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[Cites 0, Cited by 0] [Section 270(5)] [Section 270] [Entire Act]

Union of India - Subsection

Section 270(5)(a) in The Income Tax Act, 2025

(a)"an incorrect claim apparent from any information in the return" shall mean a claim, on the basis of an entry, in the return,—
(i)of an item, which is inconsistent with another entry of the same or some other item in such return; or
(ii)in respect of which the information required to be furnished under this Act to substantiate such entry has not been so furnished; or
(iii)in respect of a deduction, where such deduction exceeds specified statutory limit which may have been expressed as monetary amount or percentage or ratio or fraction;