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“penalty proceedings initiated”

PenaltySection 271Section 271556 judgments

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

Leading authorities on penalty proceedings initiated

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. Virgo Marketing (P) Ltd.
171 Taxmann 156 · 2008 · High Court
384
citing judgments

The assessment order must clearly specify the reason for initiating penalty proceedings under Section 271(1)(c) and explicitly state whether it is for concealment of income or furnishing inaccurate particulars. Failure to identify the specific limb under which penalty is initiated renders the penalty unsustainable.

MAK Data (P.) Ltd. v. CIT
38 Taxmann.com 448 · 2013 · Supreme Court
186
citing judgments

A voluntary disclosure of income does not automatically exempt an assessee from penalty proceedings under Section 271(1)(c). The Assessing Officer must satisfy himself about initiating penalty proceedings during the assessment, but is not required to record this satisfaction in a specific written manner.

P.V. Doshi v. CIT
113 ITR 22 · 1978 · High Court
179
citing judgments

The lack of jurisdiction to initiate reassessment proceedings under Section 147/148 cannot be waived and can be challenged at a later stage, even if not raised initially. An invalid reassessment due to such jurisdictional defects cannot sustain subsequent penalty proceedings.

Sundaram Finance Ltd. v. CIT
99 Taxmann.com 152 · 2018 · Supreme Court
121
citing judgments

The Supreme Court, by dismissing the Special Leave Petition, affirmed that a penalty notice issued under Section 274 read with Section 271(1)(c) of the Income-tax Act is invalid if the Assessing Officer fails to specify the exact limb (furnishing inaccurate particulars of income or concealment of income) under which the penalty is initiated. This failure to frame a specific charge vitiates the penalty proceedings.

CIT v. Jai Laxmi Rice Mills
379 ITR 521 · 2015 · Supreme Court
110
citing judgments

The assessing officer must record explicit satisfaction in the assessment order for initiating penalty proceedings under sections like 271D, 271E, 269SS, 269T, or 269ST; a mere recommendation or information to another authority is insufficient to validate the penalty.

CIT v. Ram Commercial Enterprises Ltd.
246 ITR 568 · 2000 · High Court
103
citing judgments

The Assessing Officer must record clear satisfaction in the assessment order that the assessee concealed particulars of income or furnished inaccurate particulars, for initiating penalty proceedings under section 271(1)(c). Without such recorded satisfaction, the penalty proceedings lack jurisdiction and are unsustainable in law.

CIT v. NHK Japan Broadcasting Corporation
305 ITR 137 · 2008 · High Court
96
citing judgments

When no specific statutory period of limitation exists, proceedings under Section 201(1) and 201(1A) of the Income-tax Act, particularly for payments to non-residents, must be initiated within a reasonable period of four years. This limitation also applies to consequential penalty proceedings under Section 271C.

Judgments citing penalty proceedings initiated

Ashapura Stone Industries, Anand vs. The Income Tax Officer, Ward-3 Now Ward-1, Anand

ITA 28/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad11 Jun 2024AY 2013-14

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar, Accountnat Member 1. Ita No.27/Ahd/2024 2. Ita No.28/Ahd/2024 Assessment Years : 2012-13 & 2013-14 (Respectively) Ashapura Stone Industries The Income Tax Officer Nh No.8, Nr. Geb Sub-Station Vs Ward-3 (Now Ward-1) Vasad – 388 306 (Gujarat) Anand Pan: Aaufa 6762 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri B.T. Thakkar, Ar Revenue By : Shri Ketan Gajjar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 06/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 11/06/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: These Two Appeals By The Assessee Pertain To Different Assessment Years, But Involve Common Issues (Except Quantum In Appeal) & Hence Are Being Decided Together For The Sake Of Convenience & Brevity. The Appeals Are Directed Against The Orders Of The Ld.Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre, Delhi (Nfac) - [Hereinafter Referred To As “The Cit(A)”], For The Assessment Years (Ays) 2012-13 & 2013-14, Both Dated 16/11/2023, Arising Out Of Assessment Orders Passed For Respective Assessment Years By Assessing Officer

For Appellant: Shri B.T. Thakkar, ARFor Respondent: Shri Ketan Gajjar, Sr.DR
Section 142(1)Section 143(3)Section 148Section 271(1)(c)Section 32Section 69

unlawful. The same may be deleted now. 3. The recovery of demand of Rs. 42,17,850/- may please be stayed. 4. The penalty proceedings initiated u/s 271(1)(c) may please be directed to be dropped. 5. Your appellant prays to add, amend, alter, modify or delete any grounds ... added now and depreciation be allowed. 5. The recovery of demand of Rs.1,02,37,160/- may please be stayed. 6. The penalty proceedings initiated u/s.271(1)(c) may please be directed to be dropped. 7. Your appellant prays to add, amend, alter, modify or delete any grounds of appeal

Ashapura Stone Industries, Anand vs. The Income Tax Officer, Ward-3 Now Ward-1, Anand

ITA 27/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad11 Jun 2024AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar, Accountnat Member 1. Ita No.27/Ahd/2024 2. Ita No.28/Ahd/2024 Assessment Years : 2012-13 & 2013-14 (Respectively) Ashapura Stone Industries The Income Tax Officer Nh No.8, Nr. Geb Sub-Station Vs Ward-3 (Now Ward-1) Vasad – 388 306 (Gujarat) Anand Pan: Aaufa 6762 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri B.T. Thakkar, Ar Revenue By : Shri Ketan Gajjar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 06/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 11/06/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: These Two Appeals By The Assessee Pertain To Different Assessment Years, But Involve Common Issues (Except Quantum In Appeal) & Hence Are Being Decided Together For The Sake Of Convenience & Brevity. The Appeals Are Directed Against The Orders Of The Ld.Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre, Delhi (Nfac) - [Hereinafter Referred To As “The Cit(A)”], For The Assessment Years (Ays) 2012-13 & 2013-14, Both Dated 16/11/2023, Arising Out Of Assessment Orders Passed For Respective Assessment Years By Assessing Officer

For Appellant: Shri B.T. Thakkar, ARFor Respondent: Shri Ketan Gajjar, Sr.DR
Section 142(1)Section 143(3)Section 148Section 271(1)(c)Section 32Section 69

unlawful. The same may be deleted now. 3. The recovery of demand of Rs. 42,17,850/- may please be stayed. 4. The penalty proceedings initiated u/s 271(1)(c) may please be directed to be dropped. 5. Your appellant prays to add, amend, alter, modify or delete any grounds ... added now and depreciation be allowed. 5. The recovery of demand of Rs.1,02,37,160/- may please be stayed. 6. The penalty proceedings initiated u/s.271(1)(c) may please be directed to be dropped. 7. Your appellant prays to add, amend, alter, modify or delete any grounds of appeal