IN THE HIGH COURT OF ANDHRA PRADESH

***

+ WRIT PETITION NO: 21164 & 21179 of 2021

Between:

# M/s. Alstom Transport India Ltd, 800, South Cashew Road, SRICITY

DTZ-517 588, Chittoor District, Andhra Pradesh, Rep. by its Tax Analyst

Ms. Raghamani Perumalla

… Petitioner

(in both the writ petitions)

AND

$1. Additional Commissioner Of Central Tax Appeals, D.No.3-30-15,

Ring Road, Guntur - 522 006.

2. Assistant Commissioner Of Central Tax, Tirupati, CGST Division,

D.No. 15-30/04, Srinivasa Towers, Padmavathi Nagar, Tirupati -

517 502

3. The Union Of India, Through The Secretary, Ministry Of Finance,

North Block, New Delhi - 110001

...RESPONDENTS

(In both the writ petitions)

Date of Judgment pronounced on : 21.04.2025

HON’BLE SRI JUSTICE R. RAGHUN ANDAN RAO

And

HON’BLE Dr. JUSTICE K. MANMADHA RAO

1. Whether Reporters of Local newspapers : Yes/No

May be allowed to see the judgments?

2. Whether the copies of judgment may be marked : Yes/No

to Law Reporters/Journals:

3. Whether The Lordship wishes to see the fair copy : Yes/No

Of the Judgment?

2

RRR, J & Dr. KMR,J

W.P.Nos.21164 & 21179/2021

*IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

* HON’BLE SRI JUSTICE R. RAGHUNANDAN RAO

And

*HON’BLE Dr. JUSTICE K. MANMADHA RAO

+ W.P.No.21164 & 21179 of 2021

% Dated: 21.04.2025

Between:

# M/s. Alstom Transport India Ltd, 800, South Cashew Road, SRICITY

DTZ-517 588, Chittoor District, Andhra Pradesh, Rep. by its Tax Analyst

Ms. Raghamani Perumalla

… Petitioner

(in both the writ petitions)

AND

$1. Additional Commissioner Of Central Tax Appeals, D.No.3-30-15,

Ring Road, Guntur - 522 006.

2. Assistant Commissioner Of Central Tax, Tirupati, CGST Division,

D.No. 15-30/04, Srinivasa Towers, Padmavathi Nagar, Tirupati -

517 502

3. The Union Of India, Through The Secretary, Ministry Of Finance,

North Block, New Delhi - 110001

...RESPONDENTS

(In both the writ petitions)

! Counsel for Petitioner : Sri Lakshmi Kumaran Sridharan

^Counsel for Respondents 1 & 2 : Sri Y.N. Vivekananda

^Counsel for Respondent No.3 : Sri Y.V. Anil Kumar

<GIST :

>HEAD NOTE:

? Cases referred:

3

RRR, J & Dr. KMR,J

W.P.Nos.21164 & 21179/2021

APHC010350462021

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

(Special Original Jurisdiction)

[3525]

MONDAY, THE TWENTY FIRST DAY OF APRIL

TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HON’BLE SRI JUSTICE R RAGHUNANDAN RAO

THE HON’BLE DR JUSTICE K MANMADHA RAO

WRIT PETITION NOS: 21164 & 21179 of 2021

W.P.No.21164 & 21179/2021

Between:

M/s. Alstom Transport India Ltd ...PETITIONER

AND

Additional Commissioner Of Central Tax Appeals

and Others

...RESPONDENT(S)

Counsel for the Petitioner:

1. LAKSHMI KUMARAN SRIDHARAN

Counsel for the Respondent(S):

1. Y V ANIL KUMAR (Central Government Counsel)

2. Y N VIVEKANANDA

The Court made the following Order:

(per Hon’ble Sri Justice R. Raghunandan Rao)

As both these writ petitions raise same issues, they are being

disposed of by way of this common order.

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W.P.Nos.21164 & 21179/2021

2. Heard Sri Raghavan Rambhadran, learned counsel

appearing for the petitioner and Sri Y.N. Vivekananda, learned Standing

Counsel appearing for the respondents 1 & 2 and Sri Y.V. Anil Kumar,

learned Central Government Standing Counsel appearing for respondent

No.3.

