PRECOT MERIDIAN LIMITED Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for a Writ of Mandamus, directing the second respondent to sanction and to refund the amount of Rs.4,80,355/- [Rupees Four Lakhs and Eighty Thousand and Three Hundred and Fifty Five only] of IGST paid by the petitioner for the goods exported from India, i.e. 'Zero Rated Supplies'.

(2.) The petitioner is an exporter of cotton. During September, 2017, he exported cotton by way of seven shipping bills and paid Rs. 4,80,355/- towards IGST.

(3.) Sub-Section (3) of Section 16 of the Integrated Goods and Services Tax Act, 2017 [for brevity, 'IGST Act'], prescribes that, a registered person making zero rated supply shall be eligible to claim refund under either of the following options, namely:-