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 (OSD) 8(3), Mumbai vs. Time Technoplast Ltd, Mumbai

In the result, the appeal filed by the Revenue is hereby ordered to be dismissed and assessee appeal is hereby ordered to be allowed

ITA 7008/MUM/2014[2010-11]Status: DisposedITAT Mumbai02 Jan 2018AY 2010-11

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 7045/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2010-11) M/S. Time Technoplast Ltd. बिधम/ Acit, Range-8(3) 102, Todi Complex, 35 Saki Vs. Mumbai Vihar Road, Andheri (E), Mumbai-400072 आयकर अपील सं/ I.T.A. No.7008/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2010-11) Acit, Range-8(3) बिधम/ M/S. Time Technoplast Ltd. 102, Todi Complex, 35 Saki Vs. Mumbai Vihar Road, Andheri (E), Mumbai-400072 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact2783J (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri V. Justin (Dr) Assessee By: Shri Rakesh Joshi सुनवाई की तारीख / Date Of Hearing: 05.10.2017 घोषणा की तारीख /Date Of Pronouncement: 02. 01.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 24.09.2014 Passed By The Commissioner Of Income Tax (Appeals)-18, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. Ita. Nos 7045/M/2014 7008/M/2014 A.Y. 2010-11

For Appellant: Shri Rakesh JoshiFor Respondent: Shri V. Justin (DR)
Section 142(1)Section 143(1)Section 143(2)Section 14ASection 271(1)(c)Section 80

Marriott Properties & Deveopers P.Ltd, Mumbai vs. DCIT 10(2)(2), Mumbai

In the result, this appeal by the assessee stands partly allowed

ITA 3085/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Jan 2018AY 2012-13

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 3085/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) M/S. Marriott Properties & Dcit-10(2)(2), Developers Pvt. Ltd. Mumbai बनाम/ 108, 7 Bungalow, Shivam Apartments, Vs. J. P. Road, Versova, Andheri (W), Mumbai-400 053 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafcm 8465 M (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 11.10.2017 Date Of Hearing घोषणा क" तार"ख / : 01.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of The Ld. Commissioner Of Income Tax (Appeals) Dated 09.2.2017 & Pertains To The Assessment Year 2012-13. 2. The Grounds Of Appeal Read As Under: 1. The Learned Cit(Appeals) Erred In Upholding Assessing Officer’S View Of Disallowing Director’S Remuneration Of Rs.10,00,000/- Debited To Profit & Loss Account Without Any Valid Findings & Reasoning Only On Personal Notions & Surmises.

For Appellant: NoneFor Respondent: Ms. N. Hemalatha
Section 143(3)Section 234BSection 271(1)(c)Section 57

Hemanta Kumar Pattnaik, L/H. of Late Bijuli Pattnaik, Bhubaneswar vs. DCIT, Circle-2(1), Bhubaneswar

In the result, appeal filed by the assessee is allowed

ITA 327/CTK/2017[2010-11]Status: DisposedITAT Cuttack28 Dec 2017AY 2010-11

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.327/Ctk/2017 (नििाारण वषा / Assessment Year :2010-2011) Bijuli Pattnaik (Now Deceased) Vs. Dcit, Circle-2(1), Through Lr Hemanta Kumar Bhubaneswar Pattnaik, 3829, Sriram Nagar, Bhubaneswar-751002 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Agipp 3379 B (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri D.K.Sheth, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 27/12/2017 घोषणा की तारीख/Date Of Pronouncement 28/12/2017 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Bhubaneswar, Dated 20.06.2017. 2. The Sole Issue Involved In This Appeal Is That The Cit(A) Erred In Confirming The Action Of The Assessing Officer In Confirming The Levy Of Penalty U/S.271(1)(C)Of The Act Of Rs.44,653/-. 3. At The Outset, Ld. Authorised Representative Of The Assessee Filed Before Me Copy Of Notice Issued U/S.274/271(1)(C) Of The Act Dated 25.03.2013, Copy Of Which Is Placed On Record & Pointed Out Therefrom That In The Said Notice, The Assessing Officer Has Stated As Under: “ *** Have Concealed The Particulars Of Your Income Or Furnished Inaccurate Particulars Of Such Income.” 4. He Submitted That It Is Not Clear From The Said Notice Issued U/S.274/271(1)(C) Of The Act By The Assessing Officer Whether The Show

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri D.K.Pradhan, DR
Section 271Section 271(1)(c)Section 274