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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

Imdad Ul Fuqaraa Trust, Hyderabad vs. ITO., Exemption Ward-1(2), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 411/HYD/2024[2022-23]Status: HeardITAT Hyderabad01 Aug 2024AY 2022-23

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.387 & 411/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2022-23) Imdad Ul Fuqaraa Vs. Income Tax Officer Trust (Exemption) Hyderabad Ward 1(2) Pan:Aabti9376C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Mohd. Afzal, Advocate राज" व "ारा/Revenue By:: Smt. Th Vijaya Lakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 01/08/2024 घोषणा की तारीख/Pronouncement: 01/08/2024 आदेश/Order

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: : Smt. TH Vijaya Lakshmi, CIT(DR)
Section 12ASection 12A(1)(ac)Section 80G

submitted that the reasons given by the appellant for not filing the appeal within the time allowed under the Act does not come under reasonable cause and thus, the appeal filed by the assessee should be dismissed. 5. We have heard both the parties, perused the material available on record ... filing of the appeal and on perusal of the reasons given by the assessee, we find that said reasons does not come under reasonable cause for condonation of huge delay in filing of the appeal. Further, the issue of registration/recognition of Trust/Institution is a subject matter of litigation on various

Imdad Ul Fuqaraa Trust, Hyderabad vs. ITO (Exemption) Ward-1(2), Hyderabad

In the result, appeals filed by the assessee are dismissed

ITA 387/HYD/2024[2022-23]Status: HeardITAT Hyderabad01 Aug 2024AY 2022-23

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.387 & 411/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2022-23) Imdad Ul Fuqaraa Vs. Income Tax Officer Trust (Exemption) Hyderabad Ward 1(2) Pan:Aabti9376C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Mohd. Afzal, Advocate राज" व "ारा/Revenue By:: Smt. Th Vijaya Lakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 01/08/2024 घोषणा की तारीख/Pronouncement: 01/08/2024 आदेश/Order

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: : Smt. TH Vijaya Lakshmi, CIT(DR)
Section 12ASection 12A(1)(ac)Section 80G

submitted that the reasons given by the appellant for not filing the appeal within the time allowed under the Act does not come under reasonable cause and thus, the appeal filed by the assessee should be dismissed. 5. We have heard both the parties, perused the material available on record ... filing of the appeal and on perusal of the reasons given by the assessee, we find that said reasons does not come under reasonable cause for condonation of huge delay in filing of the appeal. Further, the issue of registration/recognition of Trust/Institution is a subject matter of litigation on various