Tapi JWil JV v. Income-tax Officer
158 Taxmann.com 433High Court2024#7689 most cited
What is Tapi JWil JV v. Income-tax Officer authority for?
Penalty under section 271AA of the Income-tax Act cannot be levied if the Assessing Officer fails to make out a case for its imposition. In such circumstances, the deletion of penalty by the CIT(A) requires no interference.
14
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2025.
Also referred to as
Tapi JWil JV v. Income-tax Officer · section 271AA · penalty u/s 271AA · CIT(A) deletion of penalty · Assessing Officer failure to make case for penalty · revenue appeal dismissed