3. The petitioner, who is engaged in the manufacture and

supply of railway equipment and supply of engineering services for Metro

Projects, had registered itself under the provisions of the CGST Act,

2017. Initially, the petitioner had registered itself for supply of goods.

Subsequently, the petitioner filed an application for amendment of

registration, on 11.08.2020, for the purpose of including the services

being supplied by the petitioner. Apart from this, another application for

amendment was filed on 18.08.2020 for including supply of services, as

per terms of Rule 19 of the CGST Rules, 2017. The amendments were

accepted and an order, allowing the amendments, was passed on

19.09.2020.

4. The petitioner, from June, 2019, had commenced supply of

zero rated services, being engineering services for metro projects, to

customers who were outside India. The petitioner had supplied such

services, on payment of IGST. These payments were also reflected in the

monthly returns filed by the petitioner. Thereafter, the petitioner filed two

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W.P.Nos.21164 & 21179/2021

refund claims. In the first claim, filed on 13.01.2021, the petitioner claimed

a refund of Rs.12,82,63,580/- being unutilized input tax credit, arising out

of IGST paid on export of services during the period March, 2020 to June,

2020. The petitioner also filed another application on 29.07.2020 for

refund of an amount of Rs.27,04,19,239/- being unutilized input tax credit

arising out of IGST paid on export of services for the period June, 2019 to

February, 2020. Both these applications were rejected by the 2

nd

respondent. Aggrieved by the orders of rejection, the petitioner filed

appeals before the 1

st

respondent. These appeals were also dismissed.

Aggrieved by the order of dismissal by the 1

st

and 2

nd

respondents, the

petitioner has approached this Court by way of the present writ petitions.

5. The details of the applications, orders of rejection in the writ

petitions are given below:

Sl.

No.

W.P. No. Period Amount in Rs. Order in Original

Proceedings No.

And Date

Appellate order

Proceedings No.

And Date

1. WP

21164/2021

June 2019

To

February 2020

27,04,19,239 Form_GST-RFD-

06 Vide File

C.No.V/18/86/2019

-20, GST MISC,

dated 14.09.2020

TTD-GST-000-

APP-OO1-21-22,

Dated 30.06.2021

2. WP

21179/2021

March 2020

To

June 2020

12,82,63,580 Form-GST-RFD-

06 No.01/2021,

Dated 12.03.2021

TTD-GST-000-

APP-OO4-21-22,

Dated 12.03.2021

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W.P.Nos.21164 & 21179/2021

6. The original authority and the appellate authority do not

dispute the eligibility of the petitioner for making such claims or quantum

of refund. However, both the authorities held that the petitioner had

registered itself only for supply of goods and as such cannot claim refund

of tax for supply of services. The finding of both the authorities was that a

tax payer has to register, under Section 25 of the CGST Act read with the

relevant Rules, for supply of both goods and services. In the absence of

registration for supply of goods and services, the registered person would

not be entitled to claim any refund of IGST in relation to zero rated

supplies.

7. Sri Raghavan Rambhadran, learned counsel appearing for

the petitioner, would contend that the said view of the authorities is not in

accordance with the provisions of the CGST and IGST Acts or the Rules

made thereunder. The grounds of challenge, raised by Sri Raghavan

Rambhadran, are as follows:

a) The requirement under the provisions of the CGST and IGST

Acts is that the person claiming the refund should be a registered dealer.

There is no provision for registering separately for supply of goods and

separately for supply of services. Since there is only one comprehensive

registration, the claim of the petitioner cannot be rejected on the ground

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W.P.Nos.21164 & 21179/2021

that the registration certificate did not stipulate that registration was for

services also.

b) The forms of registration read with the Rules would show that

there is no requirement that the person seeking registration, should set

out all the lines of his business including different categories of goods that

it may supply or different categories of services that it may supply. In such

circumstances, the view of the authorities that there is a requirement for

separate registration, toward supply of services is incorrect.

8. Sri Y.N. Vivekananda, learned Standing Counsel appearing

for respondents 1 and 2 would submit that the petitioner was required to

register itself, under the CGST Act as a person, who was in the business

of supply of goods as well as supply of services. Since the petitioner had

registered itself as a supplier of goods, it is not entitled for any refund. It is

further contended that the authorities had pointed out to the provisions of

Section 16 of the IGST Act read with Section 54 of the CGST Act,

wherein only a registered person is entitled to seek refund of IGST, in

relation to zero rated supply of services. This would mean that the person

seeking refund, on account of zero rated supply of services, would have

to be a person, who is registered under the CGST Act, in relation to

supply of services also.

