Section 270A of the Income Tax Act

Income-tax Act, 2025: s.439

Section 270A of the Income-tax Act, 1961 corresponds to section 439 (Penalty for under-reporting and misreporting of income) of the Income-tax Act, 2025.

Read section 439 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 270A is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 of the 4,156 judgments on BharatTax that turn on this section.

Leading authorities on Section 270A

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.

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.

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.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Vinay Cements Ltd.
213 CTR 268 · 2007 · Supreme Court
422
citing judgments

Employees' contributions to provident fund and ESI are allowable as a deduction under Section 36(1)(va) read with Section 2(24)(x) if deposited by the assessee before the due date for filing the income tax return.

CIT v. Virgo Marketing (P) Ltd.
171 Taxmann 156 · 2008 · High Court
384
citing judgments

The assessment order must clearly specify the reason for initiating penalty proceedings under Section 271(1)(c) and explicitly state whether it is for concealment of income or furnishing inaccurate particulars. Failure to identify the specific limb under which penalty is initiated renders the penalty unsustainable.

DIT v. Morgan Stanley & Co.
292 ITR 416 · 2007 · Supreme Court
360
citing judgments

A Permanent Establishment (PE) signifies a foreign enterprise's virtual projection into another country, with a fixed place PE existing where an MNE's business is wholly or partly carried on. A dependent agent PE requires the agent to act as such and/or have the authority to conclude contracts for the foreign enterprise under DTAA provisions.

CIT v. Zoom Communication (P) Ltd.
327 ITR 510 · 2010 · High Court
330
citing judgments

Penalty under section 271(1)(c) is not leviable for legally unsustainable claims if the assessee provides a substantiated, bona fide explanation without concealing facts or giving incorrect information. However, penalty is attracted if a claim is baseless, legally incorrect, and the explanation lacks bona fides.

DIT v. New Skies Satellite BV
382 ITR 114 · 2016 · High Court
325
citing judgments

An amendment to the Income Tax Act, such as the Finance Act, 2012 amendment to Section 9(1)(vi) defining royalty, does not automatically override or alter the definition of 'royalty' as provided in a Double Taxation Avoidance Agreement (DTAA) unless the DTAA itself is bilaterally amended. The definition of royalty in a DTAA remains unaffected by unilateral changes to domestic law.

Judgments on Section 270A

Jaspali Chauhan, Delhi vs. DCIT, Circle- 70(1), Delhi

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

ITA 8206/DEL/2025[2020-21]Status: DisposedITAT Delhi15 Jul 2026AY 2020-21

Bench: Shri Ramit Kochar & Shri Sudhir Kumarmrs. Jaspali Chauhan The Dcit F-13, Mansarovar Garden Income Tax Department New Delhi-110015 V. Circle 70(1) Civic Centre Pan-Abtpc1075B New Delhi-110002. (Appellant) (Respondent) Assessee By Ms. Mansi Jain,Advocate Department By Ms. Harpreet Kaur Hansra, Sr.Dr Date Of Hearing 14.07.2026 Date Of Pronouncement 15.07.2026 Order Per Ramit Kochar, Am: This Appeal In Ita No. 8206/Del/2025 For Assessment Year: 2020-21 Has Arisen From The Learned Cit(A)’S Appellate Order U/S 250 Dated 19.11.2025 In Din & Order No: Itba/Nfac/S/250/2025-26/1082772602(1), Which In Turn Has Arisen From The Penalty Order Dated 24.07.2025 Passed By The Ao U/S 270A Of The Income Tax Act, 1961 (Hereinafter Called “The Act”), For Assessment Year 2020-21 In Din Itba/Pnl/F/270A/ 2025-26/1078876632(1). 2. Brief Facts Of The Case Are That The Penalty U/S 270A Of The 1961 Act Was Imposed By The Ao Against The Assessee To The Tune Of Rs. 3,24,512/-. The Assessee Filed First Appeal With Ld. Cit(A) , Who Dismissed The Appeal Of The Assessee Ex-Parte & Upheld The Penalty Imposed By The Ao. The Ld. Cit(A) Issued As Many As 4 Notices To The Assessee, But There Was No Compliance By The Assessee To Aforesaid Notices. 3. Still Aggrieved , The Assessee Has Filed Second Appeal With The Tribunal. At The Outset, The Ld. Counsel For The Assessee Submitted That The Ld. Cit(A) Has Passed An Ex-

Section 250Section 250(6)Section 253Section 260ASection 270A

Jai Shankar Krishnan, Mumbai vs. DCIT Cir 42(2)(1), Bandra Mumbai

The appeal stand allowed

ITA 1363/MUM/2026[2020-21]Status: DisposedITAT Mumbai14 Jul 2026AY 2020-21

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No. 1363/Mum/2026 (निर्धारण वर्ा / Assessment Year: 2020-21) Shri Jai Shankar Krishnan Dcit – Circle 42(2)(1) 323, Samudra Mahal Kautilya Bhavan, Bandra East बिधम/ Vs. Dr. Annie Besant Road, Worli Mumbai Maharashtra 400051 Mumbai, Maharashtra 400018 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Akapk-5483-B (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Sh. Vishwas V. Mehendale (Ca) – Ld. Ar प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya (Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 16-06-2026 घोषणाकीतारीख /Date Of Pronouncement 14.07.2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 12.01.2026 Partially Confirming Penalty U/S 270A As Levied By Ld. Ao Vide Order Dated 30.07.2025. 2. The Ld. Ar Advanced Arguments & Assailed Impugned Penalty On Bona-Fide Belief & Also On Legal Grounds. The Ld. Cit-Dr Stated

For Appellant: Sh. Vishwas V. Mehendale (CA) – Ld. ARFor Respondent: Sh. Nishant Somaiya (CIT) - Ld. Sr. DR
Section 148Section 192Section 270ASection 270A(9)(a)