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“levy of penalty”

PenaltySection 271Section 2715,057 judgments

The decision most relied on for levy of penalty is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 judgments on BharatTax.

Leading authorities on levy of penalty

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

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.

Rashmikant Kundalia v. Union of India
54 Taxmann.com 200 · 2015 · High Court
702
citing judgments

Section 234E, levying late fees for delayed filing of TDS statements under section 200(3), is constitutionally valid and constitutes a compensatory fee, not a punitive penalty. Before treating any person as an assessee-in-default, an opportunity of being heard must be provided.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Kaushalya
216 ITR 660 · 1995 · High Court
511
citing judgments

A penalty levied under Section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not invalidated by the Assessing Officer's failure to strike off irrelevant portions in the show cause notice, provided the assessee understood the exact charge and suffered no prejudice, indicating an application of mind by the AO.

CIT v. Manu Engg
122 ITR 306 · 1980 · High Court
505
citing judgments

When levying a penalty under Section 271(1)(c), the Assessing Officer must clearly specify whether it is for concealment of income or furnishing inaccurate particulars. An ambiguous notice or order using "and/or" for these limbs, or a standard proforma without striking irrelevant clauses, indicates non-application of mind and renders the penalty unsustainable.

Hindustan Steel Ltd. v. State of Orissa
83 ITR 26 · 1972 · Supreme Court
502
citing judgments

An order imposing penalty for failure to carry out a statutory obligation results from quasi-criminal proceedings. Penalty is not ordinarily imposed unless the party acted deliberately in defiance of law, was guilty of contumacious or dishonest conduct, or acted in conscious disregard of their obligation.

Judgments citing levy of penalty

ACIT CC-7(1), Mumbai vs. Shri Shreyas Vasant Parikh, Mumbai

In the result, the appeal of the revenue as well as cross-objection of the assessee are dismissed

ITA 1580/MUM/2021[2017-18]Status: DisposedITAT Mumbai10 Oct 2022AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1580/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Cc-7(1) बिधम/ Shreyas Vasant Parikh R. No.676B, 6Th Floor, 5 Raj Mayur, 19Th Road, Vs. Aayakar Bhavan, M. K. Khar (W), Mumbai- Road, Road, Mumbai- 400052. 400020. Cross Objection No. 30/Mum/2022 Arising Out Of I.T.A. No.1580/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2017-18) Shreyas Vasant Parikh Acit, Cc-7(1) बिधम/ 5 Raj Mayur, 19Th Road, R. No.676B, 6Th Floor, Vs. Khar (W), Mumbai-400052. Aayakar Bhavan, M. K. Road, Road, Mumbai- 400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaepp1118J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri V. R. Choksi Revenue By: Shri Amit Kumar Soni सुनवाई की तारीख / Date Of Hearing: 13/07/2022 घोषणा की तारीख /Date Of Pronouncement: 10/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri V. R. ChoksiFor Respondent: Shri Amit Kumar Soni
Section 153CSection 68

defeat the very purpose of Search/Survey operations as they fail to bring the undisclosed income to tax in a sustainable manner leave alone levy of penalty or launching of prosecution. Further, such actions show the Department as a whole and officers concerned in poor light. 2. I am further directed

Mehul Jadavji Shah, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-7(2), Mumbai

In the result, the appeal of the assessee regarding of partly allowed

ITA 1380/MUM/2021[2015-2016]Status: DisposedITAT Mumbai10 Oct 2022AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.191/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1380/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Mehul Jadavji Shah बिधम/ Dcit, Central Circle-7(2) 1301, 13Th Floor, Peninsula Room No. 655, 6Th Floor, Vs. Business Park, Tower-B Aayakar Bhavan, M. K. Senapati Bapat Marg, Road, Mumbai-400020. Lower Parel (W), Mumbai- 400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aajps1654H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sukhsagar Syal Revenue By: Shri P. R. Mane (Dr) सुनवाई की तारीख / Date Of Hearing: 20/07/2022 घोषणा की तारीख /Date Of Pronouncement: 10/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri P. R. Mane (DR)
Section 143(3)Section 56(2)Section 56(2)(vii)

