Tribunals and Commissions21 Jul 2015Partly Allowed
M/s. H CL Technologies Ltd. Vs C.C. C.C.E. And S.T. Noida
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0021
Cenvat Credit Rules, 2004 — Rule 5
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments
2,079 judgments · page 93 of 104
Tribunals and Commissions17 Jul 2015Dismissed
C.C.E. Noida Vs M/s. Samsung India Electronics (P) Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0020
Tribunals and Commissions17 Jul 2015Dismissed
C.C.E., Indore Vs M/s. Ruchi Soya Industries Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0019
Finance Act, 1994 — Section 65(105)(zn), 65(82)Major Port Trusts Act, 1963 — Section 2(q)Indian Ports Act, 1908 — Section 3(4)
Tribunals and Commissions16 Jul 2015Dismissed
M/s Nizamsingh Chauhan And Anr. Vs CCE, Bhopal
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0018
Finance Act, 1994 — Section 65(23), 73(1), 76, 77, 78
Tribunals and Commissions16 Jul 2015Dismissed
C.C.E., Meerut-II Vs M/s. SRF Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0017
Service Tax Rules, 1994 — Rule 2(1)(d)Finance Act, 1994 — Section 66A
Tribunals and Commissions15 Jul 2015Allowed
M/s. Denso Haryana Pvt. Ltd. Vs C.C. (I & G), New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0016
Tribunals and Commissions15 Jul 2015Dismissed
Maruchi Tools India Pvt. Ltd. Vs CC, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0015
Customs Act, 1962 — Section 125
Tribunals and Commissions15 Jul 2015Dismissed
Trideep Banerjee Vs CC, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0014
Customs Act, 1962 — Section 128, 128A
Tribunals and Commissions15 Jul 2015Allowed
CC, New Delhi Vs M/s Paras International
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0013
Customs Act, 1962 — Section 28(1), 111(m), 112(a), 112(b), 114(A), 128A(3)Central Excise Act, 1944 — Section 35A
Tribunals and Commissions14 Jul 2015Dismissed
CST, Delhi Vs M/s Bagai Construction
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0012
Tribunals and Commissions10 Jul 2015Disposed Of
M/s Skyline Contractors Pvt. Ltd. Vs CST, Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0010
Finance Act, 1994 — Section 75, 76, 77
Tribunals and Commissions09 Jul 2015Allowed
M/s. K M Sugar Mills Ltd. Vs C.C.E. Allahabad
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0009
Central Excise Tariff Act, 1985 — Chapter 17Cenvat Credit Rules, 2004 — Rule 3, 4, 15(1), 15(2)Finance Act, 1994 — Section 73, 73(1)
Tribunals and Commissions09 Jul 2015Allowed
M/s Pragati Auto Distributor Vs C.C.E., Kanpur
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0008
Tribunals and Commissions07 Jul 2015Allowed
M/s. Kakda Rolling Mills Vs C. C.E. & S.T., Bhopal
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0007
Central Excise Tariff Act, 1985 — Chapter Heading 72, 84Cenvat Credit Rules, 2004 — Rule 14, 15(2)Central Excise Act, 1944 — Section 11A, 11AC
Tribunals and Commissions02 Jul 2015Allowed
M/s. Continental Airlines Inc Vs Commissioner Of Service Tax, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0001
Finance Act, 1994 — Section 65(105)(zzzo), 66A, 75, 76, 78
Tribunals and Commissions01 Jul 2015Allowed
M/s Simran Engineering Works Vs Commissioner of Customs, Chandigarh-I
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0005
Central Excise Rules, 2002 — Rule 25Cenvat Credit Rules, 2004 — Rule 15Central Excise Act, 1944 — Section 11A, 11AC, 11A(1(A)), 11A(2), 11AB
Tribunals and Commissions01 Jul 2015Dismissed
Delhi International Airport Pvt. Ltd. Vs CC, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0004
Project Imports Regulations, 1986 — Regulation 5
Tribunals and Commissions01 Jul 2015Dismissed
CC, New Delhi Vs M/s Brightpoint India Pvt. Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0003
Customs Act, 1962 — Section 11, 129AIntellectual Property Right (Imported Goods) Enforcement Rules, 2007 — Rule 5(a), 5(b), 7
Tribunals and Commissions01 Jul 2015Partly Allowed
M/s. DJP International Vs C.C. (ICD), New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2015) 07 CESTAT CK 0002
Customs Valuation (Determination of Price of the Imported Goods) Rules, 2007 — Rule 8, 12Customs Act, 1962 — Section 14, 28, 28AB, 112, 114A, 125
Tribunals and Commissions26 Jun 2015Allowed
M/s. Jai Forgings & Stampings Pvt Ltd. Vs C.C.E. And S.T. Panchkula
Customs, Excise And Service Tax Appellate Tribunal · (2015) 06 CESTAT CK 0012
Central Excise Tariff Act, 1985 — Chapter 72, 73Cenvat Credit Rules, 2004 — Rule 6(1), 6Erstwhile Central Excise Rules, 1994 — Rule 57C