ITAT, Mumbai: Penalty Cannot be Levied for Genuine Omissions in Income Tax Returns - (19 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that genuine omissions must be excluded from the levy of penalty under Section 271 (1) (a) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL GENUINE OMISSIONS IN INCOME TAX RETURNS
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