M/S. Yentop Manickam Edible Oils Private Limited vs. The Assistant Commissioner Of CGST And Central Excise
Held
The High Court held that the impugned order rejecting the refund claim was passed without considering the Supreme Court's judgment in Union of India Vs. Mohit Minerals Private Limited, which affirmed the Gujarat High Court's decision on ocean freight levy. The Court found a non-application of mind in the rejection order.
Facts
The petitioner sought a refund of service tax paid on ocean freight under RCM for May 2017. The refund was rejected by the respondent, citing that the Gujarat High Court judgment relied upon by the petitioner was under challenge before the Supreme Court.
Key Issues
Whether the refund claim rejection was vitiated by the respondent's failure to consider the Supreme Court's judgment on ocean freight levy, despite the Gujarat High Court's decision being affirmed.
Sections Cited
Sections 64, 66B, 67, 94
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
This Writ Petition is filed challenging the impugned order dated 13.10.2022, whereby, the refund applica
The judgment continues below.
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