CIT v. Ajaib CIT Vs. Ajaib CIT Vs. Ajaib CIT Vs. Ajaib Singh & Co.
170 CTR 489Reported decision#8808 most cited
What is CIT v. Ajaib CIT Vs. Ajaib CIT Vs. Ajaib CIT Vs. Ajaib Singh & Co. authority for?
Disallowance of expenses during assessment proceedings does not automatically mean that the assessee has furnished incorrect particulars of income or that the additions/disallowances will attract penalty.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2018.
Also referred to as
CIT v. Ajaib Singh & Co. · 170 CTR 489 · penalty · disallowance of expenses · incorrect particulars of income · furnishing inaccurate particulars · additions to income · penalty proceedings
