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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

Suraj Air Flow Engineers, Mumbai vs. The Assistant Commissioner of Income Tax, Circle-22(3), Mumbai

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

ITA 1386/MUM/2023[2014-2015]Status: DisposedITAT Mumbai18 Jul 2023AY 2014-2015

Bench: Shri Aby T Varkey & Shri Amarjit Singhsuraj Air Flow Engineers Vs. The Acit, Circle 22(3) 4, Ground Floor, Room No. 322, 3 Rd Floor, Akashdeep, 1St Road, T.P. Piramal Chambers, S. Vi, Santacruz (W) Lalbaug, Mumbai – 400 054 Mumbai – 400 012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacfs4159E Appellant .. Respondent [ Appellant By : None Respondent By : Suresh D. Gaikwad Date Of Hearing 10.07.2023 Date Of Pronouncement 18.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Cit(A) Nfac, Dated 16.03.2023 For A.Y. 2014-15. The Assessee Has Raised The Following Grounds Before Us: “(A) Addition On Account Of Alleged Cash Credits- Rs.77,80,000/- 1. The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) [Cit(A)] Erred On Facts & In Law In Confirming The Addition Made By The Assistant Commissioner Of Income Tax, Circle - 22(3), Mumbai (Ao) Of Rs.77,80,000/- On Account Of Alleged Cash Credits By Holding That The Appellant Did Not File Application For Admitting The Additional Evidences By Providing Reasonable Cause To Admit The Same. 2. The Learned Cit(A) Erred On Facts & In Law In Not Invoking The Powers Vested In Him Under Section 250(4) While Not Considering The Additional Evidences Furnished By The Appellant.

For Appellant: NoneFor Respondent: Suresh D. Gaikwad
Section 133(6)Section 143(2)Section 143(3)Section 250(4)Section 68

account of alleged cash credits by holding that the appellant did not file application for admitting the additional evidences by providing reasonable cause to admit the same. 2. The learned CIT(A) erred on facts and in law in not invoking the powers vested in him under section ... account of alleged cash credits by holding that the appellant did not file application for admitting the additional evidences by providing reasonable cause to admit the same. 6. The appellant prays that the disallowance of interest of Rs. 8,89,446/- made by the AO and as confirmed

Digp Gc Crpf, Nagpur vs. DCIT CPC (TDS), Ghaziabad

In the result, the appeal filed by the assessee in ITA

ITA 295/NAG/2022[2015-2016 Qtr-4]Status: HeardITAT Nagpur18 Jul 2023

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.294 & 295/Nag/2022 Assessment Year : 2015-16 Digp Group Centre Crpf, Vs. Dcit, Cpc (Tds), D/O The Office Of The Digp Ghaziabad. Group Centre, Hingna Road, Digdoh Hills, Midc Area, Nagpur- 440019. Pan : Aaagd0143E Appellant Respondent Assessee By : Shri Kapil Hirani Revenue By : Smt. Rashmi Mathur Date Of Hearing : 17.07.2023 Date Of Pronouncement : 18.07.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 15.12.2021 For The Assessment Year 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.294/Nag/2022 For The Assessment Year 2015-16 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Smt. Rashmi Mathur
Section 200(3)Section 200ASection 234ESection 271HSection 271H(1)(a)Section 272ASection 272A(2)

appeal was filed before the NFAC. The NFAC dismissed the appeal on the ground that the assessee had failed to demonstrate sufficient and reasonable cause for delay in filing the quarterly statement of TDS of third quarters for financial year 2014-15 in Form No.24Q. 6. Being aggrieved

Digp Group Centre Crpf, Nagpur vs. DCIT CPC(TDS), Ghaziabad

In the result, the appeal filed by the assessee in ITA

ITA 294/NAG/2022[2015-2016, Qtr-3]Status: HeardITAT Nagpur18 Jul 2023

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.294 & 295/Nag/2022 Assessment Year : 2015-16 Digp Group Centre Crpf, Vs. Dcit, Cpc (Tds), D/O The Office Of The Digp Ghaziabad. Group Centre, Hingna Road, Digdoh Hills, Midc Area, Nagpur- 440019. Pan : Aaagd0143E Appellant Respondent Assessee By : Shri Kapil Hirani Revenue By : Smt. Rashmi Mathur Date Of Hearing : 17.07.2023 Date Of Pronouncement : 18.07.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 15.12.2021 For The Assessment Year 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.294/Nag/2022 For The Assessment Year 2015-16 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Smt. Rashmi Mathur
Section 200(3)Section 200ASection 234ESection 271HSection 271H(1)(a)Section 272ASection 272A(2)

appeal was filed before the NFAC. The NFAC dismissed the appeal on the ground that the assessee had failed to demonstrate sufficient and reasonable cause for delay in filing the quarterly statement of TDS of third quarters for financial year 2014-15 in Form No.24Q. 6. Being aggrieved

