M. RAMZAN & CO Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard learned Counsel appearing for the parties finally, by consent.

(2.) The Petitioner's case is that it had been engaged in providing works contract services and had been holding registration under Service Tax Law. Based on certain investigation, a show cause notice dated 20.04.2012 had been issued to Petitioner proposing recovery of service tax to the tune of Rs. 3,78,88,322/- alongwith interest and to impose penalties with reference to allegations levelled therein.

(3.) Ms. Manasi Patil, learned counsel for the petitioner submits that in the ensued proceedings before adjudicating authority, certain amounts were deposited on various dates aggregating to Rs. 32,12,000/- towards service tax demanded under the show cause notice purporting to give its particulars in a table in paragraph 5 of the Petition, and purporting to support the same by copies of corresponding challans annexed to the Writ Petition. It is contended that in the proceedings, the Commissioner had been apprised of deposit of amount of Rs. 32,12,000/- towards the outstanding demanded amount, supporting the same with the challans.