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)

Binnaifer Kohli, Mumbai vs. ACIT CC 25, Mumbai

In the result, both the appeals of the assessee are allowed

ITA 4334/MUM/2014[2004-05]Status: DisposedITAT Mumbai24 Feb 2017AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am श्री महाविर स िंग, न्याययक दस्य एििं श्री राजेश कुमार, ऱेखा दस्य के मक्ष Smt.Binnaifer Kohli, Asstt. Commissioner Of Income 1101-1106, Occean View Bldg., Tax, Cc-25, फनधभ/ Deccan Chs, Union Park, Mumbai. Vs. Khar (W), Mumbai-400052 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) Smt.Binnaifer Kohli, Asstt. Commissioner Of 1101-1106, Occean View Bldg., Income Tax, Cc-25, फनधभ/ Deccan Chs, Union Park, Mumbai. Vs. Khar (W), Mumbai-400052 स्थधमी रेखध सं./ Pan : Abwpn5134E (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से /Assessee By : Shri Vipul Joshi Ms.Keyuri Desai प्रत्मथी की ओय से/Revenue By : Shri N P Singh सुनवधई की तधयीख /Date Of Hearing : 7.2.2017 घोषणध की तधयीख /Date Of : 24. 2.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: The Appeal Bearing Ita No.3832/Mum/2012 Filed By The Assessee Against The Order Dated 29.2.2012 Passed By The Ld.Cit(A), 39, Mumbai & The Appeal Bearing Ita No.4334/Mum/2014 Is Also Filed By The Assessee Against The Order Dated 3.3.2014 Passed By The Ld.Cit(A) Against The Penalty Imposed By The Ao U/S 271(1)( C ) Of The Act. Both The Appeals Pertain To The Assessment Year 2004-05. Since These Appeals Belong To The Same Assessee, They Are Clubbed Together, Heard Together & Are Being Decided By This Consolidated Order, For The Sake Of Convenience. 2. The Issue Raised In The First Grounds Of Appeal Is Against The Confirmation Of Addition Of Rs.23,78,000/- As Made By The Ao Under Section 68 Of The Income Tax Act, 1961 In The Assessment Framed Under Section 143(3) Read With Section 153A Of The Act Even Though There Was No Incriminating Material Or Evidence For Doubting The Genuineness Of The Gift Found Or Seized During The Course Of Search.

For Appellant: Shri Vipul JoshiFor Respondent: Shri N P Singh
Section 132Section 132(1)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 271(1)Section 68

Binnaifer Kohli, Mumbai vs. Asst CIT CC 25, Mumbai

In the result, both the appeals of the assessee are allowed

ITA 3832/MUM/2012[2004-05]Status: DisposedITAT Mumbai24 Feb 2017AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am श्री महाविर स िंग, न्याययक दस्य एििं श्री राजेश कुमार, ऱेखा दस्य के मक्ष Smt.Binnaifer Kohli, Asstt. Commissioner Of Income 1101-1106, Occean View Bldg., Tax, Cc-25, फनधभ/ Deccan Chs, Union Park, Mumbai. Vs. Khar (W), Mumbai-400052 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) Smt.Binnaifer Kohli, Asstt. Commissioner Of 1101-1106, Occean View Bldg., Income Tax, Cc-25, फनधभ/ Deccan Chs, Union Park, Mumbai. Vs. Khar (W), Mumbai-400052 स्थधमी रेखध सं./ Pan : Abwpn5134E (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से /Assessee By : Shri Vipul Joshi Ms.Keyuri Desai प्रत्मथी की ओय से/Revenue By : Shri N P Singh सुनवधई की तधयीख /Date Of Hearing : 7.2.2017 घोषणध की तधयीख /Date Of : 24. 2.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: The Appeal Bearing Ita No.3832/Mum/2012 Filed By The Assessee Against The Order Dated 29.2.2012 Passed By The Ld.Cit(A), 39, Mumbai & The Appeal Bearing Ita No.4334/Mum/2014 Is Also Filed By The Assessee Against The Order Dated 3.3.2014 Passed By The Ld.Cit(A) Against The Penalty Imposed By The Ao U/S 271(1)( C ) Of The Act. Both The Appeals Pertain To The Assessment Year 2004-05. Since These Appeals Belong To The Same Assessee, They Are Clubbed Together, Heard Together & Are Being Decided By This Consolidated Order, For The Sake Of Convenience. 2. The Issue Raised In The First Grounds Of Appeal Is Against The Confirmation Of Addition Of Rs.23,78,000/- As Made By The Ao Under Section 68 Of The Income Tax Act, 1961 In The Assessment Framed Under Section 143(3) Read With Section 153A Of The Act Even Though There Was No Incriminating Material Or Evidence For Doubting The Genuineness Of The Gift Found Or Seized During The Course Of Search.

