Custom, Excise & Service Tax Tribunal
Vatsal Resources Pvt Ltd vs Surat-I on 15 July, 2022
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.3
Service Tax Appeal No.10025 of 2020
(Arising out of OIA-CCESA-SRT-APPEALS-PS-542-2018-19 dated 09/11/2019 passed by
Commissioner ( Appeals ) Commissioner of Central Excise, Customs and Service Tax-
SURAT-I)
VATSAL RESOURCES PVT LTD ......Appellant
A/O-04, Shakuntal Near Sanghvi Tower, Gujarat Gas Circle, Adajan Surat Ring Road
Surat
Surat, Gujarat
VERSUS
C.C.E. & S.T.-SURAT-I ......Respondent
New Building...Opp. Gandhi Baug,
Chowk Bazar,
Surat, Gujarat - 395001
APPEARANCE:
Shri Jigar Shah & Shri Ambarish Pandey, Advocates for the Appellant
Shri R.P Parekh, Superintendent (Authorized Representative) for the Respondent
CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR
HON'BLE MEMBER (TECHNICAL), MR. RAJU
Final Order No . A/ 10802 /2022
DATE OF HEARING: 08.02.2022
DATE OF DECISION: 15.07.2022
RAMESH NAIR
The present appeal is directed against the impugned Order-In-Appeal
No. CCESA-SRT (APPEALS) PS-542/2018-19 dated 09.11.2019 passed by
the Commissioner (Appeals) CGST &Central Excise, Surat.
2. The brief facts of the case are that the appellant are engaged in
providing of various services. Acting on the intelligence that M/s Forward
Resources Pvt. Ltd. and other firms operated by and related to the directors
of the said company were indulging in evasion of Service tax, search was
conducted and during the search number of documents related to income
tax TDS statements, copies of Balance Sheet /audit reports, bank statement
were seized and statement of Shri JagdishchandraSomani Director of M/s
Forward Resources Pvt. Ltd. was recorded. Statement of Shri Manoj V.
Rajak, Director of Appellant was also recorded. The Investigation revealed
that appellant was engaged in providing different services to different clients
as detailed in TDS statement and had received the service charges. During
the investigation, the Appellant deposited Rs. 50,00,000/- towards their
Service tax liability. Investigation also revealed that Appellant have provided
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taxable service under ‗Business Auxiliary Service' , ―Advertising Agency
Service', ‗Market Research Agency Service', ‗Management or Business
Consultancy Service' and for that they have charged and collected service
tax, but failed to deposit the service tax to the government exchequer.
Accordingly, show cause notice dated 29-09-2017 was issued proposing the
Service tax demand along with interest and penalty. The Additional
Commissioner, Surat vide Order-In-Original No. 47/ADJ/ADC-CSM/OA/2017-
18 dated12.04.2018confirmed the demand of service tax along with interest
and penalty. Feeling aggrieved, the appellant filed an appeal before the
Commissioner (Appeals) who by impugned order -in-appeal dated 09-11-
2018 upheld the order passed by the Additional Commissioner and dismissed
the appeal. Aggrieved by the impugned order-in-appeal present Appeal has
been filed.
3. Shri Jigar Shah, Learned Counsel along with Shri Ambarish Pandey,
Advocate appearing on behalf of the appellant submits that the impugned
proceedings are without Jurisdiction, unconstitutional and erroneous, as the
department completely failed to comply with the constitutional scheme so
applicable after the enactment of the Central Goods and Service tax Act,
2017. In the present case, the legislature has omitted the provisions of
Chapter -V of the Finance Act, 1994. Thus, Section 6 of the General Clauses
Act, 1897 shall not be applicable in view of the Judgment of Hon'ble
Supreme Court in case of Rayala Corporation Vs. Directorate of
Enforcement, 1969 (2) SCC 412, supra. Therefore, no proceedings can be
initiated, and no liability can be fastened by the Government in respect of
any alleged violation or non-compliance of the provisions contained in
Chapter -V of the Finance Act, 1994 as omitted vide Section 173 of CGST
Act. The initiation of the proceedings vide the present show cause notice and
the confirmation of demands by the impugned order is without jurisdiction,
unconstitutional and erroneous and hence, deserves to be quashed and set
aside.
