Tribunals and Commissions18 Jan 2021Allowed
M/s. Venkateshwara Power Projects Ltd @Hash Commissioner Of Central Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0023
Central Excise Tariff Act, 1985 — Chapter 17
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 78 of 104
Tribunals and Commissions15 Jan 2021Allowed
Interglobe Aviation Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0021
Customs Tariff Act 1975 — Section 2, 3(7), 3(9), 3(11)Customs Act, 1962 — Section 2(15), 2(12), 9A, 12, 12(1), 14, 14(1), 19, 25, 25(1), 32K(1), 32O(1)(i)Integrated Goods and Service Tax Act, 2017 — Section 5
Tribunals and Commissions15 Jan 2021Allowed
M/s. Competition Team Technology (India) Pvt. Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0018
Customs Tariff Act 1975 — Section XVI
Tribunals and Commissions13 Jan 2021Disposed Of
Prem Steel And Metals Pvt Ltd And Ors. @Hash Commissioner Of CE And ST, Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0020
Central Excise Rules, 2002 — Rule 26
Tribunals and Commissions13 Jan 2021Allowed
N. K. Impex India And Anr. @Hash C.C- Ludhiana
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0019
Customs Act, 1962 — Section 2(25), 2(33), 2(39), 11, 47(1), 110(A), 111, 111(d), 123, 125, 130Handling of Cargo in Customs Area Regulation, 2009 — Regulation 6(l)Imports and Exports (Control) Act, 1947 — Section 3
Tribunals and Commissions13 Jan 2021Allowed
Jet Airways (India) Ltd. @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0017
Customs Tariff Act 1975 — Section 2, 3, 3(1), 3(7), 3(8), 3(9), 3(11), 3(12)Integrated Goods and Service Tax Act, 2017 — Section 5, 5(1)Customs Act, 1962 — Section 2(15), 12, 12(1), 14, 14(1), 14(2), 19, 25, 25(1), 32K(1), 32O(1)(i)
Tribunals and Commissions13 Jan 2021Allowed
Orion Steel Corporation And Anr. @Hash C.C.E. And S.T.-Vadodara-ii
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0016
Tribunals and Commissions12 Jan 2021Allowed
M/s Crysta LED Pvt. Ltd. @Hash Commissioner Of Customs –Nhava Sheva – V
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0015
Customs Act, 1962 — Section 111(d), 112(a)Customs Excise and Service Tax Appellate Tribunal Procedure Rule, 1992 — Rule 23
Tribunals and Commissions12 Jan 2021Allowed
M/s. Pioneer Pesticides Pvt. Limited @Hash Commissioner Of CGST, Jammu
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0012
Tribunals and Commissions11 Jan 2021Allowed/Dismissed
Hasmukh Tobacco Products And Anr. @Hash C.C.E.-Ahmedabad-II And Anr.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0014
Central Excise Act 1944 — Section 3, 3A, 3A(2), 3A(3), 9D, 9D(1), 11AC, 11A(10), 11AA, 11AC(1)(e), 14, 32E, 32F, 32L, 138BCentral Excise Rules, 2002 — Rule 16, 25, 26Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Rules, 2010 — Rule 5, 6(4), 7, 8, 9, 18(1), 18(2)
Tribunals and Commissions11 Jan 2021Allowed
M/s Spray Engineering Devices Ltd. @Hash CCE And ST- Shimla
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0011
Finance Act, 1994 — Section 73(3)
Tribunals and Commissions11 Jan 2021Allowed
M/s. Prasad Corporation Ltd. @Hash Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0010
Export of Service Rules, 2005 — Rule 3(ii)Finance Act, 1994 — Section 65(105)(zi), 65(120)
Tribunals and Commissions07 Jan 2021Allowed
Sangam Fashion Pvt Ltd @Hash C.C.-Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0013
Tribunals and Commissions07 Jan 2021Allowed
Rajesh Agarwal @ Raju Sagar @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0009
Customs Act, 1962 — Section 11, 11A, 11B, 11C, 11D, 11E, 11F, 11G, 108, 110, 111(b), 111(d), 112(b)(i), 123
Tribunals and Commissions06 Jan 2021Allowed
M/s. IDFC Bank Limited @Hash Commissioner Of CGST, Mumbai East
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0004
Cenvat Credit Rules, 2004 — Rule 2(l)
Tribunals and Commissions06 Jan 2021Allowed
M/s Novartis Healthcare P Ltd @Hash Commissioner CGST, Mumbai Central
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0003
Cenvat Credit Rules, 2004 — Rule 4(7), 5
Tribunals and Commissions05 Jan 2021Allowed
Commissioner of Central Excise And ST, Ahmedabad @Hash Tolaram Electronics Pvt Limited
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0008
Tribunals and Commissions05 Jan 2021Allowed
M/s. Tinplate Company of India Limited @Hash Commissioner Of Central Excise And Service Tax, Jamshedpur
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0007
Finance Act, 1994 — Section 73(1), 75, 77, 78
Tribunals and Commissions05 Jan 2021Allowed
M/s Semtech Advanced Systems India Pvt. Ltd. @Hash Commr. of Central Excise And Service Tax, Bhubaneswar
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0006
Tribunals and Commissions05 Jan 2021Dismissed
Commr. Of Central Excise And S.Tax, Bolpur @Hash M/s Integrated Coal Mining Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2021) 01 CESTAT CK 0005
Finance Act, 1994 — Section 65(19), 65(19)(v), 66, 73(1), 75, 76, 77(2), 78Central Excise Act, 1944 — Section 2(d), 2(f)Central Excise Tariff Act, 1985 — Section I, V