PRICE WATERHOUSE Vs. COMMISSIONER OF CENTRAL EXCISE, HYDERABAD

JUDGEMENT

(1.) T .K. Jayaraman, Member (T)]. - In terms of the impugned order, the appellant is required to pre -deposit the following amounts : -

(2.) THE appellants are rendering services of Chartered Accountant. In addition, they have been rendering the services other than in the category of Chartered Accountants Regulations, 1988. Revenue proceeded against the appellants on the ground that they were liable to pay service tax on the receipt of the said services under the category of Management Consultant Services. The period involved is 1 -4 -1999 to 31 -3 -2003.

(3.) THE learned Advocate brought to our notice the relevant Notification No. 59/98 -ST dated 16 -10 -1998 which gives exemption for the taxable services provided by a practising chartered accountant, a practising company secretary and a practising cost accountant in his professional capacity to the client other than taxable services relating to accounting and auditing, etc. There are 11 services which are normally rendered by the chartered accountant/company secretary/cost accountant. However, this Notification was amended with effect from 1 -8 -2002 by Notification No. 15/2002 -S.T. by addition of an explanation at the end of the earlier Notification No. 59/98 -S.T. The said Notification is reproduced herein below : -