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W.P.Nos.21164 & 21179/2021

9. Sri Y.N. Vivekananda, would also point to the fact that the

petitioner had voluntarily sought amendment of his registration to include

supply of services, after the relevant period was over and such

amendment was allowed only with effect from 19.09.2021. As the period

of supply, for which refund is sought, was before the said amendment, no

refund is required to be made. Learned Standing Counsel would also

contend that the application for amendment of registration made by the

petitioner itself is a demand, on the part of the petitioner that such

registration is necessary before any claim for refund can be moved.

Consideration of the Court:

10. Section 16 of the IGST Act states that zero rated supply

means export of goods or services or both. It also provides for refund of

taxes paid or input tax credit. Section 16 reads as follows:

16.(1) “zero rated supply‖ means any of the following

supplies of goods or services or both, namely:––

(a) export of goods or services or both; or

(b) supply of goods or services or both to a Special

Economic Zone developer or a Special Economic Zone unit.

(2) Subject to the provisions of sub-section (5) of section 17

of the Central Goods and Services Tax Act, credit of input

tax may be availed for making zero -rated supplies,

notwithstanding that such supply may be an exempt supply.

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W.P.Nos.21164 & 21179/2021

(3) A registered person making zero rated supply shall be

eligible to claim refund under either of the following options,

namely:––

a) he may supply goods or services or both under bond or

Letter of Undertaking, subject to such conditions,

safeguards and procedure as may be prescribed, without

payment of integrated tax and claim refund of unutilised

input tax credit; or

b) he may supply goods or services or both, subject to

such conditions, safeguards and procedure as may be

prescribed, on payment of integrated tax and claim refund

of such tax paid on goods or services or both supplied, in

accordance with the provisions of section 54 of the Central

Goods and Services Tax Act or the rules made

thereunder.

11. This provision has to be read with Section 54 of the CGST

Act (relevant part) which reads as follows:

54. Refund of tax.— (1) Any person claiming refund of any

tax and interest, if any, paid on such tax or any other

amount paid by him, may make an application before the

expiry of two years from the relevant date in such form

and manner as may be prescribed:

Provided that a registered person, claiming refund of

any balance in the electronic cash ledger in accordance

with the provisions of sub-section (6) of section 49, may

claim such refund in the return furnished under section 39

in such manner as may be prescribed.

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W.P.Nos.21164 & 21179/2021

(2) A specialized agency of the United Nations

Organization or any Multilateral Financial Institution and

Organization notified under the United Nations (Privileges

and Immunities) Act, 1947, Consulate or Embassy of

foreign countries or any other person or class of persons,

as notified under section 55, entitled to a refund of tax paid

by it on inward supplies of goods or services or both, may

make an application for such refund, in such form and

manner as may be prescribed, before the expiry of six

months from the last day of the quarter in which such

supply was received.

(3) Subject to the provisions of sub-section (10), a

registered person may claim refund of any unutilized input

tax credit at the end of any tax period:

Provided that no refund of unutilized input tax credit

shall be allowed in cases other than––

(i) zero rated supplies made without payment of tax;

(ii) where the credit has accumulated on account of rate of

tax on inputs being higher than the rate of tax on output

supplies (other than nil rated or fully exempt supplies),

except supplies of goods or services or both as may be

notified by the Government on the recommendations of

the Council:

Provided further that no refund of unutilised input tax

credit shall be allowed in cases where the goods exported

out of India are subjected to export duty:

Provided also that no refund of input tax credit shall be

allowed, if the supplier of goods or services or both, avails

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RRR, J & Dr. KMR,J

W.P.Nos.21164 & 21179/2021

of drawback in respect of central tax or claims refund of

the integrated tax paid on such supplies.

