OZONE PROCON PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr. Utkarsh Sharma waives service of notice for the respondents.

(2.) With the consent of learned advocates for the parties, the matter is taken up for final hearing.

(3.) The petitioner is engaged in the business of import of crude oil of edible grade from outside the country. The purchases of goods in question are made on high seas basis and the imports are on Cost Insurance Freight ['C.I.F' for short]. The person from whom the goods are purchased i.e. exporter is supposed arrange transportation of the goods up to the port of India. When the good are imported into the country and when it sought clearance for home consumption, the petitioner pays the custom duty and tax under the Integrated Goods and Services Tax Act,2017 ['IGST' Act for short] on total value of goods including the C.I.F.