(1.) THE appellants have filed this appeal against Order -in -Original 13/VKG/2009 dated 4.03.2009 in terms of which service tax demand amounting to Rs. 51,18,507(for the period 16.06.2005 to 31.03.2007) has been confirmed alongwith interest and mandatory penalty invoking the extended period for suppression of facts with intention to evade service tax.
(2.) THE facts, briefly stated, are as under:
(3.) THE ld. AR argued that:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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