Punjab-Haryana High Court
Comstar Automotive Technologies Pvt. ... vs Central Board Of Direct Taxes And Ors on 9 September, 2021
Author: Alka Sarin
Bench: Alka Sarin
114
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
-.-
CWP-17719-2021 (O&M)
Date of decision : 09.09.2021
Comstar Automotive Technologies
Private Limited .... Petitioner
Vs.
Central Board of Direct Taxes and Others ....Respondents.
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MRS. JUSTICE ALKA SARIN
Present: Ms. Munisha Gandi, Sr. Advocate, with
Mr. Vaibhav Sharma, Advocate, for the petitioner.
AJAY TEWARI, J. (ORAL)
Taken up through video conferencing.
This petition has been filed for issuance of a direction to the respondent to act upon the applications dated 15.04.2021 filed by the petitioner requesting the respondents to give effect to the order of various Appellate Authorities for the earlier assessment years in relation to AY 2010-11, 2011-12, 2012-13 and 2013-14 (Annexures P-4 to P-7) and to process the corresponding refund of Income Tax along with interest under Section 244A within a period of two weeks from the date of order.
Learned counsel states that no response has been received on the applications dated 15.04.2021 (Annexures P-4 to P-7) till date.
Keeping in view the plight as portrayed, we deem it appropriate to direct the respondents to take a reasoned decision on the applications dated 15.04.2021 (Annexures P-4 to P-7) of the petitioner by passing a speaking order thereon within a period of one month from the date of receipt of a certified copy of this order and, if it is found that any amount is due, release the same within a period of 15 days thereafter.
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CWP-17719-2021 (O&M) -2-
Ordered accordingly.
Petition stands disposed off.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed off.
( AJAY TEWARI )
JUDGE
September 09, 2021 ( ALKA SARIN )
tripti JUDGE
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