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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

Shantiji Piraji Suthar, Banaskantha vs. The ITO, Ward-4, Palanpur

ITA 789/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad24 Oct 2024AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.787/Ahd/2024, 788/Ahd/2024 & 789/Ahd/2024 िनधा"रण वष" /Assessment Year : 2010-11 Shantiji Piraji Suthar The Ito बनाम/ Sherpura, Ward-4 V/S. Tal.Deesa Palanpur – 385 001 Banaskantha – 385 535 (Gujarat) "थायी लेखा सं./Pan: Bwops 8650 P अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) ….. Assessee By : Shri Anil Brahmakshatriya, Ar Revenue By : Shri V.K. Mangla, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 17/10/2024 घोषणा की तारीख /Date Of Pronouncement: 24/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Anil Brahmakshatriya, ARFor Respondent: Shri V.K. Mangla, Sr.DR
Section 10(1)Section 144Section 147Section 271(1)(c)Section 271FSection 68

these facts. 6.2. The assessee has also raised grounds against the imposition of penalties under section 271(1)(c) of the Act (concealment of income) and section 271F of the Act (failure to file a return). Since these penalties were levied in consequence of the assessment order, they are dependent ... issue regarding the cash deposits added under section 68. The penalty under section 271(1)(c) of the Act has been levied for concealment of income, which is directly linked to the addition made under section 68 as unexplained cash credits. Since we are remanding the matter back

Shantiji Piraji Suthar, Banaskantha vs. The ITO, Ward-4, Palanpur

ITA 788/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad24 Oct 2024AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.787/Ahd/2024, 788/Ahd/2024 & 789/Ahd/2024 िनधा"रण वष" /Assessment Year : 2010-11 Shantiji Piraji Suthar The Ito बनाम/ Sherpura, Ward-4 V/S. Tal.Deesa Palanpur – 385 001 Banaskantha – 385 535 (Gujarat) "थायी लेखा सं./Pan: Bwops 8650 P अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) ….. Assessee By : Shri Anil Brahmakshatriya, Ar Revenue By : Shri V.K. Mangla, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 17/10/2024 घोषणा की तारीख /Date Of Pronouncement: 24/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Anil Brahmakshatriya, ARFor Respondent: Shri V.K. Mangla, Sr.DR
Section 10(1)Section 144Section 147Section 271(1)(c)Section 271FSection 68

these facts. 6.2. The assessee has also raised grounds against the imposition of penalties under section 271(1)(c) of the Act (concealment of income) and section 271F of the Act (failure to file a return). Since these penalties were levied in consequence of the assessment order, they are dependent ... issue regarding the cash deposits added under section 68. The penalty under section 271(1)(c) of the Act has been levied for concealment of income, which is directly linked to the addition made under section 68 as unexplained cash credits. Since we are remanding the matter back

Shantiji Piraji Suthar, Banaskantha vs. The ITO, Ward-4, Palanpur

ITA 787/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad24 Oct 2024AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.787/Ahd/2024, 788/Ahd/2024 & 789/Ahd/2024 िनधा"रण वष" /Assessment Year : 2010-11 Shantiji Piraji Suthar The Ito बनाम/ Sherpura, Ward-4 V/S. Tal.Deesa Palanpur – 385 001 Banaskantha – 385 535 (Gujarat) "थायी लेखा सं./Pan: Bwops 8650 P अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) ….. Assessee By : Shri Anil Brahmakshatriya, Ar Revenue By : Shri V.K. Mangla, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 17/10/2024 घोषणा की तारीख /Date Of Pronouncement: 24/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Anil Brahmakshatriya, ARFor Respondent: Shri V.K. Mangla, Sr.DR
Section 10(1)Section 144Section 147Section 271(1)(c)Section 271FSection 68

these facts. 6.2. The assessee has also raised grounds against the imposition of penalties under section 271(1)(c) of the Act (concealment of income) and section 271F of the Act (failure to file a return). Since these penalties were levied in consequence of the assessment order, they are dependent ... issue regarding the cash deposits added under section 68. The penalty under section 271(1)(c) of the Act has been levied for concealment of income, which is directly linked to the addition made under section 68 as unexplained cash credits. Since we are remanding the matter back

Srinivasa Rao Bammidi, Visakhapatnam vs. Income Tax Officer, Ward-2(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 330/VIZ/2024[2014-15]Status: DisposedITAT Visakhapatnam24 Oct 2024AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.330/Viz/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Srinivasa Rao Bammidi, Vs. Income Tax Officer, 53-27-3/2, Krm Colony, Ward-2(1), Seethammadhara, Visakhapatnam. Visakhapatnam-530013, Visakhapatnam District, Andhra Pradesh-530013. Pan:Akwpb1983F (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri C. Sanjeevarao, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 08/10/2024 घोषणा क" तारीख/Date Of : 24/10/2024 Pronouncement O R D E R

For Appellant: Sri C. Sanjeevarao, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 234ASection 271(1)(c)Section 274

source of amount invested in shares amounting to Rs. 2 lakhs. Accordingly, the Ld. AO came to a conclusion that the assessee has concealed the income to the tune of Rs. 2 laksh and evaded the tax of Rs. 61,800/-. Thus, the Ld. AO concluded ... That the Ld. CIT(A) and AO should discern from the notice that under which limb covers ie., concealment of income or furnishing of inaccurate particulars. In the absence of such finding, the order of penalty would be 5 void ab initio and consequently not sustainable under