M/S. Yentop Manickavel Sons Edible Oils (P) Limited vs. The Assistant Commissioner Of CGST And Central Excise
Held
The Court held that the impugned order rejecting the refund was passed without considering the Supreme Court's judgment in Mohit Minerals Private Limited, which affirmed the Gujarat High Court's decision on ocean freight levy. The rejection was deemed to be a non-application of mind.
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 for service tax on ocean freight should be considered in light of the Supreme Court's judgment in Mohit Minerals Private Limited, and if the rejection order demonstrated a lack of application of mind.
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
The judgment continues below.
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