S.M.FARMS PVT. LTD. Vs. ITO

JUDGEMENT

(1.) The petition has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking refund of Rs.1,19,540 along with interest under Section 244A of the Income Tax Act, 1961 (for short "the Act").

(3.) Learned counsel for the petitioner states that respondent has grossly erred in law by not processing petitioner's return for the Assessment Year 2008-09 filed on 28th September, 2008 under Section 143(1) of the Act and that too without giving any reasons.