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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)

Late Shri Amitabh A. Parekh (Through L/R. Julie A. Parekh), Mumbai vs. Asst CIT Cen Cir 3(2), Mumbai

In the result, the penalty appeals of the assesse captioned as ITA

ITA 3592/MUM/2017[2005-06]Status: DisposedITAT Mumbai27 Sept 2023AY 2005-06

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2946/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.2947/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.2948/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.2949/Mum/2014 (निर्धारण वर्ा / A Ssessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.2945/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Acit, Central Circle-20 Parekh Mumbai-400020. Vs. (Through Mrs. Julie A. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. आयकर अपील सं/ I.T.A. No.3590/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.3591/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.3592/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.3589/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.597/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Dcit, Central Circle-3(2) Old Cgo Building, 8Th Parekh Vs. (Through Mrs. Julie A. Floor, Mumbai-400020. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. A.Ys. 2003-04 To 07-08 Amitabh A. Parekh स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaipp6897N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sankalp Sharma Revenue By: Shri Sushil K Poddar (Dr) सुनवाई की तारीख / Date Of Hearing: 09/08/2023 घोषणा की तारीख /Date Of Pronouncement: 27/09/2023 आदेश / O R D E R Per Bench:

For Appellant: Shri Sankalp SharmaFor Respondent: Shri Sushil K Poddar (DR)
Section 132Section 14ASection 153ASection 250Section 271(1)(c)Section 69C

being the net amount of cash received by the assessee is added to his total income as his undisclosed income. Penalty u/s 271(1)(c) r.w.s. 274 is initiated for furnishing inaccurate particulars of income.” 12. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A) who was pleased ... notice for both the faults/charge and thereby kept assessee guessing as to what fault/charge the AO proposed to levy penalty u/s 271(1)(c) of the Act. Meaning the AO failed to specify in the impugned notice the specific fault/charge against which the assessee was called upon to explain

Late Shri Amitabh A. Parekh( Through L/R. Julie A. Parekh), Mumbai vs. Asst CIT Cen Cir 3(2), Mumbai

In the result, the penalty appeals of the assesse captioned as ITA

ITA 3591/MUM/2017[2004-05]Status: DisposedITAT Mumbai27 Sept 2023AY 2004-05

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2946/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.2947/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.2948/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.2949/Mum/2014 (निर्धारण वर्ा / A Ssessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.2945/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Acit, Central Circle-20 Parekh Mumbai-400020. Vs. (Through Mrs. Julie A. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. आयकर अपील सं/ I.T.A. No.3590/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.3591/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.3592/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.3589/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.597/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Dcit, Central Circle-3(2) Old Cgo Building, 8Th Parekh Vs. (Through Mrs. Julie A. Floor, Mumbai-400020. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. A.Ys. 2003-04 To 07-08 Amitabh A. Parekh स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaipp6897N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sankalp Sharma Revenue By: Shri Sushil K Poddar (Dr) सुनवाई की तारीख / Date Of Hearing: 09/08/2023 घोषणा की तारीख /Date Of Pronouncement: 27/09/2023 आदेश / O R D E R Per Bench:

For Appellant: Shri Sankalp SharmaFor Respondent: Shri Sushil K Poddar (DR)
Section 132Section 14ASection 153ASection 250Section 271(1)(c)Section 69C

being the net amount of cash received by the assessee is added to his total income as his undisclosed income. Penalty u/s 271(1)(c) r.w.s. 274 is initiated for furnishing inaccurate particulars of income.” 12. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A) who was pleased ... notice for both the faults/charge and thereby kept assessee guessing as to what fault/charge the AO proposed to levy penalty u/s 271(1)(c) of the Act. Meaning the AO failed to specify in the impugned notice the specific fault/charge against which the assessee was called upon to explain

Late Shri Amitabh A. Parekh( Through L/R. Julie A. Parekh), Mumbai vs. Asst CIT Cen Cir 3(2), Mumbai

