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“penalty u/s 271(1)(c)”

PenaltySection 271(1)(c)Section 271(1)(c)2,277 judgments

The decision most relied on for penalty u/s 271(1)(c) is CIT v. Atul Mohan Bindal (9 SCC 589), cited in 200 judgments on BharatTax.

Leading authorities on penalty u/s 271(1)(c)

CIT v. Atul Mohan Bindal
9 SCC 589 · 2009 · Supreme Court
200
citing judgments

The Supreme Court clarifies the scope of penalty under Section 271(1)(c), holding that for its applicability, conditions stated in the provision must strictly exist, and making an incorrect claim in law does not automatically amount to furnishing inaccurate particulars of income.

CIT v. Subhash Trading Co. Ltd.
221 ITR 110 · 1996 · High Court
146
citing judgments

Penalty under Section 271(1)(c) of the Income Tax Act cannot be levied when an addition to income is based purely on an estimate, without concrete evidence proving concealment of income or furnishing of inaccurate particulars.

Prasanna Dugar v. CIT
70 Taxmann.com 175 · 2016 · Supreme Court
49
citing judgments

Penalty under section 271(1)(c) can be levied even if the assessee voluntarily discloses income after detection by the department or subsequent to a search, especially when the explanation provided is not bona fide or cannot be substantiated.

Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax
135 Taxmann.com 244 · 2022 · High Court
45
citing judgments

A notice imposing penalty under section 271(1)(c) of the Income Tax Act is invalid if it shows non-application of mind by the Assessing Officer regarding the specific grounds for levying the penalty.

CIT v. Dhillon Rice Mills
256 ITR 447 · 2002 · High Court
30
citing judgments

Penalty under section 271(1)(c) is not leviable when additions to income are made on the basis of estimation, rather than on concrete evidence of concealment. Deletion of such a penalty is upheld.

ACIT v. Gebilal Kanhaialal HUF
348 ITR 561 · 2012 · Supreme Court
28
citing judgments

Section 271AAA penalty deletion can be based on the Apex Court's decision in ACIT v. Gebilal Kanhaialal HUF (2012) 348 ITR 561, particularly when there was no specific question put to the assessee about the manner of earning undisclosed income.

CIT v. Norton Electronics Systems (P) Ltd.
41 Taxmann.com 280 · 2014 · High Court
27
citing judgments

Penalty under Section 271(1)(c) is not sustainable when the income addition is made on an estimated basis without clinching material suggesting concealment or inaccurate particulars.

New Holland Tractors (India) (P.) Ltd. v. CIT
49 Taxmann.com 573 · 2014 · High Court
24
citing judgments

The charge of concealment of income and furnishing of inaccurate particulars of income may overlap. A taxpayer's conduct can be considered bonafide even if their submissions were rejected in the quantum appeal.

Judgments citing penalty u/s 271(1)(c)

Shri Nissar Ahmad Bhulla, Baramula vs. Income Tax Officer Ward-1, Srinagar

The appeals stand allowed for statistical purposes

ITA 350/ASR/2024[2013-147]Status: DisposedITAT Amritsar27 Oct 2025AY 2013-147

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 350/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 426/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) Shri Nissar Ahmad Bulla Ito Sopore, Iqbal Nagar, Sopore बनाम/ Ward-1 S.O Badam Bagh, Srinagar Vs. Baramulla-193201 (J&K) "ायी लेखा सं./Pan. Ajrpb-8879-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. Mohd. Iqbal Untoo (Ca)- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 15-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () In Aforesaid Twin Appeals For Assessment Year (Ay) 2013-14, 1. The Assessee Is Aggrieved By Confirmation Of Quantum Addition For Rs.22.67 Lacs & Confirmation Of Consequential Penalty U/S 271(1)(C) For Rs.5.25 Lacs. The Registry Has Noted Delay Of 14 Days In Quantum Appeal Ita No.350/Asr/2024, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Condonation

For Appellant: Shri. Mohd. Iqbal Untoo (CA)- Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT) - Ld. Sr. DR
Section 249(4)(b)Section 271(1)(C)

Assessment Year (AY) 2013-14, 1. the assessee is aggrieved by confirmation of quantum addition for Rs.22.67 Lacs and confirmation of consequential penalty u/s 271(1)(C) for Rs.5.25 Lacs. The registry has noted delay of 14 days in quantum appeal ITA No.350/Asr/2024, the condonation of which has been sought