K.C. Builders & Anr. v. ACIT
265 ITR 562Supreme Court of India2004#361 most cited
What is K.C. Builders & Anr. v. ACIT authority for?
When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.
241
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2007 to 2026.
Also referred to as
K.C. Builders v. ACIT · 265 ITR 562 · section 271(1)(c) penalty · concealment of income · deletion of quantum addition · penalty not sustainable · penalty cancellation · basis for penalty
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Judgments citing K.C. Builders & Anr. v. ACIT
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