In the result, the penalty appeals of the assesse captioned as ITA

ITA 3590/MUM/2017[2003-04]Status: DisposedITAT Mumbai27 Sept 2023AY 2003-04

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2946/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.2947/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.2948/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.2949/Mum/2014 (निर्धारण वर्ा / A Ssessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.2945/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Acit, Central Circle-20 Parekh Mumbai-400020. Vs. (Through Mrs. Julie A. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. आयकर अपील सं/ I.T.A. No.3590/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.3591/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.3592/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.3589/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.597/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Dcit, Central Circle-3(2) Old Cgo Building, 8Th Parekh Vs. (Through Mrs. Julie A. Floor, Mumbai-400020. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. A.Ys. 2003-04 To 07-08 Amitabh A. Parekh स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaipp6897N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sankalp Sharma Revenue By: Shri Sushil K Poddar (Dr) सुनवाई की तारीख / Date Of Hearing: 09/08/2023 घोषणा की तारीख /Date Of Pronouncement: 27/09/2023 आदेश / O R D E R Per Bench:

For Appellant: Shri Sankalp SharmaFor Respondent: Shri Sushil K Poddar (DR)
Section 132Section 14ASection 153ASection 250Section 271(1)(c)Section 69C

being the net amount of cash received by the assessee is added to his total income as his undisclosed income. Penalty u/s 271(1)(c) r.w.s. 274 is initiated for furnishing inaccurate particulars of income.” 12. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A) who was pleased ... notice for both the faults/charge and thereby kept assessee guessing as to what fault/charge the AO proposed to levy penalty u/s 271(1)(c) of the Act. Meaning the AO failed to specify in the impugned notice the specific fault/charge against which the assessee was called upon to explain

Late Shri Amitabh A. Parekh( Through L/R. Julie A. Parekh), Mumbai vs. Asst CIT Cen Cir 3(2), Mumbai

In the result, the penalty appeals of the assesse captioned as ITA

ITA 3589/MUM/2017[2006-07]Status: DisposedITAT Mumbai27 Sept 2023AY 2006-07

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2946/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.2947/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.2948/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.2949/Mum/2014 (निर्धारण वर्ा / A Ssessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.2945/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Acit, Central Circle-20 Parekh Mumbai-400020. Vs. (Through Mrs. Julie A. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. आयकर अपील सं/ I.T.A. No.3590/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2003-04) & आयकर अपील सं/ I.T.A. No.3591/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2004-05) & आयकर अपील सं/ I.T.A. No.3592/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2005-06) & आयकर अपील सं/ I.T.A. No.3589/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2006-07) & आयकर अपील सं/ I.T.A. No.597/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2007-08) Late Shri Amitabh A. बिधम/ Dcit, Central Circle-3(2) Old Cgo Building, 8Th Parekh Vs. (Through Mrs. Julie A. Floor, Mumbai-400020. Parekh Legal Representative) 85, Navrang, Peddar Road, Mumbai-400026. A.Ys. 2003-04 To 07-08 Amitabh A. Parekh स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaipp6897N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sankalp Sharma Revenue By: Shri Sushil K Poddar (Dr) सुनवाई की तारीख / Date Of Hearing: 09/08/2023 घोषणा की तारीख /Date Of Pronouncement: 27/09/2023 आदेश / O R D E R Per Bench:

For Appellant: Shri Sankalp SharmaFor Respondent: Shri Sushil K Poddar (DR)
Section 132Section 14ASection 153ASection 250Section 271(1)(c)Section 69C

being the net amount of cash received by the assessee is added to his total income as his undisclosed income. Penalty u/s 271(1)(c) r.w.s. 274 is initiated for furnishing inaccurate particulars of income.” 12. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A) who was pleased ... notice for both the faults/charge and thereby kept assessee guessing as to what fault/charge the AO proposed to levy penalty u/s 271(1)(c) of the Act. Meaning the AO failed to specify in the impugned notice the specific fault/charge against which the assessee was called upon to explain