Delhi High Court - Orders
M/S Technip Signapore Pte Ltd Earlier ... vs Dy. Commisioner Of Income Tax ... on 20 July, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
#2
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 4319/2020
M/S TECHNIP SIGNAPORE PTE LTD
EARLIER KNOWN AS GLOBAL INDUSTRIES
ASIA PACIFIC PTE LTD. ..... Petitioner
Through: Mr. Salil Kapoor, Advocate
versus
DY. COMMISIONER OF INCOME TAX INTERNATIONAL
TAXATION RANGE 3(1)(1) & ORS. ..... Respondents
Through: Mr. Sunil Aggarwal, Advocate
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.07.2020
CM APPL.15562/2020
Allowed, subject to just exceptions.
W.P. (C) 4319/2020
The petition has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Present writ petition has been filed seeking a direction to the respondents to process the petitioner's return of income and to refund Rs. 23,23,93,441/- along with upto date interest as mentioned in paragraph 8 of the present writ petition.
Learned counsel for petitioner states that the petitioner is seeking release of the aforesaid refund pursuant to a judgment passed by a Division Bench of this Court in Technip Singapore PTE Ltd Vs. Director of Income Tax & Anr. W.P.(C) 7416/2012 dated 02nd June, 2016 - which has attained finality. He further states that despite continuous follow-up, filing of multiple applications as well as reminder letters, the petitioner's return has neither been processed under Section 143 of the Income Tax Act, 1961 nor the refund has been determined.
Issue notice.
Mr. Sunil Aggarwal, learned counsel accepts notice on behalf of respondents. He prays for and is granted four weeks for DCIT Circle 3(1)(1)(IT), Circle 2(1)(2)(IT) and Circle 2(2)(2)(IT), Delhi to access the records, verify the details and take further action.
At the request of learned counsel for respondent, list on 8th September, 2020.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J JULY 20, 2020 rn