Lndorama INDIA Private Limited vs. State Of Andhra Pradesh
Held
The High Court, noting that the issue was similar to a previously decided batch of cases, disposed of the writ petitions. It directed the petitioners to approach the Tribunal by way of a second appeal under Section 112 of the GST Act, 2017, within eight weeks, with any interim directions continuing for twelve weeks.
Facts
The petitioner filed multiple writ petitions challenging orders rejecting their refund claims for various tax periods. The rejections were based on the ground of an alleged absence of an 'inverted duty structure'.
Key Issues
The primary issue was the legality of rejecting refund claims due to the absence of an 'inverted duty structure'. The High Court's decision focused on the availability and utilization of the statutory appellate remedy under the GST Act.
Sections Cited
Section 112 of GST Act, 2017
AI-generated summary — verify with the full judgment below
APHC010199362022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
MONDAY, THE 10th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 14348 OF 2022 Between:
M/s INDORAMA INDIA PRIVATE LIMITED, (Formerly M/s. IRC Agrochemicals Pvt. Ltd) Room No. B-1, 16-23-45/2, Ravi Chand Enclave, Sambamurthy Nagar, Kakinada, Andhra Pradesh.Represented by its authorized signatory Mr. Ashutosh Biswal, S/o. Kishore Chandra Biswal Aged about 38 Years, R/o. Flat No - 3B, Dream Tower II, Gitanjali Park, Kalikapur Road, Kolkata, West Bengal ...Petitioner AND 1. State of Andhra Pradesh, Represented by the Principal Secretary, Department of CommercialTaxes, Secretariat, Velagapudi,
Guntur, Amaravathi - 522503 Andhra Pradesh
Joint Commissioner ST and Appellate Authority ST, Commercial Taxes Department, Vijayawada.
Assistant Commissioner of State Tax, Kakinada Circle, Andhra Pradesh. ...Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Co
The judgment continues below.
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