M/S.Yentop Manickam Edible Oils(P) LTD. vs. The State Tax Officer-I
Held
The Court set aside the impugned order and directed the respondent to re-examine the refund claim. This re-examination must be in accordance with law and consider the Supreme Court's decision in Union of India Vs. Mohit Minerals Private Limited.
Facts
The petitioner's refund application for IGST paid on ocean freight under RCM was rejected. The rejection was based on the respondent's view that the Gujarat High Court's order in the Mohit Minerals case, relied upon by the petitioner, was only an interim order.
Key Issues
Whether the refund of IGST paid on ocean freight under RCM is permissible, considering the Supreme Court's decision in the Mohit Minerals case.
Sections Cited
Section 5 (3) of the IGST Act
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Cause title — parties, addresses and appearances
This Writ Petition is filed challenging the impugned order da
The judgment continues below.
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