I-Tech Plast INDIA PVT. LTD. vs. State Of Gujarat
Original PDF →Facts
The writ-applicant, I-TECH PLAST INDIA PVT. LTD., engaged in toy manufacturing, imported raw materials duty-free under an advance license and Notification No. 79/2017-Customs. During FY 2017-18 to 2020-21, it inadvertently paid IGST on exports of finished goods using these materials, instead of exporting under a Letter of Undertaking (LoU). This resulted in auto-refunds of IGST. Upon realizing the mistake, the applicant voluntarily paid the IGST of Rs. 1,39,49,810/- along with interest of Rs. 30,87,551/- via GST DRC-03 on August 13, 2020. The applicant then requested the respondent authorities to re-credit the Input Tax Credit (ITC) of Rs. 1,39,49,810/- that was utilized for paying the IGST on exports, which had been erroneously refunded and subsequently repaid.
Held
The Court held that the writ-applicant is entitled to the restoration of ITC of Rs. 1,39,49,810/- in its electronic credit ledger. The Court reasoned that the applicant, upon realizing its mistake of utilizing ITC for IGST payments on exports (which were subsequently auto-refunded), voluntarily paid the IGST amount along with interest. This repayment effectively nullified the erroneous refund. The Court clarified that the issue was not about a refund of ITC, but the restoration of ITC that was debited from the applicant's ledger. The Court found the respondent's reliance on Rule 96(10) of the CGST Rules to be misconceived, as the core issue was the restoration of ITC after the erroneous refund was repaid, not a refund of ITC itself. To deny restoration of ITC after the applicant repaid the IGST amount would lead to double taxation, which is impermissible. The Court directed the respondent authorities to re-credit/restore the ITC of Rs. 1,39,49,810/- in the electronic tax ledger of the writ-applicant within two weeks.
Key Issues
1. Whether the writ-applicant is entitled to the re-credit/restoration of Input Tax Credit (ITC) of Rs. 1,39,49,810/- in its electronic credit ledger, considering it voluntarily paid the IGST on exports along with interest after realizing an inadvertent mistake in utilizing ITC for such payments, which were subsequently refunded and repaid. This issue turns on the interpretation of the scheme of IGST Act, 2017, and CGST Rules, 2017, particularly Rule 96(10). Petitioner's Arguments: - The petitioner argued that since it voluntarily paid the IGST on exports with interest, the corresponding ITC, which was initially utilized for these IGST payments, must be recredited/restored. They emphasized that the repayment of the erroneously refunded IGST amount nullifies the initial transaction, leaving only the reduction of ITC from the ledger, which should be restored. Respondent's Arguments: - The respondent argued that the writ-application is not maintainable as the writ-applicant is not entitled to any refund. They relied on the principle that once an amount is paid voluntarily in Form DRC-03, it cannot be refunded. They contended that Rule 96(10) of the CGST Rules prohibits the utilization of ITC for IGST payments on exports under specific circumstances, and therefore, restoration of ITC is not permissible.
Sections Cited
Section 16(1)(a), Section 16(3), Rule 96(10)
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORAL JUDGMENT (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)
By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs: C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 “....this Hon’ble court be pleased to issue a writ of mandamus or a writ in the nature of mandamus or a writ of certiorari or a writ in the nature of certiorari or any other appropriate writ, direction or order and be pleased to : (a) direct the Respondent authorities, more particularly the Respondent No.2, to re-credit / restore the ITC of Rs.1,39,49,810/- in the electronic credit ledger along with interest; (b) pending the admission, hearing and final disposal of this petition, direct the Respondent authorities, more particularly the Respondent No.2, to re-credit/ restore the ITC of Rs.1,39,49,810/- in the electronic credit ledger along with interest; (c) any other and further relief deemed just and proper be granted in the interest of justice; (d) to provide for the cost of this petition.”
