← All Phrases

“Section 271(1)(c)”

Section References (mined)Section 271Section 271(1)(c)8,984 judgments

The decision most relied on for Section 271(1)(c) is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 judgments on BharatTax.

Leading authorities on Section 271(1)(c)

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.

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

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.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 241 · 2016 · High Court
791
citing judgments

A penalty notice under section 271(1)(c) read with section 274 of the Income Tax Act is invalid if it fails to specify whether the penalty is for concealment of income or for furnishing incorrect particulars of income.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

Mr. Mohd. Farhan A. Shaikh v. ACIT
434 ITR 1 · 2021 · High Court
672
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify the exact charge by not striking off the irrelevant limb (concealment of income or furnishing inaccurate particulars of income). Such an omnibus or vague notice renders the penalty proceedings bad in law, and any penalty imposed on its basis is liable to be quashed.

Judgments citing Section 271(1)(c)

DCIT Corporate Circle 4(1), Chennai vs. Hemalatha Rajan, Chennai

In the result, all three appeals filed by the Revenue are dismissed

ITA 493/CHNY/2020[2009-10]Status: DisposedITAT Chennai05 Jun 2024AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.11/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Assistant Commissioner Of Vs. Shri Karuppusamy Pandiarajan, Income Tax, Non Corporate Circle 7, No. 61, Tas Enclave, C3, Golden Kings Room No. 608, 6Th Floor, 121, Court, 10Th Main Road, Santhi Colony, N.H. Road, Chennai 600 034. Anna Nagar West Extn., Chennai 40. [Pan: Aadpp4895M] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.492 & 493/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Deputy Commissioner Of Vs. Smt. Hemalatha Rajan, 3Rd Floor, Golden Kings Court, Income Tax, Corporate Circle 3(2), Chennai 600 034. No. 61, Tas Enclave, Santhi Colony, 10Th Main Road, Anna Nagar West Extn., Chennai 40. [Pan: Aatph2012G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: The Appeal In Ita No. 11/Chny/2020 Filed By The Revenue Is Directed Against The Order Dated 16.10.2019 Passed By The Ld. Cit(A)-8

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 147Section 271(1)(c)

assessment year 2009- 10 in the case of Smt. Hemalatha Rajan towards quantum addition as well as penalty under section 271(1)(c) of the Income Tax Act, 1961 [“Act” in short] respectively. 2. Since issues raised in both the quantum appeals are similar and based on same identical facts ... raised by the Revenue are dismissed. 15. I.T.A. No. 493/Chny/2020 for AY 2009-10 in the case of Smt. Hemalatha Rajan passed under section 271(1)(c) of the Act. 16. Ground Nos. 1 & 2 are general in nature and requires no adjudication. 17. Ground Nos. 3 & 4 raised

DCIT Corporate Circle 4(1), Chennai vs. Hemalatha Rajan, Chennai

In the result, all three appeals filed by the Revenue are dismissed

ITA 492/CHNY/2020[2009-10]Status: DisposedITAT Chennai05 Jun 2024AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.11/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Assistant Commissioner Of Vs. Shri Karuppusamy Pandiarajan, Income Tax, Non Corporate Circle 7, No. 61, Tas Enclave, C3, Golden Kings Room No. 608, 6Th Floor, 121, Court, 10Th Main Road, Santhi Colony, N.H. Road, Chennai 600 034. Anna Nagar West Extn., Chennai 40. [Pan: Aadpp4895M] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.492 & 493/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Deputy Commissioner Of Vs. Smt. Hemalatha Rajan, 3Rd Floor, Golden Kings Court, Income Tax, Corporate Circle 3(2), Chennai 600 034. No. 61, Tas Enclave, Santhi Colony, 10Th Main Road, Anna Nagar West Extn., Chennai 40. [Pan: Aatph2012G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: The Appeal In Ita No. 11/Chny/2020 Filed By The Revenue Is Directed Against The Order Dated 16.10.2019 Passed By The Ld. Cit(A)-8

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 147Section 271(1)(c)

assessment year 2009- 10 in the case of Smt. Hemalatha Rajan towards quantum addition as well as penalty under section 271(1)(c) of the Income Tax Act, 1961 [“Act” in short] respectively. 2. Since issues raised in both the quantum appeals are similar and based on same identical facts ... raised by the Revenue are dismissed. 15. I.T.A. No. 493/Chny/2020 for AY 2009-10 in the case of Smt. Hemalatha Rajan passed under section 271(1)(c) of the Act. 16. Ground Nos. 1 & 2 are general in nature and requires no adjudication. 17. Ground Nos. 3 & 4 raised

ACIT Non Corporate Circle-7, Chennai vs. Karuppusamy Pandiarajan, Chennai

In the result, all three appeals filed by the Revenue are dismissed

ITA 11/CHNY/2020[2009-10]Status: DisposedITAT Chennai05 Jun 2024AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.11/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Assistant Commissioner Of Vs. Shri Karuppusamy Pandiarajan, Income Tax, Non Corporate Circle 7, No. 61, Tas Enclave, C3, Golden Kings Room No. 608, 6Th Floor, 121, Court, 10Th Main Road, Santhi Colony, N.H. Road, Chennai 600 034. Anna Nagar West Extn., Chennai 40. [Pan: Aadpp4895M] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.492 & 493/Chny/2020 िनधा"रण वष"/Assessment Year: 2009-10 The Deputy Commissioner Of Vs. Smt. Hemalatha Rajan, 3Rd Floor, Golden Kings Court, Income Tax, Corporate Circle 3(2), Chennai 600 034. No. 61, Tas Enclave, Santhi Colony, 10Th Main Road, Anna Nagar West Extn., Chennai 40. [Pan: Aatph2012G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: The Appeal In Ita No. 11/Chny/2020 Filed By The Revenue Is Directed Against The Order Dated 16.10.2019 Passed By The Ld. Cit(A)-8

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 147Section 271(1)(c)

assessment year 2009- 10 in the case of Smt. Hemalatha Rajan towards quantum addition as well as penalty under section 271(1)(c) of the Income Tax Act, 1961 [“Act” in short] respectively. 2. Since issues raised in both the quantum appeals are similar and based on same identical facts ... raised by the Revenue are dismissed. 15. I.T.A. No. 493/Chny/2020 for AY 2009-10 in the case of Smt. Hemalatha Rajan passed under section 271(1)(c) of the Act. 16. Ground Nos. 1 & 2 are general in nature and requires no adjudication. 17. Ground Nos. 3 & 4 raised