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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

Raghava Reddy, Chennai vs. ACIT Company Circle III(4), Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 434/CHNY/2019[2008-09]Status: DisposedITAT Chennai19 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 431, 432, 433 & 434/Chny/2019 िनधा"रण वष"/Assessment Years:2006-07, 2007-08 & 2008-09 Shri Raghav Reddy, The Assistant/Deputy Commissioner Of No. 5, Nimmo Road, Santhome, Vs. Income Tax, Company Circle Iii(4)/ Chennai 600 005. Corporate Circle 3(2) [Pan:Aafpr6559N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 19.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

there is investigation by CB-CID wing of the Tamil Nadu Police Department for the same reason of missing accounts. Therefore, there is no reasonable cause for the inordinate delay in filing the appeals before the Tribunal. 4. We have heard both the sides, perused the petition for condonation ... before the ld. CIT(A) also. In our considered opinion, the reason stated in the petition for condonation of delay does not come under “reasonable cause” or “bonafide reason” for condonation of delay. Thus, we reject the condonation petition filed by the assessee for all the assessment years under consideration

Raghava Reddy, Chennai vs. ACIT Company Circle III(4), Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 433/CHNY/2019[2007-08]Status: DisposedITAT Chennai19 Oct 2022AY 2007-08

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 431, 432, 433 & 434/Chny/2019 िनधा"रण वष"/Assessment Years:2006-07, 2007-08 & 2008-09 Shri Raghav Reddy, The Assistant/Deputy Commissioner Of No. 5, Nimmo Road, Santhome, Vs. Income Tax, Company Circle Iii(4)/ Chennai 600 005. Corporate Circle 3(2) [Pan:Aafpr6559N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 19.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

there is investigation by CB-CID wing of the Tamil Nadu Police Department for the same reason of missing accounts. Therefore, there is no reasonable cause for the inordinate delay in filing the appeals before the Tribunal. 4. We have heard both the sides, perused the petition for condonation ... before the ld. CIT(A) also. In our considered opinion, the reason stated in the petition for condonation of delay does not come under “reasonable cause” or “bonafide reason” for condonation of delay. Thus, we reject the condonation petition filed by the assessee for all the assessment years under consideration

Raghava Reddy, Chennai vs. ACIT Company Circle III(4), Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 432/CHNY/2019[2007-08]Status: DisposedITAT Chennai19 Oct 2022AY 2007-08

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 431, 432, 433 & 434/Chny/2019 िनधा"रण वष"/Assessment Years:2006-07, 2007-08 & 2008-09 Shri Raghav Reddy, The Assistant/Deputy Commissioner Of No. 5, Nimmo Road, Santhome, Vs. Income Tax, Company Circle Iii(4)/ Chennai 600 005. Corporate Circle 3(2) [Pan:Aafpr6559N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 19.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

there is investigation by CB-CID wing of the Tamil Nadu Police Department for the same reason of missing accounts. Therefore, there is no reasonable cause for the inordinate delay in filing the appeals before the Tribunal. 4. We have heard both the sides, perused the petition for condonation ... before the ld. CIT(A) also. In our considered opinion, the reason stated in the petition for condonation of delay does not come under “reasonable cause” or “bonafide reason” for condonation of delay. Thus, we reject the condonation petition filed by the assessee for all the assessment years under consideration

Raghava Reddy, Chennai vs. ACIT Company Circle III(4), Chennai

In the result, all the appeals filed by the assessee are dismissed

ITA 431/CHNY/2019[2006-07]Status: DisposedITAT Chennai19 Oct 2022AY 2006-07

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 431, 432, 433 & 434/Chny/2019 िनधा"रण वष"/Assessment Years:2006-07, 2007-08 & 2008-09 Shri Raghav Reddy, The Assistant/Deputy Commissioner Of No. 5, Nimmo Road, Santhome, Vs. Income Tax, Company Circle Iii(4)/ Chennai 600 005. Corporate Circle 3(2) [Pan:Aafpr6559N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 19.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

there is investigation by CB-CID wing of the Tamil Nadu Police Department for the same reason of missing accounts. Therefore, there is no reasonable cause for the inordinate delay in filing the appeals before the Tribunal. 4. We have heard both the sides, perused the petition for condonation ... before the ld. CIT(A) also. In our considered opinion, the reason stated in the petition for condonation of delay does not come under “reasonable cause” or “bonafide reason” for condonation of delay. Thus, we reject the condonation petition filed by the assessee for all the assessment years under consideration

M/S. Thirumagal Alloys Pvt. Ltd., Dharmapuri vs. ACIT, Circle-1, Hosur

In the result, both the appeals filed by the assessee are dismissed

ITA 3243/CHNY/2019[2013-14]Status: DisposedITAT Chennai12 Oct 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No. 2913/Chny/2018 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Principal Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Salem. Sennimalai Gardens, Harur, Tamil Nadu 636 903. [Pan:Aabck1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri M. Murali, Cit सुनवाई की तारीख/ Date Of Hearing : 21.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 आदेश /O R D E R Per V. Durga Rao,: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Principal Commissioner Of Income Tax, Salem, Dated 01.03.2018 Passed Under Section 263 Of The Income Tax Act, 1961

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri M. Murali, CIT
Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263

appeal for adjudication. The ld. DR has not seriously object to the submissions of the ld. Counsel. Since the assessee was prevented by reasonable cause for the delay in filing the appeal before the Tribunal, the delay is condoned and admitted the appeal for adjudication. 9. So far as consequential

Thirumagal Alloys Pvt. Ltd., Harur vs. ACIT Circle 1, Hosur

In the result, both the appeals filed by the assessee are dismissed

ITA 2913/CHNY/2018[2013-14]Status: DisposedITAT Chennai12 Oct 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No. 2913/Chny/2018 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Principal Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Salem. Sennimalai Gardens, Harur, Tamil Nadu 636 903. [Pan:Aabck1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri M. Murali, Cit सुनवाई की तारीख/ Date Of Hearing : 21.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 आदेश /O R D E R Per V. Durga Rao,: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Principal Commissioner Of Income Tax, Salem, Dated 01.03.2018 Passed Under Section 263 Of The Income Tax Act, 1961

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri M. Murali, CIT
Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263

appeal for adjudication. The ld. DR has not seriously object to the submissions of the ld. Counsel. Since the assessee was prevented by reasonable cause for the delay in filing the appeal before the Tribunal, the delay is condoned and admitted the appeal for adjudication. 9. So far as consequential