CIT vs. RAMNATH EXPORTS PVT. LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 01.03.2011 . . Present: Ms.Rashmi Chopra, Sr. Standing Counsel for the appellant. Mr.S.K. Aggarwal, Advocate for the respondent. . +ITA No.413/2011 . The Authorities below have only allowed the claim of interest to the assessee under Section 244A of the Income Tax Act from the date of payment till . . the date of refund, which was admissible to the assessee under the law. We, therefore, find no merit in this appeal. No substantial question of law arises. The appeal is dismissed. . . A.K. SIKRI, J. . . . . MARCH 01, 2011 M.L. MEHTA, J. Dev . COMMON ORDER - #1 and 2