COMMISSIONER OF SERVICE TAX Vs. BPL ENGINEERING LTD

JUDGEMENT

(1.) REVENUE is before us challenging the order of the tribunal. The tribunal after hearing has chosen to set aside the order confirming service tax and the penalty in the case on hand.

(2.) THE tribunal noticed in para 4 that the revenue has conceded the matter before the tribunal and in those circumstances, the tribunal has chosen to accept the case of the assessee.