The facts giving rise to the present writ-application may be summarised as under : 2(1) The writ-applicant is a Company registered under the provisions of the Companies Act, 1956 (for short, the ‘Act 1956’). The writ-applicant is engaged in the business of manufacturing various types of toys. The writ-applicant is duly registered under the provisions of the Goods and Services Tax Act (for short, the ‘GST Act’) and it has been issued ‘advance license’, whereby the writ-applicant is permitted duty free import of its raw material, C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 i.e. import without payment of any import duty. Thus, the writ- applicant is importing its raw material by availing the benefit of the Notification No.79/2017-Customs dated 13.10.17 issued by the Government of India, Ministry of Finance, New Delhi. The raw material so imported is used in the manufacturing of its products which, in turn, are exported by the writ applicant. 2(2) During the period in question, i.e. Financial Year 2017-18 to Financial Year 2020-2021, the writ-applicant, inadvertently and due to oversight, cleared and exported its finished goods (produced using material imported under the advance license) upon payment of the Integrated Goods and Services Tax (for short, the ‘IGST’) instead of exporting it under the ‘Letter of Undertaking’ (LoU). Since the exports were made upon the payment of the IGST, the writ-applicant periodically received auto-refund of the IGST paid at the time of exports. Upon realizing this inadvertent mistake, the writ-applicant voluntarily paid the requisite IGST along with the interest to the department for the period in question and filed the statutory forms GST DRC – 03 on 13.08.2020 for the period in question. The aforesaid fact was also brought to the notice of the GST Department vide letter dated 13.08.2020. The details of the IGST and the interest paid by the writ-applicant for the period in question are as follows: Financial Year IGST Interest 2017-18 Rs.9,23,702/- Rs.3,67,608/- 2018-19 Rs.72,48,590/- Rs.21,30,594/- 2019-20 Rs.44,24,930/- Rs.5,75,390/- 2020-21 Rs.13,52,588/- Rs.13,959/- Total Rs.1,39,49,810/- Rs.30,87,551/- C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 2(3) The writ-applicant, vide letter dated 24.08.2020, further brought the following facts to the notice of the respondent authorities : (a) That the writ-applicant holds an advance license for duty free importation of raw material and export goods produced from the same under the advance license. Thus, the writ- applicant is availing the benefit of the Notification No.79/2017-Customs dated 13.10.17 issued by the Government of India, Ministry of Finance; (b) With effect from 23.10.17, sub-rule (10) of rule 96 of the Central Goods and Service Tax Rules, 2017, has been inserted by the Notification No.53/2018 – C.T. dated 09.10.2018 which seeks to prevent an exporter availing the benefit under the specified notifications from exporting goods under the payment of the integrated tax. This is basically to ensure that an exporter, who has availed the benefit under the specified notifications (which includes the Notification No.79/2017-Customs dated 13.10.17), does not utilize the ITC availed on other domestic supplies for making the payment of the IGST on the export of the goods. (c) Since the writ-applicant is availing the benefit under the Notification No.79/2017-Customs dated 13.10.17, the restriction imposed by sub-rule (10) of rule 96 of the CGST Rules is applicable to the writ-applicant. (d) Owing to lack of knowledge of the Notification No.53/2018 C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 – C.T. dated 09.10.2018 under which sub-rule (9) of rule 10 has been inserted, the writ- applicant exported its finished goods produced from raw-material imported under the advance license on payment of the IGST by utilizing the accumulated ITC; (e) The writ-applicant realized that it cannot utilize the ITC for payment of the IGST on export of the goods produced from raw-material imported under the advance license in view of sub-rule 10 of rule 96 of the CGST Rules. Hence, the writ- applicant voluntarily paid an aggregate IGST of Rs.1,39,49,810/- with interest of Rs.30,87,551/- by filing the statutory Form GST DRC – 03 for the period in question. The working of the aforesaid IGST and interest thereon was also furnished; (f) Thus, the amount of refund of the IGST received by the writ-applicant from time to time has been voluntarily paid by the writ-applicant as an honest tax payer; 2(4) In view of the above, the writ-applicant requested the authorities to re-credit/restore the ITC credit to the tune of Rs.1,39,49,810/- in the electronic credit ledger which was, inadvertently, utilized for payment of the IGST at the time of exports of the goods produced using raw-material imported under the advance license. The details of such ITC to be restored in the electronic credit ledger were also furnished. 2(5) The writ applicant, thereafter met various officers of the GST department at Bhavnagar and Ahmedabad offices C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 respectively for re-credit of the ITC debited towards the IGST, which were separately paid by the writ-applicant along with interest. 2(6) The writ-applicant, thereafter, vide letter dated 16.10.2020, brought the aforesaid facts to the notice of the Chief Commissioner of the SGST. The writ-applicant also sent an email dated 23.10.2020 to the Commissioner of State Tax to bring out this peculiar aspect of the matter. Despite these repeated attempts, when the ITC was not restored as requested, the writ-applicant preferred the present petition. SUBMISSIONS ON BEHALF OF THE WRIT-APPLICANT :
Mr.Tushar Hemani, the learned senior counsel assisted by Ms.Vaibhavi Parikh, the learned advocate appearing for the writ- applicant made the following submissions: (a) Since the writ-applicant has voluntarily paid the IGST on exports with interest, the corresponding ITC (which was initially utilized for payment of such IGST on exports) must be recredited/restored in the electronic credit ledger with interest; (b) Despite the repeated oral as well as written representations by the writ-applicant, the ITC is not being re-credited/ restored on the count that there is no such mechanism whereby the ITC can be recredited/restored upon voluntary payment of the IGST; C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 (c) An honest taxpayer like the writ-applicant must not suffer owing to lack of appropriate mechanism; (d) The action of the respondent in not recrediting/restoring the ITC in question is also not at all in consonance with Article 265 as well as Article 300-A of the Constitution of India, 1950; SUBMISSIONS ON BEHALF OF THE RESPONDENT :
On the other hand, Mr.Utkarsh Sharma, the learned AGP vehemently opposed the present writ-application. Mr.Sharma submitted that the writ-application is not maintainable as the writ-applicant is not at all entitled to claim the refund. He relied upon paragraph 18 of the affidavit-in-reply to buttress his point that once an amount in question is paid in the Form-DRC-03 voluntarily, the same cannot be refunded.
