M/S.Yentop Manickavel Sons Edible Oils (P) LTD. vs. The State Tax Officer-I
Held
The High Court set aside the impugned order and directed the respondent to re-examine the refund claim. This re-examination must be in accordance with the law and the Supreme Court's decision in the Mohit Minerals case.
Facts
The petitioner sought a refund of IGST paid on ocean freight under RCM, which was rejected by the respondent based on an interim order from the Gujarat High Court. Subsequently, the Supreme Court affirmed the Gujarat High Court's decision in favour of the assessee.
Key Issues
Whether IGST is payable on ocean freight under RCM, and if a refund claim should be granted in light of subsequent Supreme Court pronouncements.
Sections Cited
Section 5 (3)
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
The judgment continues below.
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