3.1 He submits that Appellant had already made a payment of Service tax
to tune of Rs. 50,00,000/-. The said amount was paid by the Appellant in the
nature of deposit and to avoid the harassment by the officials of the
Department. In the show cause notice the department has wrongly
considered several activities as taxable at the end of the Appellants, while
the said services are non- taxable or taxable at the end of the recipient
under reverse charge mechanism.
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3.2 He further submits that the services provided by the Appellants to
their clients namely M/s CMIPL are chargeable to service tax under the
reverse charge mechanism. The Applicable Service tax liability is to be
discharged by the clients of the Appellant and therefore, no service tax
liability can be fastened against the Appellant. The nature of services
provided by the Appellant to M/s CMIPL was pertaining to goods transport
agency. For providing the aforesaid GTA Service, the Appellant hired the
vehicles from M/s Vaibhav Roadways, Mumbai.
3.3 The Service provided by them to their client M/s IndusInd Bank Ltd.
pertained to arranging of various advertising sites such as hoarding, banners
and posters across the India, which was under the negative list at the
relevant time. The show cause notice wrongly proposes the recovery of the
service tax on the above transaction from the Appellant and the impugned
order wrongly confirmed the recovery thereof from the Appellant.
3.4 He submits that the impugned order failed to consider that the show
cause notice invoked wrong provision of the Finance Act, 1994 to demand
Service tax. The demand of Service tax should have been proposed under
Section 73A of the Finance Act, 1994 and not under Section 73. Therefore,
there can be no demand of Service tax as the impugned order is passed
without jurisdiction and hence liable to be quashed and set aside. He placed
reliance on the following decisions
Checkmate Industries Services Vs. CCE, Pune -III, 2016(44)S.T.R. 290
(Tri. -Mumbai)
M/s Fusion India Inc V. CCE & ST., Lucknow- 2018(11)TMI 358 -
CESTAT Allahabad.
3.5 He also submits that the show cause notice proposes to recover
service tax amounting to Rs. 1,16,59,641/- under Section 73 of the Finance
Act, 1994 which is the provision for recovery of Service tax. However, the
show cause notice failed to invoke the relevant provision for charging of
service tax on alleged activities. In the Finance Act, 1994, Section 66B
provides for levy of Service tax on services other than those services
specified in the negative list. Since the charging provision was not invoked,
no demand is sustainable. He placed reliance on the decision in the case of
Frisco Foods Pvt. Ltd. Vs. Commissioner, Customs & Central Excise,
Dehradun - 2022-VIOL-49-CESTAT-Del-ST.
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3.6 He also submits that the show cause notice baldly alleged that the
Appellant have rendered taxable services. However, the show cause notice
does not analyse the activities allegedly carried out by the Appellants and
whether the same would fall within the definition of any taxable services. It
is settled principle of law that unless and until the clear analysis of the
activity done by the assessee is carried out, demand of service tax cannot be
confirmed. He placed reliance on the following decisions.
United Telecom 2011(22) STR 571 (Tri. -Bang)
Swapnil Asnodkar 2018 (10) GSTL 479 (Tri.- Mumbai)
Balaji Enterprises 2020 (33) GSTL 97 (Tri. Del)
ITC Ltd. 2014 (33) STR 67 (Tri. Del)
Kafila Hospitality & Travels Pvt. Ltd. Vs. Commissioner, Service tax,
Delhi. 2021 (3) TMI 773-CESTAT New Delhi (LB)
3.7 He also argued that during the course of search at the premises of the
Appellant no documents like invoice/ debit notes raised on the customers
were found. Therefore, the revenue authorities sought these documents
from the recipient/ customers of the Appellant's services. The revenue have
failed to prove the case that the Appellants have collected the Service tax
from their customers and not deposited with the Government. Appellant
have never collected the Service tax from their customers. The alleged
invoices referred to as being raised by the Appellant are not available in the
records of the Appellant, nor has the department added the same in the
relied upon documents. Show Cause Notice alleges collection of Service tax
from their customers but the documents like debit notes which are so called
supplied by the recipients are not authenticated. There is no evidence
produced by the revenue that these documents were provided by the
recipients/ customers of the Appellant.
