowed
M/s. Tata Steel Limited And Anr. @Hash Commissioner Of Central Excise And Service Tax, Jamshedpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0030
Cenvat Credit Rules, 2004 — Rule 2(m), 2(l), 3, 4(7), 7, 9(6), 14, 15, 15ACentral Excise Act, 1944 — Section 11A(1), 11AB, 11ACFinance Act, 1994 — Section 65(105)(zzr), 65(105)(zzy), 73(1), 75, 78
Tribunals and Commissions22 Jan 2021Disposed Of
E P Kunhanandan Nair @Hash Commissioner Of Central Excise And Central Tax, Mangalore Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0034
Customs, Excise and Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 22
Tribunals and Commissions21 Jan 2021Allowed
Muzaffar Ali Sheikh @Hash Commissioner Of Customs, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0026
Customs Act, 1962 — Section 2(33), 102, 108, 111(d), 111(i), 112, 120, 123
Tribunals and Commissions19 Jan 2021Allowed
Bharti Airtel Ltd @Hash Commissioner Of Service Tax Bangalore Service Tax-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0033
Central Excise Act, 1994 — Section 11B, 12BFinance Act, 1994 — Section 65(105)(b), 67(2), 83, 85(3)
Tribunals and Commissions19 Jan 2021Allowed/Dismissed
M/s Ferro Scrap Nigam Limited @Hash Commr. Of CGST And Excise, Bolpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0029
Finance Act, 1994 — Section 65(19)(v), 76, 78, 93(1)Central Excise Act, 1944 — Section 2, 2(f)
Tribunals and Commissions19 Jan 2021Allowed
M/s.Rashmi Metaliks Limited, Unit-I And Ors. @Hash Commissioner Of CGST And CX, Haldia Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0028
Central Excise Act, 1944 — Section 11A(4), 11AA, 11AC, 16Central Excise Rules, 2002 — Rule 4(1), 24A, 26
Tribunals and Commissions19 Jan 2021Allowed
M/s. Aditya Birla Chemicals (India) Limited (Earlier known as M/s.Bihar Caustic And Chemicals Limited) @Hash Commissioner Of Central Excise And Service Tax, Ranchi
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0027
Central Excise Act, 1944 — Section 4, 4(1)(a)Central Excise (Determination of Price of Excisable Goods) Rules, 2000 — Rule 5Indian Sale of Goods Act, 1930 — Section 39
Tribunals and Commissions19 Jan 2021Allowed
M/s. Vinayak Agro Industries And Anr. @Hash Commissioner Of Central Excise, Customs And Service Tax, Rourkela
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0025
Central Excise Tariff Act, 1985 — Chapter 73Central Excise Act, 1944 — Section 9D(1), 12, 36B, 36B(2), 36B(4)Customs Act, 1962 — Section 110
Tribunals and Commissions19 Jan 2021Allowed
M/s Target Corporation India Pvt Ltd @Hash C.C.E.-Bangalore-iii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0024
Finance Act, 1994 — Section 65B(44), 65(68), 65(105)(k), 66A, 67, 68(2), 73(1), 75, 76, 77, 78Service Tax Rules, 1994 — Rule 2(1)(d)(v), 6Cenvat Credit Rules, 2004 — Rule 5Income Tax Act, 1961 — Section 195
Tribunals and Commissions19 Jan 2021Partly Allowed
Asalam Khan @Hash Commissioner Of Central Excise And Customs, Central Goods And Service Tax, Jaipur-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0022
Customs Act, 1962 — Section 102, 108, 111, 111(d), 111(i), 111(j), 111(l), 111(m), 112(a)(i), 114AA, 125, 129ABaggage Rules, 2016 — Rule 3
Tribunals and Commissions18 Jan 2021Allowed
Panoli Intermediate India Pvt Ltd @Hash C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0031
Cenvat Credit Rules, 2004 — Rule 6, 6(3), 6(3)(b), 6(3)(i)(ii), 6(6)Central Excise Act, 1944 — Section 11A(1), 11AB, 11AC, 35F, 57D