TVL. CHANDRO PROCESS Vs. DEPUTY COMMISSIONER OF INCOME TAX, OFFICE OF THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - II

JUDGEMENT

(1.) In this writ petition, petitioner has challenged the Penalty Order dtd. 19/8/2021 passed by the 2nd respondent under Sec. 271D of the Income Tax Act, 1961 (hereinafter referred to as "IT Act").

(2.) By the impugned order, the 2nd respondent has imposed a sum of Rs.34,00,000.00 (Rupees Thirty Four Lakhs Only) as penalty under Sec. 271D of the IT Act, for the violation of Sec. 269SS of the IT Act. Operative portion of the impugned Penalty Order reads as under:-

(3.) The petitioner had suffered an Assessment Order dtd. 30/12/2019 for the Assessment Year 2017-2018 in the hands of the 1st respondent. The aforesaid Assessment Order was unsuccessfully challenged by the petitioner before this Court in W.P.No.2668 of 2020.