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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

Atindra Infrastructure Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

In the result, the appeal of the assessee is dismissed as 6

ITA 1141/KOL/2024[2020-2021]Status: DisposedITAT Kolkata29 Aug 2024AY 2020-2021

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.1141/Kol/2024 Assessment Year: 2020-21 Atindra Infrastructure Pvt. Ltd. ………. Appellant (Pan: Aadcr0604F)) Vs. Income Tax Officer, Ward-1(1), Kolkata ………… Respondent Appearances By: Divya Mohta, C.S Appeared For Appellant. Shri Nicholash Murmu, Addl. Cit, Dr Appeared For Respondent. Date Of Concluding The Hearing : 22.08.2024 Date Of Pronouncing The Order : 29.08.2024 Order Per Dr. Manish Borad: This Appeal Filed At The Instance Of The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2020-21 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Commissioner Of Income-Tax, (Appeals), Addl/Jcit(A)-13, Mumbai [In Short Ld. “Cit(A)”] Dated 18.03.2024 Arising Out Of The Intimation Framed U/S. 143(1) Of The Act By Acit, Cpc, Bengaluru Dated 19.08.2021. I.T.A. No. 1141/Kol/2024 Atindra Infrastructure Pvt. Ltd., Ay : 2020-21 2. The Only Grievance Of The Assessee Is That Ld. Cit(A) Erred In Confirming The Action Of The Cpc For Not Calculating The Tax On The Income Of The Assessee Under The New Regime U/S. 115Baa Of The Act.

Section 115BSection 119(1)(b)Section 139(1)Section 143(1)Section 250

consultant, we give liberty to the assessee to file an application u/s. 119(1)(b) of the Act to the CBDT mentioning the reasonable cause due to which it could not file the application on Form 10- 1C within the specified time limit and if Board finds any merit, Page