Customs, Excise and Gold Tribunal - Delhi
Madhya Pradesh Consultancy ... vs C.C.E. on 1 August, 2007
ORDER C.N.B. Nair, Member (T)
1. Heard both sides and perused the record.
2. The Misc. application seeks permission to present additional materials. The same is allowed.
3. Service Tax demand has been made against the appellant by treating the services provided to various Govt. agencies as Management Consultancy and Engineering Consultancy service.
4. We have been taken through relating to the engagement. It is seen that the nature of the work is field evaluation and data collection about various projects launched by the Govt. like afforestation. Prima-facie, we are of the view that there is no Management Consultancy or Engineering Consultancy in the performance of such services.
5. Tax demand is not prima-facie sustainable. Stay application is allowed and recovery stayed till the disposal of the appeal.
Order dictated in the open Court.