Custom, Excise & Service Tax Tribunal
Hcl Technologies Ltd vs Ce & Cgst Noida on 18 December, 2025
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT No.II
Service Tax Appeal No.70718 of 2021
(Arising out of Order-in-Original No.50/Pr.Commr./ST/Noida/2020-21 dated
30/03/2021 passed by Commissioner of Central Goods & Services Tax, Noida)
M/s HCL Technologies Ltd., .....Appellant
(A-10-11, Sector-3, Noida-201301)
VERSUS
Commissioner of Central Excise &
CGST, Noida ....Respondent
(C-56/42, Renu Tower, Sector-62, Noida-201307)
APPEARANCE:
Shri Atul Gupta, Advocate for the Appellant
Shri Santosh Kumar, Authorised Representative for the Respondent
CORAM: HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL)
HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL)
FINAL ORDER NO.70883/2025
DATE OF HEARING : 14 October, 2025
DATE OF PRONOUNCEMENT : 18 December, 2025
SANJIV SRIVASTAVA:
This appeal is directed against Order-in-Original
No.50/Pr.Commr./ST/Noida/2020-21 dated 30/03/2021 passed
by Commissioner of Central Goods & Services Tax, Noida. By the
impugned order following has been held:-
"ORDER
(i) I confirm the demand of inadmissible credit
amounting to Rs. 23,50,19,907- (Rs. Twenty Three
Crores Fifty Lakhs Nineteen Thousand Nine Hundred
Seven only) availed by the party during the period
from April 2007 to September 2011 against M/s HCL
Technologies Ltd., A-10-11, Sector-3, Noida and
order the same to be recovered from them under
proviso to Section 73(2) of the Finance Act. 1994.
(ii) I order for recovery of interest on the confirmed
demand at the para (i) above, at the appropriate
rate as applicable from time to time from M/s HCL
Service Tax Appeal No.70718 of 2021
2
Technologies Ltd., A-10-11, Sector-3, Noida under
Section 75 of the Finance Act, 1994;
(iii) I impose a penalty of Rs. 23,50,19,907- (Rs. Twenty
Three Crores Fifty Lakhs Nineteen Thousand Nine
Hundred Seven only) upon M/s HCL Technologies
Ltd., A-10-11, Sector-3, Noida under Section 78 of
the Finance Act, 1994 and order to recover the same
from M/s HCL Technologies Ltd., A-10-11, Sector-3,
Noida.
(iv) I drop the balance demand proposed in the
impugned Show Cause Notice as discussed supra."
2.1 Appellant is a global IT services company engaged in the
development of SOFTWARE & Exporting thereof through internet
from its centers at Bangalore, Chennal, Gurgaon. Hyderabad etc
to various customers situated outside India. They are registered
with centralized registration No. AAACH1845PST001 for its 58
business premises across the county under the category of
Information Technologies Software Service" and certain other
taxable services i.e. Consulting Engineer Manpower Recruitment
Agency, Management Consultants Architect Services, Business
Exhibition Services, Business Auxiliary Services, Technical
Inspection & Certification Commercial Coaching and training
Advertising services, Information technology and software
services Sponsorship Services etc.
2.2 As the appellant is mainly exporting ITS/ITE Service as per
Export of Service Rules, 2005 they were not in position to utilize
Cenvat credit from its input services. They had applied their first
refund claim on 14.05.2009 under Rule 5 of Cenvat Credit Rules,
2004 read with Notification No.5/2006-CE (NT) dated 14th March,
2006 for the period from 16.05.2008 to 30.06.2008 along with
documents as required for claiming refund claim. For subsequent
periods they filed the refund claims at regular interval.
2.3 On scrutiny of the documents submitted along with the
refund claims filed, it was observed that appellant had irregularly
availed Cenvat credit
Service Tax Appeal No.70718 of 2021
3
of service tax paid on inadmissible services i.e. Insurance
Auxiliary Services, Advertising Services & Sponsorship
Services etc. which do not fall under the definition of input
services.
incomplete invoices which were not admissible to them as
per the provisions of Cenvat Credit Rules.
Details of such credit taken by the appellant are detailed
below:-
S. Period of Refund Inadmissible CENVAT Credit against
No
Insurance Auxiliary Out Door Catering Incomplete invoices
Services services and other services
1 April 07 To June 07 0 1,68,334 0
2 July 07 to Sep 07 0 1,66,738 0
3 Oct 07 to Dec 07 0 2,20,631 0
4 Jan 08 To March 0 2,02,518 0
5 April 08 to June 08 3,86,70,264 65,362 3,49,749
6 July 08 To Sep 08 24,06,146 2,49,879 51,16,877
7 Oct 08 to Dec 08 10,48,301 2,91,896 19,25,103
8 January to March 09 4,23,105 1,44,254 9,15,967
9 Apr 09 to June 09 30,00,786 2,30,226 0
10 July 09 to Sep09 6,78,934 1,55,114 0
11 Oct 09 to Dec 09 4,39,70,599 1,63,722 4,52,38,655
12 Jan 10 to March 10 15,14,404 1,67,280 41,64,879
13 April 10 to June 10 19,86,944 1,66,910 65,39,767
14 July 10 to Sep 10 4,70,60,772 1,27,561 13,40,872
15 Oct 10 to Dec 10 1,76,29,650 2,80,335 33,04,040
16 Jan 11 to March 11 10,26,731 2,74,712 50,40,469
17 April 11 to June 11 14.49,333 72,898 69,33,103
18 July 11 to Sep 11 0 786 1,30,37,723
TOTAL 16,08,65,969 31,49,154 9,39,07,204
Total Inadmissible Credit 25,79,22,317
2.5 Further it was observed that due to mis-statement/mis-
interpretation of the facts and information submitted/data at the
time of verification in respect of inadmissible input services i.e.
