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“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)

Pravin Laxmichand Chheda, Mumbai vs. ACIT 24(3), Mumbai

In the result the appeal filed by the assessee is allowed

ITA 509/MUM/2020[2014-15]Status: DisposedITAT Mumbai09 Mar 2022AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadaleshri Pravin Laxmichand Vs. Acit – 24(3) Chheda Room No. 413, 4Th 302, Aavishkar Society, Floor, Piramal Sv Road, Irla Bridge Chambers, Parel Andheri (W), Mumbai – 400012 Mumbai – 400058 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpc1278P Appellant .. Respondent Appellant By : Mr.Yogesh Thar. Ar Respondent By : Mr.Naveen Kumar. Sr.Dr Date Of Hearing 16.02.2022 Date Of Pronouncement 04.03.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)- 36, Mumbai Passed U/S 143(3) & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: 1. (A) The Learned Cit (Appeals) Erred In Law & Facts In Confirming The Action Of The Learned Assessing Officer Of Assessing The Loan Taken From Sadguru Krupa Constructions Pvt. Ltd. (Herein Referred As "Company") On 05.05.2013 Of Pravin Laxmichand Chheda., Mumbai. Rs.25,00,000/- As Deemed Dividend U/S 2(22)(E) Of The Income Tax Act, 1961. (B) The Learned Cit (Appeals) Failed To Appreciate The Fact That The Company Did Not Have Accumulated Profits As On The Date On Which The Loan Was Advanced. (C) The Learned Cit (Appeals) Erred In Law By Confirming The Manner Of Computation Of Accumulated Profits Adopted By The Learned Assessing Officer. (D) The Learned Cit (Appeals) Erred In Law By Not Appreciating The Fact That The Company Had Followed The Principles Of Revenue Recognition Laid Down In Accounting Standard 9 Issued By Icai. (E) The Learned Cit (Appeals) Erred In Law In Relying On The Statement Of Mr. Dllip Porwal Without Giving Your Appellant The Opportunity To Cross-Examine Him. (F) Your Appellant Prays That The Additions Made U/S 2(22)(E) Of The Income-Tax Act, 1961 Is Against The Provisions Of Law & Against The Principals Of Natural Justice & May Please Be Deleted.

For Appellant: Mr.Yogesh Thar. ARFor Respondent: Mr.Naveen Kumar. Sr.DR
Section 143(2)Section 143(3)Section 2(22)(e)

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE

Memon Co Op Bank Ltd, Mumbai vs. DCIT 1(3)(2), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 5990/MUM/2019[2009-10]Status: DisposedITAT Mumbai08 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5990/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) Memon Co-Op Bank Ltd बिधम/ Dcit-1(3)(2) C/O Memon Co-Op Bank Aaykar Bhavan, M. K. Road, Vs. Ltd, Patel & Sony Arcade, Mumbai-400020. 234 Bellasis Road, Nagpada, Mumbai-400008. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaat0066G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Pankaj Toprani Revenue By: Ajay Chandra (Dr) सुनवाई की तारीख / Date Of Hearing: 02/02/2022 घोषणा की तारीख /Date Of Pronouncement: 08/03/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 17.07.2019 Passed By The Commissioner Of Income Tax (Appeals)-03, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2009-10 Wherein The Penalty Levied By The Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: - “A. On The Facts & Circumstances Of The Case The Learned Cit(A) Erred In Confirming The Penalty Of Rs.70,61,337/- U/S 271(1)(C). B. The Learned C.1.T. (A) Failed To Appreciate That:

For Appellant: Shri Pankaj TopraniFor Respondent: Ajay Chandra (DR)
Section 143(3)Section 147Section 271(1)Section 271(1)(c)

which they have already given up. The ld. CIT(A) concluded that assessee has not concealed the income for invoking the provision of section 271(1)(c) of the Act. We have given the careful consideration to the finding of ld. CIT(A) and find that there was a sufficient

