MOTHER DAIRY FRUIT AND VEGETABLE PRIVATE LIMITED Vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 16(1) NEW DELHI

JUDGEMENT

(1.) Present writ petitions have been filed challenging the impugned intimations under Sec. 143(1) of the Income Tax Act, 1961 [for short "Act"] dtd. 15/3/2019 and 15/11/2019 for the Assessment Years 2017-18 and 2018-19 respectively [to the extent of releasing refund after the completion of assessment under Sec. 143(3) and invocation of action under Sec. 241A of the Act].

(2.) Learned counsel for the Petitioners prays for release of refunds of Rs.7,09,36,128.00 comprising principal amount of Rs.5,45,66,252.00 and interest of Rs.1,63,69,876.00 calculated up to February, 2022 along with applicable interest under Sec. 244A of the Act due to the Petitioner for the Assessment Year 2017-18 and refunds of Rs.8,20,57,079.00 comprising principal amount of Rs.6,61,75,063.00 and interest of Rs.1,58,82,015.00 calculated up to February, 2022 along with applicable interest under Sec. 244A of the Act due to the Petitioner for the Assessment Year 2018-19.

(3.) On the last date of hearing, this Court had directed the respondents-revenue to place on record the alleged orders passed under Sec. 241A of the Act.