LAWS(CE)-2014-6-72

HDFC BANK LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On June 24, 2014
HDFC BANK LTD. Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) HEARD both sides. The applicant filed this application for waiver of pre -deposit of service tax, interest and penalties. The demand is confirmed by denying the utilisation of Cenvat credit for payment of service tax under reverse charge mechanism.

(2.) WE find that the issue is now settled against the Revenue in the case of Tata AIG Life Insurance Co. Ltd. & Others v. CCE, Mumbai & Thane -II, reported in, 2014 -TIOL -487 -CESTAT -MUM, wherein the Tribunal has held as under: -