Advertising Service, Sponsorship service and Insurance Auxiliary
Services/General Insurance Service, the total inadmissible
refund of Cenvat credit of service tax paid has been erroneously
refunded to the appellant. Details of such erroneous refund claim
paid to the appellant are as follows:-
Period Input Service Total Erroneous
refund
Insurance Auxiliary Advertising Sponsorship
Service Tax Appeal No.70718 of 2021
4
May-Jun 08 36224447 0 0 36224447
Jul-Sep 08 0 2724017 150012 2874029
Oct-Dec 08 0 1215320 1980 1217300
Jan-Mar 09 0 2138937 127692 2266629
Apr-Jun 10 0 3720625 122302 3842927
Jul-Sep 10 0 3084111 315044 3399155
Oct-Dec 10 0 2288437 470653 2759090
Total 36224447 15171447 1187683 52583577
2.6 Show cause notice dated 19.10.2012 was issued to the
appellant asking them to show cause as to why:-
"(i) The inadmissible credit amounting to Rs.
31,05,05,904/- ((25,79,22,327/-+5,25,83,577/-) (Rs.
Thirty One Crores Five Lakhs Five Thousands Nine Hundred
Four)) availed by the party during the period from April
2007 to September 2011 should not be recovered under
the provisions of Rules 14 of the CENVAT Credit Rules,
2004 read with Section 73 of the Finance Act 1994 as
amended.
(ii) Interest on wrongly availed CENVAT Credit of should
not be demanded and recovered from them in terms of
Rules 14 of the CENVAT Credit Rules. 2004 read with
Section 75 of the Finance Act. 1994.
(iii) Penalty should not be imposed upon them under Rule
15 of the CENVAT Credit Rules, 2004 read with Section 78
of the Finance Act, 1994."
2.7 The said show cause notice was adjudicated as per the
impugned Order-in-Original referred in para 1 above.
2.8 Aggrieved appellant have filed this appeal.
3.1 We have heard Shri Atul Gupta learned Counsel appearing
for the appellant and Shri Santosh Kumar learned Authorized
Representative appearing for the revenue.
3.2 Arguing for the appellant learned Counsel submits that-
Extended period of limitation would not have been invoked
for the period April, 2007 to September, 2011. The show
cause notice has been issued invoking the extended period
of limitation on 24.04.2012. Nothing has been suppressed,
Service Tax Appeal No.70718 of 2021
5
statements etc. permitting invocation of extended period
of limitation or as provided by the proviso to Section 73(1)
are present in this case. Reliance is placed on the following
decisions:-
o Nizam Sugar Factory [2006 (197) ELT 465 (SC)]
o Reliance Industries Ltd. [2023 (385) E.L.T. 481 (S.C.)]
o Sunshine Steel Industries [2023 (385) 826 (SC)]
Input services in respect of which credit is sought to be
denied have been allowed to them by various Benches of
the Tribunal. Hence, there cannot be any question of any
denial of the same.
3.3 Authorized Representative reiterates the findings recorded
in the impugned orders.
4.1 We have considered the impugned orders along with the
submissions made in appeal and during the course of argument.
4.2 In the present case appellant was taking credit of various
input services received by them. They were also filing ST-3
returns for claiming the credit, the jounces of the present
proceedings as per the facts recorded in the impugned order is
on the basis of the refund claims filed by the appellant under
Rule 5 of the Cenvat Credit Rules, 2004 read with Notification
No.5/2006-CE(NT). During the course of verification of these
refund claims starts from 14.05.2009, the first refund claim as
per the impugned order filed on 14.05.2009 for the period from
16.05.2008 to 30.06.2008 along with documents as required for
claiming refund claim. Thereafter, regular refund claims were
filed and all the documents provided. When all the facts were
being made known to the department in the form of the credit
declared in ST-3 return and also in the form of the refund claims
filed, there cannot be a valid ground for invocation of extended
period of limitation. For invoking extended period impugned
order record's as follows:-
"Invoking of extended period-
5.51. Besides it, the party has also contested the
invocation of the extended period of limitation and
Service Tax Appeal No.70718 of 2021
6
imposition of penalty under Section 78 of the Finance Act,
1994 on the ground that there was no suppression on their
part as the CENVAT credit pertains to the refund claims, so
the question of any suppression or concealment by the
Party does not arise and they have also refuted liability to
interest as proposed under Section 75 and penalty under
section 78 of the Finance Act. The contentions made by the
party are not acceptable as the party never informed the
department regarding inadmissible CENVAT credit and this
fact came to the notice of the department only when the
CENVAT invoices of the party were examined. Therefore,
the party has suppressed this vital fact with intent to
evade payment of the service tax and hence, the
provisions of proviso to section 73(1) are applicable in the
instant case for invoking extended period of limitation.
