KTR SECURIPLANS & INTELLIGENCE BRIGADE PVT LIMITED Vs. ASSISTANT COMMISSIONER SERVICE TAX, DIVISION-I

JUDGEMENT

(1.) Learned counsel for the petitioner submits that by mistake an amount of Rs.14,37,750/- is paid by the petitioner at the Service Tax Office, Mysore, towards the demand raised by the Commissioner of Service Tax, Hyderabad.

(2.) Learned Standing Counsel appearing for the respondents fairly submits that a direction may be given to respondent no.3 - Superintendent of Service Tax, Mysore to give credit of the amount paid as against the demand raised by the Hyderabad office.

(3.) In view of the above, I direct respondent no.3 to give due credit of the amount mistakenly paid at the Mysore office against the demand raised by the Commissioner of service tax, Hyderabad. The concerned respondents shall make appropriate adjustments in respect of the amount mistakenly paid by the petitioner at the Mysore office. This order shall not prejudice the respondents to recover any amount which is legitimately due from the petitioner. The writ petition stands disposed of in the above terms.