ITAT, Chandigarh: Cancellation of Registration to Society Cannot be Ground for Imposing Penalty - (02 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Chandigarh has held that penalty under Section 271(1) (a) of the Income Tax Act, 1961 cannot be levied on a charitable society on cancellation of its registration under Section 12AA of the Act.
Tags : INCOME TAX APPELLATE TRIBUNAL CANCELLATION OF REGISTRATION TO SOCIETY
Share : 
|