AI Structured Summary
Not yet generated for this judgment
Judgment
Sr. No,Service Category,Description of services & Case Laws
1,"Rent-a-cab, Tour Operator
and Travel Agent (Rs.
10,88,061 + 1,18,735 + 3,426)
(Total Rs. 12,10,222)
representative/s ample
copies of invoices are @ pp.
no. 158- 159","The said services pertain to hiring of vehicles which are used
by its employees for their movement within the Refinery
premises or for travelling outside in connection with its
business. Travel agent service has been utilized for booking
of travel tickets for its employees for their official travel. The
services are, therefore, used in or in relation to
manufacturing / business activities of the company.
Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)] @ pp.
6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX. &
S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. - Mumbai)]
@ pp.39- 44 Â
· Principal Commissioner v. Essar Oil Ltd. [2016 (41)
S.T.R. 389 (Guj.)] @ pp 45-47 Â
· C.C.Ex., Raipur v. Beekay Engg. & Castings Ltd.
[2009 (16) S.T.R. 709 (Tri. - Del.)] @ pp. 48-50 Â
· Essar Oil Ltd. v. CCE, Rajkot [Final Order No.
A/10039/2016 dated 15th January, 2016] @ pp. 51-54
2,"Renting of Immovable
Property (Rs. 12,36,000)
representative/s ample
copies of invoices are @ pp.
no. 160- 161","These services pertain to service tax paid by the output
service provider towards the office premises provided to the
company on rent. These office premises are being used for
carrying out its business activity viz. procurement, marketing,
auditing, accounting etc.
Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)]@ pp.
6-38 Â
· (Hindustan Coca-Cola Beverages Pvt Ltd. v.
Commissioner of Central Excise, Chennai [2019 (5)
TMI 251 â€" CESTAT Chennai] @ pp 57-63
3,"Telecommunication Service
(Rs.7,00,014)
representative/sam ple
copies of invoices are @ pp.
no. 162-163","The mobile phone service is used by employees for carrying
out business activities.
Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)]@pp
no.6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)]@ pp 39- 44 Â C.C.Ex.,
· Goa v. Hindustan Coca Cola Beverages Pvt. Ltd.
[2015 (39) S.T.R. 360 (Bom.)]@ pp 64-66 Â
· Essar Oil Ltd. v. CCE, Rajkot [Final Order No.
A/11288 / 2017 dated 27/02/2017] @ pp 67-71
4,"Convention Service (Rs.
2,50,506) representative/sam
ple copies of invoices are @
pp. no. 135-153 -","The said services were utilized in relation to training of its
employees. The input service provider has provided the stay
and other facilities for the employees of the company who
attended such trainings. Explicitly covered in R. 2(l) Case
Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)]@ pp.
6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)]@ pp 39- 44 Â
· Hindustan Petroleum Corp. Ltd. v. C.C.Ex., C. &
S.T., Visakhapatnam [2017 (47) S.T.R. 136 (Tri. -
Hyd.)]@ pp 72-76 Â
· Manhattan Associates (I) Dev. Centre Pvt. Ltd. v.
C.S.T. Bangalore [2017 (5) G.S.T.L. 99 (Tri. - Bang.)
@ pp. 77 -82
5,"Airport Civil Enclave (Rs.
Rs.82,203)
representative/sam ple
copies of invoices are @ pp.
no. 123-132 -","The said service is received in connection with its private
aircraft which is used for travel of employees, consulting
engineers, business clients etc. connected with the
manufacturing activity and business of the company.
Case Laws: Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)]@pp.39-44 Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)]@ pp.
6-38
6,"Authorized service station
(Rs.1,921)
representative/sam ple
copies of invoices pertaining
to the said service@ pp. no.
133- 134","The said service is used for servicing of company owned
vehicles which are used by the employees for their official
travel for carrying out their official responsibilities which are
in relation to manufacture / business.
Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)] @ pp.
6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)]@ pp .39- 44
7,"Company secretary (Rs.
12,048) representative/sam
ple copies of invoices
pertaining to the said service
are @ pp. no. 156-157 -","The said service is utilized for fulfilling various statutory
obligations of the company such as Secretarial Audit under
Clause 47 (c) of the SEBI’s listing agreement and
certification etc. which are in relation to manufacture /
business. Explicitly covered in R. 2(l) Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)] @ pp.
6-38 Â
· Essar Oil Ltd. v. CCE, Rajkot [Final Order No.
A/11288 / 2017 dated 27/02/2017] @ pp. 67-71
8,"Outdoor catering (Rs.
2,32,624) representative/sam
ple copies of invoices
pertaining to the said service
are @ pp. no. 156-157 -","The said service pertains to operation of industrial canteens
which are located in its Refinery. In terms of the provisions
of the Factory Act, it is mandatory for certain factories to
provide an industrial canteen within the factory premises.
Case Laws:
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)]@ pp 6-
38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)]@pp no.39-44 Â
· Essar Oil Ltd. v. CCE, Rajkot [Final Order No.
A/10039/2016 dated 15th January, 2016] @ pp.51-54
9,"Mandap Keeper (Rs. 3,503)
representative/sam ple
copies of invoices are @ pp.
no. 154-155 -","The said service is rendered by the hotel used by the
company for the purpose of conducting interviews for
recruitment of employees and for business conferences held
with its business associates Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)] @ pp
no.6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)] @pp no. 39-44
10,"Steamer agent (Rs. 34,240)
representative/sam ple
copies of invoices are @ pp.
no. 164-165 -","The said service has been utilized by it in relation to
procurement of inputs / inward transportation of inputs or
capital goods which is specifically covered by the definition
of input service Case Laws: Â
· Adani Port & Special Economic Zone Ltd. v. C.S.T.,
Ahmedabad [2016 (42) STR 1010 (Tri.-Ahmd)] @ pp.
6-38 Â
· Reliance Industries Ltd. v. Commissioner Of C. EX.
& S.T., LTU, Mum [2016 (45) S.T.R. 383 (Tri. -
Mumbai)] @ pp 39- 44
,"Total (Rs. 37,63,282/-)",