M/S STAR REALCON PVT. LTD. vs. PR. COMMISSIONER OF INCOME TAX & ANR.
ITA/31/2022HC Delhi28 Feb 2022
Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
Section 38(3)(a)Section 42Section 59(2)
…mentioned therein, the assessee would be entitled to interest as provided in Section 42(1), if, as a result of an order passed in appeal or any other proceedings, the assessee becomes entitled to a refund. [See Ranbaxy Laboratories v. Union of India, (2011)10 SCC 292 (Paras 13 and 19)]. Reasons and Analysis: 13. We have heard the learned counsel for the parties and perused the record. The following broad facts, as noticed above, are not in dispute: (i) The revised return was filed on 10.07.2015. In the revised return, the assessee claimed a refund amounting to Rs.2,56,57,120/-. (ii) Via order date…