3.8 He further submits that demand of service tax is based on the
definition of Services existed prior to 01.07.2012. However, the entire period
of dispute in the present case is falling on or after 01.07.2012. The demand
of service tax on the definition based in erstwhile regime cannot be
confirmed. The show cause notice has failed to analyse the transactions
properly and mechanically raised the demand of Service tax. He placed
reliance on the following decisions:
Maharashtra Industrial Development Corporation 2014(36)STR1291
(Tri.- Mum)
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Frisco Foods Pvt. Ltd. Vs. CCE, Dehradun 2022-VIOL-49-CESTAT-Del-
ST
3.9 He further submits that the impugned order relies upon 26AS
statements for confirming liability of Service tax. The demand of Service tax
cannot be based solely on that basis. He placed reliance on the decisions in
M/s Ved Security Vs. CCE, Ranchi-III, 2019(6)TMI 383-CESTAT, Kolkata and
M/s Lord Krishna Real Infra Pvt. Ltd. Vs. CCE, Noida 2019(2) TMI 1563-
CESTAT Allahabad.
3.10 He also submits that the department has recorded statements of the
Directors of the Appellant under applicable provisions of the Finance Act,
1994. Section 9D of Central Excise Act, 1994 provides that a statement
made and signed by a person before any Central Excise Officer during the
course of inquiry or proceeding shall be relevant for the purpose of proving
any prosecution for an offence under the Act. The statement recorded should
be first admitted as evidence in accordance with the procedure prescribed in
this regard by Section 9D(1)(b) of the Act. The Procedure prescribed in sub-
section (1) of Section 9D is required to be scrupulously followed, as much in
the adjudication proceedings as in criminal proceedings relating to
prosecution. He placed reliance on decisions M/s G-Tech Industries Vs.
Union of India 2016 (6) TMI 957-P&H - HC.
3.11 He submits that for the search proceedings, provisions of Code of
Criminal Procedure, 1973 (2 of 1974) shall apply. The provisions of CrPC
require that the Panchas ought to be the persons from the same locality who
are respected and not dis-reputed. In the present case, the Panchas
identified by the officials of the department were of a different locality. Thus,
the entire search proceeding stands vitiated for want of proper procedure.
3.12 He also submits that it is a settled principle of law that in absence of
corroborative evidence when the only relied upon document by the officers is
disputed by the assessee, the assessee cannot be penalized for the same.
He placed reliance on the following decisions.
CCE Vs Ravishankar Industries Ltd. 2002 (150) ELT 1317 (Tri.
Chennai)
Kashmit Vanspati (P) Ltd. Vs. CCE 1989 (39) ELT 655 (Tribunal)
Shabroc Chemicals Vs. CCE 2002 (149)
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T.G.L. Poshak Corporation Vs. CCE 2002(140) ELT 187 (Tri.- Chennai)
Ruby Cholorates (P) Ltd. Vs CCE 2006 (204) ELT 607 (Tri. Chennai)
Charminar Bottling Co. (P) Ltd. Vs. CCE, 2005 (192) ELT 1057
Nagubai Ammal & Others Vs. B. Shama Rao, AIR 1956 SC 593
3.13 Without prejudice he also submits that demand is barred by limitation.
No suppression of facts on the part of the Appellant is proved. Mere failure
or omission on the part of the assessee to disclose some information to the
department will not amount to suppression of facts. There must be a
deliberate attempt on the part of the assessee to suppress the facts from the
Department with an intention to evade payment of Service tax which is
absent in this case. He placed reliance on the following decisions:
Padmini Prodcuts Vs. CCE 1989(43)ELT 195(SC)
CCE Vs Chemphar Drugs & Liniments 1989 (40) ELT 276 (SC)
Gopal Zarda Udyog Vs. CCE 2005 (188) ELT 251 (SC)
Lubri -Chem Industreis Ltd. Vs. CCE 1994 (73) ELT 257 (SC)
Anand Nishikawa Co. Ltd. Vs. CCE 2005 (188) ELT 149 (SC)
4. Shri R.P Parekh, Learned Superintendent (Authorized Representative)
appearing on behalf of the revenue reiterates the finding of the impugned
order and submits that Appellant have filed fresh and new evidences before
the Bench by submitting for the first time which is not permissible
4.1 New grounds and documents may only be admitted according to the
procedure prescribed under Rule 23 of CESTAT (Procedure) Rules, which has
not been complied with. The additional arguments tendered by the
Appellant now have not been first observed by the Adjudicating Authority.
