MEGHMANI DYES & INTERMEDIATES LTD. Vs. CCE, AHMEDABAD

JUDGEMENT

(1.) THE appellants have made a prayer to dispose off the stay petition on the basis of the written submissions filed by them. Accordingly I have heard Shri S.K. Mall, learned DR appearing for the Revenue and I have gone through the impugned order.

(2.) BENEFIT of credit of service tax of Rs. 1,80,815/ - stands denied to the appellant on the ground that the same relates to service tax paid on bank charges, which cannot be considered to be an input service. Appellants have contended that the definition of input service refers to any service used by a manufacturer, in relation to activity relating to business, as such as accounting, auditing, financing, recruitment and quality control. In as much as bank charges are activities relating to business, the same are covered under the definition of input service as defined in Rule 2 of Cenvat Credit Rules, 2004.

(3.) I find prima facie force in the above contention of the appellant. Accordingly, the stay petition is allowed unconditionally.