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“reasonable cause”

PenaltySection 273BSection 273B7,285 judgments

The decision most relied on for reasonable cause is Ashok Pai v. CIT (292 ITR 11), cited in 812 judgments on BharatTax.

Leading authorities on reasonable cause

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.

Collector, Land Acquisition, Anantnag & Anr. v. Mst. Katiji & Ors.
2 SCC 107 · 1987 · Supreme Court
451
citing judgments

Courts must adopt a liberal approach when considering applications for condonation of delay, preferring to decide cases on their merits rather than allowing technicalities of limitation to scuttle justice. This principle applies to ensure the substantive rights of parties are not defeated by minor delays.

Balakrishnan v. M. Krishnamurthy
7 SCC 123 · 1998 · Supreme Court
368
citing judgments

The Supreme Court outlines the principles for condoning delay in filing appeals, stating that a litigant's lapse is not always a bar if the explanation is bona fide and not a dilatory strategy. Courts should show utmost consideration to suitors and prioritize substantial justice unless the delay is deliberately to gain time.

Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT
115 TTJ 419 · 2008 · ITAT
292
citing judgments

Penalty under Section 272A(1)(d) for non-compliance with a notice issued under Section 142(1) is not leviable when the assessee demonstrates a reasonable cause for such non-compliance. The decision defines what constitutes 'reasonable cause' in this context.

Sreenivas Charitable Trust v. Dy. CIT
280 ITR 357 · 2006 · High Court
182
citing judgments

The expression "sufficient cause" for condoning delay in filing appeals must receive a liberal and purposive construction. This approach aims to advance substantial justice, which is of paramount importance.

CIT v. K.S.P. Shanmugavel Nadai and Ors.
153 ITR 596 · 1985 · High Court
171
citing judgments

Where a reasonable cause for delay in filing an appeal exists, the period of delay may not be a relevant factor for condonation. The court has condoned even substantial delays, such as nearly 21 years, based on the presence of a reasonable cause.

People Education and Economic Development Society (PEEDS) v. ITO
100 ITD 87 · 2006 · ITAT
121
citing judgments

When substantial justice and procedural technicalities are in conflict, especially in cases involving non-deliberate delay, the cause of substantial justice must be prioritized. The opposing party cannot claim a vested right to benefit from injustice due to such delays.

Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.
262 ITR 260 · 2003 · High Court
121
citing judgments

Journal entries for accepting or repaying loans and deposits, without any actual cash transaction, do not violate the provisions of Section 269SS or Section 269T of the Income Tax Act. Consequently, such transactions do not attract penalties under Section 271D or Section 271E.

Judgments citing reasonable cause

Sreekumara Samajam, Thrissur vs. ITO, Exemption Ward, Thrissur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1116/COCH/2024[2016-17]Status: DisposedITAT Cochin12 Jun 2025AY 2016-17

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaassessment Years: 2016-17 Sreekumara Samajam Ito, Exemption Ward, V. Thrissur Xxi/230 S Paliyamthuruth Anapuzha, Kodungallur Thrissur-680667, Kerala. Pan : Aafts2292H. (Appellant) (Respondent) Appellant By : Smt. Nivedita A Kamath, Adv. Respondent By : Smt. Leena Lal, Snr Ar. Date Of Hearing : 05.06.2025 Date Of Pronouncement : 12.06.2025 O R D E R Per Sonjoy Sarma: This Appeal Is Filed By The Assessee Against The Order Dated 06.11.2024 By The National Faceless Appeal Centre (Hereinafter Referred To As ‘Cit(A)’] For The Assessment Year 2016–17. 2. Brief Facts Of The Case Are That The Assessee Is Registered As A Society Under The Travancore-Cochin Literary, Scientific & Charitable Societies Registration Act, 1955, On 02.07.2009. It Is Also Registered Under Section 12A Of The Act With The Commissioner Of Income Tax, Thrissur & Claimed To Function As A Religious & Charitable Society. The Assessee Filed Its Return Of Income For A.Y. 2016–17 Declaring ‘Nil’ Income. The Assessee Was Engaged In Conducting Kuri Business & Money-Lending Business

For Appellant: Smt. Nivedita A Kamath, AdvFor Respondent: Smt. Leena Lal, Snr AR
Section 11Section 12ASection 142(1)Section 147Section 148Section 2(15)

passed without granting reasonable opportunity of being heard, especially after a specific request was made for virtual hearing. The assessee was prevented by reasonable cause from making a full and proper representation before the lower authorities. The entire addition of ₹42,73,425 was unjustified, especially when the trust

Slp Govindarajan Vjayalakshmi Educational Charitable Trust, Madurai vs. CIT Exemptions, Chennai

In the result, all the six appeals filed by the assessees are allowed for statistical purposes

ITA 728/CHNY/2025[-]Status: DisposedITAT Chennai12 Jun 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:727 & 728/Chny/2025 Slp Govindarajan Vijayalakshmi Cit (Exemptions), Educational Charitable Trust, Vs. Chennai. Plot No.2 Lovely Home, Bharathiyar Nagar, 3Rd Street Alagappan Nagar Extension, Madurai – 625 003. [Pan:Abgts-1299-A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:729 & 730/Chny/2025 M. Sundaram Educational Charitable Cit (Exemptions), Trust, Vs. Chennai. No -2B Kamala 2Nd Street, Chinna Chokkikulam, Sokkikulam S.O., Madurai – 625 002. [Pan:Aaitm-5247-K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:731 & 732/Chny/2025 Sri Kannika Esakkiammal Charitable Cit (Exemptions), Trust, Vs. Chennai. Tpk Road Andalpuram, Madurai – 625 003. [Pan:Abets-7218-K] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M.K.Biju, CIT–DR. by Virtual
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

days in appeal filed by the assessee in ITA Nos.727, 729 & 731/Chny/2025. After hearing from both the parties, we find that there is a reasonable cause for the assessee in not filing appeal on or before the due date prescribed under the law and thus, in the interests of justice

Slp Govindarajan Vjayalakshmi Educational Charitable Trust, Madurai vs. CIT Exemptions, Chennai

In the result, all the six appeals filed by the assessees are allowed for statistical purposes

ITA 727/CHNY/2025[-]Status: DisposedITAT Chennai12 Jun 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:727 & 728/Chny/2025 Slp Govindarajan Vijayalakshmi Cit (Exemptions), Educational Charitable Trust, Vs. Chennai. Plot No.2 Lovely Home, Bharathiyar Nagar, 3Rd Street Alagappan Nagar Extension, Madurai – 625 003. [Pan:Abgts-1299-A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:729 & 730/Chny/2025 M. Sundaram Educational Charitable Cit (Exemptions), Trust, Vs. Chennai. No -2B Kamala 2Nd Street, Chinna Chokkikulam, Sokkikulam S.O., Madurai – 625 002. [Pan:Aaitm-5247-K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:731 & 732/Chny/2025 Sri Kannika Esakkiammal Charitable Cit (Exemptions), Trust, Vs. Chennai. Tpk Road Andalpuram, Madurai – 625 003. [Pan:Abets-7218-K] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M.K.Biju, CIT–DR. by Virtual
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

days in appeal filed by the assessee in ITA Nos.727, 729 & 731/Chny/2025. After hearing from both the parties, we find that there is a reasonable cause for the assessee in not filing appeal on or before the due date prescribed under the law and thus, in the interests of justice