Since the party has contravened the provisions of Rule 14
of the CENVAT Credit Rules as they failed to avail correct
CENVAT credit with the intent to evade payment of such
tax and therefore they rendered themselves liable for
penal action under Section 78 of the Finance Act, 1994.
The case laws cited by the party do not hold good, as the
decisions have been passed in different perspective with
different facts and circumstances and are not squarely
applicable in this case. The fact and circumstances of the
instant case is different in entirety and applicability, as it
has been abundantly substantiated beyond doubt that the
party has acted in a way to evade the payment of due
service tax by availing inadmissible CENVAT credit. The
reasoning and explanations put forth by the party are an
afterthought, to cover up the action, which had taken part
in the past with the intent to evade service tax.
In view of the aforesaid discussion, I find that the party
failed to correctly declare the admissible CENVAT credit
with the intent to evade payment of service tax.
Accordingly charge of suppression is convincingly
demanded under the present show cause notice by the due
Service Tax Appeal No.70718 of 2021
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date on which they are supposed to discharge the said,
service tax. I also find that the said service provider has
suppressed the material facts from the department against
them and I am unable to accept their claim of disclosing all
the material and relevant facts to the department. Thus,
their contention that they had disclosed the information to
department does not hold water. I find that the SCN has
been issued on 19.10.2012 covering the period 01.04.2007
to 30.09.2011 by invoking proviso to Section 73(1) of the
Finance Act, 1994 and it was issued well within the time
limit.
Reliance is placed on judgment of Hon'ble CESTAT in the
case of Rajasthan State Beverage Corporation Limited
2013(TIOL) 1110-CESTAT(Delhi) wherein it was held that:-
"Despite the clear obligation enjoined by the
unambiguous provisions of the Act the appellant
neither obtained registration as a taxable service
provider nor filed periodical returns nor remitted
Service Tax as mandated by the provisions of the
Act. The tax evasion by the appellant came to notice
of revenue only when intelligence officers of the Anti
Evasion Wing came upon information of the activities
of the appellant.
.............................................................
The requisite information was provided by the appellant to Revenue in bits and pieces.
In these totality of circumstances, the conclusion by revenue that there was willful suppression of relevant material with a view to evade liability to tax cannot be faulted nor considered inconsistent with the statutory prescription that justify invocation of the extended period of limitation."
The ratio of this judgment is squarely applicable to this case. Therefore, I hold that the show cause notice is correctly issued to them by invoking, extended period under the proviso of Section 73(1) of the Finance Act, Service Tax Appeal No.70718 of 2021 8 1994 and that the CENVAT credit demanded in the notice is recoverable from them under proviso to Section-73 of the Finance Act, 1994. Hence, provisions related to extended period are rightly applicable in the instant case and demand is not barred by limitation. Accordingly, the CENVAT credit is liable to be recovered from them under proviso to Section 73(1) of the Act ibid." 4.3 We do not find any merits in the findings recorded for the simple reason that appellant had been declaring about the Cenvat credit taken erroneously to the department. They were regularly filing the returns as prescribed by the due date, declaring the credit taken. It is also evident from the format of the return date appellant was only required to declare the total credit taken during the period of return under various heads, without detailing credit taken against specific service or the invoices. Even otherwise when these invoices, all the documents were submitted alongwith the refund claim under Rule 5, authorities should have worked out and made the demand rather than waiting for another three years. Hon'ble Supreme Court in the Case of Reliance Industries Ltd. [2006 (197) ELT 465 (SC) have held as follows:-
"23. We are in full agreement with the finding of the Tribunal that during the period in dispute it was holding a bona fide belief that it was correctly discharging its duty liability. The mere fact that the belief was ultimately found to be wrong by the judgment of this Court does not render such belief of the assessee a mala fide belief particularly when such a belief was emanating from the view taken by a Division Bench of Tribunal. We note that the issue of valuation involved in this particular matter is indeed one were two plausible views could co-exist. In such cases of disputes of interpretation of legal provisions, it would be totally unjustified to invoke the extended period of limitation by considering the assessee‟s view to be lacking bona fides. In any scheme of self-assessment it becomes Service Tax Appeal No.70718 of 2021 9 the responsibility of the assessee to determine his liability of duty correctly. This determination is required to be made on the basis of his own judgment and in a bona fide manner.
