LAWS(CE)-2006-6-229

COMMISSIONER OF CENTRAL EXCISE Vs. HANDA DISC

Decided On June 06, 2006
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
Handa Disc Respondents

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Revenue filed this appeal against the order -in -appeal passed by the Commissioner (Appeals) whereby the demand of differential amount of Service Tax was dropped.

(3.) THE respondent is a cable operator and liable to pay Service Tax under Section 63 of the Finance Act.