Section 158BB(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 58] [Section 158BB(1)] [Section 158BB] [Entire Act]

Union of India - Subsection

Section 158BB(1)(c) in The Income Tax Act, 1961

(c)[ where the due date for filing a return of income has expired, but no return of income has been filed,- [ Substituted by Act 20 of 2002, Section 65, for Clause (c) (w.r.e.f. 1.7.1995).]

(A)on the basis of entries as recorded in the books of account and other documents maintained in the normal course on or before the date of the search or requisition where such entries result in computation of loss for any previous year falling in the block period; or

(B)on the basis of entries as recorded in the books of account and other documents maintained in the normal course on or before the date of the search or requisition where such income does not exceed the maximum amount not chargeable to tax for any previous year falling in the block period;.

(ca)where the due date for filing a return of income has expired, but no return of income has filed, as nil, in cases not falling under clause (c);]

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Union of India - Subsection

Section 158BB(1)(c) in The Income Tax Act, 1961