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Citedby 22 docs - [View All]
M.R. Pratap vs V.M. Muthukrishnan, Income-Tax ... on 4 February, 1977
Prem Dass vs Income Tax Officer on 9 February, 1999
South India Surgical Company vs K. Govindan, Income-Tax Officer on 22 June, 2001
M/S The Printer House Pvt. Ltd vs Nishi Singh on 26 February, 2009
R. Ochhavlal And Company vs Chief Commissioner Of Income-Tax ... on 3 December, 1998

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[Section 279] [Complete Act]
Central Government Act
Section 279(1A) in The Income- Tax Act, 1995
(1A) 3[ A person shall not be proceeded against for an offence under section 276C or section 277 in relation to the assessment for an assessment year in respect of which the penalty imposed or imposable on him under clause (iii) of sub- section (1) of section 271 has been reduced or waived by an order under section 273A.]