Apace Realty v. Income-tax Officer
140 Taxmann.com 257Reported decision2022#7660 most cited
What is Apace Realty v. Income-tax Officer authority for?
A penalty under section 271AA of the Income Tax Act, 1961, cannot be levied if no case is made out by the Assessing Officer. If the Commissioner (Appeals) has rightly deleted the penalty, no interference is required.
14
judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2025 to 2025.
Also referred to as
Apace Realty v. Income-tax Officer · section 271AA · penalty · Assessing Officer · Commissioner (Appeals) · deletion of penalty · income tax act