ITAT, Chennai: Penalty Can’t be Levied Based on Estimate Addition - (18 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Chennai has observed that the order of penalty under section 271(1)(c) of the Income Tax Act, 1961 cannot be levied merely based on estimate addition.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 271(1)(C) OF THE INCOME TAX ACT 1961
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