How many judgments discuss cancellation of penalty?

BharatTax indexes 49 ITAT, High Court and Supreme Court judgments that discuss cancellation of penalty (Section 271).

“cancellation of penalty”

PenaltySection 271Section 27149 judgments

The decision most relied on for cancellation of penalty is Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT (115 TTJ 419), cited in 292 judgments on BharatTax.

Leading authorities on cancellation of penalty

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.

K.C. Builders & Anr. v. ACIT

265 ITR 562 · 2004 · Supreme Court

241

citing judgments

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

Madhya Pradesh in Commissioner of Income Tax v. Suresh Chandra Mittal

241 ITR 124 · 2000 · High Court

citing judgments

A penalty for concealment of income cannot be levied if an assessee files a revised return to buy peace and avoid litigation, and the revenue accepts this without objection.

ITO v. Amarnath Shivraj (HUF)

1 SOT 346 · 2004 · ITAT

citing judgments

Penalties levied under Section 271D for contravention of Section 269SS may be cancelled. This applies particularly when transactions, such as salary or rent adjustments made through journal entries, do not involve actual cash receipts or payments.

CIT v. Dimpal Yadav

379 ITR 177 · 2015 · High Court

citing judgments

Penalty under Section 271D is justified if the assessee fails to show reasonable cause for non-compliance with Section 269SS, and Section 273B can be applied to cancel the penalty if reasonable cause is established.

Judgments citing cancellation of penalty

Kakinada Infrastructure Holdings Private Limited, Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, appeal of the assessee is partly

ITA 1053/HYD/2025[2021-2022]Status: DisposedITAT Hyderabad21 Jan 2026AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.

For Respondent: MS Reema Yadav, Sr. AR

Section 270A

Shashichand Jain & Ons. v UOI (1995) 213 ITR 184 (Bom), has quashed prosecution proceedings on the basis of the ” ITA.No.1053/Hyd./2025 cancellation of penalty by the Appellate Authority. We therefore find that there is a close connection between penalty and prosecution proceedings and therefore, to safeguard his interest

Anita Basak, Kolkata vs. ACIT, CC 1(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2174/KOL/2025[2018-19]Status: DisposedITAT Kolkata19 Dec 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Anita Basak Acit, Central Circle 1(1), C/O. S.N. Ghosh & Associates, Kolkata, Advocates, Aaykar Bhawan Poorva, 2, Garstin Place, 2 Nd Floor, Suite 110 Shanti Pally, 5 Th Floor, Vs. No.203, Off Hare Street, Kolkata, Eastern Metropolitian By Pass, West Bengal-700001, Kolkata-700107, West Bengal (Appellant) (Respondent) Pan No. Ahhpb5785B Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Ruchika Sharma, Dr Date Of Hearing: 04.12.2025 Date Of Pronouncement: 19.12.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Ruchika Sharma, DR

Section 1Section 133Section 143(3)Section 144Section 144ASection 145(3)Section 270ASection 271Section 271ASection 44A

Income-tax Act and his belief under the circumstances cannot be said to be otherwise than a bona fide belief. The cancellation of penalty is required to be upheld.” 2.4. We, therefore, respectfully following the decision of the co- ordinate bench, set aside the order

Assistant Commissioner of Income Tax, Mumbai vs. Nevales Networks Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 4827/MUM/2025[2013-14]Status: DisposedITAT Mumbai17 Nov 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2013-14 Dcit, Circle-14(1)(1), M/S. Nevales Networks Pvt. Ltd., Room No. 432, 4Th Floor, The Capital, Aayakar Bhavan, Vs. Level 7, Plot-C70, M.K.Road, G Block, Mumbai-400020. Bandra Kurla Complex, Bandra (East), Mumbai-400051. Pan : Aadcn1748A (Appellant) (Respondent) Assessee By : Shri Piyush Chhajed Revenue By : Shri Leyaqat Ali Aafaqui

For Appellant: Shri Piyush ChhajedFor Respondent: Shri Leyaqat Ali Aafaqui

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

that when addition has been accepted to buy peace and avoid litigation and the explanation was found reasonable by the appellate authorities the cancellation of penalty was justified. This Court in the case of BHADRA ADVANCING PVT LIMITED reported in 210 CTR 447, held that merely because the assessee

