LAWS(CE)-2011-1-107

UTTAM TOYOTA Vs. COMMISSIONER OF C. EX.

Decided On January 21, 2011
Uttam Toyota Appellant
V/S
COMMISSIONER OF C. EX. Respondents

JUDGEMENT

(1.) HEARD both sides on the stay application.

(2.) LEARNED Advocate made following submissions on the main demands:

(3.) LEARNED Advocate also made submissions on other demands which have been raised denying credit on event management services, advertisement. He also contested demands of service tax on other activities undertaken by the Applicant.