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Bombay High Court

The Commissioner Of Central Tax And ... vs Lic Housing Finance Ltd on 5 July, 2023

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

2023:BHC-OS:6082-DB

                                                                                               902-cexa [email protected]

          Prajakta Vartak
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                       CENTRAL EXCISE APPEAL NO. 37 OF 2021
                                                     WITH
                                       CENTRAL EXCISE APPEAL NO.38 OF 2021

                      The Commissioner of Central Tax and
                      Central Excise, Mumbai                                           ..Appellant
                                  Vs.
                      LIC Housing Finance Limited                                      ..Respondent

                                                      AND
                                        CENTRAL EXCISE APPEAL NO. 3 OF 2021
                                                      WITH
                                        CENTRAL EXCISE APPEAL NO.2 OF 2021
                                                      WITH
                                        CENTRAL EXCISE APPEAL NO.8 OF 2021
                                                      WITH
                                        CENTRAL EXCISE APPEAL NO.7 OF 2021

                      LIC Housing Finance Limited                                      ..Appellant
                                  Vs.
                      The Commissioner of CGST and
                      Central Excise, Mumbai                                           ..Respondent
                                                  __________

                      Mr. Jitendra Motwani i/b. Economic Law Practice for Appellant.
                      Mr. Karan Adik with Mr. Ram Ochani for Respondent.
                                                    __________

                                                     CORAM : G. S. KULKARNI &
                                                             JITENDRA JAIN, JJ.

DATE : JULY 05, 2023 P.C.:

1. Called out for speaking to the minutes of the order dated 22 June, Page 1 of 2
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2. In the order dated 22 June, 2023, on page 3, delete the question of law as recorded in paragraph 3 and substitute the same as under:-

"(ii) Whether, in the facts and circumstances of the present matter, the impugned Order is liable to be set aside and the captioned Appeal is liable to remanded back to the Tribunal for reconsideration on account of the fact that the decision of Housing & Development Corporation Ltd. v. Commissioner (2012 (26) S.T.R. 531 (Tri. - Ahmd.) (which was followed by the Tribunal in the impugned Order) has been subsequently overruled by the Larger Bench of the Tribunal in Commissioner of Service Tax, Chennai v. Repco Home Finance Ltd. (2020 (42) G.S.T.L. 104 (Tri. - LB))?

3. The order be corrected accordingly and be made available to the parties.

[JITENDRA JAIN, J.] [G. S. KULKARNI, J.] Page 2 of 2

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