“Section 124(3)(c)”
The decision most relied on for Section 124(3)(c) is Pr. CIT v. Golden Peace Hotels and Resorts (P) Ltd. (124 Taxmann.com 249), cited in 105 judgments on BharatTax.
Leading authorities on Section 124(3)(c)
A penalty levied under Section 271(1)(c) is not sustainable if the notice issued under Section 274 fails to specifically mention whether the charge relates to concealment of income or furnishing inaccurate particulars of income. The Assessing Officer must specify the exact charge for the penalty to be valid.
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.
A question of an Assessing Authority's jurisdiction cannot be disputed after assessment proceedings are completed. Such disputes can only be decided by the Commissioner or the Board, not by an appellate authority under Section 246.
Cash credits received as share capital and share premium are considered unexplained under Section 68 if the assessee fails to prove the identity, creditworthiness, and genuineness of the transaction. The Assessing Officer can make an addition on this basis.