Commissioner of Police Coimbatore City Tamilnadu Police Canteen, Coimbatore vs. ITO, Ncw-1(1), Coimbatore

ITA 2069/CHNY/2025[2022-23]Status: DisposedITAT Chennai16 Oct 2025AY 2022-23

For Appellant: Shri. V. Swaminathan, C.AFor Respondent: Ms. Anitha, Addl. CIT

Section 143(3)Section 271BSection 274Section 44Section 44A

appellants Bonafide belief that it did not require to get the accounts audited under section 44AB amounted to a reasonable cause of cancelation of penalty. 3. Karnataka High court held in the case of M/s.Koramangala club Vs ITO that it is clear the assessee was under the Bonafide belief that

Megnanapuram Paccs, Tiruchendur vs. PCIT, Madurai

ITA 895/CHNY/2025[2018-19]Status: DisposedITAT Chennai19 Sept 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:895/Chny/2025 निर्धारण वर्ष / Assessment Year: 2018-19 Megnanapuram Primary Agricultural Co-Operative Credit Society 4/40, Megnanapuram Tiruchendur Road, Tiruchendur Thoothukudi – 628 210. [Pan: Aabam-9847-M] (अपीलार्थी/Appellant) Pcit Vs. Madurai - I (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N. Arjun Raj, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 24.06.2025 घोषणा की तारीख/Date Of Pronouncement : 19.09.2025 आदेश /Order Per S. R. Raghunatha, Am : This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals), Pcit, Madurai - 1, For The Assessment Year 2018-19, Vide Order Dated 17.03.2025. 2. The Grounds Raised By The Assessee Are As Follows: :-2-:

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. Shiva Srinivas, CIT

Section 147Section 148Section 263Section 80P

आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

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

ITA 1637/PUN/2024[2020-21]Status: DisposedITAT Pune03 Sept 2025AY 2020-21

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Amit Bobde, CIT

Section 115JSection 131Section 133ASection 271(1)(c)Section 80I

invalid initiation of Penalty Proceedings in the Assessment Order and Notice issued U/s.274 r.w.s.271(1)(c) without identifying the limb/charge. Appellant prays for cancellation of Penalty holding the initiation and levying Order as ab initio bad in law. 3. Without prejudice to above grounds, Honorable Commissioner of Income Tax (Appeals ... inaccurate particulars of income when particulars furnished are not inaccurate but may be allowability of claim U/s.80IB(10) is debatable. Appellant prays for cancellation of Penalty levied U/s.271(1)(c). 4. Honorable Commissioner of Income Tax (Appeals)'s action is not just and equitable in levying penalty inspite of binding

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

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

ITA 1636/PUN/2024[2015-16]Status: DisposedITAT Pune03 Sept 2025AY 2015-16

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Amit Bobde, CIT

Section 115JSection 131Section 133ASection 271(1)(c)Section 80I

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

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

ITA 1635/PUN/2024[2014-15]Status: DisposedITAT Pune03 Sept 2025AY 2014-15

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Amit Bobde, CIT

Section 115JSection 131Section 133ASection 271(1)(c)Section 80I

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

ITA 1634/PUN/2024[2013-14]Status: DisposedITAT Pune03 Sept 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Amit Bobde, CIT

Section 115JSection 131Section 133ASection 271(1)(c)Section 80I

invalid initiation of Penalty Proceedings in the Assessment Order and Notice issued U/s.274 r.w.s.271(1)(c) without identifying the_limb/charge. Appellant prays for cancellation of Penalty holding the initiation and levying Order as ab initio bad in law. 3. Without prejudice to above grounds, Honorable Commissioner of Income Tax (Appeals ... inaccurate particulars of income when particulars furnished are not inaccurate but may be allowability of claim U/s.80IB(10) is debatable. Appellant prays for cancellation of Penalty levied U/s.271(1)(c). 4. Honorable Commissioner of Income Tax (Appeals)'s action is not just and equitable in levying penalty inspite of binding