24. The extent of disclosure that an assessee makes is also linked to his belief as to the requirements of law. In the present case the assessee who was required to self- assess his liability determined the assessable value on the basis of an interpretation given by CESTAT in its order dated 28-7-2000. It could not have foreseen that the view taken by CESTAT would be upset and overturned by the Supreme Court as it happened on 9-8-2005. The assessee‟s conduct during the material period i.e. between 2000 to 2005 cannot be considered to be mala fide when it merely followed the view taken by the Tribunal in IFGL‟s case (supra). On the question of disclosure of facts, as we have already noticed above the assessee had disclosed to the department its pricing policy by giving separate letters. It is also not disputed that the returns which were required to be filed were indeed filed. In these returns, as we noticed earlier there was no separate column for disclosing details of the deemed export clearances. Separate disclosures were required to be made only for exports under bond and not for deemed exports, which are a class of domestic clearances, entitled to certain benefits available otherwise on exports. There was therefore nothing wrong with the assessee‟s action of including the value of deemed exports within the value of domestic clearances.
25. We also take note of the fact that in the show cause notice itself it has been accepted by the revenue that the self-assessment procedure did not require an assessee to submit copies of all contracts, agreements and invoices. This being the admitted position in the notice we do not find any basis for agreeing with the findings of the Service Tax Appeal No.70718 of 2021 10 Commissioner that certain relevant documents had not been filed and thereby suppressed from the scrutiny of the revenue officers. An assessee can be accused for suppressing only such facts which it was otherwise required to be disclosed under the law. The Counsel for the Revenue has, while pleading that facts was suppressed been unable to show us the provision or rule which required the assessee in this case to make additional disclosures of documents or facts. The assertion that there was suppression of facts is therefore clearly not tenable.
4.4 In view of the above decision, the demand beyond the normal period of limitation cannot be upheld. We also take note of the fact that the show cause notice in the present case was issued on 19.10.2012. As we have set aside the demand made by invoking extended period of limitation, the demand made for the period after April 2011 will be within the period of limitation. The prescribed date for filing the ST-3 return for the period April 2011 to September 2011 is 25.10.2011. Appellant has submitted that amendment made by Finance Act, 2012 with effect from 28.05.2012 extending the normal period of limitation will not have retrospective effect as have been held in the following cases S S Gadgil [1964 (53) ITR 231] Commercial Motors Ltd. [(2015) 15 SCC 168] We observe that this issue on the law of limitation is well settled. The amended period of limitation shall be applicable only if on the date of amendment there was some period of limitation available for initiating the proceeding against the person. In the present case the return for the period October 2010 to March 2011 was to be filed by 25.04.2011, and the demand for this period got barred by limitation if issued after 24.04.2012. The amendment made with effect from 28.05.2012 could not revive this time barred demand.
Service Tax Appeal No.70718 of 2021 11 4.5 Impugned order records in para 5.49 in respect of admissible and inadmissible Cenvat credit. The said para is reproduced below:-
"5.49 Thus, the amount of admissible credit as per above discussion and findings can be summarized as under-
S. No. Input service/Discrepancy Allowed CENVAT in Rs.
1 Cleaning Activity 3,807,085 2 Address mentioned in the invoice is not 3,583,098 mentioned in the Centralized Registration Certificate 3 Legal Consultancy Service 3,162,979 4 Chartered Accountants Service 2,609,095 5 Minor Discrepancies in invoices 2,132,255 6 Conference & Meetings & Other minor 2,019,682 discrepancies 7 Assistance in processing of Refund Claim and 945,223 filing return 8 Car Parking & Rent of Cafeteria 599,086 9 Technical Inspection Certification/ Technical 405,337 Testing Analysis 10 Issuance Of Certificate 274,728 11 Pest Control Services 250,916 12 Bills not containing PAN Based ST Registration 206,146 or ST Registration 13 Professional Charges for GAAP advisory 55,517 14 Management Consultant (speaker services) 92,474 15 Air Travel Agent Service 24,10,006 16 Manpower Recruitment Service (Visa Cost) 104,209 17 Banking & Financial Services 100,594 18 Mandap Keeper Service 37,354 19 Commission for Brand Positioning Study 31,364 20 Forward Cover Certificate 20,600 21 Club & Association Service 10,815 Service Tax Appeal No.70718 of 2021 12 22 Landscaping Service 14,578 23 Stock Exchange Service 13,648 24 Packaging & Convention Service 5,843 25 Repair & Maintenance Service 4,097 26 Water Sample Analysis 3,961 27 Garden Maintenance Service 1,370 28 Service of Water Treatment Plant 360 29 Advertisement Service (Credit erroneously 15,171,447 refunded) 30 Insurance Auxiliary Service (Credit erroneously 36,224,447 refunded) 31 Sponsorship Service(Credit erroneously 1,187,683 refunded) Total 7,54,85,997 The amount of inadmissible credit as per above discussion and findings can be summarized as under- S.No. Input Service/Discrepancy Disallowed CENVAT in Rs. 1 Insurance Auxiliary Service 124,641,522 2 Advertisement Service 10,509,487 3 Sponsorship Service 1,239,299 4 Outdoor Catering Service 3,149,154 5 No proper description in invoice 2,470,872 6 Credit Transferred in the course of 1,753,545 merger with HCL Technopark 7 Even Management Service 1,701,596 8 Video & Sound Recording Service 1,042,403 9 Excess credit taken 296,715 10 Rent-a-cab Service 286,472 11 Invoices do not bear the amount of 266,538 Service Tax Charged 12 Invoices not bearing Invoice Number 177,277 13 GYM Equipment AMC Charges 30,860 14 Health Club & Fitness Service 24,617 15 Club & Association Service (Party has 5,150 withdrawn the refund) 16 Packaging & Convention Service 1,723 17 Accommodation Charges 6,386 18 Duplicate Invoice 5,100 19 Refund Claim withdrawn 4,280 Service Tax Appeal No.70718 of 2021 13 20 Amount claimed to be added twice 8,74,36,611 Total 23,50,19,907 Thus, the amount of admissible & inadmissible CENVAT credit is summarized as under-
Total Demand 31,05,05,904
Cenvat credit disallowed 23,50,19,907
Cenvat credit allowed 7,54,85,997
In view of above discussions and findings, I confirm the demand of Rs.23,50,19,907/- and drop the balance demand of Rs.7,54,85,997/- in the instant case."
