Section 269T of the Income Tax Act

Income-tax Act, 2025: ss.188, 189

Section 269T of the Income-tax Act, 1961 corresponds to section 188 (Mode of repayment of certain loans or deposits or specified advances) and section 189 (Interpretation) of the Income-tax Act, 2025.

Read section 188 of the 2025 ActRead section 189 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 269T is Navnitlal C. Javeri v. K.K. Sen (56 ITR 198), cited in 230 of the 729 judgments on BharatTax that turn on this section.

Leading authorities on Section 269T

Navnitlal C. Javeri v. K.K. Sen
56 ITR 198 · 1965 · Supreme Court
230
citing judgments

The Supreme Court holds that circulars issued by the Central Board of Direct Taxes (CBDT) are binding on all officers and persons employed in the execution of the Income-tax Act. These circulars are binding even if they deviate from the provisions of the Act, particularly when issued to relieve hardships.

Keshavji Ravji and Co. v. CIT
82 ITR 913 · 1971 · Supreme Court
209
citing judgments
CIT v. Hissaria Bros.
291 ITR 244 · 2007 · High Court
132
citing judgments

Penalty proceedings for defaults under Sections 269SS and 269T are independent of assessment proceedings; therefore, the limitation period under Section 275(1)(c) for imposing such penalties is not contingent on the completion of appellate quantum proceedings.

Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.
262 ITR 260 · 2003 · High Court
121
citing judgments

Journal entries for accepting or repaying loans and deposits, without any actual cash transaction, do not violate the provisions of Section 269SS or Section 269T of the Income Tax Act. Consequently, such transactions do not attract penalties under Section 271D or Section 271E.

Commissioner of Income Tax v. Triumph International Finance (I) Ltd.
345 ITR 270 · 2012 · High Court
114
citing judgments

Transactions involving the receipt or repayment of loans or deposits solely through journal entries, without actual cash movement, contravene Sections 269SS and 269T. However, penalties under Sections 271D or 271E for such contraventions are not imposable if the assessee demonstrates a reasonable cause under Section 273B, particularly when no cash has passed between parties.

CIT v. Jai Laxmi Rice Mills
379 ITR 521 · 2015 · Supreme Court
110
citing judgments

The assessing officer must record explicit satisfaction in the assessment order for initiating penalty proceedings under sections like 271D, 271E, 269SS, 269T, or 269ST; a mere recommendation or information to another authority is insufficient to validate the penalty.

Principal Commissioner of Income-tax\n(Central)-2 v. Mahesh Wood Products (P.) Ltd.
394 ITR 312 · 2017 · High Court
86
citing judgments

The date of initiation of penalty proceedings for the purpose of Section 275(1)(c) is when the Assessing Officer records a satisfaction or recommends penalty, not the later date when the Joint/Additional Commissioner of Income Tax issues the penalty notice.

CIT v. Sunil Kumar Goel
315 ITR 163 · 2009 · High Court
75
citing judgments

A genuine personal transaction or a non-returnable transfer between family members or related entities does not constitute a 'loan' or 'deposit' under Section 269SS, and therefore, no penalty can be levied under Section 271D.

CIT v. Hissaria Brothers
386 ITR 719 · 2016 · Supreme Court
68
citing judgments

The relevant date for determining the limitation period under Section 275(1)(c) for passing penalty orders under Sections 271D and 271E is the date of passing the assessment order.

Asst. Director of Inspection (Investigation) v. Kum. A.B. Shanthi
255 ITR 258 · 2002 · Supreme Court
61
citing judgments

The Supreme Court upholds the constitutional validity of Section 269SS of the Income Tax Act, 1961, which prohibits certain cash loans and deposits. This ruling is foundational for penalties under Section 271D and considering exemptions under Section 273B.

Judgments on Section 269T

Manju Roy, Malda vs. A.C.I.T., Range-3, Malda

In the result, both the appeals of the assessee are treated as allowed for statistical purpose

ITA 995/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Dec 2019AY 2014-15

Bench: Shri P.M. Jagtap, Kz] I.T.A. Nos. 994 & 995/Kol/2019 Assessment Year: 2014-15 Smt. Manju Roy.................................…………………………....................................................Appellant Prop: Elite Enterprise, Manaskamana Road, Sukanta More, Jhaljhalia, Malda – 732 102. [Pan: Aclpr 4304 B] Acit, Range – 3, Malda...................…………………………………………………..................Respondent Malda. Appearances By: Shri Narayan Mondal, Advocate Appearing On Behalf Of The Assessee. Shri Jayanta Khanra, Sr. Dr, Jcit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : November 19, 2019 Date Of Pronouncing The Order : December 13, 2019 Order These Two Appeals Filed By The Assessee Are Directed Against Two Separate Orders Both Dated 23.01.2019 Passed By The Ld. Cit(A), Jalpaiguri Whereby He Confirmed The Penalty Of Rs. 47,75,000/- Each Imposed By The Ao U/S 271D & 271E Of The Income Tax Act, 1961. 2. The Assessee In The Present Case Is An Individual Who Is Carrying On The Agency Business Of M/S. Hindustan Unilever Limited (Hul). The Return Of Income For The Year Under Consideration Was Filed By Her On 25.03.2015 Declaring A Total Income Of Rs. 10,16,420/-. During The Course Of Assessment Proceedings, It Was Noticed By The Ao That The Assessee Has Received Loans From Her Close Relatives During The Year Under Consideration Aggregating As Under: “I. Ardhendu Bikash Roy Rs. 15,25,000/- Ii. Arindam Roy Rs. 20,00,000/- Iii. Punu Roy Rs. 4,00,000/- Rs. 8,50,000/-” Iv. Maitrayee Roy

Section 269SSection 271D

Manju Roy, Malda vs. A.C.I.T., Range-3, Malda

In the result, both the appeals of the assessee are treated as allowed for statistical purpose

ITA 994/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Dec 2019AY 2014-15

Bench: Shri P.M. Jagtap, Kz] I.T.A. Nos. 994 & 995/Kol/2019 Assessment Year: 2014-15 Smt. Manju Roy.................................…………………………....................................................Appellant Prop: Elite Enterprise, Manaskamana Road, Sukanta More, Jhaljhalia, Malda – 732 102. [Pan: Aclpr 4304 B] Acit, Range – 3, Malda...................…………………………………………………..................Respondent Malda. Appearances By: Shri Narayan Mondal, Advocate Appearing On Behalf Of The Assessee. Shri Jayanta Khanra, Sr. Dr, Jcit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : November 19, 2019 Date Of Pronouncing The Order : December 13, 2019 Order These Two Appeals Filed By The Assessee Are Directed Against Two Separate Orders Both Dated 23.01.2019 Passed By The Ld. Cit(A), Jalpaiguri Whereby He Confirmed The Penalty Of Rs. 47,75,000/- Each Imposed By The Ao U/S 271D & 271E Of The Income Tax Act, 1961. 2. The Assessee In The Present Case Is An Individual Who Is Carrying On The Agency Business Of M/S. Hindustan Unilever Limited (Hul). The Return Of Income For The Year Under Consideration Was Filed By Her On 25.03.2015 Declaring A Total Income Of Rs. 10,16,420/-. During The Course Of Assessment Proceedings, It Was Noticed By The Ao That The Assessee Has Received Loans From Her Close Relatives During The Year Under Consideration Aggregating As Under: “I. Ardhendu Bikash Roy Rs. 15,25,000/- Ii. Arindam Roy Rs. 20,00,000/- Iii. Punu Roy Rs. 4,00,000/- Rs. 8,50,000/-” Iv. Maitrayee Roy

Section 269SSection 271D