Section 271(1)(b) of the Income Tax Act

The decision most relied on for Section 271(1)(b) is Hindustan Steel Ltd. v. State of Orissa (83 ITR 26), cited in 502 of the 2,912 judgments on BharatTax that turn on this section.

Leading authorities on Section 271(1)(b)

Hindustan Steel Ltd. v. State of Orissa
83 ITR 26 · 1972 · Supreme Court
502
citing judgments

An order imposing penalty for failure to carry out a statutory obligation results from quasi-criminal proceedings. Penalty is not ordinarily imposed unless the party acted deliberately in defiance of law, was guilty of contumacious or dishonest conduct, or acted in conscious disregard of their obligation.

Velu Palandar v. DCIT
83 ITR 683 · 1972 · High Court
94
citing judgments

The opportunity of hearing provided to an assessee must be real, effective, and realistic, not merely notional, and tax authorities are incumbent to decide cases on their merits after affording due opportunity.

CIT v. Subodh Gupta
54 Taxmann.com 343 · 2015 · High Court
29
citing judgments

In the absence of material to show a net profit rate, the presumptive net profit rate of 8% under section 44AD can be used for estimating income. However, this 8% is not a sacrosanct profit ratio and depends on the specific facts of each case.

Vama Apparels (India) (P) Ltd. v. ACIT
102 Taxmann.com 398 · 2019 · High Court
22
citing judgments

A substantial delay in filing an appeal requires a proper explanation for the bulk of the period, not necessarily each day.

Smt. Rekha Rani v. DCIT
60 Taxmann.com 131 · 2015 · High Court
21
citing judgments

Penalty under Section 271(1)(b) for non-compliance with notices under Section 143(2) should be restricted to the first default only, as each notice should not trigger a separate penalty.

Rekha Rani v. DCIT
154 ITD 617 · 2015 · ITAT
19
citing judgments

Penalty under section 271(1)(b) cannot be imposed for each and every notice issued under section 143(2) that remains uncomplied with; it should be restricted to the first default only.

Bharat Aluminium Company Ltd. v. Union of India
134 Taxmann.com 187 · 2022 · High Court
18
citing judgments

An assessee has a vested right to a personal hearing in faceless assessment proceedings under section 144B. The granting of a personal hearing is not discretionary and must be provided based on the facts of each case, upholding the principles of natural justice.

M/S J.T. (India) Exports And Another v. Union Of India And Another
262 ITR 269 · 2003 · High Court
18
citing judgments

The principle of natural justice is essential for legal justice, and it can supplement or correct legal justice when the latter fails due to technicalities or omissions in law.

Oriental Investment Co. Ltd. v. CIT
32 ITR 664 · 1957 · Supreme Court
13
citing judgments

A finding of fact by the Income-tax Appellate Tribunal can be challenged as erroneous in law under section 66(1) if it is not supported by any evidence or is perverse.

CIT v. K.Ρ. Madhusudanan
246 ITR 218 · 2000 · High Court
12
citing judgments

Penalty for concealment of income requires circumstances that reasonably point to the conclusion that the disputed amount represented income and the assessee consciously concealed particulars or deliberately furnished inaccurate particulars. An assessee must offer an acceptable explanation for undisclosed income or inaccurate particulars to rebut the presumption of concealment.

Judgments on Section 271(1)(b)

Nabaghana Sahoo, Angul vs. ITO, Ward-1, Dhenkanal

In the result, appeal of the assessee is allowed

ITA 87/CTK/2016[2011-12]Status: DisposedITAT Cuttack03 Aug 2017AY 2011-12

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.87/Ctk/2016 (धनधाारण वषा / Assessment Year :2011-2012) Nabaghana Sahoo, Shanti Vs. Ito, Ward-1, Dhenkanal Marg, Susuda, Angul स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Atdps 1686 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. धनधााररती की ओर से /Assessee By : Shri P.C.Sethi, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Citdr सुनवाई की तारीख / Date Of Hearing : 02/08/2017 घोषणा की तारीख/Date Of Pronouncement 03/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A)-2, Bhubaneswar, Passed In Itappeal No.0226/2015-16, Dated 18.12.2015, U/S.271(1)(B) & 250 Of The Income Tax Act. 2. The Assessee Has Challenged The Action Of The Cit(A) In Confirming The Penalty Levied U/S.271(1)(B) Of The Act Of Rs.50,000/-. 3. Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Retail Trading In Petroleum & Allied Products & Filed The Return Of Income Electronically On 31.01.2012 With Total Income Of Rs.6,09,570/-. Subsequently Case Was Selected For Scrutiny Under Cass & Notices U/S.143(2) & 142(1) Of The Act Were Issued. In Compliance, Ld. Ar Of The Assessee Appeared & Case Was Discussed & Produced Information On The Disputed Issue. Ld. Ao After Verifying The Financial Statements Made Aggregate Addition Of Expenses & Assessed The Total Income To Rs.8,21,720/- & Passed The Order U/S.143(3) Of The Act.

For Appellant: Shri P.C.Sethi, ARFor Respondent: Shri D.K.Pradhan, CITDR
Section 143(2)Section 143(3)Section 144Section 271(1)(b)

ITO, Erode vs. D.Selvamuthukumar, Erode

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

ITA 713/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Jun 2017AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)

D.Selvamuthu Kumar, Erode vs. ITO, Erode

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

ITA 678/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Jun 2017AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)

Ankit Goenka, Chennai vs. ITO, Chennai

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

ITA 3499/CHNY/2016[2012-13]Status: DisposedITAT Chennai09 Jun 2017AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)