4.6 We find that in respect of the services on which credit is sought to be denied and which are within the normal period of limitation, appellant has submitted that the issue has been decided by the Tribunal in various decisions. The details submission made by the appellant service wise is reproduced below:-
Sr. Input Service Purpose Decisions No.
1. Insurance Auxiliary Availing credit of Commissioner of Service service tax paid on Customs, CE and ST, [Rs. 14,49,333 - Group Mediclaim Noida vs. M/s HCL April 2011 to Insurance Policies Technologies Ltd.
September 2011] for its employees, ST/56714/2013 -
which covers Cestat Allahabad. hospitalization M/s. HCL Technologies expenses. Ltd. vs. Commissioner Even Post 2011, the of Central Excise and credit was available Vice- versa 2016 (42) as cost of insurance STR 48 was borne by the Commissioner of Central Appellant. Excise vs. HCL Technologies 2015 (37) S.T.R. 716 (All.) HCL Technologies Ltd. Vs. CCE and Vice Versa 2014 (1) TMI 1730- CESTAT New Delhi. Ganesan Builders v. Comm. of ST 2018 (10)TMI 269 -Madras HC 2. Advertising Service Used by the HCL Technologies Ltd. V. and Sponsorship respondent for CCE, Noida 2015 (40) Services promoting the name S.T.R. 369 (Tri- Del.) and it is nothing but Commissioner of CE, [Rs. 62,10,918 - Advertisement Noida vs. HCL Tech. Ltd. April 2011 to services. Promotion 2016 (42) STR 48 (Tri- September 2011] related to output Del.) service is integrally HCL Technologies Ltd. connected with the Vs.CC and CE and ST Service Tax Appeal No.70718 of 2021 14 business activity of Noida andvice-versa the company. 2015 (8) TMI 1429CESTAT Delhi Coca Cola India Pvt. Ltd. v. CCE, Pune-II, 2009 (242) E.L.T. 168 (Bom.) CCE, Hydrabad v. Deloitte Tax Services India Ltd., 2008 (11) S.T.R. 266 (Tri-Bang.) affirmed by Andhra Pradesh High Court in CC, Hydrabad v. Deloitte Tax Service India P. Ltd. 2014 (33) S.T.R. 129 (A.P.) 3. Outdoor Catering Services mainly for M/s. HCL Technologies Services the employees Ltd. Versus especially in cases Commissioner of Central [Rs. 73,684 - April when they have Excise And Vice- 2011 to September stayed back late for Versa2014 (1) TMI 1730 2011] work or when the - CESTAT New Delhi client visit the CCE, Ahmd vs. premises of the Ferromatic Milacron Appellant. The India Ltd. [2011 entire cost is borne (21)STR 8 (Guj)] by the Appellant CCE Bangalore vs. Bell only. Ceramics Ltd.- [2012 (25) STR 428 (Kar)] CCE Bangalore vs. Millipore India P Ltd. - [2012 (26) STR 514 (Kar)] 4. Rent-a-Cab Service to pick and HCL Technologies Ltd. V. [Rs. 2,86,472 - drop employees CCE, Noida 2015 (40) April 2011 to from home to office S.T.R. 369 (Tri- Del.) September 2011] and vice versa on HCL Technologies Ltd. V. daily basis. CCE, Noida 2015 (40) S.T.R. 1124 (Tri- Del.) CCE, Hydrabad v. Deloitte Tax Services India Ltd., 2008 (11) S.T.R. 266 (Tri-Bang.) affirmed by Andhra Pradesh High Court in CC, Hydrabad v. Deloitte Tax Service India P. Ltd. 2014 (33) S.T.R. 129 (A.P.) 5. Video and Sound During various HCL Technologies Ltd. Recording Services events, business v. CCE, Noida, 2015 [8,990 - April 2011 meetings, seminars, (40) S.T.R. 369 (Tri. - to September promotional Del.) 2011] activities etc. these Commr. of C.EX. & S.T, services were Noida v. Samsung India mainly used for Electronics Pvt. Ltd., sales promotion and 2017 (52) S.T.R. 497 advertisement. (Tri-Allahabad) 6. Event Management Such events were M/S Monneygram India Services held to promote its P. ltd. v. Assistant [1,61,518 - April sales and in relation commissioner, 2020(3) Service Tax Appeal No.70718 of 2021 15 2011 to September to staff TMI 744 (Tri Mumbai) 2011] development, and M/S Warburg Pincus overall betterment India Pvt.ltd v. of the business. Commissioner of CGST, 7. No proper service Appellant has Mumbai, 2022 (11) TMI description in the availed the services 695 (Tri Mumbai) Invoice from M/s Cigma [Rs. 38,441- July Events Pvt. Ltd. for 2011 to September conducting HCL 2011] Direction events at different places 8. Accommodation For the employees M/s. Bangalore Services who travel different International Airport [Rs. 6,386 - July places within India Ltd Versus The 2011 to September and outside India Commissioner of 2011] for onsite support Central Excise & and software Service Tax, Bangalore implementation. 2024 (12) TMI 1299 - CESTAT BANGALORE DBOI Global Services Pvt. Ltd. vs. CGST, Mumbai East ST/88566/2018- Cestat Mumbai 9. Health Club and Entire demand in this regard is Time Barred Fitness services 10. Incomplete Invoices Entire demand in this regard is Time Barred which do not bear any invoice no. & address of the premises 11. Credit transferred Entire demand in this regard is Time Barred in the course of merger with HCL Technopark 12 Gym Equipment For maintain the 8662 AMC fitness of the July 2011 to employees who September 2011] provide ITSS services to the clients. This service ensures well being of the employees and boosts the overall efficiency of the business. 13 Excess Credit Taken Amount Withdrawn 296715 by the Appellant 14 Duplicate Invoices Amount Withdrawn 5100 by the Appellant 15 Invoices do not Amount Withdrawn 2,66,538 bear amount of by the Appellant Service tax charged 16 Club & Association Amount Withdrawn 11,153 Service, Packaging by the Appellant & convention services and refund withdrawn amount Service Tax Appeal No.70718 of 2021 16
