Finance Act, 1994 — Section 65(105)(zzzz), 66, 69, 73, 76, 77, 78Finance Act, 2012 — Section 80, 80(1), 80(2)Constitution Of India, 1950 — Article 141

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Tribunals and Commissions19 Jun 2018Allowed

M/s Trading Engineers International Ltd. Vs CCE & ST, Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2018) 06 CESTAT CK 0001

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Tribunals and Commissions27 Jul 2017Allowed

M/s Adhikrut Jabti Evam Vasuli Vs CCE, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2017) 07 CESTAT CK 0001

Service Tax (Determination of Value Rules), 2006 — Rule 5(1), 5(2)Finance Act, 1994 — Section 66, 67, 78, 80Cenvat Credit Rules, 2004 — Rule 6(3), 8(3)

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Tribunals and Commissions01 Mar 2017Allowed

M/s.Shree Sita Ispat & Power Pvt. Ltd & Others Vs C.C.E. Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2017) 03 CESTAT CK 0001

Central Excise Rules, 2002 — Rule 26

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Tribunals and Commissions04 Jan 2017Allowed

Fedex Express Services (I) Pvt. Limited Vs CCE & ST, Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2017) 01 CESTAT CK 0001

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Tribunals and Commissions19 Dec 2016Allowed

M/s. Kichha Sugar Co. Ltd. Vs C.C.E. Meerut-I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 12 CESTAT CK 0001

Motor Vehicle Act, 1988 — Section 2Service Tax Rule, 1994 — Rule 2(1)(d)(v), 4BFinance Act, 1994 — Section 65(105)(zzp), 65(50a)

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Tribunals and Commissions14 Oct 2016Disposed Of

M/s. Namrata Enterprises Vs C.C. (Jodhpur)

Customs, Excise And Service Tax Appellate Tribunal · (2016) 10 CESTAT CK 0001

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Tribunals and Commissions05 Sept 2016Dismissed

M/s Alkali Manufacturers Association of lndia And Ors. Vs Designated Authority, DGAD, MoF.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 09 CESTAT CK 0004

Constitution Of India — Article 14, 19

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Tribunals and Commissions05 Sept 2016Dismissed

M/s. Shanghai Fortune Chemical Company Ltd. Vs Designated Authority And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 09 CESTAT CK 0003

Customs Tariff Act, 1975 — Section 1(B), 9A(l), 9AA, 9A(5)Customs Tariff (Identification, Assessment and Collection of Anti Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule IA, 23

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Tribunals and Commissions01 Sept 2016Dismissed

M/s. Surabhi Enterprises Pvt. Ltd. Vs Designated Authority And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 09 CESTAT CK 0002

Customs Tariff (Identification, Assessment and Collection of Anti Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 14, 23

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Tribunals and Commissions31 Aug 2016Dismissed

M/s Hubei Hongyuan Pharmaceutical Co. Ltd. Vs Designated Authority. DGAD. MoF.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 08 CESTAT CK 0015

Customs Tariff (Identification, Assessment and Collection of Anti Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 2(b), 5(3), 23

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Tribunals and Commissions31 Aug 2016Dismissed

M/s Technova Imaging Systems (P) Ltd And Ors. Vs Union of India/DA

Customs, Excise And Service Tax Appellate Tribunal · (2016) 08 CESTAT CK 0014

Customs Tariff Act, 1975 — Section 9CCustoms Tariff (Identification, Assessment and Collection of Anti-Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 11(2)

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Tribunals and Commissions31 Aug 2016Dismissed

M/s Association of Synthetic Fibre Industry Vs Union of India/DA

Customs, Excise And Service Tax Appellate Tribunal · (2016) 08 CESTAT CK 0013

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