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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)

Income Tax Officer, Ward-1(1), Kolhapur vs. Ajara Merchants Co-Op. Credit Society Ltd., Ajara

In the result, the appeal filed by the Revenue in ITA

ITA 1693/PUN/2024[2015-16]Status: DisposedITAT Pune28 Aug 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1138 & 1693/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Ito, Ward-1(1), Kolhapur. Vs. Ajara Merchants Co-Op. Credit Society Ltd., Main Branch, Nalawade Building, Main Road, Ajara, Kolhapur- 416505. Pan : Aadca1779J Appellant Respondent Revenue By Shri Ramnath P. Murkunde : Assessee By : Shri Pramod S. Shingte Date Of Hearing : 28.08.2025 Date Of Pronouncement : 28.08.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Revenue Are Directed Against The Separate Orders Dated 23.03.2024 & 13.06.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. First We Shall Take Up The Quantum Appeal I.E Ita No.1138/Pun/2024 For Adjudication.

For Appellant: Shri Pramod S. Shingte
Section 142(1)Section 147Section 148Section 271FSection 69

Revenue in ITA No.1138/PUN/2024 is allowed for statistical purposes. 14. Now, we shall take up appeal in ITA No.1693/PUN/2024 involving issue of penalty u/s 271(1)(c) of the IT Act for adjudication. ITA No.1693/PUN/2024 : 15. In this appeal, the Revenue has challenged the order passed ... /NFAC wherein he deleted the penalty u/s 271(1)(c) of the IT Act. Since we have already set-aside the order passed by the Ld. CIT(A)/NFAC in quantum case and remanded the matter back to the file of Assessing Officer to pass de novo assessment order

Income Tax Officer, Ward-1(1), Kolhapur vs. Ajara Merchants Co-Op. Credit Society Ltd., Ajara, Kolhapur

In the result, the appeal filed by the Revenue in ITA

ITA 1138/PUN/2024[2015-16]Status: DisposedITAT Pune28 Aug 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1138 & 1693/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Ito, Ward-1(1), Kolhapur. Vs. Ajara Merchants Co-Op. Credit Society Ltd., Main Branch, Nalawade Building, Main Road, Ajara, Kolhapur- 416505. Pan : Aadca1779J Appellant Respondent Revenue By Shri Ramnath P. Murkunde : Assessee By : Shri Pramod S. Shingte Date Of Hearing : 28.08.2025 Date Of Pronouncement : 28.08.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Revenue Are Directed Against The Separate Orders Dated 23.03.2024 & 13.06.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. First We Shall Take Up The Quantum Appeal I.E Ita No.1138/Pun/2024 For Adjudication.

For Appellant: Shri Pramod S. Shingte
Section 142(1)Section 147Section 148Section 271FSection 69

Revenue in ITA No.1138/PUN/2024 is allowed for statistical purposes. 14. Now, we shall take up appeal in ITA No.1693/PUN/2024 involving issue of penalty u/s 271(1)(c) of the IT Act for adjudication. ITA No.1693/PUN/2024 : 15. In this appeal, the Revenue has challenged the order passed ... /NFAC wherein he deleted the penalty u/s 271(1)(c) of the IT Act. Since we have already set-aside the order passed by the Ld. CIT(A)/NFAC in quantum case and remanded the matter back to the file of Assessing Officer to pass de novo assessment order

C S M Enterprises, Chennai vs. Income Tax Officer, Ncw19(4), Chennai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 766/CHNY/2025[2014-15]Status: DisposedITAT Chennai28 Aug 2025AY 2014-15

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri S.R.Raghunathaआयकर अपील सं./Ita No.766/Chny/2025 निर्धारण वर्ष/Assessment Year: 2014-15 C S M Enterprises No.3033/B, V Cross St, Ramnagar South, Madipakkam, Chennai-600 091, [Pan: Aaee C8641D] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By\सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Income Tax Officer, Non Corporate Ward 19(4), Chennai-34. (प्रत्यर्थी/Respondent) Mr. R. Ganesan, Ca Ms. Gauthami Manivasagam, Jcit 02.07.2025 28.08.2025 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeal Filed By The Assessee Is Directed Against Order Of The Ld. Commissioner Of Income Tax (Appeal)/Nfac, Delhi ['Cit(A)'] In Short] Dated 17.01.2025 For Assessment Year 2014-15 Conforming Penalty U/S 271(1)(C) Of The Act. 2. Brief Facts Of The Case Are As Under:

Section 147Section 271(1)(c)

Commissioner of Income Tax (Appeal)/NFAC, Delhi ['CIT(A)'] in short] dated 17.01.2025 for Assessment Year 2014-15 conforming penalty u/s 271(1)(c) of the Act. 2. Brief facts of the case are as under: ITA No.766/Chny/2025 (AY 2014-15) C S M Enterprises :: 2 :: The AO passed assessment