Fishery Survey of India Employees Cooperative Credit and Thrift Society, Visakhapatnam vs. Income Tax Officer, Ward-1(1), Visakhapatnam

In the result, the grounds raised by the assessee are dismissed

ITA 23/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam14 Jul 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.23/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2019-20) Fishery Survey Of India Employees Vs. Income Tax Officer Cooperative Credit & Thrift Ward-1(1) Society Visakhapatnam Fishing Harbour Complex Beach Road, Visakhapatnam [Pan : Aafat3533M] अपीलधथी की ओर से/ Appellant By : Shri C Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 27.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 14.07.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac), Delhi In Din & Order No.Itba/Nfac/S/250/2022-23/1048861637(1) Dated 17.01.2023 For The Assessment Year (A.Y.) 2019-20, Arising Out Of The Order Passed U/S 143(1) Of The Income Tax Act, 1961 (In Short ‘Act’) Dated 24.12.2020. 2. Brief Facts Of The Case Are That The Assessee, A Society Registered Under The Co-Operative Society Act Had Filed It’S Return Of Income On 2

For Appellant: Shri C Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 139(1)Section 139(4)Section 143(1)Section 154Section 250Section 80P

claim of deduction u/s 80P, is against the provisions of law. 5. The Ld.CIT(A) ought to have understood that assessee was prevented by reasonable cause in filing the Return of Income within the due date prescribed u/s 139(1), and therefore, the action of CIT(A) in confirming

Satya Pal, Gurgaon vs. ITO, Gurgaon

In the result all the three appeals of the assessees are partly allowed, as indicated above

ITA 3024/DEL/2017[2010-11]Status: DisposedITAT Delhi13 Jul 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasadआ.अ.सं .I.T.A No. 3024/Del/2017 िनधा"रण वष"/Assessment Year: 2010-11 Shri Satya Pal, Income Tax Officer, बनाम S/O. Late Maha Singh, Ward : 4 (1) Vs. Vill. & P.O. Nakhrola, Tehsil Gurgaon. Manesar, Distt. Gurgaon, Haryana – 122 001. Pan No. Aabpy6152A A N D आ.अ.सं .I.T.A No. 3022/Del/2017 िनधा"रण वष"/Assessment Year: 2010-11 Shri Satyabir Singh, Income Tax Officer, बनाम S/O. Late Maha Singh, Ward : 4 (1) Vs. Vill. & P.O. Nakhrola, Tehsil Gurgaon. Manesar, Distt. Gurgaon, Haryana – 122 001. Pan No. Aacpy7890A A N D आ.अ.सं .I.T.A No. 3023/Del/2017 िनधा"रण वष"/Assessment Year: 2010-11 Shri Rati Ram, Income Tax Officer, बनाम S/O. Late Maha Singh, Ward : 4 (1) Vs. Vill. & P.O. Nakhrola, Tehsil Gurgaon. Manesar, Distt. Gurgaon, Haryana – 122 001. Pan No. Aaopy3440Q अपीलाथ"/ Appellants ""थ"/ Respondents

For Appellant: Shri K. Sampath, Advocate; &
Section 143(3)Section 147Section 234ASection 253Section 54B

these appeals except for the figures were raised:- “1. initiating proceedings u/s 147/148 of the Income-tax Act1961 against the Appellant without any reasonable cause: 2. in sustaining and maintaining the proceedings u/s 147/148 of the act in the subject year: 3. in completing the assessment on the basis ... Appellant had challenged the initiation of proceedings u/s 147/148 of the Act and had pleaded that such was without reasonable cause and which had been erroneously sustained and maintained by the authorities. It was further stated out that qua the additional grounds the relief that was sought was also with