4.7 From perusal of the above and the decisions referred we are in agreement that CENVAT Credit has been allowed in respect of the following services in the appellants own cases:
Insurance Auxiliary Service.
Advertising Services Rent-a-cab Services Video and Sound Recording Services. Event Management Service.
4.8 Though CENVAT Credit has been allowed in respect of Outdoor Catering Services in the appellant own case, the decision referred do not help the case of the appellant for the reason that by Notification No dated Outdoor Catering Service have been put in the specific exclusion in the Rule 2 (l) of the Cenvat Credit Rules, 2004, defining the input services. In view of the amendment made the decisions relied upon by the appellant in respect of admissibility of CENVAT Credit on the Outdoor Catering Services are in the respect of the amendment provisions. It is the submission of the appellant that these services were meant for the personal consumption of the employees. For period subsequent to amendment Hon'ble Karnataka High Court has in case Toyota Kirloskar Motor Pvt. Ltd. [2021 (55) G.S.T.L. 129 (S.C.)] held as follows:
"14. In the present case the undisputed facts reveal that the orders passed by the authorities, appellate authority and the Tribunal are based upon the amendment which came into force from 1-4-2011. For deciding the controversy in the present case, the definition of „input service‟ prior to amendment and post-amendment are necessary and they are reproduced as under : Post 1-4-2011 the definition of „input service‟ stood thus :
Rule 2(l) "input service" means any service, -
(i) used by a provider of output service for providing an output service; or
(ii) used by the manufacturer, whether directly or indirectly, in or in relation to the manufacture of final products and clearance of final products, up to the Service Tax Appeal No.70718 of 2021 17 place of removal, and includes services used in relation to modernisation, renovation or repairs of a factory, premises of provider of output service or an office relating to such factory or premises, advertisement or sales promotion, market research, storage up to the place of removal, procurement of inputs, accounting, auditing, financing, recruitment and quality control, coaching and training, computer networking, credit rating, share registry, security, business exhibition, legal services, inward transportation of inputs or capital goods and outward transportation up to the place of removal; but excludes, -
(A) services portion in the execution of a works contract and construction services including service listed under clause (b) of section 66E of the Finance Act (hereinafter referred as specified :
- services insofar as they are used for -
(a) construction or execution of works contract of a building or a civil structure or a part thereof; or
(b) laying of foundation or making of structures for support of capital goods, except for the provision of one or more of the specified services;
Or (B) Services „provided by way of renting of a motor vehicle, insofar as they relate to a motor vehicle which is not a capital goods; or (BA) Service of general insurance business, servicing, repair and maintenance insofar as they relate to a motor vehicle which is not a capital goods, except when used by-
(a) a manufacturer of a motor vehicle in respect of a motor vehicle manufactured by such person; or
(b) an insurance company in respect of a motor vehicle insured or reinsured by such person; or Service Tax Appeal No.70718 of 2021 18 (C) such as those provided in relation to outdoor catering, beauty treatment, health services, cosmetic and plastic surgery, membership of a club, health and fitness centre, life insurance, health insurance and travel benefits extended to employees on vacation such as Leave or Home Travel Concession, when such services are used primarily for personal use or consumption of any employee;"
Prior to 1-4-2011, the definition of „input service‟ stood thus :
Rule 2(l) "input service" means any service, -
