BharatTaxGST

M/S Antite International Co. vs. The Commissioner Of Dgst & Anr.

W.P.(C)/6631/2026HC DelhiGSTCNR DLHC01021611202614 September 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Khursheed Ahmad, Mr. Mohd kamil and Ms. Shahin, AdvsFor Respondent: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advs. Ms. Anshree Narain SCC, with Mr. Apurv Yadav & Mr.Naman Choula, Advs
AI SummaryPartly Allowed

Held

The Court noted that the refund had been sanctioned. It directed the respondents to ensure the refund is credited to the petitioner's account within two weeks if it had not already been done, along with applicable interest.

Facts

The petitioner sought a direction to process and release an IGST refund of Rs. 35,30,807/- with interest. The respondents stated that the refund was sanctioned on June 3, 2026, and may have been credited.

Key Issues

Whether the sanctioned IGST refund had been credited to the petitioner's account and if not, to ensure its release with interest.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
$~ 12(11.09.2026) * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010216112026 + W.P.(C) 6631/2026 M/S ANTITE INTERNATIONAL CO. .....Petitioner Through: Mr. Khursheed Ahmad, Mr. Mohd kamil and Ms. Shahin, Advs. versus THE COMMISSIONER OF DGST & ANR. .....Respondents Through: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advs. Ms. Anshree Narain SCC, with Mr. Apurv Yadav & Mr.Naman Choula, Advs. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

14.09.

2026

1.

Since 11.09.2026 was declared a holiday vide Notification No. 86/G-4/Genl.-I/DHC dated 08.09.2026, the matters listed on 11.09.2026 are taken up for hearing today.

2.

The only substantive relief sought in the present Writ Petition is a direction to the Respondents to process and release the IGST refund of Rs.35,30,807/-, along with applicable interest.

3.

Learned Counsel appearing for the Respondents submits that the aforesaid refund has already been sanctioned on 03.06.2026 and that the sanctioned amount may have, in the meantime, been credited to the bank account of the Petitioner.

4.

Learned Counsel appearing for the Petitioner submit

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.