Karnataka High Court
Gmr Infrastructure Ltd vs Assistant Director Of Income-Tax on 9 February, 2022
Author: S. Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
WRIT PETITION No.854/2022 (T-IT)
BETWEEN:
GMR INFRASTRUCTURE LTD.,
HAVING ITS ADDRESS AT NO.25/1,
SKIP HOUSE, MUSEUM ROAD
BENGALURU - 560 025
REPRESENTED BY ITS DIRECTOR
MR. B.V. NAGESWARA RAO
AGED ABOUT 67 YEARS
PAN: AABCG8889P ... PETITIONER
(BY SRI SANDEEP HUILGOL, SENIOR ADVOCATE FOR
SRI BALRAM R. RAO, ADVOCATE)
AND:
1. ASSISTANT DIRECTOR OF INCOME-TAX
CENTRALISED PROCESSING CENTER (CPC),
INCOME TAX DEPARTMENT
POST BAG NO.1,
ELECTRONIC CITY POST OFFICE
BANGALORE - 560 500.
2. PRINCIPAL COMMISSIONER OF INCOME-TAX,
CENTRAL,
CENTRAL REVENUE BUILDING,
3RD FLOOR, QUEENS ROAD,
BANGALORE - 560 001. ... RESPONDENTS
(BY SRI K.V. ARAVIND, ADVOCATE)
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED INTIMATION NO.1 DATED 30TH MARCH 2021
ANNEXURE-B AND INTIMATION NO.2 DATED 14TH MAY 2021
ISSUED BY THE CPC IN ANNEXURE-C UNDER SECTION 245 OF
THE ACT, ADJUSTING THE ENTIRE REFUND FOR A.Y.2020-2021
AGAINST THE DISPUTED DEMAND FOR AY 2009-10 AND AY
2014-15 AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT, MADE THE FOLLOWING:
ORDER
Petitioner has filed the present petition seeking for issuance of writ of certiorari to quash the intimation dated 14.05.2021 at Annexure-C issued under Section 245 of the Income Tax Act (for short 'the Act') and has sought for issuance of writ of mandamus to direct the respondents to release the refund along with interest thereon under Section 244A of the Act.
2. It is stated that the petitioner has filed his return of income for the year 2020-21 which was processed by the Authorities and an intimation under Section 143(1) of the Act came to be issued determining the amount refundable to the petitioner. Subsequently, an intimation under Section 245 of the Act has been issued expressing their intention to 3 adjust the refund as regards the Assessment Year 2020-21 for the demand as regards the assessment years 2014-15, 2015-16 and 2016-17. Petitioner further submits that insofar as the assessment year 2014-15 is concerned, the assessment order is a subject matter of appeal before the Commissioner of Income Tax (Appeals).
3. Learned Senior counsel appearing on behalf of the petitioner would contend that the intimation under Section 245 is not legally tenable as the refund adjustment is sought to be made as regards to the demand which is the subject matter of appeal. It is submitted that the adjustment as contemplated under Section 245 must be as regards amounts presently payable which is not the case in the present factual matrix.
4. It is borne out from the records that the adjustment has already been resorted to by the Department pursuant to the intimation under Section 245 of the Act. Considering that the petitioner has made out his objections to the notice under Section 245, copies of which are found 4 at Annexures-F, G and K, it would be appropriate to relegate the matter back to the Authority for reconsideration of the aspect relating to notice under Section 245 and orders to be passed regarding the same after considering the objections of the petitioner referred to above.
5. Accordingly, intimation at Annexure-C issued under Section 245 of the Act is set aside. The matter is relegated to the respondents to reconsider as regards the intimation under Section 245 of the Act after considering the objections of the petitioner at Annexures-F, G and K. The entire process to be completed within a period not later than six weeks from the date of release of this order. In the event the petitioner is entitled for refund, the same to be made expeditiously.
6. In light of the above, the petition is disposed off.
Sd/-
JUDGE VP