REGENT COMPUTRONICS PVT. LTD.

Only Success Learning Technologies Private Limited Appellant

V/S

The Additional Commissioner Of Service Tax, Service Tax Ii Respondents

Referred Judgements :-

A.S.BAVA [REFERRED]
ELORA [REFERRED]
CHATTER SINGH [REFERRED]
RAMESH SINGH VS. CINTA DEVI [REFERRED]
ANANT MILLS COMPANY LIMITED ARYODAYA SPG AND WVG MILLS COMPANY LIMITED MUNICIPAL CORPN OF CITY OF AHMEDABAD STATE OF GUJARAT ARYODAYA SPG AND WVG MILLS COMPANY LIMITED VS. STATE OF GUJARAT:THE ANANT MILLS CO LTD:THE MUNICIPAL CORPN OF THE CITY OF AHMEDABAD:THE MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD [REFERRED]
JOSE DA COSTA VS. BSCORA SADASIVA SINAI NARCORNIM [REFERRED]
SETH NAND LAL VS. STATE OF HARYANA [REFERRED]
VIJAY PRAKASH D MEHTA VS. COLLECTOR OF CUSTOMS PREVENTIVE BOMBAY [REFERRED]
SHYAMKISHORE VS. MUNICIPAL CORPORATION O F DELHI [REFERRED]
GANESH YADAV VS. UNION OF INDIA AND ORS. [REFERRED]
FIFTH AVENUE SOURCING (P) LTD. VS. COMMISSIONER OF SERVICE TAX [REFERRED]
SUPER THREADING (INDIA) PVT. LTD. VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) Mr.A.P.Srinivas, learned Senior Panel Counsel takes notice for the respondent. Heard both.

(2.) The petitioner has filed this writ petition challenging an Order-in-Original passed by the respondent dated 23.3.2016, in and by which, the respondent confirmed the demand to the extent of Rs.44,20,799/- being the service tax payable for the assessment years 2007-08 and 2011-12 in terms of the provisions of Section 73(1) of the Finance Act, 1994, apart from demanding interest and imposing penalty.

(3.) In the affidavit filed in support of the writ petition, the petitioner raised several grounds, touching upon the merits of the order passed by the respondent.

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ONLY SUCCESS LEARNING TECHNOLOGIES PRIVATE LIMITED Vs. THE ADDITIONAL COMMISSIONER OF SERVICE TAX, SERVICE TAX II

Referred Judgements :-

JUDGEMENT

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