Delhi High Court
Manpowergroup Services India Private ... vs Assistant Commissioner Of Income-Tax, ... on 5 October, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7405/2020 & C.M.No.24787/2020
MANPOWERGROUP SERVICES INDIA PRIVATE LIMITED
...... Petitioner
Through: Mr.Arijit Chakravarty, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE 16(1),
NEW DELHI & ANR. ...... Respondents
Through: Ms.Adeeba Mujahid and Ms.Lakshmi
Gurung, Advocates.
% Date of Decision: 05th October, 2020
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
JUDGMENT
MANMOHAN, J: (Oral)
1. 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.
2. Present writ petition has been filed seeking directions to respondent no.1 to expeditiously issue refund of INR 10.77 crores determined under Section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as the W.P (C) No.7405/2020 Page 1 of 2 'Act') for the Assessment Year 2018-19 purportedly withheld under Section 241A of the Act along with interest under Section 244A as well as to dispose of the pending rectification application under Section 154 of the Act dated 30th April, 2020.
3. Learned counsel for the petitioner states that till date, petitioner has not been furnished reasons under Section 241A of the Act.
4. Issue notice.
5. Ms.Adeeba Mujahid, Advocate accepts notice on behalf of the respondents. She states that the reasons under Section 241A of the Act shall be furnished to the petitioner within four weeks.
6. The statement made by learned counsel for the respondent is accepted by this Court and the respondents are held bound by the same. Recording the aforesaid undertaking, the present writ petition and pending application stand disposed of.
7. 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 OCTOBER 05, 2020 KA W.P (C) No.7405/2020 Page 2 of 2