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SC: No Penalty Under S.271C of IT Act for Mere Delay in Remittance of TDS - (11 Apr 2023)

DIRECT TAXATION

Supreme Court while observing that words used in Section 271C(1)(a) are ‘fails to deduct’, and the same doesn’t speak about belated remittance of TDS, has held that no penalty is leviable under Section 271C of Income Tax Act, 1961 on mere delay in remittance of TDS after it is deducted by assessee.

Tags : SUPREME COURT   TDS   REMITTANCE   INCOME TAX ACT  

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