Section 80G(5)(iv)(B) of the Income Tax Act
The decision most relied on for Section 80G(5)(iv)(B) is CIT v. Parma Nand (268 ITR 172), cited in 81 of the 46 judgments on BharatTax that turn on this section.
Leading authorities on Section 80G(5)(iv)(B)
Whether there was sufficient cause for delay in making applications for registration under section 12A and 80G is always a question of fact, and contumacious conduct by the assessee must be established for levying penalty under section 271C for non-deduction of TDS.
The Income Tax Appellate Tribunal functions judicially and must decide all questions of fact and law before it. The Tribunal may act upon probabilities and use presumptions to bridge gaps in evidence, especially when conclusive proof is not available due to delays or the nature of transactions.
Judgments on Section 80G(5)(iv)(B)
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