March 2021

• Case No. 1,Canon India Vs Commissioner of Customs

December 2020

• Case No. 1,Skill Lotto Solutions Ltd vs UoI
• Case No. 2,13 cases as per enclosed list has been withdrawn from Hon'ble Supreme Court in terms of Board's Instructions dt. 22/8/2019, whereby the Monetary Limits for Litigation were enhanced to Rs. 2.0 Crore

November 2020

• Case No. 1,26 cases as per enclosed list has been withdrawn from Hon'ble Supreme Court in terms of Board's Instructions dt. 22/8/2019, whereby the Monetary Limits for Litigation were enhanced to Rs. 2.0 Crore
• Case No. 2,Venkateshan Balasubramaniyam Vs IO, DRI
• Case No. 3,75 cases as per enclosed list has been withdrawn from Hon'ble Supreme Court in terms of Board's Instructions dt. 22/8/2019, whereby the Monetary Limits for Litigation were enhanced to Rs. 2.0 Crore.

October 2020

• Case No. 1, M Ravindran Vs IO DRI
• Case No. 2, Asian Resurfacing of Road Agency Vs CBI
• Case No. 3, Toofan Singh Vs State of Tamil Nadu & Tagged matters
• Case No. 4, 40 Cases as per enclosed list has been withdrawn from Hon'ble Supreme Court in terms of Boards Instructions dt. 22/8/2019, whereby the Monetary Limits for Litigation were enhanced to Rs. 2.0 crores

September 2020

• Case No. 2, Supreme Court Judgment in UoI Vs G S Chatha Rice Mills & Anr
• Case No. 1, Supreme Court Judgment in L R Brothers Vs CCE (CA No. 7157 0f 2008)

August 2020

• Case No. 1, CCE & ST Calicut vs Cera Boards & Doors Ltd & Tagged matters
• Case No. 2, SC Judgment in TP(C) No. 496-509 of 2020 (UoI Vs Agricas LLP & Ors)
• Case No. 3, Supreme Court Judgment in CST Ahmedabad Vs Adani Gas Ltd
• Case No. 4, Supreme Court 5 Bench Judgment in DRI Vs Annabelle Anlitsta Malibago , SLP(Crl) No. 5648/2019 & Ors

May 2020

• Case No. 1, CCE Delhi III Vs Uni Products India Ltd

April 2020

• Case No. 1, Deepak Mittal Vs UoI
• Case No. 2, Sandeep Goyal Vs UoI
• Case No. 3, UoI Vs VVF & Anr
• Case No. 4, Hira Singh & Anr vs UoI
• Case No. 5, Aditya Gupta vs UoI
• Case No. 6, Solis Fernandez Vs DRI Indore
• Case No. 7, CC Port Kolkata Vs SAIL

March 2020

• Case No. 1, CCE, Nagpur Vs Universal Ferro & Allied Chemicals Ltd
• Case No. 2, Suo Motu Extension of Limitation
• Case No. 3, UoI Vs P D Sunny & Ors

February 2020

• Case No. 1, Nola Ram Dulichand Dal Mills Vs UoI
• Case No. 2, UoI vs Associated Container Terminal Ltd
• Case No. 3, UoI Vs Tax Bar Association & Ors
• Case No. 4, The National Anti-Profiteering Authority Vs Hardcastle Restaurants Private Limited & Ors
• Case No. 5, Directorate of Logistics Vs Almighty Techserve

January 2020

• Case No. 1, Granules India Ltd Vs UoI

December 2019

• Case No. 1, P K Aboobaker Vs UoI
• Case No. 2, Bombay Dyeing & Mfg Co Ltd Vs CCE
• Case No. 3, Unicorn Industries Vs UoI & Ors
• Case No. 4, Bhuwalka Steel Industries & Anr Vs UoI & Ors
• Case No. 5, CCE, Vadodara II Vs Gujarat Narmada Valley Fertilisers Co Ltd

November 2019

• Case No. 1 CCE, Haldia Vs Krishna Wax.
• Case No. 2, State of UP Vs Kay Pan Fragrance Pvt Ltd

October 2019

• Case No. 1 State of West Bengal & Ors Vs Calcutta Club Limited.

September 2019

• Case No. 1 ITC Ltd Vs CCE, Kolkata IV.
• Case No. 2 UNION OF INDIA & ORS. Vs M/s UNICORN INDUSTRIES.
• Case No. 3 Indusind Media & Communications LTD. Vs Commissioner of Customs, New Delhi.
• Case No. 4 Fazalullah Khan Vs Akbar Contractor.

July 2019

• Case No. 1 Case of Union of India Vs Dimple Happy Dhakad.

May 2019

• Case No. 1 M/S. Steel Authority of India LTD Vs Commissioner of Central Excise, Raipur.

April 2019

• Case No. 1 Order of DJ Malpani Vs. CCE,Nasik.
• Case No. 2 Case of Anil Kumar Anand Vs Commissioner of Customs (Preventive).

March 2019

• Case No. 1 Bajaj auto limited Vs Union of India & ors.

February 2019

• Case No. 1 Commissioner Customs Central Excise and Service Tax Vs Nalwa Steel and power Ltd.
Note: 386 Central Excise & Service Tax matters have been withdrawn under this common order. All Commissionerates are requested to verify their own cases, and intimate DLA in case of any discrepancy
• Case No. 2 UoI Vs Coastal Container Transporters Association & Ors
• Case No. 3 Western Coalfields Vs CCE Madurai
• Case No. 4 Customs Vs Sharad Gandhi
• Case No. 5 Dinesh Textiles Vs CCE & ST Calicut

January 2019

• Case No. 1 Commissioner of Customs Vs Atul Automation Ltd & Ors.
• Case No. 2 UoI vs Make My Trip & Ors.
• Case No. 3 Dharampal Satyapal Ltd Vs UoI.
• Case No. 4 Ramesh Sanka Vs UoI.

December 2018

• CCE Noida Vs Sanjeevani Non Ferros

OCtober 2018

• Case No. 1 UoI Vs Mohit Minerals & Ors

August 2018

• Case No. 1 Asian Resurfacing of Road Agency Pvt Ltd Vs CBI.

July 2018

• Case No. 1 CC Import Mumbai Vs Dilip Kumar & Co.
• Case No. 2 CCE Guwahati Vs SRD Nutrients Review Order
• Case No. 3 CCE Guwahati Vs SRD Nutrients
• Case No. 4 SK Khanna Vs IO, DRI

May 2018

• Case No. 1 CCE,Indore Vs Grasim Industries Ltd.

April 2018

• Case No. 1 Madhan Agro Industries

March 2018

• Case No. 1 Chairman, Cochin Port trust Vs Arbee Star Maritime Agencies;
• Case No. 2 UoI Vs Intercontinental Consultants & Tecnocrats Pvt Ltd.

February 2018

• Case No. 1: UoI Vs Leen Martin & Another;
• Case No. 2: CST Vs Bhayana Builders Pvt Ltd;
• Case No. 3: CC, CE & ST, Guntur Vs Andhra Sugars Ltd;
• Case No. 4: CCE & ST Vs Ultra Tech Cements Ltd.