In such circumstances referred to above, Mr.Sharma, prays that there being no merit in the present writ-application, the same may be rejected.
ANALYSIS :
Under the scheme of the IGST Act, 2017, a registered person having an advance license shall be eligible for importing raw material without payment of import duty. As per Section 16(1)(a) of the IGST Act, export of goods or services or both falls within the ambit of ‘zero rated supply’, i.e. no IGST is applicable on exports of goods. As per Section 16(3) of the IGST Act, a C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 registered person making ‘zero rated supply’ shall be eligible to claim refund under either of the following options: i. A registered person may supply goods or services of both under ‘bond’ or ‘Letter of Undertaking’ without payment of IGST and claim refund of unutilized tax credit; OR ii. A registered person may supply goods or services of both on payment of IGST and thereafter claim refund of tax so paid;
As per Rule 96(10) of the CGST Rules, a registered person importing raw-material without payment of import duty under the advance license shall not be eligible for utilizing accumulated ITC for payment of IGST on exports of goods or services.
On the case on hand, the writ-applicant is importing raw- material under the advance license without payment of the import duty. The finished goods produced using the raw-material so imported have been exported by the writ-applicant. The writ- applicant opted for the second route, i.e. payment of IGST on exports, and thereafter claimed refund of such IGST on exports instead of opting for the first route, i.e. exports under the Letter of Undertaking. However, inadvertently, the writ-applicant utilized the ITC for payment of the IGST on exports (instead of paying the IGST separately) which, in turn, was automatically refunded. In view of rule 96(10), the writ-applicant could not have utilized the ITC for payment of the IGST on exports. Upon realizing the aforesaid mistake, the writ-applicant separately C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022 paid the requisite IGST (which was refunded in past) along with the interest thereon.
In so far as the erroneous grant of refund and return of such refund amount together with interest by the writ-applicant is concerned, the same is undisputed. That being the case, the first part of the transaction is nullified inasmuch as the amount erroneously refunded has already been repaid by the writ- applicant along with interest. However, once both these transactions are taken out from the equation, what survives is the reduction of the ITC originally effected from the electronic credit ledger of the writ-applicant. The respondent authorities are of the view that the writ-applicant is not entitled to such a refund of the ITC at all. According to Mr.Sharma, the learned AGP, such a refund is not permissible under sub-rule (10) of rule 96 of the CGST Rules. However, in the present case, refund as contemplated under sub-rule (10) of rule 96 of the CGST Rules is not at all an issue. Here, the simple issue is one of restoration of the ITC, which was erroneously refunded and subsequently recovered. If the authorities have accepted that there was an error and resultantly, accepted repayment of the erroneous refund, as a corollary, the credit of the ITC must be restored. It cannot be that for the purpose of repayment, there was an error, and for the purpose of restoration of the ITC, there was no error. There is no question of any refund of the ITC at all. The question is one of restoration of the ITC in the electronic credit ledger and not a refund thereof. Hence, any reference to sub-rule (10) of rule 96 of the CGST Rules is completely misconceived and not tenable. C/SCA/3653/2021 JUDGMENT DATED: 07/04/2022
In such circumstances, We direct the respondent authorities to re-credit/restore the ITC to the tune of Rs.1,39,49,810/- in the electronic tax ledger of the writ- applicant.
As regards the submissions of Mr.Sharma that the writ- applicant is not entitled to any refund, we make it clear that we have not gone into the merits or the eligibility of the claim of refund of the writ-applicant. We have directed only with respect to restoration of ITC in the sum of Rs.1,39,49,810/- in the electronic credit ledger of the writ-applicant. This is the sum that was erroneously refunded by reducing the ITC from the electronic credit ledger. However, as noted earlier, the same has already been repaid by the writ-applicant along with interest in DRC-03. Once such an amount is repaid by the writ-applicant to the GST department, the original debit of the ITC must be re- credited/restored. Otherwise, the same would amount to double taxation, which is not permissible in law.
We, therefore, direct the respondent authorities to restore/ re-credit the Input Tax Credit of Rs.1,39,49,810/- in the electronic credit ledger of the writ-applicant within a period of two weeks from the date of receipt of this order.
With the aforesaid, this writ-application stands disposed of. Direct service is permitted. (J. B. PARDIWALA, J.) (NISHA M. THAKORE, J.) /MOINUDDIN
Reproduced from the public record of the Gujarat High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.