Mukundakam Sharma, J. - (1.) Leave granted.
(2.) The present appeal is filed against the judgment and order dated 04.09.2008 passed by the Kerala High Court whereby and whereunder, the High Court allowed the appeal filed by the Commissioner of Central Excise & Customs, Cochin.
(3.) The issue which arises for our consideration in this appeal is whether the value of SIM cards sold by the Appellant herein to their mobile subscribers is to be included in taxable service under Section 65(105) zzzx of the Finance Act, 1994, which provides for levy of service tax on telecommunication service OR whether it is taxable as sale of goods under the Sales Tax Act.;