M/S.Yentop Manickam 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's refund application for IGST paid on ocean freight under RCM was rejected by the respondent. The rejection was based on an interim order from the Gujarat High Court, which was later affirmed by the Supreme Court.
Key Issues
Whether the refund of IGST paid on ocean freight under RCM is permissible, considering the Supreme Court's decision in Mohit Minerals Private Limited.
Sections Cited
Section 5 (3) of the IGST Act
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
This Writ Petition is filed challenging the impugned order dat
The judgment continues below.
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