The fresh evidences/documents are not allowed in Tribunal. He placed
reliance on the following decisions:
(i) Kneader House Vs. CCE, Delhi -I 2013 (290) ELT 249 (Tri- Delhi)
(ii) Sterlite Industries (I) Ltd. Vs. CCE Tirunelvelli 2017(357)ELT 161
(Tri- Chennai)
4.2 He argued that for the GTA service rendered the Appellant have only
produced Debit Note/ Consignment note. No supporting details was
produced.
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4.3 He further submits that Section 73 covers the tax not paid or short
paid, which covers the demand made of service tax in present case, while
Section 73A covers only two situations viz. 73A (1) covers tax collected in
excess than the prescribed rate and 73A(2) covers the situation where any
amount representing as service tax has been collected which was not liable
to be paid. Here, in this case none of the above two situations is there. He
placed reliance on the decision of Bajaj Allianz Life Insurance Co. Ltd. Vs.
Commissioner of C.E. & S.T., Pune -III (Mumbai -Tri.).
4.4 He further argued that contention of the Ld. Counsel that Section 73A
should have been invoked instead of Section 73 in this case is absolutely
incorrect. Even if it is admitted that it is inadvertently made by mistake, it
should not vitiate SCN. He placed reliance on the following decisions.
Swami Communication Vs. Commr CGST, Kolhapur - 2019(27)GSTL
562 (Tri. Mumbai)
Indus Integrated Information Mgmt Ltd. Vs. Pr. Commr of ST. Kolkata
- 2018 (14) GSTL 24 (Cal.)
4.5 All the service recipient of the Appellant have admitted to have paid
the service tax alongwith value of service. The appellant suppressed the
material facts from the Department and therefore extended period of
limitation will be applicable.
5. We have gone through the submissions made by both sides and
perused the case records. The Ld. Departmental representative strongly
argued that the Appellant have filed fresh and new evidences before this
Tribunal by submitting for the first time and said fresh evidence/documents
are not allowed. In this context we are of the view that this Tribunal being
the final fact finding authority can consider the additional
documents/arguments. On this legal issue we take note of the decision of
the Hon'ble Supreme Court (Three Member Bench), in the case of National
Thermal Power Co. Ltd. v. Commissioner of Income Tax, reported in 1998
(99) E.L.T. 200 (S.C.), which is to the effect that the Tribunal has
jurisdiction to examine the question of law which arises on facts, as found by
the authorities below, and having bearing on tax liability of assessee, even
though said question was neither raised before the lower authorities nor in
appeal memorandum before the Tribunal, but sought to be added later as an
additional ground by a separate letter.
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5.1 In the matter of Devangere Cotton Mills Ltd. v. Commissioner -- 2006
(198) E.L.T. 482 (S.C.) the question arose whether the third member of the
Customs, Excise and Gold (Control) Appellate Tribunal to whom the case was
referred on difference of opinion between the Bench of two members could
permit an additional ground to be raised under Rule 10 of the Customs,
Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982. The
Supreme Court held that the Tribunal has got wide power to hear and
consider a new ground and decide the appeal. The relevant observations are
as follows :
"Rule 10 of the 1982 Rules allows the parties to urge grounds not taken
in the appeal provided the Tribunal grants leave to the parties to do so.
The Tribunal has also been given a wide power to decide the appeal on
grounds not taken in the memorandum of appeal. The only limitation on
this power of the Tribunal is that the party affected must be given an
opportunity of being heard in respect of the new grounds sought to be
urged. According to M/s. Davangere Cotton Mills Ltd., the issue had been
raised originally before the Tribunal and again before the third member
when it was referred to the third member on a difference of opinion.
Revenue had ample opportunity of dealing with the submission. Besides,
it was submitted, that the issue was in any event being agitated in the
matter of M/s. Coats Viyella (India) Ltd. and there was no question of
taking the Revenue by surprise.
