LAWS(DLH)-2015-11-315

KAILASH CHAWLA Vs. COMMISSIONER OF SERVICE TAX

Decided On November 06, 2015
Kailash Chawla Appellant
V/S
COMMISSIONER OF SERVICE TAX Respondents

JUDGEMENT

(1.) Cm No.26468/2015 Allowed, subject to all just exceptions.

(2.) The application stands disposed of. SERTA 3/2015 & CM No.26469/2015

(3.) Notice. Mr Satish Kumar, Senior Standing counsel for the Revenue accepts notice.