Madras High Court
Randstad India Pvt. Ltd vs Assistant Commissioner Of Income Tax on 26 August, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.32373 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 26.08.2025
CORAM
THE HON'BLE Mr. JUSTICE KRISHNAN RAMASAMY
W.P.No.32373 of 2025
Randstad India Pvt. Ltd.,
Rep. by its Director,
Mr.Nagesh Bailur,
Old No.5 and 5A, New No.9,
Randstad House, Pycroft Garden Road,
Nungabakkam, Chennai - 600 006
Tamil Nadu, India. ... Petitioner
Vs.
1.Assistant Commissioner of Income Tax,
Large Taxpayer Unit, Circle 1,
3rd Floor Wanaparthy Block,
MG Road, Nungambakkam,
Chennai - 600 034.
2.Additional Commissioner of Income Tax,
Large Taxpayer Unit,
Main Building 4th floor of LTU Circle, 1,
Nungambakkam, Chennai - 600 034.
3.Principal Commissioner of Income Tax-4,
Room No.301, Wanaparthy block,
Ayankar Bhawan, Nungambakkam,
Chennai - 600 034. ... Respondents
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W.P.No.32373 of 2025
Prayer:
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to
consider the letter filed by the petitioner dated 15.04.2025 and
09.05.2025, in respect of the TDS credit which is appearing as per Form
26AS, grant full credit eligible to be claimed by the petitioner as per
latest Form 26AS as on date and grant refund along with interest under
Section 244A of the Act for A.Y 2013-14.
For Petitioner : Mr.N.V.Balaji
For Respondents : Mrs.S.Premalatha,
Senior Standing Counsel
ORDER
This writ petition has been filed by the petitioner to direct the respondents to consider the letter filed by the petitioner dated 15.04.2025 and 09.05.2025, in respect of the TDS credit which is appearing as per Form 26AS, grant full credit eligible to be claimed by the petitioner as per latest Form 26AS as on date and grant refund along with interest under Section 244A of the Act for A.Y 2013-14.
2. When the matter was taken up for hearing, learned counsel for 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 04:09:23 pm ) W.P.No.32373 of 2025 the petitioner submitted that direction may be issued to the respondents to consider the petitioner's letters dated 15.04.2025 and 09.05.2025 and pass appropriate orders on merits and in accordance with law.
3. Learned Senior Standing Counsel appearing for the respondents submitted that the petitioner's letters would be considered and appropriate orders will be passed within a time frame that may be stipulated by this Court.
4. Heard the learned counsel on either side and perused the materials available on record.
5. Considering the limited relief sought for by the learned counsel for the petitioner, this Court without going into the merits of the case, directs the respondents to consider the petitioner's letters dated 15.04.2025 and 09.05.2025 and pass appropriate orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.
3/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 04:09:23 pm ) W.P.No.32373 of 2025 With the aforesaid direction, this writ petition is disposed of. No costs.
26.08.2025 Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No vm To
1.Assistant Commissioner of Income Tax, Large Taxpayer Unit, Circle 1, 3rd Floor Wanaparthy Block, MG Road, Nungambakkam, Chennai - 600 034.
2.Additional Commissioner of Income Tax, Large Taxpayer Unit, Main Building 4th floor of LTU Circle, 1, Nungambakkam, Chennai - 600 034.
3.Principal Commissioner of Income Tax-4, Room No.301, Wanaparthy block, Ayankar Bhawan, Nungambakkam, Chennai - 600 034.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 04:09:23 pm ) W.P.No.32373 of 2025 KRISHNAN RAMASAMY.J., vm W.P.No.32373 of 2025 26.08.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 04:09:23 pm )