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

Goldmohar Gramodyog Sansthan, Kanpur vs. Assistant Commissioner of Income Tax, Central Circle-1, Kanpur

In the result, the appeal is allowed for statistical purposes

ITA 62/LKW/2026[2017-18]Status: DisposedITAT Lucknow25 Jun 2026AY 2017-18

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2017-18 Goldmohar Gramodyog Vs Asstt Commissioner Of Income Sansthan, 3/44, Vishnupuri, Tax, Central Circle-1, Kanpur Kanpur Pan: Aaaag3341H (Appellant) (Respondent) Assessee By: Sh. Rakesh Garg, Advocate Revenue By: Sh. Shaurya Shashwat Shukla, Cit Dr Date Of Hearing: 02.04.2026 Date Of Pronouncement: 25.06.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A)-4, Kanpur Passed Under Section 250 Of The Income Tax Act Dated 26.11.2025, Wherein The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Against The Orders Passed By The Assessing Officer Under Section 143(3) For The A.Y. 2017-18 On 20.12.2019. The Grounds Of Appeal Are As Under:- “1. That The Order Passed By The Commissioner Of Income Tax Appeals Is Arbitrary Illegal Bad In Law & Against The Facts & Circumstances Of The Case. 2. That The Commissioner Of Income Tax Appeals Erred In Dismissing The Appeal Ex-Parte Without Providing A Fair & Meaningful Opportunity Of Being Heard The Commissioner Of Income Tax Appeals Failed To Appreciate That The Non- Compliance Was Due To Reasonable Cause & Bona Fide Reasons & Sustaining The Huge Additions Solely On The Ground Of Non-Attendance Is Contrary To The Principles Of Natural Justice. 3. That The Commissioner Of Income Tax Appeals Erred In Confirming The Addition Of Rs. 24150000 Made By The Ao On Account Of Cash Deposits During The Demonetization Period. That The Authorities Failed To Appreciate That The Cash

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. Shaurya Shashwat Shukla, CIT DR
Section 10Section 115BSection 143(3)Section 250Section 270ASection 271ASection 68Section 69A

Rajbanshi Lok Kalyan Samiti, Gorakhpur vs. AO, NFAC

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 38/LKW/2026[2022-23]Status: DisposedITAT Lucknow25 Jun 2026AY 2022-23

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2022-23 Rajbanshi Lok Kalyan Samiti, Divine Vs Ld. Assessing Officer, Public School, Near 26 Pac Camp, Nfac Bichhiya Sadar, Gorakhpur, 273001 Pan: Aabar1623G (Appellant) (Respondent) Assessee By: Sh. Girjesh Tripathi, Advocate Revenue By: Sh. R.R.N. Shukla, Addl Cit Dr Date Of Hearing: 09.04.2026 Date Of Pronouncement: 25.06.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A), Passed Under Section 250 Of The Income Tax Act, 1961 On 24.11.2025, Wherein The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Against The Orders Passed By The Assessing Officer For The Assessment Year 2022-23 Under Section 143(3) On 22.03.2024. The Grounds Of Appeal Are As Under:- “1. The Cit(A) Erred In Law & On Facts In Stating That The Appellant "Does Not Have 12A Registration". This Finding Is Perverse, Factually Incorrect, Unsustainable In Law & Contrary To The Record, As The Appellant Is Duly Registered U/S 12A & Enjoys Statutory Exemption Under Sections 11-12. 2. The Cit(A) Erred In Confirming The Addition Of Rs. 1,85,72,381/- Made U/S 143(3), By Treating Loan Repayment As Income, Ignoring That:  Loan Is A Capital Receipt.  Repayment Of Loan Is Application Of Income U/S 11(1)(A).  There Is No Provision In The Act Which Treats A Genuine Loan Repayment As "Income"

For Appellant: Sh. Girjesh Tripathi, AdvocateFor Respondent: Sh. R.R.N. Shukla, Addl CIT DR
Section 11Section 11(1)(a)Section 12ASection 143(3)Section 2(15)Section 2(24)Section 250Section 250(6)