VIKRAM SINGH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The present writ petition was filed at a stage when the Petitioner's application for compounding of offences under Sec. 279 (2) of the Income Tax Act, 1961 ('Act'), was still pending with the Respondent Income Tax Department ('Department'). In response to the Petitioner's application filed on 1st April, 2016, he was sent the following communication on 26th April, 2016:

(2.) On going through the above application, vide Column No. 9, wherein you have undertaken to pay the compounding charges, as shall be intimated by the Department. In this regard, it is informed to you that the total compounding charges of Rs.69,67,699.00 (excluding counsel's fee and litigation expense that will be informed accordingly) payable in your case. Details of calculation of compounding charges is enclosed herewith.

(3.) In this regard, you are requested to give your consent for compounding on an affidavit latest by 2/5/2016 in this office for submission of report to the Pr. CCIT, Delhi-1, New Delhi for necessary action at their end in the matter..."