1

2012 (2) ECS (29 ) (Tri-Ahd)(124KB)

M/s Bilpower Limited, Silvassa

Availing cenvat credit without receipt of goods

2

2013 (4) ECS (1 ) (SC)(154KB)

M/s Musk Tobacco(I) Pvt. Ltd

time of two months from today is granted to the Petitioner, but instead of Rs. 1 Crore, Rs. 2 Crores shall be deposited in the aforesaid extended time by the applicant - petitioner.

3

2014 (1) ECS (24) (HC-All)(194KB)

M/s J.P. Transformers

Entire object and purpose of insertion of sub section 2A in Section 35 C of Central Excise Act, 1944, is defeated if the waiver of pre-deposit is granted indefinitely.

4

2014 (2) ECS (189) (Tri - Kol.)(108KB)

M/s Berger Paints India Ltd

Waiver of pre-deposit- Stay application under Section 35F - the deduction on account of cost of distribution and interest on finished goods are prima facie not admissible

5

2014 (2) ECS (224) (Tri- Ahm.)(439KB)

M/s. PSL Ltd.

Legally not only education/SHE cesses are ineligible to cash refund but also it will not be correct to say that the entire Basic Excise Duty is exempted from and that accordingly no Education/SHE Cess should be payable or will be refundable.

6

2014 (2) ECS (241) (Tri.- Ahm.)(190KB)

M/s.Jai Elastics Pvt. Limited

Absence of express grant in statute does not imply ipso facto entitlement to refund. So also absence of express grant is an implied bar for refund. When right to refund does not accrue under law, claim thereof is inconceivable. Refund of unutilized credit is only permissible is can of export goods and for no other reason whatsever that may be.