12. Section 54(1) states that ―any person‖ can claim refund of

any tax, or other amounts paid by the person. Section 16 (3) of the IGST

Act permits refund to be claimed, in relation to zero rated supply of

services only by a registered person. At first blush, there appear to be a

conflict between Section 54 of the CGST Act and Section 16 of the IGST

Act. However, Section 16 (3) of the IGST Act read with Section 54 (3) of

the CGST Act, narrows down the general provision of Section 54 (1) of

the CGST Act, by stipulating that it is only a registered person, who can

claim refund in relation to zero rated supplies made with or without

payment of tax.

13. In the present case, the petitioner is claiming, refund of tax

paid, in relation to zero rated supply of services. The provisions of section

16(3) of the IGST Act and Section 54 (3) of the CGST Act would be

applicable. A claim for refund can be made by the petitioner, only if it is a

registered person.

14. The term registered person is defined in Section 2(94) of the

CGST Act in the following manner:

2(94) ― registered person, means a person who is

registered under section 25 but does not include a person

having a Unique Identity Number;

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W.P.Nos.21164 & 21179/2021

15. Section 25 of the CGST Act sets out the procedure for

registration and requires that every person, who is liable to be registered

under Section 22 or Section 24, has to apply for such registration. Section

22 of the CGST Act, lists out the persons, who are liable for registration.

The relevant part of Section 22 reads s follows:

22. Persons liable for registration.— (1) Every supplier

shall be liable to be registered under this Act in the State

or Union territory, other than special category States, from

where he makes a taxable supply of goods or services or

both, if his aggregate turnover in a financial year exceeds

twenty lakh rupees:

Provided that where such person makes taxable

supplies of goods or services or both from any of the

special category States, he shall be liable to be registered

if his aggregate turnover in a financial year exceeds ten

lakh rupees:

Provided further that the Government may, at the

request of a special category State and on the

recommendations of the Council, enhance the aggregate

turnover referred to in the first proviso from ten lakh

rupees to such amount, not exceeding twenty lakh rupees

and subject to such conditions and limitations, as may be

so notified;

Provided also that the Government may, at the

request of a State and on the recommendations of the

Council, enhance the aggregate turnover from twenty lakh

rupees to such amount not exceeding forty lakh rupees in

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W.P.Nos.21164 & 21179/2021

case of supplier who is engaged exclusively in the supply

of goods, subject to such conditions and limitations, as

may be notified:

Explanation.––For the purposes of this sub-section, a

person shall be considered to be engaged exclusively in

the supply of goods even if he is engaged in exempt

supply of services provided by way of extending deposits,

loans or advances in so far as the consideration is

represented by way of interest or discount.

16. Section 24 of the CGST Act stipulates that registration is

compulsory for the persons listed out in Section 24 of the CGST Act. This

provision sets out various categories of persons, including those who

make interstate taxable supplies of taxable supply. This provision, except

in Section 24(vii) and (ix) does not make any distinction between supply

of goods or services. It only speaks of ―taxable supply‖.

17. The term ―taxable supply‖ has been defined in Section 2(108)

of the CGST Act, which reads as follows:

2(108) ―taxable supply – means a supply of goods or

services or both which is leviable to tax under this Act;

18. The procedure for registration is set out in Section 25 of the

CGST Act in the following manner:

25. Procedure for registration.— (1) Every person who

is liable to be registered under section 22 or section 24

shall apply for registration in every such State or Union

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W.P.Nos.21164 & 21179/2021

territory in which he is so liable within thirty days from the

date on which he becomes liable to registration, in such

manner and subject to such conditions as may be

prescribed:

Provided that a casual taxable person or a non-

resident taxable person shall apply for registration at least

five days prior to the commencement of business:

Provided further that a person having a unit, as

defined in the Special Economic Zones Act, 2005, in a

Special Economic Zone or being a Special Economic

Zone developer shall have to apply for a separate

registration, as distinct from his place of business located

outside the Special Economic Zone in the same State or

Union territory.

Explanation.—Every person who makes a supply

from the territorial waters of India shall obtain registration

in the coastal State or Union territory where the nearest

point of the appropriate baseline is located.

(2) A person seeking registration under this Act shall be

granted a single registration in a State or Union territory:

Provided that a person having multiple places of

business in a State or Union territory may be granted a

separate registration for each such place of business,

subject to such conditions as may be prescribed.

