J.S.KHEHAR, J. - (1.) THE petitioner sought a refund of the tax paid by him. The request of the petitioner was declined by the Director, CBDT by an order dt. 6th June, 2003. A perusal of the aforesaid order reveals that the claim made by the petitioner being belated, did not satisfy the mandatory requirement of s. 239 of the IT Act, 1961 (hereinafter referred to as 'the Act') and as such could not be entertained. Sec. 239(2) of the Act, which is relevant for the present controversy, is being extracted hereunder : "Sec. 239. Form of claim for refund and limitation--(2) No such claim shall be allowed, unless it is made within the period specified hereunder, namely : (a) where the claim is in respect of income which is assessable for any assessment year commencing on or before the 1st day of April, 1967, four years from the last day of such assessment year; (b) where the claim is in respect of income which is assessable for the assessment year commencing on the 1st day of April, 1968, three years from the last day of the assessment year; (c) where the claim is in respect of income which is assessable for any other assessment year, one year from the last day of such assessment year." A perusal of the aforesaid provision reveals that a claim for refund cannot be entertained unless it is made within the period specified. Learned counsel for the petitioner vehemently contends the despite the mandate of s. 239 of the Act. relaxation can be granted to the petitioner under s. 119 of the Act by instructions issued by the Board.
(2.) WE have perused s. 119 of the Act, extracted in the writ petition. It is not possible for us to accept that the statutory provision incorporated under s. 239 of the Act, is amenable to relaxation at the hands of the Board through instructions under s. 119 of the Act. In view of the above, we find no merit in this petition. The same is, accordingly, dismissed.
(3.) THE instant order shall not affect any other remedy that may be available to the petitioner.;