SUPRASESH GENERAL INSURANCE Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned order dated 28.01.2014 passed by the respondent rejecting the declaration filed by the petitioner under the Service Tax Voluntary Compliance Encouragement Scheme, 2013.

(2.) By the impugned order, the petitioner's application for settling dispute under the said scheme has been rejected on two counts namely:-

(3.) The petitioner had been subjected to six Show Cause Notices for a period of commencing from 16.07.2001 to September 2011. Out of the six Show Cause Notices, the first Show Cause Notice was adjudicated, which went up to the Tribunal. The Tribunal vide Final Order No.1287 of 2008 dated 17.11.1980 had partly allowed the appeal's and partly rejected.