LIBERTY CHEMTRADE PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have challenged clarificatory Circular issued by the Central Board of Excise and Customs dated 24th November, 2017. As per this circular, Integrated Goods and Services Tax would be leviable at the time of transaction of sale of warehoused goods between the importer and any other person, even before clearance of the goods. According to the petitioners, IGST on the imported goods can be levied only at the time of clearance of goods and the Government of India has no authority to levy such tax at the time of sale of warehoused goods before the customs clearance.

(2.) Notice returnable on 10th May, 2018.