Sai Samarpan Realtors Pvt Ltd, Delhi vs. JCIT Central Range-1, New Delhi

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

ITA 5866/DEL/2024[2020-21]Status: DisposedITAT Delhi22 Aug 2025AY 2020-21

Bench: Ms. Madhumita Roy & Shri Naveen Chandraita No.5866/Del/2024 (Assessment Year 2020-21) Sai Samarpan Realtors Pvt. Ltd. Jcit, C/O C.S. Anand, Adv. Central Circle-1, B-81, First Floor (Part B), Vs. Delhi. Defence Colony, Bhishma Pitamah Marg, New Delhi-110024. Pan-Aakcs6743D (Appellant) (Respondent) Assessee By Shric.S. Anand & Ms. Vaishnavi Yadav, Advs. Department By Shrimanish Gupta, Sr. Dr Date Of Hearing 11.08.2025 Date Of Pronouncement 22.08.2025

Section 153CSection 269SSection 271D

been held as follows: “reasonable cause had been shown by the assessee and the provisions of Section 273B were applicable. The cancellation of penalty was justified”. 15. Thus, having regard to the entire aspect of the matter, when reasonable cause has been shown by the assessee which was further considered

Sai Samarpan Realtors Pvt Ltd, Delhi vs. JCIT Central Range-1, Delhi

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

ITA 5865/DEL/2024[2019-20]Status: DisposedITAT Delhi22 Aug 2025AY 2019-20

Section 153CSection 269SSection 271D

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

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 supported the orders of the Ld.CIT(A) and referred to Para No.4.3

Pankajkumar Chimanlal Lodhiya, Rakjot vs. The ACIT, Central Circle-2, Rajkot

ITA 81/RJT/2022[2014-15]Status: DisposedITAT Rajkot30 Apr 2025AY 2014-15

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.76 To 80/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2008-09 To 2012-13 & आयकर अपीलसं/.Ita No. 81/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2014-15 Shri Pankaj Chimanlal Lodhiya 3Rd Floor, Parth, Diwanpara | बनाम Main Road, Rajkot-3600 001 Vs. Pan: Aampl 3903 F Assistant Commissioner Of Income-Tax, Central Circle-2 Rajkot, 2Nd Floor, Amruta Estate, M.G. Rad, Rajkot-360 001 (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri Mehul Ranpura, Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 05/03/2025 घोषणा की तारीख/Date Of Pronouncement : 30/04/2025 Order Per Bench, Captioned Six Appeals Filed By The Assessee, Pertaining To The Assessment Years (Ays) 2008-09 To 2012-13 & Ay 2014-15, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), (“Ld.Cit(A)” For Short) Under Section 250 Of The Income Tax Act, 1961 (“The Act" For Short), Which In Turn Arise Out Of Separate Penalty Orders, Passed By The Assessing Officer U/S 271(1)(C) & 271Aab(1)(C) Of The Act.

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 132Section 139(1)Section 143(3)Section 153ASection 250Section 271(1)(c)Section 271ASection 40

आयकर अपीलीय अधिकरण, राजकोटन्यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJКОТ BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT

Pankajkumar Chimanlal Lodhiya, Rajkot vs. The ACIT, Central Circle-2, Rajkot

ITA 80/RJT/2022[2012-13]Status: DisposedITAT Rajkot30 Apr 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.76 To 80/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2008-09 To 2012-13 & आयकर अपीलसं/.Ita No. 81/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2014-15 Shri Pankaj Chimanlal Lodhiya 3Rd Floor, Parth, Diwanpara Main Road, Rajkot-3600 001 Pan: Aampl 3903 F (अपीलार्थी/Assessee) बनाम Vs. Assistant Commissioner Of Income-Tax, Central Circle-2 Rajkot, 2Nd Floor, Amruta Estate, M.G. Rad, Rajkot-360 001 (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri Mehul Ranpura, Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : 05/03/2025 : 30/04/2025 Order Per Bench, Captioned Six Appeals Filed By The Assessee, Pertaining To The Assessment Years (Ays) 2008-09 To 2012-13 & Ay 2014-15, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), (“Ld.Cit(A)” For Short) Under Section 250 Of The Income Tax Act, 1961 (“The Act" For Short), Which In Turn Arise Out Of Separate Penalty Orders, Passed By The Assessing Officer U/S 271(1)(C) & 271Aab(1)(C) Of The Act.

