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“Section 18(1)(c)”
Section References (mined)Section 18Section 18(1)(c)1 judgments
The decision most relied on for Section 18(1)(c) is CIT v. Bacardi Martini India Ltd. (288 ITR 585), cited in 39 judgments on BharatTax.
Leading authorities on Section 18(1)(c)
CIT v. Bacardi Martini India Ltd.
288 ITR 585 · 2007 · High Court
39
citing judgments
Penalty for concealment of income cannot be imposed merely due to a difference of opinion between the taxpayer and the Assessing Officer; there must be an intention to evade tax liability.
2. 2. CIT v. Calcutta Credit Corporation
166 ITR 29 · 1987 · High Court
18
citing judgments
A penalty under section 271(1)(c) is not leviable merely because an addition to taxable income has been made. There must be a case made out for penalty, especially if there are two possible interpretations of the facts.