IBS SOFTWARE PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri.Rajakannan, learned counsel for the petitioner, and Sri.Christopher Abraham, learned Standing Counsel for the Income Tax Department.

(2.) The present writ petition has been filed impugning the order in Ext.P11, whereby the petitioner's application in Ext.P3 filed under Sec. 270AA of the Income Tax Act, 1961 ["Act", for short] seeking immunity from imposition of penalty in pursuance to the assessment order in Ext.P1 has been rejected, on the ground that the case is not eligible to be considered for grant of immunity from imposition of penalty as the facts of the case are covered under sub-Sec. (9) of Sec. 270A of the Act.

(3.) Sec. 270AA of the Act laid down the provisions for immunity from imposition of penalty, etc. The said Sec. , on reproduction, reads thus: