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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

Rai Udyog Ltd., Nagpur vs. Income Tax Officer (TDS), Nagpur

In the result, these twin appeals are allowed for statistical purposes

ITA 312/NAG/2022[2014-2015]Status: DisposedITAT Nagpur21 Mar 2024AY 2014-2015

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 311 & 312/Nag/2022 निर्धारण वषा / Assessment Year : 2014-15 Rai Udyog Limited 1, Rajat Sankul, Opp. Bus Stand, Ganesh Peth, Nagpur-440018 Pan: Aaccr6008G . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer (Tds) Hq-1 / Joint Commissioner Of Income Tax (Tds), Nagpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध/ Appearances Assessee By : None For The Assessee Revenue By : Mr Abhay Marathe [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 21/03/2024 घोषणा की तारीख / Date Of Pronouncement : 21/03/2024 आदेश/ Order Per G. D. Padmahshali, Am; By These Twin Appeals The Assessee Challenged Against The Din & Order No. Itba/Nfac/S/250/2022-23/1044245542(1) & Itba/Nfac/S/250/2022- 23/1044244849(1) Both Dt. 28/07/2022 Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] By The National Faceless Appellate Centre [‘Nfac’ Hereinafter] For Assessment Year 2014-15 [‘Ay’ Hereinafter].

For Appellant: None for the AssesseeFor Respondent: Mr Abhay Marathe [‘Ld. DR’]
Section 154Section 194ISection 201(1)Section 24Section 246A(1)(c)Section 250Section 271C

virtual hearing, Ld. Mr Marathe after solidifying the facts of these cases has submitted that, the appellant company did fail to establish the reasonable cause beyond unreasonable delay in filing these appeals. Moreover, the appellant has merely filed these appeals without any intention to prosecute them seriously and this fact

M/S. Rai Udyog Ltd., Nagpur vs. Joint Commissioner of Income Tax (TDS), Nagpur

In the result, these twin appeals are allowed for statistical purposes

ITA 311/NAG/2022[2014-2015]Status: DisposedITAT Nagpur21 Mar 2024AY 2014-2015

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 311 & 312/Nag/2022 निर्धारण वषा / Assessment Year : 2014-15 Rai Udyog Limited 1, Rajat Sankul, Opp. Bus Stand, Ganesh Peth, Nagpur-440018 Pan: Aaccr6008G . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer (Tds) Hq-1 / Joint Commissioner Of Income Tax (Tds), Nagpur . . . . . . . प्रत्यर्थी / Respondent द्वधरध/ Appearances Assessee By : None For The Assessee Revenue By : Mr Abhay Marathe [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 21/03/2024 घोषणा की तारीख / Date Of Pronouncement : 21/03/2024 आदेश/ Order Per G. D. Padmahshali, Am; By These Twin Appeals The Assessee Challenged Against The Din & Order No. Itba/Nfac/S/250/2022-23/1044245542(1) & Itba/Nfac/S/250/2022- 23/1044244849(1) Both Dt. 28/07/2022 Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] By The National Faceless Appellate Centre [‘Nfac’ Hereinafter] For Assessment Year 2014-15 [‘Ay’ Hereinafter].

For Appellant: None for the AssesseeFor Respondent: Mr Abhay Marathe [‘Ld. DR’]
Section 154Section 194ISection 201(1)Section 24Section 246A(1)(c)Section 250Section 271C

virtual hearing, Ld. Mr Marathe after solidifying the facts of these cases has submitted that, the appellant company did fail to establish the reasonable cause beyond unreasonable delay in filing these appeals. Moreover, the appellant has merely filed these appeals without any intention to prosecute them seriously and this fact

Assistant Commissioner of Income Tax, Madurai vs. Asaikani Nadar Kamaraj, Rajapalayam

In the result, the appeal filed by the Revenue as well as Cross

ITA 1197/CHNY/2023[2017-18]Status: DisposedITAT Chennai21 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1197/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 & C.O. No. 54/Chny/2023 [In I.T.A. No. 1197/Chny/2023] The Assistant Commissioner Of Vs. Asaikani Nadar Kamaraj, Income Tax, 7/84, Pound Street, Chokkanathaputhur, Central Circle 2, Rajapalayam, Virudhunagar District, Madurai. Tamil Nadu 626 121. [Pan:Aaxpk1318E] (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri R. Clement Ramesh Kumar, Cit Assessee By : Shri R. Venkataraman, C.A. सुनवाई की तारीख/ Date Of Hearing : 07.03.2024 घोषणा की तारीख /Date Of Pronouncement : 21.03.2024 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue & The Cross Objection By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 19, Chennai, Dated 31.08.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Assessment Year 2017-18 On 01.11.2017 Admitting A Total

For Appellant: Shri R. Venkataraman, C.AFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 133ASection 142(1)Section 143(1)Section 143(2)Section 144Section 145Section 68

delay of 2 days in filing the CO before the Tribunal. The assessee has filed a petition for condonation of delay explaining the reasonable cause for the delay in filing the CO, against which, the ld. DR has not raised any objection. Since the assessee was prevented by reasonable

Muktisadhak Shree Vasupjya Swami Shwetamber Murtipujak Jain Sangh, Mumbai vs. Commissioner of Income Tax (Exemption), Mumbai

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

ITA 3982/MUM/2023[2022-23]Status: DisposedITAT Mumbai20 Mar 2024AY 2022-23

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 3982/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2022-23) Muktisadhakshree Vasupujy बिधम/ Cit(Exemption) Room No. 601, 6Th Floor, Swamishwetamber Vs. Murtipujak Jain Sangh. Cumbala Hill Mtnl 5Th 502, Floor, Bhairav Building, Peddar Road, Dr. Darshan, Elphinstone Road, Gopalrao Deshmukh Marg, Elphinstone, Mumbai- Cumbala Hill, Mumbai- 400013. 400026. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaetm7147C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri D. C. Jain (Adv.) Revenue By: Smt Sanyogita Nagpal (Cit- Dr) सुनवाई की तारीख / Date Of Hearing: 12/03/2024 घोषणा की तारीख /Date Of Pronouncement: 20/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Exemptions), Mumbai Dated 29.09.2022 Against The Rejection Of The Application For Grant Of Registration U/S 12Ab Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Fairly Admitted That The Appeal Has Been Filed After The Limitation Time & There Were More Than 340 Day’S Delay In Filing The Appeal. Drawing Our Attention To The Affidavit Filed By The Trustee Of The Assessee, The Ld. Ar Pointed Out That Before Passing The Impugned Order [By Rejecting Assessee’S Application U/S 12Ab], The Ld. Cit(E) Had Issued Only One Notice On 22.09.2022 I.E. Seven (7) Day’S Prior To Passing Of The Impugned Order.

For Appellant: Shri D. C. Jain (Adv.)For Respondent: Smt Sanyogita Nagpal (CIT- DR)
Section 12ASection 142(1)

drawn in such circumstances is that assessee was not aware of the notice issued on 22.09.2022 by Ld. CIT(E). And since there is reasonable cause for assessee not responding to the notice issued by Ld. CIT(E) as noted above, in the interest of justice and fair play