Cause title — parties, addresses and appearances
APHC010202462023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3529]
TUESDAY,THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
WRIT PETITION NOS: 10455, 10460, 10461, 10462, 10463, 10473,
10491 & 10493/2023
Between:
1. M/S. MOSAIC INDIA PVT.LTD.,, D. NO. 2-34-14, GROUND
FLOOR, PALLAMRAJU NAGAR, SAI NAGA VIGNESWARA
NILAYAM, KAKINADA, ANDHRA PRADESH 533 003.
...PETITIONER
AND
1. THE
PRINCIPAL
COMMISSIONER
OF
CENTRAL
TAX,
VISAKHAPATNAM CGST COMMISSIONERATE, GST BHAVAN,
PORT AREA, VISAKHAPATNAM 530035
2. THE DEPUTY COMMISSIONER OF CENTRAL TAX, , KAKINADA
CGST DIVISION, D. NO. 16-23-6211, 2ND FLOOR, G.S.T.
BUILDING, PALLAMRAJU NAGAR, KAKINADA 533 001.
3. THE COMMISSIONER OF CENTRAL TAX APPEALS, , D. NO. 3-
30-15, RING ROAD, GUNTUR 522 007.
4. THE
ADDITIONAL
COMMISSIONER
OF
CENTRAL
TAX
APPEALS, , D. NO. 3-30-15, RING ROAD, GUNTUR 522 007.
5. THE UNION OF INDIA, THROUGH ITS REVENUE SECRETARY,
DEPARTMENT OF REVENUE, MINISTRY OF FINANCE,128-A
NORTH BLOCK, NEW DELHI 110001.
2
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court
may be pleased topleased to issue a Writ, Order or direction particularly
one in the nature 'WRIT OF MANDAMUS a). setting aside the impugned
Order-in-Appeal No. VIZ-GST 000-APP-029-20-21 dated 26.11.2020
passed by the Respondent No. 4. b) directing the Respondents to refund
Rs. 11,94,034 pertaining to month of June, 2018 in full with applicable
interest which is presently at the rate of 6per annum. and c) Pass
IA NO: 1 OF 2023
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to grant provisional refund of 90% of the refund
amount in terms of terms of sub-section (6) of section 54 of the CGST Act
read with Rule 91 of the CGST Rules and pas
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased Pleased to grant leave for filing Rejoinder affidavit in the writ
petition No. 10455 of 2023 and pass
Counsel for the Petitioner:
1. LAKSHMI KUMARAN SRIDHARAN
Counsel for the Respondent(S):
1. HARINATH N (DEPUTY SOLICITOR GENERAL OF INDIA))
2.
3. Y N VIVEKANANDA
3
The Court made the following common order:(per Hon’ble Sri Justice
R Raghunandan Rao)
The petitioner imports bulk fertilizers into India and supplies the
same to the domestic market. The said fertilizers were imported by the
petitioner under a cost and freight contract, wherein the cost of freight
borne by the overseas seller is included into the total cost payable by the
petitioner.
2.
Thereafter, the petitioner had sought a refund of the IGST paid
under the reverse charge mechanism. This application filed under Section
54 was rejected by order dated 12.03.2020. The appeal filed against the
said order was also dismissed by proceedings dated 26.11.202, in WP
No.10455 of 2023. The details of the orders of rejection as well as the
appellate orders are set out in the table given below:
S.
No.
Writ Petition
No.
Order in
Appeal
Order in
Original
Impugned
Period
Refund
Amount
1.
W.P.No.10491/2
023
VIZ-GST-
000-APP-
026-20-21
dated
26.11.2020
C.No.V/18/3
/2020-GST
dated
12.03.2020
December,
2017
Rs.20,62,70
5/-
2.
W.P.No.10473/2
023
VIZ-GST-
000-APP-
027-20-21
dated
26.11.2020
C.No.V/18/4
/2020-GST
dated
12.03.2020
February,
2018
Rs.13,90,29
4/-
3.
W.P.No.10463/2
023
VIZ-GST-
000-APP-
028-20-21
dated
26.11.2020
C.No.V/18/5
/2020-GST
dated
12.03.2020
May, 2018
Rs.8,63,706
/-
4.
W.P.No.10455/2
023
VIZ-GST-
000-APP-
C.No.V/18/6
/2020-GST
June, 2018 Rs.11,94,03
4/-
4
029-20-21
dated
26.11.2020
dated
12.03.2020
5.
W.P.No.10460/2
023
VIZ-GST-
000-APP-
030-20-21
dated
26.11.2020
C.No.V/18/7
/2020-GST
dated
12.03.2020
August,
2018
Rs.19,50,74
8/-
6.
W.P.No.10461/2
023
VIZ-GST-
000-APP-
031-20-21
dated
26.11.2020
C.No.V/18/8
/2020-GST
dated
12.03.2020
October,
2018
Rs.34,16,67
6/-
7.
W.P.No.10493/2
023
VIZ-GST-
000-APP-
032-20-21
dated
26.11.2020
C.No.V/18/9
/2020-GST
dated
12.03.2020
January,
2019
Rs.17,14,72
7/-
8.
W.P.No.10462/2
023
VIZ-GST-
000-APP-
033-20-21
dated
26.11.2020
C.No.V/18/1
0/2020-GST
dated
12.03.2020
March,
2019
Rs.19,83,66
6/-
Total
Rs.1,45,76,
556/-
3.
Aggrieved by the said orders of rejection as well as the appellate
orders, the petitioner has approached this Court by way of the present set
of writ petitions. As all these writ petitions raise a similar issue, they are
being disposed of by this common order.
of CIF contracts. A Division Bench of this Court, after considering the question whether such exemption would also be available in cases of FOB contracts, rendered its decision in M/s.Sembcorp Energy India process the petitioner’s refund application strictly in accordance with the law laid down by the Hon’ble Supreme Court in M/s.Mohit Minerals Pvt. Ltd. and the judgment of this Court in M/s.Sembcorp Energy India Limited.
There shall be no order as to costs. As a sequel, pending applications, if any, shall stand closed. _______________________
T.C.D. SEKHAR, J
HON’BLE SRI JUSTICE R RAGHUNANDAN RAO AND HON’BLE SRI JUSTICE T.C.D. SEKHAR
WP.Nos. 10455, 10460, 10461, 10462, 10463, 10473, 10491 & 10493/2023 Dated 17.03.2026