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 132Section 139(1)Section 143(3)Section 153ASection 250Section 271(1)(c)Section 271ASection 40

DCIT vs. Mardal Ltd, and Saraswati Construction Co. in ITA No. 2865/Ahd/2010 wherein Tribunal has dismissed the appeal of Revenue challenging the cancellation of penalty levied on disallowance made under section 40(a)(ia) of the Act. 18. Thus, the proposal to levy penalty

Pankajkumar Chimanlal Lodhiya, Rajkot vs. The ACIT, Central Circle-2, Rajkot

In the result, the appeal of the assessee in ITA No

ITA 79/RJT/2022[2011-12]Status: DisposedITAT Rajkot30 Apr 2025AY 2011-12

Bench: Dr. Arjun Lal Saini

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 132Section 139(1)Section 143(3)Section 153ASection 250Section 271(1)(c)Section 271ASection 40

Pankajkumar Chimanlal Lodhiya, Rakjot vs. The ACIT, Central Circle-2, Rajkot

ITA 78/RJT/2022[2010-11]Status: DisposedITAT Rajkot30 Apr 2025AY 2010-11

Section 132Section 139(1)Section 143(3)Section 153ASection 154Section 271(1)(c)Section 271ASection 274Section 36(1)(iii)Section 40

Pankajkumar Chimanlal Lodhiya, Rajkot vs. The Actit, Central Circle-2, Rajkot

ITA 77/RJT/2022[2009-10]Status: DisposedITAT Rajkot30 Apr 2025AY 2009-10

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.76 To 80/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2008-09 To 2012-13 & आयकर अपीलसं/.Ita No. 81/Rjt/2022 निर्धारणवर्ष /Assessment Year: 2014-15 Shri Pankaj Chimanlal Lodhiya 3Rd Floor, Parth, Diwanpara Main Road, Rajkot-3600 001 Pan: Aampl 3903 F (अपीलार्थी/Assessee) निर्धारिती की ओर से/Assessee By : Shri Mehul Ranpura, Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 05/03/2025 घोषणा की तारीख/Date Of Pronouncement : 30/04/2025 Order Per Bench, Captioned Six Appeals Filed By The Assessee, Pertaining To The Assessment Years (Ays) 2008-09 To 2012-13 & Ay 2014-15, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), (“Ld.Cit(A)” For Short) Under Section 250 Of The Income Tax Act, 1961 (“The Act" For Short), Which In Turn Arise Out Of Separate Penalty Orders, Passed By The Assessing Officer U/S 271(1)(C) & 271Aab(1)(C) Of The Act.

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 132Section 139(1)Section 143(3)Section 153ASection 250Section 271(1)(c)Section 271ASection 40

Pankaj Chimanlal Lodhiya, Rajkot vs. The ACIT, Central Circle-2, Rajkot

ITA 76/RJT/2022[2008-09]Status: DisposedITAT Rajkot30 Apr 2025AY 2008-09

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 132Section 139(1)Section 143(3)Section 153ASection 250Section 271(1)(c)Section 271ASection 40

Bagaria Leasing Pvt. Ltd., Kolkata vs. ITO, Ward-1(1), Kolkata

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

ITA 442/KOL/2024[2008-09]Status: DisposedITAT Kolkata29 Nov 2024AY 2008-09

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 250Section 263Section 271(1)(c)

imposition of penalty and since there was no proper representation, therefore, the order of the Ld. AO has been confirmed. As regards the cancellation of penalty on the issue relating to the defect in the notice issued for imposition of penalty is concerned, the jurisdictional High Court has decided

Bagaria Leasing Pvt. Ltd., Kolkata vs. ITO, Ward-1(1), Kolkata

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

ITA 441/KOL/2024[2007-08]Status: DisposedITAT Kolkata29 Nov 2024AY 2007-08

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 250Section 263Section 271(1)(c)