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“failure to get accounts audited”

PenaltySection 271BSection 271B55 judgments

The decision most relied on for failure to get accounts audited is Surajmal Parsuram Todi v. CIT (222 ITR 691), cited in 114 judgments on BharatTax.

Leading authorities on failure to get accounts audited

Surajmal Parsuram Todi v. CIT
222 ITR 691 · 1996 · High Court
114
citing judgments

A penalty under Section 271B for failure to get accounts audited cannot be levied if a penalty under Section 271A has already been imposed for non-maintenance of books of account.

CIT v. S.K. Gupta & Co.
322 ITR 86 · 2010 · High Court
110
citing judgments

If a penalty is levied under Section 271A for failure to maintain books of account, then a separate penalty under Section 271B for failure to get accounts audited under Section 44AB cannot also be levied.

CIT v. Bisauli Tractors
299 ITR 219 · 2008 · High Court
81
citing judgments

If an assessee has not maintained books of accounts, the question of getting those accounts audited under Section 44AB does not arise, and therefore, a penalty under Section 271B for failure to get accounts audited cannot be levied. Non-maintenance of books is separately punishable under Section 271A.

Bharat Construction Co. v. ITO
153 CTR 414 · 1999 · High Court
49
citing judgments

When an assessee fails to maintain books of account, resulting in a confirmed penalty under section 271A, no additional penalty under section 271B can be levied for the failure to get accounts audited under section 44AB, as there are no accounts to audit.

Sheraton Apparels v. ACIT
256 ITR 20 · 2002 · High Court
42
citing judgments

Books of account include electronic records and are maintained to provide credible financial data for tax returns and to determine income. Penalty under section 271B for not getting accounts audited is applicable only when accounts are maintained, whereas section 271A applies if no accounts are maintained at all.

Judgments citing failure to get accounts audited

Space Centre Employees Co-Op Society Ltd, Trivandrum vs. ITO Ward 2(1), Trivandrum

In the result, the Appeal and Stay Petition of the assessee stands dismissed

ITA 89/COCH/2023[2013-14]Status: DisposedITAT Cochin06 Jun 2023AY 2013-14

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 89/Coch/2023 (िनधा"रण वष" / Assessment Year: 2013-14) Space Centre Employees बनाम/ Ito, Ward-2(1), Co-Operative Society Ltd. Trivandrum. Vs. No. T1388 Office Building, Isro Post, Veli, Thiruvananthapurm- 695201. (अपीलाथ" /Appellant) .. (""थ" / Respondent) Sp. No. 20/Coch/2023 Arising Out Of Ita. No.89/Coch/2023 (िनधा"रण वष" / Assessment Year: 2013-14) Space Centre Employees बनाम/ Ito, Ward-2(1), Co-Operative Society Ltd. Trivandrum. Vs. No. T1388 Office Building, Isro Post, Veli, Thiruvananthapurm- 695201. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaap1047R (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri Santhosh P Abraham Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 18/05/2023 घोषणा की तारीख /Date Of Pronouncement: 06/06/2023

For Appellant: Shri Santhosh P AbrahamFor Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 271BSection 44Section 44A

Sri.C.A. Jojo, as well as learned standing counsel appearing for the respondents. Section 271B of the Act reads as follows: "271B. Failure to get accounts audited If any person fails to get his accounts audited in respect of any previous year or years relevant to an assessment year or [furnish

M/S.the Paravur Service Co-Op Bank Ltd, Kollam vs. The ITO, Kollam

In the result, the appeal of the assessee and Stay Petition are dismissed

ITA 105/COCH/2023[2017-18]Status: DisposedITAT Cochin05 Jun 2023AY 2017-18

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 105/Coch/2023 (िनधा"रण वष" / Assessment Year: 2017-18) M/S. Paravur Service Co- बनाम/ Ito, Income Tax Operative Bank Ltd, Bank Department Vs. Building, Paravur, Post, Kollam. Thiruvananthapuram- 691301. Pan No. Aakas9699E (अपीलाथ" /Appellant) .. (""थ" / Respondent) Sp. No. 45/Coch/2023 Arising Out Of Ita. No.105/Coch/2023 (िनधा"रण वष" / Assessment Year: 2017-18) M/S. Paravur Service Co- बनाम/ Ito, Income Tax Operative Bank Ltd, Bank Department Vs. Building, Paravur, Post, Kollam. Thiruvananthapuram- 691301. Pan No. Aakas9699E "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaap1047R (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri Santhosh P Abraham Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 18/05/2023 घोषणा की तारीख /Date Of Pronouncement: 05/06/2023 आदेश / O R D E R Per Bench This Is An Appeal Preferred By The Assessee Society Against The Order Of The Ld. Cit(A)/Nfac Dated 24.01.2023 For Ay. 2017-18. Since We Proceed With The Hearing Of Appeal On Merits, The Stay Petition Filed By Assessee Against Demand Raised Has Become In- Fructuous & So Is Dismissed.

For Appellant: Shri Santhosh P AbrahamFor Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 143(2)Section 271BSection 274Section 44ASection 80P

Sri.C.A. Jojo, as well as learned standing counsel appearing for the respondents. Section 271B of the Act reads as follows: "271B. Failure to get accounts audited If any person fails to get his accounts audited in respect of any previous year or years relevant to an assessment year or [furnish