Delhi High Court - Orders
National Association Of Software And ... vs Deputy Commissioner Of Income Tax ... on 3 June, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9310/2022 & CM APPLs.27896/2022
NATIONAL ASSOCIATION OF SOFTWARE AND SERVICES
COMPANIES-(NASSCOM) ..... Petitioner
Through: Mr. Salil Kapoor and Ms. Ananya
Kapoor, Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION)
CIRCLE 2 (1), DELHI AND ORS. ..... Respondents
Through: Mr. Shailendra Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 03.06.2022 Present writ petition has been filed seeking refund of Rs.9,64,26,283/- which was recovered in excess of 20% of the total disputed tax demand for the Assessment Year 2018-19 against the refunds due for the Assessments Years 2010-11, 2011-12 and 2020-21. Petitioner also seeks directions to the Respondents to hear and decide the rectification application dated 28th May, 2021 filed by the Petitioner under Section 154 of the Income Tax Act, 1961 by way of a reasoned order.
Issue notice.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:06.06.2022 16:23:59Mr. Shailendra Singh, learned counsel accepts notice on behalf of the Respondents. He prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 27th July, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J JUNE 3, 2022 AS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:06.06.2022 16:23:59