HINDUSTAN POWERPLUS LTD Vs. STATE

JUDGEMENT

(1.) 1. In this case, the applicant filed an application under Section 245Q(1) of the Income-tax Act, 1961, seeking an advance ruling on the following question :

(2.) On March 12, 2004, this Authority passed an order asking the applicant to explain as to why the application should not be rejected in view of the amended provisions in Sub-clause (ii) of Clause (a) of Section 245N of the Income-tax Act.

(3.) TO appreciate the ground of rejection stated in the aforementioned order, it would be useful to refer to the provisions of Section 245N of the Act defining the expression "advance ruling" in so far as it is relevant for our purpose. Clause (ii) of the definition is in the following terms :