ARISAIG PARTNERS INDIA PVT LTD Vs. COMMISSIONER OF CENTRAL EXCISE SERVICE TAX DIVISION I

JUDGEMENT

(1.) 1. The applicant is a wholly owned subsidiary Indian company of AP Asia, a foreign company. It is stated that it would be providing, among others investment research and other advisory services. It has entered into an agreement with holding company for providing services on fees which are claimed to be at arm's length on total costs over a financial period.

(2.) On the aforementioned facts, it has sought an advance ruling of the Authority on the following question:

(3.) LET the applicant be informed that under Sub-section (5) of Section 96D, it has a right to be heard before pronouncement of the ruling by the Authority, if it so desires. If the applicant wishes to be heard, it should intimate the Authority of its intention within ten days from the date of receipt of a copy of this order.