ACIT, Mumbai vs. Jasmino Polymertech Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 5738/MUM/2019[2010-11]Status: DisposedITAT Mumbai08 Mar 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Acit बिधम/ Jasmino Polymertech Pvt. 5Th Floor, Room No.506, Ltd. Vs. Aayakar Bhavan, M. K. L-61, Midc Industrial Area, Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. & Cross Objection No.41/Mum/2021 आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Jasmino Polymertech Pvt. बिधम/ Acit-6(3)(1) 5Th Floor, Room No.506, Ltd. Vs. L-61, Midc Industrial Area, Aayakar Bhavan, M. K. Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacj5175G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ujjawal Kumar Assessee By: Shri Devendra Jain सुनवाई की तारीख / Date Of Hearing: 19/01/2022 घोषणा की तारीख /Date Of Pronouncement: 08/03/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 21.05.2019 Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. C.O. No.41/Mum/2021 A.Y.2010-11 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Devendra JainFor Respondent: Shri Ujjawal Kumar
Section 133(6)Section 143(1)Section 143(2)Section 147Section 40

IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND AMARJIT SINGH, AM आयकर अपील

Oriental Fabritech Pvt. Ltd, Mumbai vs. Dy.C.I.T.13(1)(2), Mumbai

ITA 1425/MUM/2021[2009-10]Status: DisposedITAT Mumbai07 Mar 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.1425/मुं/2021 िन.व.2009-10) Orient Fabritech Pvt. Ltd. C/So D.C.Bothra & Co. Llp (Ca), (Formerly Known As D.C. Bothra & Co.), 297, Tardeo Road, Willie Mansion, 1St Floor, Opp. Bank Of India, Nana Chowk, Mumbai-400007. Pan: Aaaco8702A ...... अपीलाथ" /Appellant बनाम Vs. Ito, Range- 1(2)(4), Room No. 537, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Rajkumar Singh. "ितवादी "ारा/Respondent By : Sh. R. A. Dhyani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 07/03/2022 घोषणा की ितिथ/ Date Of Pronouncement : 07/03/2022 आदेश/ Order Per Vikas Awasthy, J.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre, Delhi (Nfac) (In Short

For Appellant: Sh. Rajkumar SinghFor Respondent: Sh. R. A. Dhyani, Sr. DR
Section 271(1)(c)Section 274

I.T.A NO.1425/MUM/2021 (A.Y.2009-10) ‘the CIT(A)’dated 30.07.2021 for the Assessment Year (AY) 2009-10, confirming levy of penalty under section 271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). 2. Sh. Rajkumar Singh appearing on behalf of the assessee submitted that the assessment ... before issuing the notice. Even in subsequent notice issued on 15.03.2019, the AO has mentioned both the limbs of section 271(1)(c) of the Act. The ld. AR pointed that the Hon’ble Bombay High Court in full bench decision in the case of Mohd. Farhan A. Shaikh

DCIT 8(2)(2), Mumbai vs. M/S Sprit Infrapower & Multiventures Pvt. Ltd (Successor to M/S Premier Finance & Trading Co. Ltd.), Mumbai

In the result, the appeal filed by the revenue is dismissed in terms indicated above

ITA 3031/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Mar 2022AY 2012-13

Bench: Shri Pramod Kumar, Vp & Ms. Kavitha Rajagopal, Jm (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 3031/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S Spirit Infrapower & Dcit-8(2)(2) R. No. 625, 6Th Floor, Multiventures Pvt. Ltd. (Successor To M/S Premier Aayakar Bhavan, M. K. Finance & Trading Co. Road, Mumbai-400 020 बिधम/ Ltd.) Vs. 18Th Floor, A-Wint, Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ Pan No. Aalcs5905J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Jay Bhansali, Ld. Ar : By प्रत्यथीकीओरसे/Respondent : Shri Hoshang B. Irani, Ld. Dr By सुनवाईकीतारीख/ : 31.01.2022 Date Of Hearing घोषणाकीतारीख / : 03/03/2022 Date Of Pronouncement आदेश / O R D E R Per Kavitha Rajagopal: The Present Appeal Filed By The Revenue Challenging The Order Dated 04.12.2018 Passed By Ld. Commissioner Of Income

For Respondent: Shri Hoshang B. Irani, Ld
Section 143(3)Section 271(1)(c)Section 292BSection 36(1)(iii)

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP, & Ms. KAVITHA RAJAGOPAL, JM (Virtual Court