Tribunals and Commissions10 Nov 2020Allowed
Andhra Organics Ltd. @Hash Commissioner Of Central Tax Visakhapatnam– GST
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0014
Customs Act, 1962 — Section 27A, 27(1), 27(2)
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 83 of 104
Tribunals and Commissions10 Nov 2020Allowed
M/s. Religare Finvest Limited @Hash Commissioner Of Central Goods and Service Tax, Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0007
Cenvat Credit Rules, 2004 — Rule 6(3A), 6(3B), 6(4A)Finance Act, 1994 — Section 78Central Excise Act, 1944 — Section 73
Tribunals and Commissions10 Nov 2020Allowed/Dismissed
Commissioner Of Customs @Hash M/s Shri Ashwini Kumar Alias Amanullah
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0006
Customs Act, 1962 — Section 2(33), 7(a), 9, 11, 11(8), 28, 28AA, 28AB, 28(2), 28(5), 28(6), 33, 34, 45(2), 54(1), 77, 108, 109, 111, 111(i), 111(d), 111(l), 111(m), 112, 112(a), 114A, 114AA, 115(2), 117, 118, 119, 124, 125, 126, 129A(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(3), 5, 18AForeign Trade (Regulation) Rules, 1993 — Rule 17(2)
Tribunals and Commissions10 Nov 2020Allowed
Commissioner Of Customs (Preventive) @Hash Bushrah Export House
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0005
Customs Act, 1962 — Section 14, 14(1), 17, 18, 47, 50(2), 75, 77, 110, 110(1), 113, 113(i), 124, 128Central Excise Drawback Rules, 2017 — Rule 3Customs Valuation (Determination of Value of Export Goods) Rules, 2007 — Rule 3(1), 4, 5
Tribunals and Commissions09 Nov 2020Allowed
M/s. Devcon Systems And Projects Private Limited @Hash Commissioner Of CGST And CX, Kolkata South Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0019
Cenvat Credit Rules, 2004 — Rule 15(2), 52ACentral Excise Act, 1944 — Section 11AC
Tribunals and Commissions09 Nov 2020Allowed/Dismissed
M/s. Dewanchand Ramsaran Industries Private Limited @Hash Commissioner Of Central Excise And Service Tax, Dibrugarh
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0018
Finance Act, 1994 — Section 80
Tribunals and Commissions09 Nov 2020Allowed
Raja Rajeswari Builders @Hash Commissioner Of Central Tax, Secunderabad - GST
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0013
Works Contract (Composition Scheme for payment of service tax) Rules, 2007 — Rule 3Service (Determination of Value) Ru1es, 2006 — Rule 2A
Tribunals and Commissions05 Nov 2020Allowed
Power Build Pvt Ltd @Hash C.C.E. And S.T.-Vadodara-I
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0030
Cenvat Credit Rule, 2004 — Rule 2(d), 2(h), 6(1)
Tribunals and Commissions05 Nov 2020Disposed Of
M/s. Kelvin Industries @Hash C.C.E. And S.T.-Rajkot
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0029
Tribunals and Commissions05 Nov 2020Allowed
Ganesh Enterprises @Hash Commissioner Of Central Excise, Ahmedabad
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0028
Central Excise Act, 1944 — Section 11B, 11B(5), 11B(5)(b)(ec), 11BB, 35F, 35FF
Tribunals and Commissions05 Nov 2020Allowed
Ahuja Yarn Agency @Hash Commissioner Of Customs (Import)
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0009
Customs Act, 1962 — Chapter 54, 56, Section 14, 111(m), 112(a)Foreign Customs Tariff Act, 1975 — First Schedule
Tribunals and Commissions05 Nov 2020Allowed
M/s. Hi Tech Abrasive Ltd. And Anr. @Hash Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0004
Central Excise Rules, 2002 — Rule 25, 26, 27Customs Act, 1962 — Section 121Central Excise Act, 1944 — Section 11AC, 12, 14
Tribunals and Commissions03 Nov 2020Allowed
M/s.Rockey Marketing (Chennai) Pvt. Ltd. @Hash Commissioner Of Service Tax
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0008
Finance Act, 1994 — Section 66E(e)Cenvat Credit Rules, 2004 — Rule 6(1), 6(2), 6(3), 6(3)(i), 6(3A), 6(3A)(i), 6(3A)(ii), 6(3D)(c)
Tribunals and Commissions03 Nov 2020Allowed
M/s. Mohak Hi Tech Speciality Hospital @Hash Commissioner Of Central Excise, Customs And Service Tax, Indore
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0003
Finance Act, 1994 — Section 65(105)(zzzzk), 66, 66B, 70, 76, 77, 78, 93(1)
Tribunals and Commissions02 Nov 2020Allowed
Interglobe Aviation Limited @Hash Commissioner Of Customs
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0002
Customs Tariff Act 1975 — Rule 2, 3(1), 3(7), 3(8), 3(9), 3(11), 3(12)Integrated Goods and Service Tax Act, 2017 — Section 2(12), 5, 5(1)Customs Act, 1962 — Section 2(15), 9A, 12, 12(1), 14, 14(1), 14(2), 19, 25, 25(1), 32K(1), 32O(1)(i)
Tribunals and Commissions02 Nov 2020Allowed
M/s. Golcha Properties Pvt. Ltd. @Hash Principal Commissioner Of Service Tax, Delhi-I
Customs, Excise And Service Tax Appellate Tribunal · (2020) 11 CESTAT CK 0001
Finance Act, 1994 — Section 65(90a), 65(105)(zzzz), 66B, 66E, 66E(a), 66F(3)(b), 66D, 66D(g), 67(1)
Tribunals and Commissions15 Oct 2020Allowed
M/s RVL Logistics (I) Private Limited @Hash Commissioner Of Customs (Airport And General), NCH, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0012
Customs Brokers Licensing Regulations, 2013 — Regulation 7(2), 11(e), 11(n), 20(7), 22Customs Act, 1962 — Section 59, 113(h), 113(i), 113(h)(i), 114(iii), 114AA
Tribunals and Commissions15 Oct 2020Allowed
M/s Bharat Aluminium Co. Limited And Ors. @Hash Commissioner Of Central Excise
Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0011
Cenvat Credit Rules, 2004 — Rule 4(5)(a), 9(b), 9(1)(b)Central Excise Rules, 2002 — Rule 10A, 15, 25, 26Central Excise Tariff Act, 1985 — Chapter No. 76 Central Excise Act, 1944 — Section 4(1)(a), 4(1)(b), 4(3)(b)(iv), 11A(1), 11AC, 32E, 32F
Tribunals and Commissions14 Oct 2020Allowed
Cisco Systems India Private Limited @Hash Commissioner Of Customs, (Appeals)
Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0010
Customs Act, 1962 — Section 27, 27(1), 27(1)(b), 28C, 118(1)Finance Act, 2007 — Section 96Central Excise Act, 1944 — Regulation 11B, 11B(1)
Tribunals and Commissions14 Oct 2020Allowed
M/s. Shri Krishna Detchem (Pvt.) Ltd. @Hash Commissioner Central Goods And Service Tax Commissionerate
Customs, Excise And Service Tax Appellate Tribunal · (2020) 10 CESTAT CK 0009
Central Excise Act, 1944 — Section 4, 4(1)(b), 4(3), 11A(4), 11AA, 11ACCentral Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 5