- (1.) Heard learned counsel for the appellant. This appeal is a Central Excise Appeal filed under Section 35G of the Central Excise Act, 1944 challenging the order dated 1-8-2008 [, 2009 14 STR 104, passed by the Customs, Excise & Service Tax Appellate Tribunal (hereinafter called "the Tribunal").
(2.) The assessee, an individual cab owner, provided cab services to the M/s. B.S.N.L. a public sector undertaking and IFFCO under the contract. An order was passed by the Deputy Commissioner, Central Excise confirming the demand of service tax as well as the penalty for non-payment of service tax. A penalty under Section 77 of the Finance Act, 1994 was also imposed. In the appeal filed before the Commissioner (Appeals), the appellate authority recorded a finding that there was no mala fide intention in not depositing the service tax in time. The aforesaid finding was returned that the assessee was ignorant about the provisions of the Service Tax and the company did not inform the assessee about the service tax leviable on the amount paid to the appellants for the services of under Rent-a-Cab scheme. The department filed an appeal before the Appellate Tribunal which has been dismissed by the order under appeal. The question which has been framed in the appeal is as follows: Whether ignorance of law can be a reasonable cause for allowing benefit of waiving penalties under Section 80 of the Finance Act, 1994?
(3.) The Tribunal has considered the submissions raised by the Revenue that the ignorance of law is of no excuse. The Tribunal returned the following finding which is to the following effect: 7. The Revenue in the appeal contended that ignorance of law is of no excuse. However, it is not disputed by the Revenue that there was no mala fide intention in depositing the tax in time by the respondent. I also find that both the respondents are individual owners of vehicles and providing the vehicles to M/s. BSNL Ltd., a Public Sector undertaking and IFFCO under the contract. So, the case laws cited by the learned DR are not applicable in the present case.;