(i) used by a provider of taxable service for providing an output service; or
(ii) used by the manufacturer, whether directly or indirectly, in or in relation to the manufacture of final products and clearance of final products from the place of removal, and includes services used in relation to setting up, modernization, renovation or repairs of a factory, premises of provider of output service or an office relating to such factory or premises, advertisement or sales promotion, market research, storage up to the place of removal, procurement of inputs, activities relating to business, such as accounting, auditing, financing, recruitment and quality control, coaching and training, computer networking, credit rating, share registry, and security, inward transportation of inputs or capital goods and outward transportation up to the place of removal"
15. The undisputed facts make it very clear that the period involved in the present appeal is admittedly of post-2011 period and after the amendment to the provisions of Rule 2(l) defining the „input service‟ and the amendment to the provision of Rule 2(l) defining the „input service‟ came into effect w.e.f., 1-4-2011. The definition of „input service‟ post-amendment Service Tax Appeal No.70718 of 2021 19 contains exclusion clause and exclusion clause was effected w.e.f. 1-4-2011. Clause (c) of the said exclusion clause specifically excludes the services provided in relation to „outdoor catering‟ services. It is certainly not in dispute that said services prior to 1-4-2011 have been held to be covered by the definition of „input service‟, however, after the amendment came into force in the light of specific exclusion clause, „outdoor catering‟ service is not at all covered under the definition of „input service‟. Affirming the above Hon'ble Supreme Court has as reported at [2021 (55) G.S.T.L. 129 (S.C.)] observed as follows:
"2.The statutory provision - Rule 2(1) defining "Input Service" post 1-4-2011 is very clear and the out-door catering services when such services are used primarily for personal use or consumption of any employee is held to be excluded from the definition of "Input Service"."
Thus we do not find any merits in the contentions raised by the appellant for allowing the credit in respect of outdoor catering services. CENVAT Credit on this services amounting to Rs. 73,864/- availed during the period April 2011 to September 2011 is disallowed.
4.9 In respect of the credit taken against invoices (Credit of Rs 38,441) on which no proper description of the service is mentioned on the invoice, we do not find any merits in the contentions raised by the appellant. Rule 9 (2) of the CENVAT Credit Rules, 2004 specifically provides as follows:
"(2) No CENVAT credit under sub-rule(1) shall be taken unless all the particulars as prescribed under the Central Excise Rules, 2002 or the Service Tax Rules, 1994, as the case may be, are contained in the said document:
Provided that if the said document does not contain all the particulars but contains the details of duty or service tax payable, description of the goods or Service Tax Appeal No.70718 of 2021 20 taxable service, assessable value, name and address of the factory or warehouse or premises of first or second stage dealers or provider of taxable service, and the Deputy Commissioner of Central Excise or the Assistant Commissioner of Central Excise, as the case may be, is satisfied that the goods or services covered by the said document have been received and accounted for in the books of the account of the receiver, he may allow the CENVAT credit";
From the perusal of this rule it is evident that description of service on the document against which the CENVAT Credit is claimed is a mandatory requirement and could not have been waived for allowing the credit. Hence we disallow the credit taken against such invoices amounting to Rs 38,411/-. 4.10 In respect of the accommodation charges appellant has claimed that CENVAT Credit in respect of these services has been allowed as per the following decisions:
Bangalore International Airport Ltd. [2024 (12) TMI 1299 CESTAT Bangalore.
DBOI Global Services Pvt Ltd. [Order dated in ST/88566/2018] 4.11 We have perused the decision of Bangalore Bench in the case Bangalore International Airport Limitation, in the said decision assessee has himself given up his claim in respect of the accommodation service, and the credit was reversed. The relevant paragraph from the said decision is reproduced below:
12. As regards denial of CENVAT credit on Guest House caretaker salary, Adjudicating authority denied the same on the ground that the said services do not have any nexus with the output service provided by the assessee.
