Section 221(1) of the Income Tax Act

Income-tax Act, 2025: s.412

Section 221(1) falls under section 221 of the Income-tax Act, 1961, which corresponds to section 412 (Penalty payable when tax in default) of the Income-tax Act, 2025.

Read section 412 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 221(1) is Kartik Vijaysinh Sonavano v. DCIT (132 Taxmann.com 293), cited in 33 of the 159 judgments on BharatTax that turn on this section.

Leading authorities on Section 221(1)

Judgments on Section 221(1)