(3) xxxxxxx

19. Since Section 25(1) of the CGST Act states that the

registration is to be done in such a manner and subject to such conditions

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W.P.Nos.21164 & 21179/2021

as may be prescribed, it would be necessary to look at the Rules

regulating registration. The Rules for such purpose are the Central Goods

and Services Tax Rules, 2017 (for short ‗the Rules‘). Rule 8 requires the

person seeking registration to submit an application in Part-B of Form

GST REG-01. After verification of the application, and after obtaining

such clarification or information as required, the appropriate authority

would issue a registration certificate, under Rule 10 of the Rules, in Form

GST REG-06.

20. Part-A of Form GST REG-01, requires the applicant to give

the name of the business, the permanent account number, e-mail

address and mobile number. Part-B sets out various details that need to

be informed to the appropriate authority. Various details are sought in this

form. The details relevant to the present case are entries 18 and 19 in the

said Form. Entry 18 requires the applicant to give the details of the goods

supplied by the applicant. However, the Form stipulates that only the top

5 goods need to be specified by the applicant. Similarly, Entry 19 requires

the applicant to give the details of the top 5 services that would be

supplied by the applicant.

21. Form GST REG-06 is the registration certificate given, after

due verification of the application made by the any person. This Form

consists of the main registration certificate and Annexure-A and

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W.P.Nos.21164 & 21179/2021

Annexure-B. The main Form has 9 entries. None of these entries, specify

the goods or services, being supplied by the applicant / registered person.

Annexure-A is for setting out the details of additional places of business.

Annexure-B is for recording the details of the proprietor, partner etc., of

the registered person along with photographs and details of residence

and names of such persons.

22. According to the above procedure, no importance is given to

the details of the goods or services the person would be supplying. The

only requirement is that any person, who would have to pay tax on such

supply, whether of goods or services, would have to be registered.

23. This issue can also be looked at from another perspective.

Entry-19 of Part-B of From GST REG-01, requires the applicant to specify

the top 5 categories of services that would be supplied by the applicant.

The question that would then arise is – whether an applicant / registered

person be entitled for refund of input tax credit, in relation to zero rated

supply of services, if such service is number six in the list of services and

has not been specified as it is number six in the list of services of the

applicant / registered person. The requirement under the said Form is

only for specification of the top 5 services. In such circumstances, the

authorities cannot deny refund of input tax credit, on the ground that the

sixth service has not been mentioned in the list of services in Entry-19 of

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W.P.Nos.21164 & 21179/2021

Part-B of Form GST REG-01. If that were so, the authorities cannot

refuse refund of input tax credit on the ground that such services were not

mentioned at all in Entry No.19.

24. As rightly contended by the petitioner, the certificate of

registration is given to the registered person. There is only one

registration certificate that is given to a person undertaking supply of

goods or services falling under Section 22 or Section 24 of the CGST Act.

In fact, Section 25(2) of the CGST Act itself stipulates that only one

registration would be given to a person, in relation to a State or Union

territory. The proviso also allows separate registration where a person

has multiple places of business in the Sate or Union territory. However,

such separate registration would be subject to the conditions.

25. A conjoint reading of all the aforesaid provisions of law, can

only lead to a conclusion that non-mention of the categories of supply

being undertaken by the applicant / registered person, in the application

form, cannot preclude grant of refund to such persons. By extension, the

petitioner would be entitled to a refund, in relation to zero rated services,

once the petitioner is a registered person. The petitioner would not be

precluded from claiming such refund on the ground that the certificate of

registration does not contain the details of the services which are being

supplied.

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26. In that view of the matter, both the writ petitions are allowed

setting aside the orders of rejection of refund as well as the appellate

orders whose details are given above, with a direction to the 2

nd

respondent to refund the input tax credit claimed by the petitioner, subject

to verification of the claim and quantum of the claim. There shall be no

order as to costs.

As a sequel, pending miscellaneous applications, if any, shall stand

closed.

________________________

R. RAGHUNANDAN RAO , J.

________________________

DR. K. MANMADHA RAO, J

Js

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RRR, J & Dr. KMR,J

W.P.Nos.21164 & 21179/2021

HON’BLE SRI JUSTICE R. RAGHUNANDAN RAO

&

HON’BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION Nos:21164 & 21179 of 2021

(per Hon‘ble Sri Justice R. Raghunandan Rao)

21

st

April, 2025

Js