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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

India Medtronic Pvt Ltd, Mumbai vs. Asst CIT 10 (1)91), Mumbai

In the result, ground No.54 of the appeal is allowed for statistical purpose

ITA 7935/MUM/2019[2015-16]Status: DisposedITAT Mumbai15 Jul 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7935/मुं/2019 ("न.व. 2015-16) India Medtronic Private Limited, 1241, Solitaire Corporate Park, Bldg.No.12, 4Th Floor, Andheri-Ghatkopar Link Road, Andheri(E), Mumbai – 400 093 Pan:Aaaci-4227-Q ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner Of Income Tax-10(1)(1), Room No.209, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Rajan R. Vora, C.A With Shri Nikhil Tiwari ""तवाद" "वारा/Respondent By : Shri Yogesh Kamath, Cit-Dr With S/Shri Satya Pinisetty/R.A.Dhyani सुनवाई क" "त"थ/ Date Of Hearing : 22/04/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 17/07/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Against The Assessment Order Dated 25/10/2019 For The Assessment Year 2015-16 Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [In Short ‘The Act’].

For Appellant: Shri Rajan R. Vora, C.A with Shri Nikhil TiwariFor Respondent: Shri Yogesh Kamath, CIT-DR with S/Shri Satya Pinisetty/R.A.Dhyani
Section 143(3)

dealing with mere academic arguments.The recourse of remanding of matters/issue to the AO.s has to resorted rarely and selectively.In the case before us,no reasonable cause has been shown to justify the setting aside the issue. Here,we would also like to refer to the case of Bosch and Lomb

Advantage Overseas Pvt. Ltd, Mumbai vs. ACIT 1(1), Bhopal

In the result, the appeals filed by the assessee are allowed for statistical purpose

ITA 922/MUM/2022[2010-11]Status: DisposedITAT Mumbai30 Jun 2022AY 2010-11

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assesse has explained the cause of delay in filing of appeal which was attributed to misplacing of file. Therefore, since there was reasonable cause for the delay of 14 days in filing appeal, we are inclined to condone the delay and restore the appeal back to the file

Advantage Overseas Pvt. Ltd, Mumbai vs. DCIT 1(1), Bhopal

In the result, the appeals filed by the assessee are allowed for statistical purpose

ITA 920/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2022AY 2013-14

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assesse has explained the cause of delay in filing of appeal which was attributed to misplacing of file. Therefore, since there was reasonable cause for the delay of 14 days in filing appeal, we are inclined to condone the delay and restore the appeal back to the file

Advantage Overseas Pvt. Ltd., Mumbai vs. DCIT 1(1), Bhopal

In the result, the appeals filed by the assessee are allowed for statistical purpose

ITA 919/MUM/2022[2014-15]Status: DisposedITAT Mumbai30 Jun 2022AY 2014-15

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assesse has explained the cause of delay in filing of appeal which was attributed to misplacing of file. Therefore, since there was reasonable cause for the delay of 14 days in filing appeal, we are inclined to condone the delay and restore the appeal back to the file