The Principal Commissioner Of Central Tax-GST vs. Mphasis LTD.
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Cause title — parties, addresses and appearances
ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)
The Revenue is in appeal under Section 35G of the Central Excise Act, 1944, questioning the order bearing No.20057/2024 dated 19.01.2024 passed by the Customs, Excise and Service Tax Appellate Tribunal, Bangalore, raising the following substantial questions of law: (i) WHETHER, the CESTAT has committed an error in ignoring the restriction contained in Rule 5 of Taxation of Services (Provided from outside India and Received in India) Rules 2006?
(ii) WHETHER, the CESTAT has erred in not holding that explanation to Rule 3(4) of CENVAT CREDIT RULES inserted vide Notification No.28/2012-CE (N.T.) dated 20/06/2012 is clarificatory and does not confer any right on the assessee for payment of service tax in respect of services where the assessee is service recipient?
(iii) WHETHER, the service recipient is construed as output service provider for the purpose of availing and utilizing the CENVAT Credit contrary to the binding circular issued by the Board in F. No. 345/1/2008 dated 27/06/2008 where in it is clarified that the recipient of service is required to pay service tax under Section 66A though the service is actually provided not HC-KAR NC: 2026:KHC:20211-DB by the recipient but a person located in a country other than India. Such taxable services are not being actually provided by the person liable to pay service tax are not treated as output service for the purpose of CENVAT Credit Rules 2004?
(iv) WHETHER, the CESTAT is right in allowing the CENVAT Credit in respect of the services which do not have nexus with output services contrary to the Rule 2(I) and Rule 3 of the CENVAT Credit Rules and ignoring the functional utility test of the input service thereby leading to perversity?
Heard Sri. Jeevan.J.Neeralgi, learned Senior Standing Counsel for the appellant-revenue in C.E.A. No.59/2019 decided on 16.12.2021. The relevant paragraph Nos.16, 17, 18 and 19 reads as follows:
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In the case of Aravind Fashions Ltd., supra, the Co-ordinate Bench of this Court has considered the Cenvat Credit of input services utilized by the assessee towards the payment of service tax, it has been observed HC-KAR NC: 2026:KHC:20211-DB that the assessee therein was the recipient of service tax, the service provider was outside the country, in law he has been treated as a service provider and is levied tax, the liability to pay tax on the service which he has received was foisted on such assessee under law. In order to discharge the said liability, he is entitled to use the cenvat credit which was available with him.
In Godavari Sugar Mills Ltd., supra, another Co-ordinate Bench of this Court having considered Rule 3(4)(e) of Cenvat Credit Rules, 2004 and Section 68(2) of the Finance Act, 1994, in the context of the assessee utilizing the cenvat credit of input services availed under Cenvat Credit Rules towards payment of GTA services and the credit of service tax paid by them for GTA, held that in view of specific reference to service tax and the benefit allowed to a service provider read with fiction created by Section 68(2) of the Finance Act, 1994, no fault can be found with the assessee in utilizing the cenvat credit available with it. These two judgments have been applied by the CESTAT in reversing the finding of the adjudicating authority.
In the case of Union of India v. Kansara Modlers Ltd., reported in 2018(15) G.S.T.L. 255 (Raj) the Hon'ble High Court of Rajasthan considering the identical question of law involved herein held that the Tribunal/CESTAT treating the assessee as output service provider is justiciable. The said order has been affirmed by the Hon'ble Apex Court in dismissing the special leave HC-KAR NC: 2026:KHC:20211-DB petition filed by the Revenue reported in 2018(18) G.S.T.L. J36. 19. We are conscious that the special leave petitions preferred by the Revenue against Aravind Fashions and Godavari Sugar Mills, supra, though have been dismissed for low tax effect, we cannot subscribe to the arguments advanced by the Revenue in view of the fiction created under section 68(2) of the Finance Act, 1994 read with Rules 2(1)(d) of the Service Tax Rules, 1994 and Rule 3(4)(e) of the Cenvat Credit Rules, 2004. 4. The Coordinate Bench of this Court has followed the decision in the case of Commissioner of Service Tax, Bangalore v. Aravind Fashions Ltd. in 2012 (25) S.T.R. 583 (Kar.) as well as the decision in the case of Commr. of C. EX. & CUS., Belgaum v. Godavari Sugar Mills Ltd. in 2015 (40) S.T.R. 1063 (Kar.) while answering substantial questions of law in favour of assessee. The said decision of the Coordinate Bench was taken up to the Hon’ble Apex Court and the Hon’ble Apex Court dismissed the S.L.P. only on the ground of monetary limit. Thus, the decision of Coordinate Bench in the case of Toyota Kirloskar Motors (supra) has become final, which answered the questions in favour of the assessee. HC-KAR NC: 2026:KHC:20211-DB
By following the decision in the case of Toyota Kirloskar Motors (supra), we dismiss this appeal filed by the revenue holding that substantial question of law would not arise for consideration. Appeal is dismissed accordingly. (S.G.PANDIT) JUDGE (K. V. ARAVIND) JUDGE
SMJ List No.: 1 Sl No.: 6
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