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

The decision most relied on for Section 271(1)(c) is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 of the 25,141 judgments on BharatTax that turn on this section.

Leading authorities on Section 271(1)(c)

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.

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

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.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

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.

Empire Jute Co. Ltd. v. CIT
124 ITR 1 · 1980 · Supreme Court
622
citing judgments

Expenditure is classified as revenue or capital based on its practical business effect, necessity, or expediency, rather than solely on the juristic classification of rights; an enduring benefit does not automatically make an expenditure capital if it facilitates trading operations or business efficiency.

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.

Judgments on Section 271(1)(c)

Asst CIT Cen Cir 29, Mumbai vs. Sunil Mantri Realtors Ltd, Mumbai

ITA 5159/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Apr 2018AY 2010-11

Bench: S/Shri Rajendra & Pawan Singhअपील संसंसंसं./I.T.A./5159/Mum/2014, िनधा"रण वष" /Assessment Year: 2010-11 आयकर अपील िनधा"रण वष" आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" The Acit-Central Circle 29, Sunil Mantri Realtors Ltd., Room No.414, 4Th Floor, Aayakar Bhavan, G-1, Court Chambers, Ground Floor, Mumbai-400 020 Vs. V Thakkersey Marg, 35, New Marine Lines, Churchgate, Mumbai 400 020. Pan: Aaecm3036B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri V Justin- Dr Assessee By : Shri Abhishek Jhunjhunwala-Ar सुनवाई क" तारीख / Date Of Hearing: 10.04.2018 घोषणा क" तारीख / Date Of Pronouncement: 10.04.2018 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) अनुसार Per Rajendra, Am- लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 20Th May 2014 Of Cit(A)-40, Mumbai, The Assessing Officer (Ao) Has Filed The Present Appeal. Assessee- Company Had Filed Its Return Of Income On 30/09/2010, Declaring Total Income Of Rs 46,144/-. The Ao Completed The Assessment, On 30Th Jan 2013, Under Section 143(3) Of The Act, Determining Its Income At Rs 40.42 Lacs. While Completing The Assessment,He Made Disallowance Of Rs 39.96 Lacs With Regard To Profit On Sale Of Shares. He Issued A Notice Under Section 274 R.W.S 271(1)(C) Of The Act For Filing Inaccurate Particulars Of Income.

For Appellant: Shri Abhishek Jhunjhunwala-ARFor Respondent: Shri V Justin- DR
Section 143(3)Section 254(1)Section 274