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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)

Income Tax Officer Ward-1(4), Mansa vs. Sh. Hardev Singh Through Legal Heir Son of Sh. Niranjan Singh, Budhlada

In the result, ITA No.449/Asr/2024 stand dismissed as non- maintainable

ITA 450/ASR/2024[2013-14]Status: HeardITAT Amritsar18 Aug 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 449/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 450/Asr/2024 (िनधा"रणवष" / Assessment Year: 2013-14) Income Tax Officer Shri Hardev Singh बनाम/ 2Nd Floor Bsnl Building, (Through L/H Shri Nirvair Singh) Near Overbridge, Mansa-Sirsa Road Bahadarpur, Tehsil Budhlada Vs. Mansa District Mansa. District Mansa. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Dlups-1582-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri Ramesh Kumar Jaiswal (Ca) –Ld.Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 07-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. These Are Quantum Appeal As Well As Penalty Appeal By Revenue For Assessment Year (Ay) 2013-14. The Quantum Appeal Ita No.449/Asr/2024 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 21-06-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S 147 R.W.S 144 Of The Act On 29-03-2022. The Ld. Ar, At The Outset

For Appellant: Shri Ramesh Kumar Jaiswal (CA) –Ld.ARFor Respondent: Shri Charan Dass (Addl. CIT) - Ld. Sr. DR
Section 147Section 271(1)(c)

1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘DB’, AMRITSAR BENCH, AMRITSAR HYBRID HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL

Income Tax Offuicer Ward-1(4), Mansa vs. Sh. Hardev Singh Through Legal Heir Son of Sh. Niranjan Singh, Budhlada

In the result, ITA No.449/Asr/2024 stand dismissed as non- maintainable

ITA 449/ASR/2024[2013-14]Status: HeardITAT Amritsar18 Aug 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 449/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 450/Asr/2024 (िनधा"रणवष" / Assessment Year: 2013-14) Income Tax Officer Shri Hardev Singh बनाम/ 2Nd Floor Bsnl Building, (Through L/H Shri Nirvair Singh) Near Overbridge, Mansa-Sirsa Road Bahadarpur, Tehsil Budhlada Vs. Mansa District Mansa. District Mansa. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Dlups-1582-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri Ramesh Kumar Jaiswal (Ca) –Ld.Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 07-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. These Are Quantum Appeal As Well As Penalty Appeal By Revenue For Assessment Year (Ay) 2013-14. The Quantum Appeal Ita No.449/Asr/2024 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 21-06-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S 147 R.W.S 144 Of The Act On 29-03-2022. The Ld. Ar, At The Outset

For Appellant: Shri Ramesh Kumar Jaiswal (CA) –Ld.ARFor Respondent: Shri Charan Dass (Addl. CIT) - Ld. Sr. DR
Section 147Section 271(1)(c)

1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘DB’, AMRITSAR BENCH, AMRITSAR HYBRID HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL

M/S. Rpk Bricks Manufacturers, Ferozepur vs. The Income Tax Officer, Ferozepur

The appeal stand allowed in terms of our above order

ITA 207/ASR/2008[1982-83]Status: DisposedITAT Amritsar18 Aug 2025AY 1982-83

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकर अपील सं./ Ita No. 207/Asr/2008 (िनधा"रण वष" / Assessment Year: 1982-83) M/S Rpk Bricks Manufactures Ito बनाम/ Vs. 113, Church Road Ward Iii(2) Ferozepur Cantt. Ferozepur. "थायीलेखासं./जीआइआरसं./Pan/Gir No. 183-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Mrs. Sangeeta Garg (Ca) & Ms. Monika (Cas) – Ld. Ars ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 05-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aforesaid Appeal By Assessee For Assessment Year (Ay) 1. 1982-83 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), Bathinda [Cit(A)] Dated 03-01-2008 Confirming Penalty Of Rs.96,010/- As Levied By Ld. Ao U/S 271(1)(C) Vide Order Dated 09-03-2007. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Mrs. Sangeeta Garg (CA) & Ms. MonikaFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 271(1)(c)

1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘DB’, AMRITSAR BENCH, AMRITSAR HYBRID HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL