WIPRO LIMITED Vs. JOINT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The tone for this judgment may be set by quoting what Richard Brinsley Sheridan, an acclaimed Irish dramatist of 18th century, on being asked by his tailor for at least the interest of his bill had retorted:

(2.) Petitioner Assessee inter alia engaged in the business of manufacture of computer software and providing IT enabled services, is knocking at the doors of Writ Court for assailing the order dated 29.03.2019, a copy whereof is at Annexure-A whereby the second respondent-DCIT having negatived its application dated 22.03.2019 filed u/s 244A(1A) of the Income Tax Act, 1961 (hereafter '1961 Act ') has denied additional 3% interest on the allegedly delayed refund of amount relatable to Assessment Year 2008-09.

(3.) The second respondent having contexted Section 244A(1A) of the Act has styled the operative portion of the impugned order as under: