JAY BEE INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition filed by the petitioner under Article 226 of the Constitution of India seeks the following reliefs:

(2.) The petitioner is engaged in the manufacture and sale/supply of Electrical Transformers/parts thereof etc. holding GST No.02AACFJ9239Q2ZW. The petitioner has been subjected to appropriate levies of goods and service tax on the supplies made by it. The petitioner is also entitled to credit of input tax on the inputs as well as capital goods and input services. The input credit is also admissible in respect of the duty/tax paid on the inputs lying as such and those contained in the semi-finished goods and finished goods lying in stocks as on 30.06.2017 for being carried forward and utilized under the GST Act.

(3.) The Goods and Service Tax (in short 'GST') has been introduced with effect from 01.07.2017 which has resulted into subsuming of large number of Central and State levies into a single tax. Various taxes like Central Excise Duty, Additional Duties, Special Duties, Service Tax, Cesses, Surcharge and State VAT, CST, Purchase Tax etc. have been merged into single tax i.e. GST which has been implemented with effect from 01.07.2017.