Bombay High Court
Heurtey Petrochem Sa vs Deputy Commissioner Of Income-Tax Cpc, ... on 7 March, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
wp-228-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.228 OF 2019
Heurtey Petrochem SA .. Petitioner.
v/s.
Deputy Commissioner of Income Tax
CPC, Bangalore & Others .. Respondents.
Mr. Nitesh Joshi i/b. Mr. Sameer Dalal, for the Petitioner.
Mr. Charanjeet Chanderpal with Ms. Pragya Chandra, for the
Respondents.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 7th MARCH, 2019.
P.C:-
The Petitioner had raised the grievance that, the Petitioner's refund arising out the assessment for the Assessment Year 2016-17, was adjusted against the demand arising out of Assessment for Assessment Year 2012-12 though the Assessing Officer himself had stayed the recoveries of such demands, pending Appeal.
2 Appearing for the Department, Shri Chanderpal, today placed on record a letter dated 6th March, 2019 issued by the Deputy Commissioner of Income Tax , Mumbai, in which, the said authority has agreed that, the action of the adjustment to the refund was an error and that the amount in question, would be refunded shortly.
S.R.JOSHI 1 of 2
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wp-228-2019
3 In view of these developments, the principle grievance of the
Petitioner would not survive. We shall, therefore, dispose of this Petition with the direction that, the Respondent shall return to the Petitioner the adjusted refund not later than 15 days from today.
4 Petition disposed of.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
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