Copyright policy

Unless a page or document says otherwise, the content of this website is owned by the Customs, Excise and Service Tax Appellate Tribunal (CESTAT).

You may view, download, and print material for personal or official use if you acknowledge CESTAT as the source. Do not use the State Emblem, the CESTAT logo, or the content for a misleading or commercial purpose without permission.

Where material from another organisation is reproduced, that material remains the property of its owner. Use the feedback page to ask for permission.