We are of the view that the Tribunal did err in refusing to hear the
appellant only on the ground that the ground had not been raised earlier.
Rule 10 was sufficiently widely framed to allow the Tribunal to do so.
Having regard to the fact that the Tribunal was itself considering the issue
on a contested (sic connected) hearing there was no reason why the
appellant should have been shut out from pleading its case on the same
basis."
In the matter of Utkarsh Corporate Service Vs. CCE, 2014 (34) STR (35)
(Guj.) the Hon'ble Gujarat High Court also held that additional legal grounds
can be raised before any authority. The relevant para reproduced below:
"11. On the basis of the aforementioned discussion, we are of the firm
opinion that both, Commissioner (Appeals) and the Tribunal have
committed error in not considering the additional grounds raised by the
appellant before it. As it could be noted very clearly that these were the
legal grounds which could have been raised at an stage before any
authority as laid down in the decision rendered in case of Sanghvi
Reconditioners Pvt. Ltd. v. Union of India (supra) on which the
Commissioner (Appeals) sought to rely upon and the said proposition
hardly requires any further elaboration and yet both the authorities
having failed to entertain these new legal grounds for which already the
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facts were existing on record, the appellant has succeeded in convincing
us of a need to interfere with the orders of both the authorities by
answering the question framed in its favour.
12. Resultantly, impugned orders of both the authorities are hereby
quashed and set aside. Parties are requested to be relegated to the
Commissioner (Appeals) for consideration of these issues afresh.
Accordingly, the Commissioner (Appeals) is directed to examine all the
grounds raised before it by both the sides in accordance with law and
both the parties are directed to cooperate in proceeding with the matter
with requisite promptness. Appeal is, accordingly, allowed. Rule is
confirmed. No order as to costs."
In view of the above precedent law, we are of the considered opinion that
the Law/Rules has not precluded CESTAT from considering new grounds/
evidence. We do not find merit in the pleas of the Ld. Departmental
representative in this regard.
5.2 We find that in the present matter it is on record that during the
search at the premises of the Appellants, no invoices/ debit notes etc.,
raised to their customers were found. The department in the present matter
recovered/called the said alleged debit notes/ invoices from the customers.
Further TDS Statement and other financial statement also seized by the
department from the business premises of M/s Forward Resources Pvt. Ltd.
However, presumption of documents in certain cases under Section 36A of
the Central Excise Act is available only when the documents are produced by
or seized from the custody or control of the person concerned. For the sake
of convenience and ready reference Section 36A of Central Excise Act, 1944
is reproduced below:-
Section 36A. - Presumption as to documents in certain
cases. - Where any document is produced by any person or has
been seized from the custody or control of any person, in either
case, under this Act or under any other law and such document is
tendered by the prosecution in evidence against him or against him
and any other person who is tried jointly with him, the Court shall,
-
(a) unless the contrary is proved by such person, presume -
(i) the truth of the contents of such document;
(ii) that the signature and every other part of such document which purports to be in the handwriting of any particular person or which the Court may reasonably assume to have been signed by, or 10 | P a g e ST/10025/2020 -DB to be in the handwriting of, any particular person, is in that person‟s handwriting, and in the case of a document executed or attested, that it was executed or attested by the person by whom it purports to have been so executed or attested;
(b) admit the document in evidence, notwithstanding that it is not duly stamped, if such document is otherwise admissible in evidence.
In view of above Section 36A of Central Excise Act, 1944 it is only when such document is tendered in evidence against the person who produced the same or from whose custody or control it was seized that the presumption under Section 36A is available. In the present case admittedly none of the alleged invoices / documents was produced by the Appellant or seized from the Appellant's premises or control. In view of the above, when the presumption under Section 36A is not available. The burden of proof is squarely on the Department to prove that the source documents are related to the Appellant and that any taxable services under the source documents were actually provided by the Appellant. This burden has not been discharged in the present case. The department could not have simply accepted the customers' documents provided by them on its face value and the same needed strict corroboration which is completely absent in the present case.
