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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

Deputy Commissioner of Income Tax, Central Circle-1(2), Bangalore vs. M/S. Manipal Hospitals (Bangalore) Private Limited, Bengaluru

In the result appeal of the Ld

ITA 959/BANG/2025[2012-13]Status: DisposedITAT Bangalore30 Jul 2025AY 2012-13

Bench: Shri Prashant Maharishi, Hon’Ble & Shri Soundararajan K, Hon’Bledcit – Central Circle – 1(2) Vs. M/S. Manipal Hospitals Room No. 307, 3Rdfloor. (Bangalore) Private Limited C.R. Building, Queens Road 98/2, The Annex Bengaluru – 560001 Ruso Bagh Karnataka Off. Hal Airport Road Bengaluru – 560017 Karnataka Pan: Aaccv9562D (Applicant) (Respondent) Assessee Represented By: Sri S.K. Tulsiyan, Advocate Department Represented By: Smt Prajakta Thakur, Jcit Date Of Hearing:09.07.2025 Date Of Pronouncement 30.07.2025 O R D E R Per Prashant Maharishi: 1. Captioned Appeal Is Filed By Dcit – Central Circle – 1(2), Bengaluru Against The Appellate Order Passed By The Commissioner Of Income Tax (Appeals)-15, Bengaluru (“The Ld.Cit(A)”) Dated 28.02.2025 Wherein The Appeal Filed By The Assessee Against The Penalty Order Dated 25.03.2022 Passed By Dcit – Central

Section 143(3)Section 271(1)(c)Section 37

against the penalty order dated 25.03.2022 passed by DCIT – Central 2 M/s. Manipal Hospitals (Bangalore) Private Limited Circle – 1(2), Bengaluru (“the Ld.AO”) levying the penalty of Rs.66,43,500/- was allowed and penalty was directed to be deleted. 2. Ld. AO is in appeal by raising the following grounds ... Departmental Representative supported the order of the Ld. AO and stated that the proper reasons are recorded by the Ld. AO for levy of penalty which is available in the assessment order and therefore the cancellation of penalty by the Ld.CIT(A) is not correct. 10. Ld. Authorized Representative vehemently

Prasad Narayan Dhulap, Kamothe Panvel vs. Income Tax Officer Ward 27(2)(1), Vashi Navi Mumbai

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

ITA 4120/MUM/2025[2011-2012]Status: DisposedITAT Mumbai30 Jul 2025AY 2011-2012

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No.4120/Mum/2025 (निर्धारण वर्ा/Assessment Year :2011-12) Prasad Narayan Dhulap V/S. Income Tax Officer Ward Flat No. A/801, Satyam बिधम 27(2)(1), Mumbai Arcade Plot No. 26 Sector It Office, Vashi Railway 21 Kamothe, Panvel Station Building, Navi 410209 Mumbai 400703 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Axtpd5548C Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी निर्ााररती की ओर से /Assessee By: Ms. Anuradha K. Jethi रधजस्व की ओर से /Revenue By: Shri. Bhagirath Ramawat (Sr Dr) सुिवधई की िधरीख / Date Of Hearing 28.07.2025 घोर्णध की िधरीख/Date Of Pronouncement 30.07.2025

For Appellant: Ms. Anuradha K. JethiFor Respondent: Shri. Bhagirath Ramawat (SR
Section 144Section 148Section 250Section 271(1)(c)Section 69A

assessee came to know about the ex-parte dismissal of his appeal by Ld. CIT(A) upon receiving show cause notice for levy of penalty u/s.271(1)(c) of the Act. He there enquired from his tax consultant regarding the status of appellate proceedings and thereafter, engaged another counsel

Unitech Hi-Tech Developers Ltd., New Delhi vs. DCIT, Circle- 27(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 2913/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Jul 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.2909/िद"ी/2019(िन.व. 2011-12) Unitech Hospitality Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8460-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2912/िद"ी/2019(िन.व. 2013-14) Unitech Acacia Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-9453-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2913/िद"ी/2019(िन.व. 2013-14) Unitech Hi-Tech Developers Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8064-B बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 (Ays 2011-12 & 2013-14)

For Appellant: Shri D.C Garg, Chartered AccountantFor Respondent: Ms. Monika Singh, CIT-DR
Section 144CSection 271(1)(c)Section 274

assessee is directed against the order of Commissioner of Income Tax (Appeals)-28, New Delhi [in short ‘the CIT(A)] dated 25.01.2019, confirming levy of penalty u/s. 271(1)(c) of the Income Tax Act,1961(hereinafter referred to as ‘the Act’). 3. Shri D.C Garg, appearing on behalf ... assessee submitted that the assessee has raised multiple grounds of appeal challenging levy of penalty u/s. 271(1)(c) of the Act. However, at this stage the assessee is only pressing ground no. 5 of appeal assailing penalty on the ground of defective notice

Unitech Acacia Projects P.Ltd, New Delhi vs. DCIT, Circle-27(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 2912/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Jul 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.2909/िद"ी/2019(िन.व. 2011-12) Unitech Hospitality Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8460-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2912/िद"ी/2019(िन.व. 2013-14) Unitech Acacia Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-9453-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2913/िद"ी/2019(िन.व. 2013-14) Unitech Hi-Tech Developers Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8064-B बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 (Ays 2011-12 & 2013-14)

