COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments

2,079 judgments · page 86 of 104

Tribunals and Commissions26 Jun 2016Allowed

M/s. Amber Enterprises India Pvt. Ltd Vs C.C.E. And S.T.-Dehradun

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0005

Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 3, 7

Tribunals and Commissions20 Jun 2016Allowed

Mahindra And Mahindra Ltd. Vs C.C. New Delhi (Air Cargo Export)

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0003

Customs Act, 1962 — Section 2(34), 28Customs (Amendment and Validation) Act, 2011 — Section 28(11)

Tribunals and Commissions17 Jun 2016Disposed Of

Sambhavnath Industries India Pvt. Ltd. And Ors. Vs C.C.E. And S.T., Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0002

Customs Act, 1962 — Section 110, 110(a), 110(1), 110(2)Central Excise Act, 1944 — Section 12Central Excise Rules, 2002 — Rule 25

Tribunals and Commissions17 Jun 2016Allowed

J.K. Industries Ltd. Vs C.C.E, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 06 CESTAT CK 0001

Central Excise Tariff Act, 1985 — Chapter 40

Tribunals and Commissions09 May 2016Partly Allowed

Sidhi Vinayak Induction Pvt. Ltd Vs C.C.E, And S.T.-Jaipur-I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 05 CESTAT CK 0001

Central Excise Tariff Act, 1985 — Chapter 72Cenvat Credit Rules, 2004 — Rule 2(k), 15(2)Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions13 Apr 2016Disposed Of

Hindustan Zinc Limited Vs C.C.E., Jaipur-II

Customs, Excise And Service Tax Appellate Tribunal · (2016) 04 CESTAT CK 0001

Erstwhile Central Excise Rules, 1944 — Rule 57AA(d)Cenvat Credit Rules, 2002 — Rule 2(g)Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions30 Mar 2016Dismissed

CCE, Indore Vs Kanoria Sugar And Genl. Manufacturing Co. Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0007

Tribunals and Commissions28 Mar 2016Allowed

M/s. Pankaj Oxygen Limited Vs CCE, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0006

Service Tax Rules, 1994 — Rule 2(1)(d)(v)Cenvat Credit Rules, 2004 — Rule 3

Tribunals and Commissions28 Mar 2016Disposed Of

M/s. New Field Detergents Pvt. Ltd. Vs C.C.E., Jaipur - I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0005

Central Excise Act, 1944 — Section 11AC

Tribunals and Commissions22 Mar 2016Allowed

M/s.Rallison Electricals Pvt. Ltd. Vs C.C.E., Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0004

Central Excise Act, 1985 — Chapter 85Cenvat Credit Rules, 2004 — Rule 6, 6(6)(i)

Tribunals and Commissions17 Mar 2016Allowed

M/s Jaideep Ispat and Alloys Pvt. Ltd. And Ors. Vs C.C.E. And S.T. Indore

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0003

Central Excise Tariff Act, 1985 — Chapter 72Cenvat Credit Rules, 2004 — Rule 15(2), 3(1)

Tribunals and Commissions07 Mar 2016Allowed

Boria Ram, Superintendent And Ors. Vs Commissioner of Customs, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0002

Customs Act, 1962 — Section 114, 114(i), 114(iii)

Tribunals and Commissions01 Mar 2016Dismissed

C.C.E., Indore Vs M/s. Vertex Technosoft Ltd

Customs, Excise And Service Tax Appellate Tribunal · (2016) 03 CESTAT CK 0001

State Financial Corporation Act, 1951 — Section 29Central Excise Act, 1944 — Section 11, 11DCentral Excise Rules, 1944 — Rule 230

Tribunals and Commissions24 Feb 2016Allowed

M/s. Raymond Ltd. Vs C.C.E.- Bhopal

Customs, Excise And Service Tax Appellate Tribunal · (2016) 02 CESTAT CK 0005

Central Excise Tariff Act, 1985 — Section 51, 55, 58Central Excise Valuation Rules, 2000 — Rule 8, 9, 10, 11Central Excise Act, 1944 — Section 4, 4(1)(b), 11A

Tribunals and Commissions23 Feb 2016Dismissed

M/s Modern Woolens Ltd. Vs CCE, Jaipur – II

Customs, Excise And Service Tax Appellate Tribunal · (2016) 02 CESTAT CK 0004

Central Excise Tariff Act, 1985 — Section 51, 55Cenvat Credit Rules, 2002 — Rule 21

Tribunals and Commissions22 Feb 2016Dismissed

C.C.E., Raipur Vs Bharat Aluminium Co. Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 02 CESTAT CK 0003

Tribunals and Commissions18 Feb 2016Disposed Of

C.C.E. Jaipur-I Vs M/s. Dalas Biotech Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2016) 02 CESTAT CK 0002

Cenvat Credit Rules, 2004 — Rule 4(5)Cenvat Credit Rules, 2002 — Rule 4(5)

Tribunals and Commissions17 Feb 2016Dismissed

M/s Kriti Industries (India) Ltd. Vs CCE, Indore

Customs, Excise And Service Tax Appellate Tribunal · (2016) 02 CESTAT CK 0001

Central Excise Tariff Act, 1985 — Section 39Cenvat Credit Rules, 2004 — Rule 6(3)(b)

Tribunals and Commissions15 Jan 2016Allowed

Taneja Iron And Steel Company Ltd. And Anr. Vs C.C.E. And S.T., Indore

Customs, Excise And Service Tax Appellate Tribunal · (2016) 01 CESTAT CK 0005

Central Excise Rules 2002 — Rule 25, 25(1), 26Central Excise Rules, 1944 — Rule 173Q

Tribunals and Commissions13 Jan 2016Dismissed

M/s. Polycon International Ltd. Unit-II Vs C.C.E. Jaipur-I

Customs, Excise And Service Tax Appellate Tribunal · (2016) 01 CESTAT CK 0004

Central Excise Valuation Rules, 2000 — Rule 6