PURAVANKARA PROJECTS LTD. Vs. COMMR. OF SERVICE TAX

JUDGEMENT

(1.) THIS application seeks waiver of pre -deposit of the following dues adjudged against the appellants.

(2.) THE appellants M/s. Puravankara Projects Ltd. are engaged in construction of residential buildings and are registered under commercial or industrial service and construction of complex services. The appellants were found to have rendered various other services without paying tax due as listed above.

(3.) 1 Health & Fitness service: