Customs Excise And Service TaxAppellate Tribunal (CESTAT)
Customs Excise And Service TaxAppellate Tribunal (CESTAT)
Customs Excise And Service Tax
The Customs Excise and Service Tax Appellate Tribunal (CESTAT) was constituted originally as Customs, Excise & Gold (Control) Appellate Tribunal (CEGAT) on October 11, 1982 under section 129 of the Customs Act, 1962. It was renamed CESTAT on 14 May 2003. Although it has been created under the Customs Act, it is mandated to decide appeals under the following four Acts. However, tribunal may, in its discretion, refuse to admit an appeal in respect of an order where the amount of fine or penalty determined by such order, does not exceeds Two Lakhs rupees.