ALPHA CORP DEVELOPMENT PRIVATE LIMITED Vs. ADDITIONAL/ JOINT/ DEPUTY/ ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Present writ petition has been filed seeking direction to the Respondent to decide the six rectification applications preferred by the petitioner under Sec. 154 of the Income Tax Act, 1961 ("the Act") for Assessment Years 2009-10, 2011-12 to 2014-15 and 2017-18.

(2.) Petitioner also seeks direction to the Respondent to refund Rs.10,00,000.00along with applicable interest thereon, being the deposit of the Petitioner at the time of filing the appeal before the CIT(A) in respect of the Assessment Year 2009-10, which was allowed. Petitioner further seeks implementation of the Appellate Order dtd. 18/8/2015 passed by the CIT (Appeals) in respect of Assessment Year 2012-13.

(3.) Learned counsel for the Petitioner states that the Petitioner has addressed several reminders seeking rectification in respect of the above Assessment Years. He states that the tax effect of all these six rectification applications taken together is in excess of Rs.3.00 crores. He further states that the continued inaction in dealing with these rectification applications has resulted in huge financial resources of the Petitioner remaining locked-up.