FCBINTERFACE COMMUNICATIONS PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1 (1) GURGAON AND OHTERS

CWP-17551-2 IN THE FCB Interface Deputy Comm CORAM : H H Present : M M fo M fo DEEPAK SIB Le petitioner wou direction to t application file 1961 (for shor the intimation under Section 2. In petitioner subm before the res several remind 3. L delay in decis 2024 (O&M) E HIGH COURT OF PUNJAB CHANDIGARH CWP-1755 Date of De Communications Private Limite Versus missioner of Income Tax Circle 1 HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr. Manuj Sabharwal, Advocate Mr. Shvetanshu Goel, Advocate, or the applicant-petitioner. Mr. Varun Issar, Standing Counse or the respondent-Income Tax. *** BAL, J. (Oral) earned counsel for the petitioner uld be satisfied if the present p the respondent-Revenue to tak ed by the petitioner under Sectio rt, ‘the Act’) seeking therein to re sent to the petitioner through or 143 of the Act. n support of the afore alternate p mits that the rectification appli spondent for the last about 20 ders sent by the petitioner seekin earned counsel for the respon ion of the petitioner’s aforesaid Page 1 of 2 B AND HARYANA AT H 51-2024 (O&M) ecision : 08.04.2026 ed …Petitioner (1), Gurgaon and others …Respondents AK SIBAL A BANERJI and el, r submits that at this stage the petition is disposed of with a ke a final decision on the on 154 of the Income Tax Act, ectify the amount of refund in rder dated 08.08.2005, passed prayer learned counsel for the ication, as above, is pending years and this is in spite of g therein its final decision. ndent-Revenue admits to the d rectification application but VANDANA 2026.04.10 16:59 I attest to the accuracy and integrity of this document CWP-17551-2 seeks to justif petitioner’s ca 4. A is abnormal de the rectificatio the amount of intimation 08. direction to t aforesaid appli the date of re opportunity of petitioner to pr April 08, 202 vandana Whether speak Whether repor 2024 (O&M) fy such delay on the ground se were required to be manually After hearing learned counsel for elay by the respondent-Revenue on application filed by the petitio f refund determined by the res .08.2005. Accordingly, we disp the respondent-authority to ta ication dated 12.05.2006 within