M/S. Mumal Marble Pvt. Ltd Vs Commissioner Of Customs Central GST, Udaipur
.... he block." 6. It is appellant’s case that the production quantity of marble slabs has been calculated by adopting the aforesaid option given. There is also no denial to the fact that the slabs are manufactured in various thickness of 16 mm, 18 mm, 20 mm & 30 mm width out of rough / ...
Customs, Excise And Service Tax Appellate Tribunal Principal Bench, New Delhi
M/S. Scientific Security Management Services Private Limited And Others Vs Principal Commissioner of Central Goods & Service Tax, Delhi III And Others
.... not sustainable. Order under challenge is therefore prayed to be set aside and appeal is prayed to be allowed. 4. While rebutting these submissions learned Departmental Representative has mentioned that though there is no denial about regular filing of service tax returns by the appellant ...
Customs, Excise And Service Tax Appellate Tribunal Principal Bench, New Delhi
M/S. EID Parry India Ltd Vs Commissioner Of GST & Central Excise
.... each of the rules made under Section 37 of the Central Excise Act, 1944 (1 of 1944), and in each of the notifications issued under these rules, for any reference to the Chapter, heading or sub-heading of the First Schedule or the Second Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) ...
Customs, Excise And Service Tax Appellate, Chennai
M/S. Channel Bharat Entertainment Pvt. Ltd Vs Commissioner Of GST & Central Excise
.... heir books. He would thus request for remanding the matter back to the file of the Original Authority with a direction for de-novo adjudication after considering the evidences furnished by the Appellant. 4. Per contra, Smt. Anandalakshmi Ganeshram, learned Assistant Commissioner supported ...
Customs, Excise And Service Tax Appellate, Chennai
M/S. Casa Grande Pvt. Ltd Vs Commissioner Of GST & Central Excise
.... be decided by us is, “whether the appellant is liable to service tax on Works Contract Service for the period under dispute?” 4. Learned Advocate has claimed that the appellant being a developer, had entered into separate contracts for selling undivided share of land and for construction ...
Customs, Excise And Service Tax Appellate, Chennai
M/S Brahmaputra Cracker An Polymer Limited Vs Commissioner Of CGST & Excise, Dibrugarh
.... STL 311 (Tri.-Del.) ; (ii) Kesar Enterprises Vs. Commissioner of CGST & Excise, Noida : 2022 (380) ELT 319 (Tri.-All.) ; (iii) Allied Chemicals & Pharmaceuticals Private Limited Vs. Commissioner of CGST & Excise, Jaipur : 2022 ( 382) ELT 371 (Tri.-Del.) ; (iv) Raj Kum ...
Customs, Excise And Service Tax Appellate, Kolkata
Gateway Terminals India Pvt Ltd Vs Commissioner Of Customs (NS-II)
.... Counsel for the appellant and Learned Authorised Representative at length. 6. This is a peculiar case in which the bonded warehouse licence came to cancelled, though vide the impugned order, with effect from the date of licence itself. Thus, the goods imported then and warehoused were also ...
Customs, Excise And Service Tax Appellate, Mumbai
Commissioner Of Customs Vs M/S. American Road Technology & Solutions P. Ltd
.... patching purposes, can also function as small scale surface dresser (Chip spreader) and Crack filling equipment mentioned at Sl.No.4 & 5 of the list 16 appended to the said notification. As per the work order dated 20/03/2013 issued by the Bruhat Bangalore Mahanagar Palike, the ‘Annual Contr ...
Customs, Excise And Service Tax Appellate, Chennai
M/S. Paschal Form Work India Pvt. Ltd Vs Commissioner Of Customs (Import)
.... The lower authority went on to add the trade discount of 25% minus the cash discount of 3% to the value. The Learned Counsel stated that no cash discount was ever availed by the company as the import payments could not be made to the suppliers within time. He stated that the onus is on the depa ...
Customs, Excise And Service Tax Appellate, Chennai
M/S. Bengal Hammer Industries (P) Ltd. (Unit-II) Vs Commissioner Of Central Excise
.... g duty under the Compounded Levy Scheme @ Rs.5,08,173/- per month as fixed by the Ld. Commissioner. In the month of March 2000, they have not paid the duty since, as contended, their factory was closed for the entire month. This fact has been duly reflected in the RT-12 return filed by them for ...
Customs, Excise And Service Tax Appellate, Kolkata
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