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“concealment of income”

PenaltySection 271(1)(c)Section 271(1)(c)2,901 judgments

The decision most relied on for concealment of income is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 judgments on BharatTax.

Leading authorities on concealment of income

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 241 · 2016 · High Court
791
citing judgments

A penalty notice under section 271(1)(c) read with section 274 of the Income Tax Act is invalid if it fails to specify whether the penalty is for concealment of income or for furnishing incorrect particulars of income.

Mr. Mohd. Farhan A. Shaikh v. ACIT
434 ITR 1 · 2021 · High Court
672
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify the exact charge by not striking off the irrelevant limb (concealment of income or furnishing inaccurate particulars of income). Such an omnibus or vague notice renders the penalty proceedings bad in law, and any penalty imposed on its basis is liable to be quashed.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Kaushalya
216 ITR 660 · 1995 · High Court
511
citing judgments

A penalty levied under Section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not invalidated by the Assessing Officer's failure to strike off irrelevant portions in the show cause notice, provided the assessee understood the exact charge and suffered no prejudice, indicating an application of mind by the AO.

Judgments citing concealment of income

Rajarshi Motors Pvt. Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle- Agartala, Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 184/GTY/2018[2012-13]Status: DisposedITAT Guwahati06 Feb 2025AY 2012-13

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Rajarshi Motors Pvt. Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle- Agartala, Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 183/GTY/2018[2011-12]Status: DisposedITAT Guwahati06 Feb 2025AY 2011-12

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Rajarshi Motors Pvt. Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle- Agartala, Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 182/GTY/2018[2010-11]Status: DisposedITAT Guwahati06 Feb 2025AY 2010-11

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Rajarshi Motors Pvt. Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle- Agartala, Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 181/GTY/2018[2009-10]Status: DisposedITAT Guwahati06 Feb 2025AY 2009-10

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Rajarshi Motors Pvt. Ltd., Agartala vs. Deputy Commissioner of Income Tax, Circle- Agartala, Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 180/GTY/2018[2008-09]Status: DisposedITAT Guwahati06 Feb 2025AY 2008-09

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 123/GTY/2018[2014-15]Status: DisposedITAT Guwahati06 Feb 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 122/GTY/2018[2013-14]Status: DisposedITAT Guwahati06 Feb 2025AY 2013-14

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 121/GTY/2018[2012-13]Status: DisposedITAT Guwahati06 Feb 2025AY 2012-13

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 120/GTY/2018[2011-12]Status: DisposedITAT Guwahati06 Feb 2025AY 2011-12

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 119/GTY/2018[2010-11]Status: DisposedITAT Guwahati06 Feb 2025AY 2010-11

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 118/GTY/2018[2009-10]Status: DisposedITAT Guwahati06 Feb 2025AY 2009-10

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor

Deputy Commissioner of Income Tax, Circle- Agartala, Agartala vs. Rajarshi Motors Pvt. Ltd., Agartala

In the result, all the grounds of appeal raised by the Revenue in ITA Nos

ITA 117/GTY/2018[2008-09]Status: DisposedITAT Guwahati06 Feb 2025AY 2008-09

Bench: Dr.Manish Borad & Shri Manomohan Dasआयकर अपील सं. / Ita Nos.117 To 123/Gty/2018 िनधा"रण वष" / Assessment Years : 2008-09 To 2014-15 Dcit, Rajarshi Motors Pvt. Ltd., Circle Agartala A.A. Road, Chandrapur, Vs. Agartala, Tripura Pan : Aaccr8033P अपीलाथ" / Appellant ""यथ" / Respondent

For Appellant: Shri Sanjay Mody, FCAFor Respondent: Shri Kaushik Ray, JCIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153A

income of the assessee as undisclosed income. Penalty proceedings u/s 271(i)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition .....................................................................................Rs. 42,07,519/- Rajarshi Motors Pvt. Ltd. group Undisclosed fund diversion 9. A print out of "statement of fund diverting from Rajarshi Motors ... assessee under section 68" as undisclosed income. Penalty proceedings u/s 271(1)(c) is being separately initiated for furnishing inaccurate details and concealment of income. Addition u/s 68..................................................................Rs. 1,08,26,724/- Undisclosed investment 10. During the course of search and seizure a ledger account of Rajarshi Motor