VENUS JEWEL Vs. COMMISSIONER OF SERVICE TAX

JUDGEMENT

(1.) By way of this writ application under Articles 226 of the Constitution of India, the petitioner a partnership concern, engaged in the business of manufacturing and sale of cut and polished diamonds seeks to challenge the legality, validity and propriety of show -cause notice No.11/Commr. /2011 -12 issued by Commissioner, Service Tax -I, Mumbai, and thereby calling upon the petitioner to show cause as to why total Service tax of Rs.4,10,47,026/ - (including service tax Rs.3,98,87,631 / -, Education Cess of Rs.7,97,752/ - and Higher Secondary Education Cess of Rs.3,61,643/ -) should not be recovered under the proviso to Section 73 Clause 1 of the Finance Act, 1994 read with Section 68 and Section 66A of the Finance Act, 1994 read with Rule 3(iii) of the Taxation of Services (provided from Outside India and received in India) Rules, 2006 alongwith interest under Section 75 of the Act and penalty under Section 76, 77 and 78 of the Act.

(2.) Facts shortly stated be thus : -

(3.) It is at that stage that the petitioner though fit to prefer this petition challenging the legality, validity and propriety of the show -cause notice dated 21.09.2011 with the following prayers : -