Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth  ||  Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional  ||  Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court  ||  Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps  ||  Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court  ||  SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage  ||  ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court  ||  Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition  ||  SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint  ||  SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable    

ITAT, Delhi: Penalty Notice Issued Without Applying Mind in Stereotyped manner is Not Valid - (30 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has observed that a penalty notice issued in a stereotyped manner under section 271(1)(c) of the Income Tax Act, 1961 without applying mind is invalid.

Tags :   DELHI INCOME TAX APPELLATE TRIBUNAL  STEREOTYPED  SECTION 271(1)(C) OF THE INCOME TAX ACT  1961

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved