Union Of INDIA vs. Goldman Sachs Services Private Limited.
Held
The High Court dismissed the writ appeal. It held that the question of payment of interest on delayed refunds was covered by the Supreme Court's judgment in Ranbaxy Laboratories Ltd. v. Union of India, a point conceded by both parties.
Facts
The Union of India appealed against a Single Judge's order, challenging the respondent's entitlement to interest on delayed refunds under Section 11BB of the Central Excise Act, 1944. The appeal contended that such interest should not be granted for claims made after an unexplained delay of 5-16 years.
Key Issues
The key legal issue was the entitlement to interest on delayed refunds under Section 11BB of the Central Excise Act, 1944, particularly when the refund claims were made with significant delay.
Sections Cited
Section 11BB of the Central Excise Act, 1944
AI-generated summary — verify with the full judgment below
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HC-KAR
CNR: KAHC010805762025 NC: 2026:KHC:48006-DB IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF SEPTEMBER, 2026 PRESENT THE HON'BLE MR. JUSTICE R DEVDAS AND THE HON'BLE DR. JUSTICE K.MANMADHA RAO WRIT APPEAL NO. 2014 OF 2025 (T-RES)
BETWEEN:
UNION OF INDIA THROUGH ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, CENTRAL SECRETARIAT, NORTH BLOCK, NEW DELHI 110001. 2. PRINCIPAL COMMISSIONER OF CENTRAL TAX BENGALURU EAST COMMISSIONERATE, TRAFFIC AND TRANSIT MANAGEMENT CENTRE, B.M.T.C. BUS STAND, HAL AIRPORT ROAD, DOMMALURU, BENGALURU – 560071
THE DEPUTY COMMISSIONER OF CENTRAL TAX, GST COMMISSIONERATE, BENGALURU EAST, DIVISION 8. TTMC, BTMC, DOMLUR, BENGALURU-560 071 …APPELLANTS (BY SRI.RAGHUNANDAN K.S., ADVOCATE FOR SRI. M. UNNIKRISHNAN., ADVOCATE) THEJESWINI Location: HIGH COURT OF KARNATAKA HC-KAR
CNR: KAHC010805762025 NC: 2026:KHC:48006-DB AND:
GOLDMAN SACHS SERVICES
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