Delhi High Court - Orders
Zomato Limited vs Assistant Commissioner Of Income Tax ... on 13 October, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14586/2024
ZOMATO LIMITED
.....Petitioner
Through: Mr. Ajay Vohra, Senior Adv with
Mr. Deepesh Jain, Adv.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 25(1)
NEW DELHI & ORS.
.....Respondents
Through: Mr. Puneet Rai, SSC, Mr. Gibran,
JSC, Mr. Ashvini Kumar, Mr.
Rishabh Nangia and Mr. Gibran, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 13.10.2025
1. Mr. Puneet Rai, Sr. Standing Counsel appearing for the Revenue has placed before us a copy of trial mails received by him from the concerned Deputy Director of Income Tax, Unit-IV, CPC, Bengaluru. The relevant e- mail being of 09.10.2025 reads as under :
"Sir.
Please refer to the trail mails. I am directed by Principal Director of Income-tax, CPC, Bengaluru to communicate as under:- "In the aforesaid case for the AY 2022-23, ITBA-WS order u/s 154 was processed on 22-Sep-25 determining refund of Rs.61,78,85,780/-. As the refund determined is above Rs.1 lakh, approval of A.O./Range Head is required to be provided for releasing the refund but the 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 17/10/2025 at 22:26:25 same is not yet received in this case."
"
2. According to him, it has been decided to refund the amount Rs.61,78,85,780/- computed as on 22.09.2025 to the petitioner herein. If that be so, the same shall be refunded within a period of four weeks as requested by Mr. Rai as an outer limit. If the order is not complied within the time granted, liberty shall be with the petitioner to file an application for revival of the petition.
3. Mr. Vohra, Sr. Advocate states that the petition be treated as disposed of.
4. Petition is disposed of.
V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 13, 2025 dd 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 17/10/2025 at 22:26:25