The same is used for the personal benefit /consumption of the employees and hence do not qualify as input service in terms of the Rule 2(l) of Cenvat Credit Rules, 2004 and hence the credit availed by the assessee is irregular. In Service Tax Appeal No.70718 of 2021 21 this regard, Learned Counsel further submitted that in Appeal No. ST/21313/2017, an amount of Rs. 77,851 has already been reversed by the Appellant and hence, the same may be appropriated towards reversal required for Guest House and breakfast expenses for Carnatic Music Festival.
4.12 The issue under consideration in case of DBOI Global Services Pvt Ltd. [Final Order No 85491/2023 dated 12.01.2023 in ST/88566/2018] was not in respect of admissibility of CENVAT Credit on any of the service listed. The issue was in respect of Refund Claim in terms of Rule 5 of CENVAT Credit Rules, 2004. The bench by relying on the various past precedent has held that credit cannot be denied without initiating a proceeding under Rule 14 of the CENVAT Credit, 2004. The said decision is clearly distinguishable.
4.13 It is the submission of the appellant that these service have been availed for employees when they travel to outside locations within India or outside. As these services are meant for personal consumption of the employees we do not find any merits in the submissions made by the appellant, in view of the decision of Hon'ble Karnataka High Court in case of Toyota Kirloskar Motor Pvt. Ltd. referred earlier and affirmed by the Hon'ble Supreme Court.
4.14 In respect of the CENVAT Credit of Rs 8662/- availed by the appellant against the Gym Equipment AMC Services we do not find any merits in the submissions made by the appellant for the reason that these services are also in respect of gymnasium equipments meant for person use of the employees and hence fall under the excluded category.
4.15 Appellant has not disputed the denial of CENVAT Credit denied in respect of following and have withdrawn their claim. Excess Credit Taken Rs. 2,96,715/-
Credit taken Twice (Duplicate Invoices) Rs 5,100/- Credit taken against invoices not Rs 2,66,538/- indicating Service Tax.
Club association, Packing & Convention Rs 6,873/-
Service Tax Appeal No.70718 of 2021 22 Refund amount withdrawn Rs 4,280/-
4.16 Thus we uphold that for the period April 2011 to September 2011 credit as detailed in table below has been rightly denied to the appellant S Service Credit Denied Reference No 1 Outdoor Catering 73,684 Para 4.8 2 Invoice without service description 38,441 Para 4.9 3 Accommodation 6,386 Para 4.13 4 Gym Equipment AMC 8,662 Para 4.14 Credit not disputed by appellant Para 4.15 5 Excess Credit Taken 2,96,715 Para 4.15 6 Credit taken Twice 5,100 Para 4.15 7 Invoices not indicating Service Tax 2,66,538 Para 4.15 8 Club association, Packing & 6,873 Para 4.15 Convention 9 Refund amount withdrawn 4,280 Para 4.15 Total 7,06,679 4.17 Apart from the above, we find that appellant have given compilation in respect of all the amounts except amount mentioned in the above table at Sl. No.20 of the impugned order, we also note that impugned order in para 5.48 records the findings in respect of the said amount is as follows:-
"5.48. The party has further contended that CENVAT Credit amounting to Rs.8,93,57,819/-has been added twice in the computation of the total amount of CENVAT Credit proposed for recovery vide the present SCN Le. Rs. 31,05,05,904/- They have also submitted a chart showing the error in calculation. They have further submitted that the present SCN contains two charts particularly Chart-A and Chart-B on Page Number 42 and 43 respectively. The total of Chart A and B amount to Rs.31,05,05,904/- (25,79,22,327/- + 5,25,83,577/-). However, in arriving at this total, certain amounts have been added twice. They have submitted that one amount cannot be recovered twice. That, SCN, if any, should be for recovery of CENVAT Credit amounting to Rs. 22,11,48,085/- and not for Rs.31,05,05,904/-. Thus, the SCN to the extent it is Service Tax Appeal No.70718 of 2021 23 proposing to disallow CENVAT credit of Rs. 8,93,57,819/-is liable to be dropped.
I have gone through the submissions of the party. I do not find the submissions of the party convincing. Therefore, I do not find the contention of the party tenable." 4.18 As we find that the impugned order rejects the submission made by the appellant with regards to the demand being made twice in respect of the same credit in a very simple manner without going into the details. At the time of argument, appellant have not produced any argument in support of the same. This being a question of fact whether the demand has been made twice in respect of the same credit which needs to be verified before the Original Authority. For this very limited purpose of verification of the above said amount at Sl. No.20, the matter is remanded back to the Original Authority. 4.19 As we hold that extended period of limitation could not have been invoked for making this demand, the penalty imposed under Section 78 is set aside in view of the decision of the Hon'ble Supreme Court in the case of Rajasthan Spinning and Weaving Mills Ltd. [2009 (238) ELT 3 (SC)]. 5.1 Appeal is partially allowed and for the very verification of the amount at Sl. No.20 of the table and as discussed in para 4.19, matter is remanded back to the Original Authority. 5.2 Original Authority is directed to record proper finding on this aspect within a period of three months from the receipt of this order.
(Order pronounced in open court on-18/12/2025) (P. DINESHA) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) akp