5.3 Further, the Section 83 of the Finance Act, 1994 states that sections of the Central Excise Act 1944, as stipulated and in force from time to time shall apply so far as may be in relation to Service Tax as they apply in relation to duty of excise. Section83 of the Finance Act reads as under : -
"83. Application of certainprovisions of Act 1 of 1944. - The provisions of the following sections of the Central Excise Act, 1944, as in force from time to time, shall apply, so far as may be, in relation to ServiceTax as they apply in relation to a duty of excise :-
sub-section (2A) of section 5A, sub-section (2) of Sections 9A, 9AA, 9B, 9C, 9D, 9E, 11B, 11BB, 11C, 12, 12A, 12B, 12C, 12D, 12E, 14, 15, 15A, 15B, 31, 32, 32A to 32P (both inclusive), 33A, 34A, 35EE, 35F, 35FF, to 35-O (both inclusive), 35Q, 35R, 36, 36A, 36B, 37A, 37B, 37C, 37D, 38A and 40."
11 | P a g e ST/10025/2020 -DB In view of the above section 83 of the Finance Act, 1994 a relevant section 9D is applicable in the case of service tax matters. The department for confirmation of service tax demand also relied on the statement of director of Appellant company and statement of Shri Jagdishchandra Somani, Director of M/s Forward Resources Pvt. Ltd. However, it is settled law that though the admission is extremely important piece of evidence but it cannot be said to be conclusive and it is open to the person whohas made the admission to show that this is incorrect. We also note that there are numerous decisions of the Tribunal laying down that such admission of persons, cannot be considered to be conclusive evidence to establish the guilt of the assessee. Burden of proof is on the Revenue and same is required to be discharged effectively. The details contained in records of service recipient cannot be accepted as admissible piece of evidence. Moreover, none of the persons on whose statements reliance was placed by the department were cross-examined. The Hon'ble P & H High Court in case of M/s. G-Tech Industries Ltd. v. Union of India [2016 (339) E.L.T. 209 P&H] has held that Section 9D of the Act has to be construed strictly, as mandatory and not merely directory. The Hon'ble High Court in the matter of Jindal Drugs Pvt. Ltd. Vs. Union of India 2016 (340) E.L.T. 67 (P & H) also held that:
"19. Clearly, therefore, the stage of relevance, in adjudication proceedings, of the statement, recorded before a Gazetted Central Excise Officer during inquiry or investigation, would arise only after the statement is admitted in evidence in accordance with the procedure prescribed in clause (b) of Section9D(1). The rigour of this procedure is exempted only in a case in which one or more of the handicaps referred to in clause (a) of Section9D(1) of the Act would apply. In view of this express stipulation in the Act, it is not open to any adjudicating authority to straightaway rely on the statement recorded during investigation/inquiry before the Gazetted Central Excise Officer, unless and until he can legitimately invoke clause (a) of Section9D(1). In all other cases, if he wants to rely on the said statement as relevant, for proving the truth of the contents thereof, he has to first admit the statement in evidence in accordance with clause (b) of Section9D(1). For this, he has to summon the person who had made the statement, examine him as witness before him in the adjudication proceeding, and arrive at an opinion that, having regard to the circumstances of the case, the statement should be admitted in the interests of justice."
12 | P a g e ST/10025/2020 -DB In the present matter the Adjudicating Authority has failed to follow the requirement of Section9D of the Act regarding examination in chief of witness, therefore demand of service tax on the basis of statements of persons not sustainable.
5.4 We find that in the present matter for confirmation of service tax demand revenue also relies upon the TDS /26As Statement. The said statement under provisions of Income Tax Act, 1961 is an Annual Consolidated tax statement. Income tax and service tax are two different/ separate and independent Act and their provisions operating in two different fields. Therefore by relying the 26AS /TDS Statement under the Service Tax Act, demand of service tax cannot be made. We also find the support from the decision of M/s Ved Security Vs. CCE, Rachi -III 2019(6) TMI 383 CESTAT, Kolkata wherein it was held that the value of taxable services cannot be arrived at merely on the basis of the TDS statements filed by the clients inasmuch as even if the payments are not made by the client, the expenditure are booked based on which the form 26AS is filed, which cannot be considered as value of taxable services for the purpose of demand of Service tax.
