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M/S Federation Of Indian Airlines vs. Commissioner Of Goods And Services Tax (SGST), Delhi Zone & Ors.

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W.P.(C)/2829/2025HC DelhiGSTCNR DLHC01011636202506 March 2025Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR2 pages
For Petitioner: Mr. Nitin Gulati and Ms. Reena Gandhi, AdvsFor Respondent: Ms. Arunima Dwivedi, CGSC with Ms. Pinky Pawar & Ms. Kritika Sharma, Advs. Ms. Urvi Mohan, Adv. for R-1 and R-2

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Cause title — parties, addresses and appearances
$~93 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2829/2025 M/S FEDERATION OF INDIAN AIRLINES .....Petitioner Through: Mr. Nitin Gulati and Ms. Reena Gandhi, Advs. versus COMMISSIONER OF GOODS AND SERVICES TAX (SGST), DELHI ZONE & ORS. ....Respondents Through: Ms. Arunima Dwivedi, CGSC with Ms. Pinky Pawar & Ms. Kritika Sharma, Advs. Ms. Urvi Mohan, Adv. for R-1 and R-2. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR

O R D E R %

06.03.

2025 CM APPL. 13429/2025 (Ex.) Allowed, subject to all just exceptions.

The application shall stand disposed of. W.P.(C) 2829/2025

1.

The solitary grievance of the writ petitioner is a failure on the part of the respondents to release the Integrated Goods and Services Tax [„IGST‟] refunds despite the same having been duly sanctioned by virtue of the order dated 27 May 2022. 2. In view of the aforesaid, we dispose of the writ petition by directing the respondents to release the refunds as sanctioned, subject to there being no other legal impediment. Compliance be effected This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/07/2025 at 00:15:58

within a period of three weeks from today. The refund shall also carry statutory interest wherever payable.

YASHWANT VARMA, J.

HARISH VAIDYANATHAN SHANKAR, J. MARCH 06, 2025/v

This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/07/2025 at 00:15:58

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.