ITAT, Bangalore: Income Tax Penalty Can’t be Imposed on Expenditure Due to Wrong Professional Advice - (29 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has ruled that the income tax penalty under section 271(1) of the Income Tax Act, 1961 cannot be imposed for the claim of expenditure due to wrong professional advice by the Chartered Accountant.
Tags : INCOME TAX APPELLATE TRIBUNAL INCOME TAX SECTION 271(1) INCOME TAX ACT 1961 CHARTERED ACCOUNTANT
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