Custom, Excise & Service Tax Tribunal
Commissioner, Central Excise-Jaipur I vs Rajcomp Info Services Limited on 18 February, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
SERVICE TAX APPEAL NO. 51698 OF 2017
(Arising out of Order-in-Original No. ALW-EXCUS-O-I-O-COM-73/16-17 dated
16.01.2017 passed by the Commissioner, Central Excise & Service Tax, Alwar)
The Commissioner, ...Appellant
Central Excise, Jaipur
VERSUS
M/s Rajcomp Info Service Limited ....Respondent
st
Yojna Bhawan, C-Block, 1 Floor,
Tilak Marg, C-Scheme, Jaipur, (Raj.)
APPEARANCE:
Dr. Neha Garg, Authorized Representative of the Department
Shri B.L. Narasimhan and Ms. Shagun Arora, Advocates for the Respondent
CORAM: HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT
HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL)
Date of Hearing: 24.11.2021
Date of Decision: 18.02.2022
ORDER
The appeal is dismissed. For order, see order of date passed in Service Tax Appeal No. 50631 of 2017.
(JUSTICE DILIP GUPTA) PRESIDENT (P. V. SUBBA RAO) MEMBER (TECHNICAL) Shreya