Custom, Excise & Service Tax Tribunal
Onmobile Global Ltd vs Bangalore Service Tax- I on 19 June, 2025
ST/27337/2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. 1
Service Tax Appeal No. 27337 of 2013
(Arising out of Order-in-Appeal No. 146/2013 dated 26.04.2013
passed by the Commissioner of Central Excise (Appeals-II)
Bangalore.)
M/s. OnMobile Global Limited,
Tower #1 94/1C and 94/2
Veerasandra Village Appellant(s)
Attibele Hobli, Anekal Taluk
Electronic City Phase - 1
Bangalore - 560 100.
VERSUS
Commissioner of Central
Excise and Service Tax,
Bangalore Respondent(s)
No. 16/1, SP Complex, Lalbagh Road, Bangalore - 560 027. APPEARANCE:
Ms. Disha G, Advocate for the Appellant Mr. Neeraj Kumar, Superintendent (AR) for the Respondent CORAM: HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE MR PULLELA NAGESWARA RAO, MEMBER (TECHNICAL) Final Order No. 20841 /2025 DATE OF HEARING: 19.06.2025 DATE OF DECISION: 19.06.2025 PER : DR. D.M. MISRA Learned counsel for the appellant submits that they have availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, which has been accepted by the Department and discharge certificate has also been issued by the Designated Page 1 of 2 ST/27337/2013 Committee, which has also been produced on record. In view of the discharge certificate, the present appeal is dismissed.
(Order dictated and pronounced in Open Court.) (D.M. MISRA) MEMBER (JUDICIAL) (PULLELA NAGESWARA RAO) MEMBER (TECHNICAL) Gb/Raja...Page 2 of 2