COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 80 of 104

Tribunals and Commissions16 Dec 2020Allowed

M/s. Shri Amman Dhall Mill @Hash Commissioner of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0020

Customs Act, 1962 — Section 2(33), 11, 111, 111(d), 112(a), 125, 125(1),Foreign Trade (Development and Regulation) Act, 1992 — Section 3(2)Imports and Exports (Control) Act, 1947 — Section 3

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Tribunals and Commissions15 Dec 2020Allowed

Navshakti Filaments And Anr. @Hash C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0061

Customs Act, 1962 — Section 108, 138(b)

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Tribunals and Commissions15 Dec 2020Allowed

M/s SAP India Pvt. Limited @Hash Commissioner Of Central Excise Bangalore-II

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0019

Finance Act, 1994 — Section 65(47), 65(48), 65(105)(zze), 65(105)(zzzze), 66A

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Tribunals and Commissions15 Dec 2020Allowed

Accord Digitech @Hash C.C-Bangalore

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0018

Customs Act, 1962 — Section 111(d), 111(o)Hazardous and other wastes (Management And Transboundry Movement) Rules, 2016 — Rule 3(1)(23), 3(1)38, 13, 13(2)

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Tribunals and Commissions14 Dec 2020Allowed

Kronos Solutions India Pvt. Ltd. @Hash Commissioner Of CGST

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0057

Cenvat Credit Rules, 2004 — Rule 5

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Tribunals and Commissions14 Dec 2020Allowed

Sourav Ganguly @Hash Commissioner Of Service Tax, Kolkata (Now Commissioner Of Central Goods And Service Tax And Central Excise, Kolkata South)

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0048

Continental Foundation Joint Venture Holding vs. Commissioner Of Central Excise, Chandigarh-I, 2007 (216) ELT 177 (SC)

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Tribunals and Commissions14 Dec 2020Allowed

M/s Involute Engineering Pvt. Ltd. Vs Commissioner Of Central Excise And Service Tax

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0008

Export of Service Rules, 2005 — Rule 3(1)(i), 3(I)(ii), 3(1)(iii), 3(2), 3(2)(a), 4Customs Act, 1962 — Section 2(18)Finance Act, 1944 — Section 65(105), 65(105)(zzb), 65(19)

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Tribunals and Commissions11 Dec 2020Partly Allowed

Mr Rajesh Kumar Ishwar Parikh And Anr. @Hash C.C.-Ahmedabad

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0060

Customs Act, 1962 — Section 2(22), 108, 113(d), 113(e), 113(h), 114(i)Foreign Exchange Management (Export & Import of Currency) Regulations, 2000 — Regulation 5Foreign Exchange Management Act, 1999 — Section 2(j)

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Tribunals and Commissions11 Dec 2020Allowed

Deenanath Maurya @Hash Commissioner Of Customs Lucknow

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0056

Customs Act, 1962 — Section 123

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Tribunals and Commissions11 Dec 2020Disposed Of

Indo Us Mim Tec Pvt. Ltd. @Hash Commissioner of Central Tax, Bangalore North

Customs, Excise And Service Tax Appellate Tribunal · (2020) 12 CESTAT CK 0017

Central Excise Act, 1944 — Section 11A(1), 11AA, 11B, 35FCentral Excise Rules, 2002 — Rule 18Central Goods And Services Tax Act, 2017 — Section 142(3)

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Tribunals and Commissions10 Dec 2020Disposed Of