KAMAL AUTO FINANCE LTD. Vs. CCE

JUDGEMENT

(1.) HEARD both sides and perused record.

(2.) THE appeal is directed against imposition of penalty of Rs. 48,800 on the appellant under Section 76 of the Finance Act, 1994.

(3.) THE facts leading to the imposition of penalty are that the appellant renders financial services which attract service tax. The tax amount is required to be paid on a monthly basis and returns filed on half yearly basis. The appellant was complying with this procedure.