ACIT v. Amar Chand Raj Kumar

89 ITD 96Income Tax Appellate Tribunal#8013 most cited

What is ACIT v. Amar Chand Raj Kumar authority for?

A penalty under section 271B of the Income Tax Act may not be levied if the assessee had a reasonable cause, such as a technical or venial breach that caused no prejudice to the revenue, for the delay in getting their accounts audited.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Also referred to as

ACIT v. Amar Chand Raj Kumar · 89 ITD 96 · Section 271B · Section 273B · penalty for delayed audit · reasonable cause · venial breach · prejudice to revenue · audit report

Judgments citing ACIT v. Amar Chand Raj Kumar

ACIT v. Amar Chand Raj Kumar (89 ITD 96) — Cited in 14 Judgments | BharatTax