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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

Shital Pravin Jaikrishnia, Nashik vs. ITO, Ward-1(3), Nashik

In the result, appeal of the assessee is allowed

ITA 681/PUN/2024[2015-16]Status: DisposedITAT Pune04 Jun 2024AY 2015-16

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.681/Pun/2024 िनधा"रण वष" / Assessment Year: 2015-16 Shital Pravin Jaikrishnia, The Income Tax Officer, 37 38 39 40, Aditya Avenue, V Ward-1(3), Nashik. Tidke Colony, S Nashik – 422002. Pan: Adipj1793J Appellant/Assessee Respondent /Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Sourabh Nayak – Addl.Cit-Dr Date Of Hearing 31/05/2024 Date Of Pronouncement 04/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2015-16 Dated 20.02.2024 Emanating From The Penalty Order U/S.271(1)(C) Of The Income Tax Act, 1961 Dated 13.05.2019. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Learned Cit(A)-Nfac Erred In Law In Law & On Facts In Confirming The Penalty U/S 271(1)(C) Of The Ita, 1961 To Rs 10,13,112 (Being 100% Of Tax Evaded) As Against The Penalty Of Rs. 20,64,224 (Being 200% Of Tax Evaded For Concealment Of Income). The Learned I-T Authorities Ought To Have Appreciated That There Is No Any Concealment Of Income.

Section 144Section 250Section 271(1)(c)Section 50C

being 100% of tax evaded) as against the penalty of Rs. 20,64,224 (being 200% of tax evaded for concealment of income). The learned I-T authorities ought to have appreciated that there is no any concealment of income. 2. Appellant contends that the learned AO ought to have ... assessee was not having any taxable capital income or any other taxable income. Since there is no taxable capital gain, there is no concealment of income by assessee. Hence, penalty under section 271(1)(c) for concealment of income is unsustainable. 4 Accordingly, AO is directed to delete the penalty

Sri Maharani Finance Corporaton, Thiruchengode vs. DCIT, Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1264/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

other hearing notices. The assessee objected to the levy of penalty. However, rejecting the same, Ld. AO imposed penalty of Rs.16.71 Lacs for concealment of income. 4. During appellate proceedings, the assessee, inter-alia, submitted that penalty could not be levied on mere confessional statement. The same was rejected ... proper satisfaction was drawn by Ld. AO qua exact charge against the assessee before levying impugned penalty. The Ld. AR submitted that ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ are two separate distinct charges and only one of the specific charges could be pressed into

Sri Maharani Finance Corporation, Thiruchengode vs. DCIT, Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1262/CHNY/2023[2018-19]Status: DisposedITAT Chennai03 Jun 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

other hearing notices. The assessee objected to the levy of penalty. However, rejecting the same, Ld. AO imposed penalty of Rs.16.71 Lacs for concealment of income. 4. During appellate proceedings, the assessee, inter-alia, submitted that penalty could not be levied on mere confessional statement. The same was rejected ... proper satisfaction was drawn by Ld. AO qua exact charge against the assessee before levying impugned penalty. The Ld. AR submitted that ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ are two separate distinct charges and only one of the specific charges could be pressed into

Sri Maharani Finance Corporation, Thiruchengode vs. DCIT Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1261/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

other hearing notices. The assessee objected to the levy of penalty. However, rejecting the same, Ld. AO imposed penalty of Rs.16.71 Lacs for concealment of income. 4. During appellate proceedings, the assessee, inter-alia, submitted that penalty could not be levied on mere confessional statement. The same was rejected ... proper satisfaction was drawn by Ld. AO qua exact charge against the assessee before levying impugned penalty. The Ld. AR submitted that ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ are two separate distinct charges and only one of the specific charges could be pressed into