Madras HC: No Willful Avoidance of Tax under Section 276C (2) of Income Tax Act - (29 Mar 2022)

DIRECT TAXATION

Madras High Court has declared that an assessee who simply fails to pay tax on time under Section 276C (2) of the Income Tax Act, 1961 cannot be prosecuted under the Act for willful attempt to evade payment of tax.

Tags : MADRAS HIGH COURT   ASSESSEE   TAX EVASION  

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