KAMALKANT AND CO. Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) SERVICE tax of Rs. 12,55,493/ - stands confirmed against the Appellants for the period 10 -9 -04 to 15 -6 -03 by treating the service being provided by the applicant as falling under the category of intellectual property service. We propose to dispose the stay petition on a short ground.