5.5 In the matter of Synergy Audio Visual Workshop Pvt. Ltd. Vs. Commr. of S.T. Bangalore 2008 (10) S.T.R. 578 (Tri. - Bang.), the Tribunal observed as under :
"The other ground is for confirming demands is that the appellants had shown certain amounts due from the parties in their Income Tax returns and Revenue has proceeded to demand Service Tax on this amount shown in the Balance Sheet. The appellants have relied on large number of judgments which has settled the issue that amounts shown in the Income Tax returns or Balance Sheet are not liable for Service Tax. In view of these judgments, the appellant succeed on this ground also. The impugned order is set aside and the appeal is allowed."
In the matter of Calvin Wooding Consulting Ltd. Vs. Commissioner of C.Ex. Indore 2007 (7) S.T.R. 411 (Tri. - Del.) also Tribunal observed as under :
21. The liability of the recipient cannot arise merely from the fact that, the income-tax was deducted at source, which was the requirement of the Income-tax Act, on the recipient who made payment to the foreign supplier. Such a statutory requirement, as 13 | P a g e ST/10025/2020 -DB exists under the Income-tax law on the person making the payment to deduct tax at source, as a tax collecting agency of the Revenue, does not exist under the provisions of the ServiceTax law, and no obligation was cast upon the recipient of the service to make any deduction from the amounts payable by way of consideration, under the statutory provisions. Authorization to pay Servicetax under a contractual arrangement which obliged the recipient to pay the tax and file return, was a matter distinct and different from a statutory obligation to make tax deduction as a collecting agency, as envisaged under the Income-tax law. The Commissioner (Appeals) has, therefore, rightly set aside the orders-in-original insofar as respondent of Service Tax Appeals Nos.
170, 171 and 173 of 2005 was concerned.
In the matter of Commissioner of C.Ex. Jaipur-I Vs. Tahal Consulting Engineers Ltd. - 2016(44) S.T.R. 671 (Tri. Del) the Tribunal also observed as under :-
2. The brief facts of the case are that respondents are engaged in providing taxable service. Certain proceedings were initiated against them for not paying the Service Tax mainly on the basis of income-tax return filed by them at Jaipur. It is the case of the Revenue that the respondent failed to discharge the Service Tax on full taxable value as reflected in the income-tax returns.
Accordingly, the original authority, after due process, confirmed the Service Tax of Rs. 8,25,789/- under the category of „Consulting Engineer service‟. He also imposed penalties under various sections on the respondent. On appeal by the respondent, the learned Commissioner (Appeals) vide impugned order set aside the Order- in-Original and allowed the appeal. Aggrieved by this, Revenue is in appeal.
3. The main grounds of appeal is that respondent could not produce documentary evidence about Service Tax payment properly for the impugned period at Chandigarh and Lucknow. The ST-3 return filed at Chandigarh and Lucknow did not tally with income-tax return filed in Jaipur office.
4. We have heard the AR who reiterated the grounds of appeal. None represented the respondent.
5. We find that Commissioner (Appeals) examined the respondents appeal against confirmation of demand and allowed the same mainly on the ground that income-tax return cannot be the basis for demanding Service Tax. Further, the respondent‟s contention that they have rendered services outside the jurisdiction of Rajasthan and have discharged the Service Tax in Chandigarh and Lucknow, could have been verified with the concerned jurisdictional Chandigarh Commissionerate office. Departmental authority at Jaipur have no jurisdiction to proceed against the respondent for demanding Service Tax without any evidence of 14 | P a g e ST/10025/2020 -DB taxable service being provided within their jurisdiction. We find that there is nothing in the grounds of appeal which makes us to interfere with the finding of the learned Commissioner (Appeals). The appeal did not advert to any assertion as to how the Service Tax demand can be made when there is no evidence to any taxable service having been rendered in the Jurisdiction of Rajasthan. No inquiries have been conducted by the Revenue to support their case. As such, we find that present appeal is without merit and accordingly, the same is dismissed.
In view of the above legal position, we are of the view that the demand of services tax is not sustainable on the basis of TDS /26AS statements.
