SHREE MAHESH GRANITES (P) LTD. Vs. CCE

JUDGEMENT

(1.) ALL these three appeals are arising out of common order in appeal dated 15/07/05 which upheld the order in original continuing the service tax amount.

(2.) LEARNED Company Secretary appearing for the appellants submits that issue involved in this case is regarding the demand of the service tax, for the services received by the appellant from GTO. He also submitted that, appeals arising out of the same order in appeal have been allowed by this Tribunal on 31st May, 06.

(3.) LEARNED DR submits that the issue involved in this ease is regarding the confirmation of demand subsequent to the retrospective amendment which were made and corrigendum to the show cause notice has already been issued.