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)

Indu Devi Tibarewal, Cuttack vs. Asst.CIT, Central Circle, Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 191/CTK/2022[2011-12]Status: HeardITAT Cuttack08 Feb 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Indu Devi Tibarewal, Cuttack vs. Asst.CIT, Central Circle, Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 190/CTK/2022[2010-11]Status: HeardITAT Cuttack08 Feb 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Siddarthini Nanda, Nayasarak, Cuttack vs. Asst. CIT(Central Circle), Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 189/CTK/2022[2011-12]Status: HeardITAT Cuttack08 Feb 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Siddarthini Nanda, Nayasarak, Cuttack vs. Asst. CIT(Central Circle), Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 188/CTK/2022[2010-11]Status: HeardITAT Cuttack08 Feb 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Dhaval Maheshbhai Ganatra, Rajkot vs. Income Tax Officer, Ward 3(1)(1)

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

ITA 245/RJT/2022[2015-16]Status: DisposedITAT Rajkot03 Feb 2023AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita No. 245/Rjt/2022 िनधा"रणवष"/Asstt. Year:2015-16 Dhaval Maheshbhai Ganatra Vs. Ito Puka Park-1, B/H. Hudco Police Ward-3(1)(1), Chowky, Nr. Krishna Chawk Kothariya Rajkot Main Road, Rajkot-360002 Pan: Aompg8373G (Applicant) (Respondent) Assessee By : Shri Vimal Desai, A.R. Revenue By : Shri B. D. Gupta, Sr. Dr सुनवाईक"तारीख/Date Of Hearing : 18/01/2023 घोषणाक"तारीख/Date Of Pronouncement: 03/02/2023 आदेश/O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (In Short “Nfac”), Delhi On 16.08.2022 Arising In The Matter Of Assessment Order Passed Under Section 144 Of The Income Tax Act, 1961 (Here-In- After Referred To As "The Act") Relevant To The Assessment Year 2015-16. 2. The Assessee Has Raised Following Grounds Of Appeal: “1. The Assessment Order U/S. 144 Of The Act Is Bad In Law. 2. The Ld. Cit Appeal (Faceless) Has Erred In Law As Well As On Facts In Disposing Of The Appeal On The Erroneous Premises That The Appellant Had Opted For & Closed This Appeal In Vivad Se Vishwas Scheme. 3. The Learned Assessing Officer Has Erred In Law As Well As On Facts In Making Addition Of Rs. 43,56,319/- U/S. 144 Of The Act.” A.Y. 2015-16 2 3. The Effective Issue Raised By The Assessee Is That The Ld. Cit(A) Erred In Dismissing The Appeal On The Wrong Assumption Of Fact That The Assessee Has Settled The Dispute Under Vivad Se Vishwas Scheme.

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri B. D. Gupta, Sr. DR
Section 144Section 271(1)(b)