← All Phrases

“Section 271(1)”

Section References (mined)Section 271Section 271(1)5,698 judgments

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

Leading authorities on Section 271(1)

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)

Ramdas Pandharinath Kale(HUF), Pune vs. ITO, Ward-12(3), Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 246/PUN/2025[2013-14]Status: DisposedITAT Pune28 Mar 2025AY 2013-14

Bench: Shri R.K.Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.246/Pun/2025 िनधा"रण वष" / Assessment Year: 2013-14 Ramdas Pandharinath Kale V The Income Tax Officer, (Huf), S Ward-12(3), Pune. Wagjholi, Kalewasti, Kasanand Road, Haveli, Pune – 412207. Pan: Aaqhr7916A Appellant/ Assessee Respondent /Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 27/03/2025 Date Of Pronouncement 28/03/2025 आदेश/ Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Delhi U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Dated 19.10.2024 For The A.Y.2013-14. The Assessee Has Raised The Following Grounds Of Appeal : “Each Ground Is Taken Without Prejudice To Each Other.

Section 143(1)Section 143(2)Section 143(3)Section 250Section 271(1)(c)Section 54

circumstances of the case and in law and ITA No.246/PUN/2025 [A] The learned AD has erred in imposing the penalty under section 271(1)(c) without considering the submission made by assessee and the id CIT A erred in confirming the same 2. The learned AO has erred in invoking ... same needs to be set aside or cancelled 4 Without following principles of natural justice the AO has erred in imposing penalty under section 271(1)(c) of the Income Tax Act. On the facts and circumstances of the case and in law the order of penalty under Section 271

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Centeral Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 439/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Mar 2025AY 2016-17

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani Flat No. 2101, Moraj Casa Grande, Plot No. 57, Sector 17, Koperkhairne, Maharashtra-400709 V/S. बनाम Ito Central Circle 5(2) Room No. 427, 4Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

High Court upheld the penalty after observing that the explanation of the assessee was not bonafide and therefore Explanation 1 to section 271(1)(c) would be applicable in this case. 8.2 In the present case, the assessee has not received any rental income and the properties in question ... income declared by the assessee as contemplated under section 271AAB. 11.3 Moreover, section 271AAB starts with non obstante clause and excludes applicability of section 271(1)(c), if the undisclosed income pertains to the specified previous year. 11.4 Based on the above, we hold that, penalty levied under section 271

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Central Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 438/MUM/2025[2013-14]Status: DisposedITAT Mumbai28 Mar 2025AY 2013-14

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani Flat No. 2101, Moraj Casa Grande, Plot No. 57, Sector 17, Koperkhairne, Maharashtra-400709 V/S. बनाम Ito Central Circle 5(2) Room No. 427, 4Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

High Court upheld the penalty after observing that the explanation of the assessee was not bonafide and therefore Explanation 1 to section 271(1)(c) would be applicable in this case. 8.2 In the present case, the assessee has not received any rental income and the properties in question ... income declared by the assessee as contemplated under section 271AAB. 11.3 Moreover, section 271AAB starts with non obstante clause and excludes applicability of section 271(1)(c), if the undisclosed income pertains to the specified previous year. 11.4 Based on the above, we hold that, penalty levied under section 271

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Central Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 437/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Mar 2025AY 2012-13

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17)

For Respondent: None
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

High Court upheld the penalty after observing that the explanation of the assessee was not bonafide and therefore Explanation 1 to section 271(1)(c) would be applicable in this case. 8.2 In the present case, the assessee has not received any rental income and the properties in question ... income declared by the assessee as contemplated under section 271AAB. 11.3 Moreover, section 271AAB starts with non obstante clause and excludes applicability of section 271(1)(c), if the undisclosed income pertains to the specified previous year. 11.4 Based on the above, we hold that, penalty levied under section 271

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Centeral Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 436/MUM/2025[2011-12]Status: DisposedITAT Mumbai28 Mar 2025AY 2011-12

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani V/S. Ito Central Circle 5(2) Flat No. 2101, Moraj Casa Room No. 427, 4Th Floor, Grande, Plot No. 57, Sector Kautilya Bhavan, Bandra 17, Koperkhairne, Kurla Complex, Bandra Maharashtra-400709 East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

High Court upheld the penalty after observing that the explanation of the assessee was not bonafide and therefore Explanation 1 to section 271(1)(c) would be applicable in this case. 8.2 In the present case, the assessee has not received any rental income and the properties in question ... income declared by the assessee as contemplated under section 271AAB. 11.3 Moreover, section 271AAB starts with non obstante clause and excludes applicability of section 271(1)(c), if the undisclosed income pertains to the specified previous year. 11.4 Based on the above, we hold that, penalty levied under section 271

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Central Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 435/MUM/2025[2010-11]Status: DisposedITAT Mumbai28 Mar 2025AY 2010-11

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani V/S. Ito Central Circle 5(2) Flat No. 2101, Moraj Casa Room No. 427, 4Th Floor, Grande, Plot No. 57, Sector Kautilya Bhavan, Bandra 17, Koperkhairne, Kurla Complex, Bandra Maharashtra-400709 East, Maharashtra-400051 बनाम स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

High Court upheld the penalty after observing that the explanation of the assessee was not bonafide and therefore Explanation 1 to section 271(1)(c) would be applicable in this case. 8.2 In the present case, the assessee has not received any rental income and the properties in question ... income declared by the assessee as contemplated under section 271AAB. 11.3 Moreover, section 271AAB starts with non obstante clause and excludes applicability of section 271(1)(c), if the undisclosed income pertains to the specified previous year. 11.4 Based on the above, we hold that, penalty levied under section 271

Rakesh Bhatt, New Delhi vs. ACIT Central Circle-18, New Delhi

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

ITA 1181/DEL/2023[2016-17]Status: DisposedITAT Delhi28 Mar 2025AY 2016-17

Bench: Shris.Rifaur Rahmanbhl Forex & Finlease Limited, Vs. Dcit, Central Circle - 2, 6, Mohan Singh Place, New Delhi. Connaught Place, New Delhi – 110 001. (Pan : Aabcb8886H) (Appellant) (Respondent) Assessee By : Ms. Gini Gandhi, Advocate Ms. Anu Bajaj, Advocate Revenue By : Shri Sanjay Kumar, Sr. Dr Date Of Hearing : 13.03.2025 Date Of Order : 14.05.2025 O R D E R 1. The Assessee Has Filed This Appeal Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-23, New Delhi [“Ld. Cit(A)”, For Short] Dated 11.07.2023 For The Assessment Year 2014-15. 2. At The Time Of Hearing, Ld. Ar Of The Assessee Submitted That The Appeal Filed By The Assessee Is Against Imposition Of Penalty Under Section 271(1)(C) Of The Income-Tax Act, 1961 (For Short ‘The Act’). In This Regard, He Submitted That Assessee Has Filed Its Original Return Of Income U/S 139(4) Of The Act Which Was Belated Return & Declared The Loss. As Per The Provisions Of The Act, The Losses Declared In The Belated Returns

For Appellant: Ms. Gini Gandhi, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 139Section 139(4)Section 147Section 148Section 14ASection 271(1)(c)

time of hearing, ld. AR of the assessee submitted that the appeal filed by the assessee is against imposition of penalty under section 271(1)(c) of the Income-tax Act, 1961 (for short ‘the Act’). In this regard, he submitted that assessee has filed its original return of income