For Appellant: Shri D.C Garg, Chartered AccountantFor Respondent: Ms. Monika Singh, CIT-DR
Section 144CSection 271(1)(c)Section 274

assessee is directed against the order of Commissioner of Income Tax (Appeals)-28, New Delhi [in short ‘the CIT(A)] dated 25.01.2019, confirming levy of penalty u/s. 271(1)(c) of the Income Tax Act,1961(hereinafter referred to as ‘the Act’). 3. Shri D.C Garg, appearing on behalf ... assessee submitted that the assessee has raised multiple grounds of appeal challenging levy of penalty u/s. 271(1)(c) of the Act. However, at this stage the assessee is only pressing ground no. 5 of appeal assailing penalty on the ground of defective notice

Unitech Hospitality Services Ltd, New Delhi vs. DCIT, Circle-27(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 2909/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Jul 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.2909/िद"ी/2019(िन.व. 2011-12) Unitech Hospitality Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8460-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2912/िद"ी/2019(िन.व. 2013-14) Unitech Acacia Services Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-9453-H बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 आअसं.2913/िद"ी/2019(िन.व. 2013-14) Unitech Hi-Tech Developers Ltd., Basement, 6, Community Centre, Saket, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaacu-8064-B बनाम Vs. Deputy Commissioner Of Income Tax, Circle 27(1), R.No. 193, Cr Building, ..... "ितवादी/Respondent New Delhi 110002 (Ays 2011-12 & 2013-14)

For Appellant: Shri D.C Garg, Chartered AccountantFor Respondent: Ms. Monika Singh, CIT-DR
Section 144CSection 271(1)(c)Section 274

assessee is directed against the order of Commissioner of Income Tax (Appeals)-28, New Delhi [in short ‘the CIT(A)] dated 25.01.2019, confirming levy of penalty u/s. 271(1)(c) of the Income Tax Act,1961(hereinafter referred to as ‘the Act’). 3. Shri D.C Garg, appearing on behalf ... assessee submitted that the assessee has raised multiple grounds of appeal challenging levy of penalty u/s. 271(1)(c) of the Act. However, at this stage the assessee is only pressing ground no. 5 of appeal assailing penalty on the ground of defective notice

State Bank of India, Smecc, Zonal Office, Kanpur vs. ACIT9TDS), Kanpur

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 636/LKW/2024[1018-19]Status: DisposedITAT Lucknow29 Jul 2025AY 1018-19

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraassessment Year: 2016-17 State Bank Of India V. Dcit (Tds) The Mall Road, Kanpur Nagar- 7/119, Radiance Town, 208001. Swaroop Nagar, Kanpur Nagar-208002. Pan:Knps02318B (Appellant) (Respondent) Assessment Year: 2018-19 State Bank Of India V. Addl. Cit (Tds) The Mall Road, Kanpur Nagar- 7/119, Radiance Town, 208001. Swaroop Nagar, Kanpur Nagar-208002. Pan: Knps02318B (Appellant) (Respondent) Appellant By: Shri R. K. Agarwal, Adv Respondent By: Shri Amit Kumar, Cit(Dr) Date Of Hearing: 21 07 2025 Date Of Pronouncement: 29 07 2025 O R D E R

For Appellant: Shri R. K. Agarwal, AdvFor Respondent: Shri Amit Kumar, CIT(DR)
Section 10(5)Section 201Section 201(1)Section 201(3)Section 271C

271C of the Act dated 28-06-2024 dismissing the appeal filed by the Appellant and confirming the levy of penalty of Rs 1,68,807/- by National Faceless Appeal Centre ("NFAC hereinafter) without giving any justifiable reasoning and ignoring the submissions made before the Ld. CIT (A) and without ... principles of natural justice do hereby set aside the impugned order of the Ld. Addl. CIT(A) and restore the issue of levy of penalty to the file of the Assessing Authority for re- considering the submissions of the assessee and decide the issue afresh. Grounds raised in this appeal

State Bank of India, Zonal Office, Kanpur vs. Dy. CIT (TDS), Kanpur

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 635/LKW/2024[2016-17]Status: DisposedITAT Lucknow29 Jul 2025AY 2016-17

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraassessment Year: 2016-17 State Bank Of India V. Dcit (Tds) The Mall Road, Kanpur Nagar- 7/119, Radiance Town, 208001. Swaroop Nagar, Kanpur Nagar-208002. Pan:Knps02318B (Appellant) (Respondent) Assessment Year: 2018-19 State Bank Of India V. Addl. Cit (Tds) The Mall Road, Kanpur Nagar- 7/119, Radiance Town, 208001. Swaroop Nagar, Kanpur Nagar-208002. Pan: Knps02318B (Appellant) (Respondent) Appellant By: Shri R. K. Agarwal, Adv Respondent By: Shri Amit Kumar, Cit(Dr) Date Of Hearing: 21 07 2025 Date Of Pronouncement: 29 07 2025 O R D E R

For Appellant: Shri R. K. Agarwal, AdvFor Respondent: Shri Amit Kumar, CIT(DR)
Section 10(5)Section 201Section 201(1)Section 201(3)Section 271C

271C of the Act dated 28-06-2024 dismissing the appeal filed by the Appellant and confirming the levy of penalty of Rs 1,68,807/- by National Faceless Appeal Centre ("NFAC hereinafter) without giving any justifiable reasoning and ignoring the submissions made before the Ld. CIT (A) and without ... principles of natural justice do hereby set aside the impugned order of the Ld. Addl. CIT(A) and restore the issue of levy of penalty to the file of the Assessing Authority for re- considering the submissions of the assessee and decide the issue afresh. Grounds raised in this appeal