Viterra India Pvt Ltd vs Union Of India
2024 Latest Caselaw 24787 Bom

Bombay High Court

Viterra India Pvt Ltd vs Union Of India on 26 August, 2024

Author: K.R. Shriram

Bench: K.R. Shriram

         Digitally
        signed by
  2024:BHC-OS:13034-DB
        GAURI
GAURI   AMIT
AMIT    GAEKWAD                                                    1/1               13.WP-1449-2024.doc
GAEKWAD Date:
        2024.08.27
        15:03:24
        +0530                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                                       WRIT PETITION NO.1449 OF 2024

                     Viterra India Pvt. Ltd.                   ....Petitioner
                                     V/s.
                     The Union of India & Ors.    ....Respondents
                                                      ----
                     Mr. Marmik Kamdar a/w. Mr. Mayank Jain i/b. Khaitan and Co. for
                     petitioner.
                     Mr. Karan Adik a/w. Mr. Harshad Shingnapurkar for respondent nos.1 and
                     3.
                                                       ----
                                                        CORAM : K.R. SHRIRAM &
                                                                 JITENDRA JAIN, JJ.

DATED : 26th AUGUST 2024

P.C. :

1 Mr. Adik in fairness and as an officer of the Court agrees that

the issue in this petition as to whether IGST is leviable on ocean freight

services is covered by the judgment of the Hon'ble Apex Court in Union of

India v/s. Mohit Minerals Pvt. Ltd.1

2 Therefore, wherever refund is payable, the same shall be paid

with applicable interest in accordance with law within eight weeks of

receiving a copy of this order.

3 Petition disposed.

(JITENDRA JAIN, J.) (K.R. SHRIRAM, J.)

1 2022 (61) G.S.T.L. 257 (SC)

Gauri Gaekwad