Madras High Court
M/S Eastman Spinning Mills (P) Ltd vs Union Of India on 9 April, 2025
WP(MD). No.5582 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 09/04/2025
CORAM
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE P.B.BALAII
W.P.(MD)No.5582 of 2019 and 15737 and 15744 of 2019
and WMP(MD) Nos.4407 and 4408 of 2019,
12464 and 12474 of 2019
WP(MD) No.5582 of 2019
M/s Eastman Spinning Mills (P) Ltd.,
Through its Authorized Signatory
Nachimuthu Chandran ... Petitioner
Vs
1. Union of India,
Rep. by The Secretary,
Ministry of Finance, (Department of Rvenue),
No.137, North Block,
New Delhi-110 001.
2. Union of India,,
Rep. by the Secretary,
Ministry of Law & Justice,
4th Floor, A Wing, Rajendra Prasad Rd,
Shastri Bhavan, New Delhi - 110 001.
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WP(MD). No.5582 of 2019
3. Assistant Commissioner of GST & Central Excise,
Audit Circle, Madurai,
Central Revenue Buildings, Bibikulam,
Madurai-625 002.. ... Respondents
PRAYER :-Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus, direction against the
respondents to declare Impugned Notifications 15/2017-ST and
16/2017-ST dated April 13, 2017 as lacking legislative competency, ultra
vires to the Finance Act, 1994 and hence null and void and consequently
to call for the records of the 3rd respondent pertaining to Show Cause
Notice numbered as Notice No.20/2018-ST dated August 10, 2018
issued by the 3rd Respondent proposing to levy service tax on ocean
freight along with interest and penalty and quash the same and direct
the respondents to refund the service tax of Rs.15,20,661 paid under
protest by the petitioner.
For Petitioner : Mr.P.B.Harish
For Respondents : Mr.Malaiyendran for R1 & R2
Mr.K.Govindarajan for R3
Deputy Solicitor General assisted by
Mr.R.Nandakumar
W.P.(MD)No.15737 of 2019:
M/s.Southern Petrochemicals Industries Corporation Limited,
Represented by its Chief Financial Officer,
KR Anandan,
SPIC Nagar,
Tuticorin – 628 005. ... Petitioner
Vs
1.The Union of India,
Represented by its Secretary,
Ministry of Finance,
Department of Revenue,
North Block, New Delhi.
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WP(MD). No.5582 of 2019
2.The Commissioner of GST & Central Excise,
Coimbatore Audit Commissionerate,
Office of the Commissioner of GST & Central Excise,
Coimbatore Audit Commissionerate,
No/6/7 ATD Street Race Course Road,
Coimbatore 641 018
3.The Commissioner of GST & Central Excise,
Madurai Commissionerate,
Central Revenue Buildings, Bibikulam,
Madurai-625 002.. ... Respondents
PRAYER :-Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Declaration, declaring Notifications No.14/2017,
15/2017 and 16/2017 dated 13/04/2017 issued by the 1st respondent
under the service Tax regime as ultra vires as the said Notifications
traverse beyond the scope of Sections 64(3) , 65B(44), 66D(e) and 68(2)
of the Finance Act, 1994 and thereby offending Articles 14 and 19(1) (g),
of the Constitution of India.
For Petitioner : Mr.S.Muthuvenkataraman
For Respondents : Mr.K.Govindarajan for R1 to R3
Deputy Solicitor General
W.P.(MD)No.15744 of 2019:
M/s.Southern Petrochemicals Industries Corporation Limited,
Represented by its Chief Financial Officer,
KR Anandan,
SPIC Nagar,
Tuticorin – 628 005. ... Petitioner
Vs
1.The Union of India,
Represented by its Secretary,
Ministry of Finance,
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WP(MD). No.5582 of 2019
Department of Revenue,
North Block, New Delhi.
2.The Commissioner of GST & Central Excise,
Coimbatore Audit Commissionerate,
Office of the Commissioner of GST & Central Excise,
Coimbatore Audit Commissionerate,
No/6/7 ATD Street Race Course Road,
Coimbatore 641 018
3.The Commissioner of GST & Central Excise,
Madurai Commissionerate,
Central Revenue Buildings, Bibikulam,
Madurai-625 002.. ... Respondents
PRAYER :-Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus calling for the records
in File No.C.No.III / 10 / 32 / 2018 - Commr.(Audit) comprising of
Show Cause Notice in SCN S1.No.11/2019 (Commr) dated 30/04/2019
issued by the 2nd respondent and to quash the same as illegal, arbitrary,
unconstitutional, violation of the principles of natural justice.
For Petitioner : Mr.S.Muthuvenkataraman
For Respondents : Mr.K.Govindarajan for R1 and R2
Deputy Solicitor General
Mr.C.Nandagopal for R3
COMMON ORDER
(Order of the Court was made by
the Hon'ble the Chief Justice)
Counsels state that the issue in these matters is covered by a
judgment of the Gujarat High Court in Sal Steels Limited v. Union
of India1.
1 2020 (37) GSTL 3 (Guj)
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2. Counsels also state that notice has been issued by the Apex
Court in an SLP, being SLP (Civil Appeal) Diary No.27016/2020, filed by
the Revenue impugning Sal Steels Limited (supra) and there is no stay.
3. Learned counsels sought refund of the amounts paid.
4. In response, learned Deputy Solicitor General submitted that
Delhi High Court and Allahabad High Court in Pace Setters Business
Solutions Pvt. Ltd v. Union of India and others2 and M/s.R.C.Infra
Digital Solutions Thru. Authorised Representative Mr.Ashish Kumar v.
Union of India and others3, respectively, have taken a view, contrary to
Sal Steels Limited (supra).
5. In view thereof, learned Deputy Solicitor General submits
refund may not be granted now and let that be subject to the outcome of
the SLP in Sal Steel.
6. Counsel for petitioners state no objection.
2 2024 DHC 2638 DB
3 2024 AHC LKO 1097 DB
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7. Therefore, reserving petitioners' right to claim refund based on
the outcome of the SLP as against the judgment in Sal Steels Limited
(supra), we dispose these petitions. There shall be no order as to costs.
Consequently connected Miscellaneous Petitions stand closed.
(K.R.SHRIRAM, C.J.) (P.B.BALAJI, J.)
09.04.2025
NCC : Yes/No
Index : Yes/No
RR
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THE HON'BLE CHIEF JUSTICE
AND
P.B.BALAJI, J.
RR
ORDER
IN
WP(MD) Nos.5582, 15737 and 15744 of 2019
Date : 09/04/2025
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