RAKESH PORWAL AND ASSOCIATES Vs. CCE

JUDGEMENT

(1.) AFTER hearing both the sides, we find that the Appellant is a Chartered Accountant and was registered with the Service Tax department and was paying Service Tax on the consideration for the services rendered by him as Chartered Accountant. The dispute in the present appeal relates to the services provided by him to M/s HDFC for contact point verification of residence and offices of the clients of the banks. The Revenue by holding that such services fall under the category of Business Auxiliary Services, has confirmed the Service Tax of Rs. 1,78,479/ - against the Appellant along with confirmation of interest and imposing of penalty of identical amount under Section 78 of the Finance Act, 1994. In addition penalties stand imposed under Section 76 and 77 of the Finance Act.

(2.) LD . Advocate appearing for the Appellant has drawn our attention to the agreement entered into by the Appellant with M/s HDFC for providing services: