UNITAC ENERGY SOLUTIONS(INDIA)PVT.LTD. vs. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX

Heard Smt. Nisha John, learned counsel appearing for the petitioners and Sri. Jose Joseph, learned standing counsel for the Income Tax Department, Government of India, appearing for all the respondents.

The respondents have initially filed a statement dated 30/11/2019 in this case. Later, Sri.Jose Joseph, learned standing counsel for the Income Tax Department, Government of India appearing for the respondents have submitted that there are some crucial subsequent developments in this case which has occurred after the filing of the statement on 30/11/2019 and that an additional statement in that regard is being filed. Accordingly, it is seen that the additional statement dated 27/01/2020 has been filed on behalf of the respondent before this Court on 29/01/2020. Smt. Nisha John, learned counsel appearing for the petitioner has made submissions mainly in tune with the pleadings in WP(c) as well as the reply affidavit to the first statement.

From the submissions made on behalf of the respondents, it appears that the facts stated in this case are in relation to two assessment years for the petitioner assessee, viz, assessment years 2017-18 and the subsequent assessment year, 2018-19. According to the respondents, assessment under Section 142(3) for the assessment year 2017-18 in this WP(C).No.26588 OF 2019(W) 4 case was duly completed on 27/12/2020 and that, refund of an amount to the tune of Rs.2,73,03,515/- was duly ordered. Further that, adjustment in that regard was made by the competent authority of the respondent under Section 245 of the Income Tax Act, whereby the balance refund due to the petitioner to the tune of Rs.1,20,67,181/- for the assessment year 2017-18 and that proceedings are issued, directing the said balance refund amount to be duly released to the petitioner as per proceedings issued on 30/01/2020. Further it is stated by the learned standing counsel for the respondents that steps are to be taken to ensure that the said refund amount of Rs.1,20,67,181/- is duly credited to the bank account of the petitioner through electronic means without much delay and it is expected that process will be completed within a week or so.

Further it is pointed out that for the assessment year 2018-19, the demand was to the tune of Rs.1,52,36,334/-, the demand including interest as brought out in the intimation under Section 143(1) for the said assessment year 2018-19 comes to Rs.1,52,36,334/-. Further it is pointed out that for the assessment year 2018-19, the petitioner has filed rectification application u/s 154 of the IT Act, which has now been received by the respondent on 27/01/2020. It is pointed out that under the provisions contained in Section 154(8) of the IT Act, the Assessment Officer has a time limit up to a period of 6 months from the date of receipt of the WP(C).No.26588 OF 2019(W) 5 application to consider and dispose off the same. It is pointed out that the main issue raised in the rectification application is that due to some apparent problems in the TDS amounts, due credit was not given and that the plea of the petitioner is that if those technical issues are dealt with, then the petitioner is legally entitled to secure the benefit of those TDS credits and therefore, petitioner is entitled for a refund of an amount to the tune of Rs.3,34,63,050/-.

Having regard to the facts and circumstances of this case, it is ordered that the Assessment Officer concerned, viz, the 3rd respondent- Assistant Commissioner of Income Tax, who is the assessing officer concerned, may take all reasonable endeavors possible under these circumstances to ensure that the plea made by the petitioner in the above said rectification application filed under section 154 of the IT Act, for the assessment years 2018-19 may be taken up without any further delay, and after affording reasonable opportunity of being heard to the petitioner, through authorized officials or a counsel if any, will take a considered decision thereon and also take into consideration, the plea of the petitioner that the petitioner is legally entitled for securing the benefit of claim for TDS credit as afore stated without much delay, going by the case of the petitioner, that the amounts involved in the TDS problems are rectified, which comes to the tune of more than Rs.3.34 crores, and also taking into WP(C).No.26588 OF 2019(W) 6 account, extreme fragility of the liquidity issues now being faced by the petitioner concerned. The 3rd respondent may take a pro-active approach and may understand the fiscal and business problems now faced by the petitioner assessee and may pass orders on the said rectification application for the assessment year 2018-19 within 3 to 4 weeks from the date of production of a certified copy of this judgment. This Court would observe that ordinarily, such a time limit may be short for a decision making process, but having regard to the above said crucial issues and also the fact that the petitioner has been waiting for refund for quiet a long time and also taking into account, the extremely precarious nature of the cash liquidity issues now faced by the petitioner's business concern, it is hoped and expected that the 3rd respondent would rise to the occasion and would take necessary steps to meet the said time deadline, in the interest of justice and fairness.

It is further ordered that in case, if the petitioner has a case that any of the facts and figures mentioned herein above does not reflect the correct factual position, then certainly it is open to the petitioner to seek redressal of such grievances by filing appropriate representation before the competent authority concerned of the Income Tax Department, without any further delay, and if so filed, the said competent authority would examine those grievances of the petitioner as well and render a considered