AI Structured Summary
Not yet generated for this judgment
Judgment
Manmohan, J
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 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 '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.
Learned counsel for the petitioner states that till date, petitioner has not been furnished reasons under Section 241A of the Act.
Issue notice.
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.
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.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.