M/s. Larsen And Toubro Ltd. Vs C.S.T., Delhi

Customs, Excise And Service Tax Appellate Tribunal Principal Bench, New Delhi 6 Oct 2015 Service Tax Stay Application No. 59278 Of 2013, Service Tax Appeal No. 58658 Of 2013 (2015) 10 CESTAT CK 0003
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Service Tax Stay Application No. 59278 Of 2013, Service Tax Appeal No. 58658 Of 2013

Hon'ble Bench

G. Raghuram, J; R. K. Singh, Technical Member

Advocates

N. Venkatraman, S. Ramakrishna, Amoha, Amresh Jain

Final Decision

Allowed

Acts Referred
  • Customs Act, 1962 - Section 67(3)

Judgement Text

Translate:

SI.

No.",Grounds of Demand,"Impugned demand of Service Tax

(Rs.)

1.,Mobilisation advance paid by clients,"19,58,81,601.00

2.,DMRC IT Park Contract Turnover,"7,85, 15,965.00

3.,Rejection of Abatement option,"55,18,93,566.00

4.,Rejection of Composition Option,"42,41,97 ,679.00

,Total,"1,14,04,88,811.00

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Case Metadata
  • Ck Citation: (2015) 10 CESTAT CK 0003
  • Coram: G. Raghuram, J; R. K. Singh, Technical Member
  • Bench: Division Bench
  • Advocates: N. Venkatraman, S. Ramakrishna, Amoha, Amresh Jain
  • Result: Allowed
Referenced Acts & Sections
  • Customs Act, 1962 - Section 67(3)
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