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ITAT Delhi: Disallowance of Expenditure is not Concealment of Income - (30 Jul 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Delhi has ruled that mere disallowance of expenditure claimed in the return would not amount to ‘concealment of income’ for the purpose of imposing penalty under Section 271(1)(C) of the Income Tax Act, 1961.

Tags : ITAT DELHI   DISALLOWANCE  

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