5.6 Without prejudice, we also find that when the Service tax is demanded on alleged services, it is the responsibility of the department to show that the appellant had rendered these services to customers with positive evidences. In the present case department failed to do so. The impugned show cause notice alleged that service provided by the Appellant to M/s Consumer Marketing (India) Pvt. Ltd. , as commission agent taxable to Service tax under ―Business Auxiliary Service‖. In this regard we find that Appellant submitted the Affidavit along with copies of consignment notes /Debit note raised to the M/s Consumer Marketing (India) Pvt. Ltd. and invoices raised by the transporters to the appellant. The said documents clearly established that the nature of the service provided by the Appellant to M/s Consumer Marketing (India) Pvt. Ltd. are in the nature of Goods Transport Agency service. We noticed that in terms of Notification No. 30/2012 -ST dtd. 20.06.2012 on GTA service, service tax is to be paid by the recipient of services and appellant does not become a person liable for payment of service tax in this case. Therefore, demand of service tax is not sustainable on services provided by Appellant to M/s Consumer Marketing (India) Pvt. Ltd.
5.7 Even if it is assumed that appellant have provided the business auxiliary service the impugned show cause notice has not specified under which clause of the definition of Business Auxiliary Service the activity of the Appellant falls, for determining the taxability of services, it very important. In the absence of the specification of the exact sub-heading under which the service fall, taxability of service cannot be decided. We find the support from the judgment passed in the case of United Telecoms Ltd. v. Commissioner of Service Tax - 2011 (22) S.T.R. 571 , Swapnil Asnodkar 2018(10)GSTL 479 (Tri.- Mumbai ) , Balaji Enterprises v. C. Ex. & S.T. - 2020 (33) G.S.T.L. 97 and ITC Ltd. 2014 (33)STR 67 (Tri. Del) (supra).The said decisionsare 15 | P a g e ST/10025/2020 -DB squarely applicable to the facts of the present case and hence we find that the demand for service tax cannot be sustained on this ground also.
5.8 The department also contended that services provided by the Appellant to M/s Indusind Bank Ltd. are taxable under ―Advertising Agency Service‖. In the present case Appellant along with affidavit submits the copy of invoices issued to M/s Indusind Bank Ltd.. From the said invoice we observed that the invoices were issued for arranging of various advertising sites such as hoarding, banners and posters across India. The said service are covered under the negative list provided under Section 66D of the Act which reads as under
―Selling of space for advertisements in print media" .
Hence, we hold that no service tax demand is sustainable on service provided by Appellant to Indusind Bank Ltd.
5.9 As regard the service provided to M/s. Mohan Infosolution Pvt. Ltd.
and M/s Windsor Machine Ltd., we find that in submitted affidavit Appellant fairly admitted that they have paid the services tax on the taxable service provided to remaining entities viz., M/s Mohan Info Solutions Pvt. Ltd. and M/s Windsor Machines Ltd. amounting to Rs. 6,55,327/-. We find that when the tax amount stands already deposited before the issuance of show cause notice, Show Cause Notice was not required to be issued under Section 73(3) of Act. Since the tax amount already been deposited by the assessee, We do not find any reason to uphold the penalty extent to the said service tax deposit amount.
5.10 Further on the basis of documents/ records received from customers of Appellant, revenue alleged that they have collected the service tax payment. However on the basis of records of other persons it cannot be concluded that Appellant have collected the service tax from their customers. In the present matter revenue in support of their contentions nowhere produced any corroborative evidence in the form of Bank Details or any documents recovered from the business premises of the Appellant by which it can be concluded that Appellant have collected the Service tax. In the present matter department clearly failed to prove the case that Appellant have collected the service tax from their customers. 16 | P a g e ST/10025/2020 -DB 5.11 Since we decide the matter on the facts of the present case and on law as discussed above, we do not incline to deal with the other issues such as Limitation, demand to be made under Section 73 or 73A, omission of Chapter V the Finance Act, 1994 vide Section 173 of CGST Act etc. and the same are kept open.
6. As per our above discussion and finding, the demand of service tax (except the amount of service tax payable as per the appellant, admitted by the appellant and deposited as stated in the appellant's submission) interest and penalty is not sustainable and the same is accordingly set aside. The appeal is allowed in the above terms with consequential relief, if any, in accordance with law.
(Pronounced in the open court on 15.07.2022) RAMESH NAIR MEMBER(JUDICIAL) RAJU MEMBER (TECHNICAL) Geeta