ARMY GROUP INSURANCE FUND Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 814/2017 (for exemption) : Allowed, subject to all just exceptions.W.P. (C) No. 191/2017CM No. 813/2017 (for stay)

(2.) The prayer in this petition by the Army Group Insurance Fund is to quash an order dated 14th Dec., 2016 passed by the Commissioner of Service Tax, Delhi-3 confirming the demand of service tax of Rs. 412,78,78,686 for the period between Oct., 2010 and March, 2015 under 'Life Insurance Service' under sub-section (1) of Sec. 73 read with Sections 66 and 68 of the Finance Act, 1994. A penalty of the equivalent amount was imposed under Sec. 78 of the Act apart from a penalty of Rs. 10,000 under Sec. 77 of the Finance Act, 1994.

(3.) While directing notice to issue in the present petition on 9th Jan., 2017, it was directed that no coercive steps would be taken by the Respondent to enforce the impugned demands. Thereafter, the matter was adjourned on 22nd March, 2017.