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ITAT,Hyderabad: No Penalty If Assessee Discloses Correct Income During Scrutiny - (30 May 2017)

Income Tax Appellate Tribunal (ITAT), Hyderabad has held that penalty under Section 271(1)(c) of Income Tax Act is not leviable in a case where assessee voluntary offers income to tax during course of scrutiny proceedings.

Tags : INCOME TAX APPELLATE TRIBUNAL (ITAT)   HYDERABAD  

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