A.Ys. 2015-16 Mehul Jadhavji Shah Rs.3,39,90,000/- u/s 271(1)(c) of the Act because the notice issued prior to levy of penalty itself was bad in law. 19. To buttress this point, he drew our attention to page no. 55 of the P.B wherein we note ... without striking out the inapplicable fault/charges, the assessee was unable to know for what fault/charge, the assessee is being proceeded against with for levy of penalty. Therefore, according to the Ld. AR, the penalty notice dated for AY 2012-13 placed at page 55 as well as another notice issued

De Dietrich Process Systems India P. Ltd., Navi Mumbai vs. Dy CIT - 19(3)(1), Mumbai

ITA 2021/MUM/2020[2014-15]Status: DisposedITAT Mumbai10 Oct 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2021 & 2022/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Dcit-19(3)(1), Mumbai De Dietrich Process Systems Aayakar Bhavan, India Pvt. Ltd. बिधम/ Mumbai-400 020 R. No. 548/549, Road No. 16, Vs. Ttc Indl. Area, Midc Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccd8576D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Sanjay R. Parikh, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Mahita Nair, Ld. Dr सुनवाईकीतारीख/ : 13.07.2022 Date Of Hearing घोषणाकीतारीख / : 10.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Assessee Against The Separate Impugned Order Of Even Date 24.12.2019, Passed By Ld. Cit(A)-16, Mumbai In Relation To The Penalty Proceedings U/S 271(1)(C) For Ay 2014-15 & 2015-16. 2

For Appellant: Shri Sanjay R. Parikh, Ld. ARFor Respondent: Shri Mahita Nair, Ld. DR
Section 143(3)Section 271(1)(c)Section 274Section 40Section 40aSection 43B

Lanolin Products Ltd. iii) Addition towards loss of sale of fixed assets. 4. Besides this, assessee has also challenged the very initiation and levy of penalty u/s 271(1)(c) on the ground that AO has not specified the charge at the time of initiation penalty and the notice ... r.w.s. 271(1)(c) dated 01.06.2017, the AO has not specified the limb under which he intended to initiate the levy of penalty. Further, the notice sent by the AO could not be received by the assessee. Thus, such levy of penalty is bad in law. In support

Mehul Jadavji Shah, Mumbai vs. DCIT- CC- 7 (2), Mumbai

In the result, the appeal of the assessee regarding of partly allowed

ITA 191/MUM/2019[2015-16]Status: DisposedITAT Mumbai10 Oct 2022AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.191/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1380/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Mehul Jadavji Shah बिधम/ Dcit, Central Circle-7(2) 1301, 13Th Floor, Peninsula Room No. 655, 6Th Floor, Vs. Business Park, Tower-B Aayakar Bhavan, M. K. Senapati Bapat Marg, Road, Mumbai-400020. Lower Parel (W), Mumbai- 400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aajps1654H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sukhsagar Syal Revenue By: Shri P. R. Mane (Dr) सुनवाई की तारीख / Date Of Hearing: 20/07/2022 घोषणा की तारीख /Date Of Pronouncement: 10/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri P. R. Mane (DR)
Section 143(3)Section 56(2)Section 56(2)(vii)

A.Ys. 2015-16 Mehul Jadhavji Shah Rs.3,39,90,000/- u/s 271(1)(c) of the Act because the notice issued prior to levy of penalty itself was bad in law. 19. To buttress this point, he drew our attention to page no. 55 of the P.B wherein we note ... without striking out the inapplicable fault/charges, the assessee was unable to know for what fault/charge, the assessee is being proceeded against with for levy of penalty. Therefore, according to the Ld. AR, the penalty notice dated for AY 2012-13 placed at page 55 as well as another notice issued