For Appellant: Shri Vipul JoshiFor Respondent: Shri N P Singh
Section 132Section 132(1)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 271(1)Section 68

Jayesh K Samapt, Mumbai vs. DCIT CC (46), Mumbai

ITA 927/MUM/2015[2007-08]Status: DisposedITAT Mumbai23 Feb 2017AY 2007-08

Bench: S/Sh.Rajendra & Ramlal Negiआयकर आयकर अपील अपील संसंसंसं./Ita.S./925-26/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Years. 2005-06&06-07 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./Ita.S./927 & 422/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Years.2007-08 & 08-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Jayesh K Sampat, Dcit Central Circle -46, 659,6Th Floor,Aaykar Bhavan Block H,Shri Sadashiv Chs Ltd. Vs. 6Th Road,Santacruze(W),Mumbai-55 M K Road,Mumbai-400 020. Pan:Adpkc7748Q (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri M C Omi Ningshen -Dr अपीलाथ" क" ओर से /Assessee By: Shri Mukesh Choksi सुनवाई क" तारीख / Date Of Hearing: 14/02/2017 & 20.02.2017 घोषणा क" तारीख / Date Of Pronouncement: 23.02.2017 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश 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) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dated 14/11/2014 Of The Cit (A)-38,Mumbai, The Assessee Has Filed The Appeal For The Above-Mentioned Assessment Years(Ay.S.).Assessee,An Individual,Is Part Of Group Of Cases Of Mehul Choksi Group.The Assessing Officer (Ao),While Computing The Income Of The Assessee For The Above Years Had Made Certain Addition In The Quantum Proceedings. Besides,He Also Initiated Penalty Proceeding,U/S.271(1)(C)Of The Act,For Filing Inaccurate Particul -Ars Of Income.Issue Involved In All The Appeals Are Common,So,We Are Disposing Off The Appeals By Passing A Single Common Order.

For Appellant: Shri Mukesh ChoksiFor Respondent: Shri M C Omi Ningshen -DR
Section 254(1)Section 271(1)(c)

Jayesh K Samapt, Mumbai vs. DCIT CC (46), Mumbai

ITA 925/MUM/2015[2005-06]Status: DisposedITAT Mumbai23 Feb 2017AY 2005-06

Bench: S/Sh.Rajendra & Ramlal Negiआयकर आयकर अपील अपील संसंसंसं./Ita.S./925-26/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Years. 2005-06&06-07 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./Ita.S./927 & 422/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Years.2007-08 & 08-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Jayesh K Sampat, Dcit Central Circle -46, 659,6Th Floor,Aaykar Bhavan Block H,Shri Sadashiv Chs Ltd. Vs. 6Th Road,Santacruze(W),Mumbai-55 M K Road,Mumbai-400 020. Pan:Adpkc7748Q (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri M C Omi Ningshen -Dr अपीलाथ" क" ओर से /Assessee By: Shri Mukesh Choksi सुनवाई क" तारीख / Date Of Hearing: 14/02/2017 & 20.02.2017 घोषणा क" तारीख / Date Of Pronouncement: 23.02.2017 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश 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) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dated 14/11/2014 Of The Cit (A)-38,Mumbai, The Assessee Has Filed The Appeal For The Above-Mentioned Assessment Years(Ay.S.).Assessee,An Individual,Is Part Of Group Of Cases Of Mehul Choksi Group.The Assessing Officer (Ao),While Computing The Income Of The Assessee For The Above Years Had Made Certain Addition In The Quantum Proceedings. Besides,He Also Initiated Penalty Proceeding,U/S.271(1)(C)Of The Act,For Filing Inaccurate Particul -Ars Of Income.Issue Involved In All The Appeals Are Common,So,We Are Disposing Off The Appeals By Passing A Single Common Order.

For Appellant: Shri Mukesh ChoksiFor Respondent: Shri M C Omi Ningshen -DR
Section 254(1)Section 271(1)(c)

D.C.I.T Cir - 5, Kolkata vs. M/S J.P Nirman Pvt Ltd, Kolkata

In the result, the appeal filed by the assessee is allowed

ITA 883/KOL/2013[2008-2009]Status: DisposedITAT Kolkata22 Feb 2017AY 2008-2009

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.883/Kol/2013 ("नधा"रण वष" /Assessment Year:2008-09) Dcit, Cir-5/Kol, Vs. M/S J.P.Nirman Pvt. Ltd., P-7, Chowringhee Square, 19, R.N.Mukherjee Road, Kolkata-69 Kolkata-700001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabcj 7666 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Rajat Ku. Kureel, Jcit, Sr-Dr Assessee By : None सुनवाई क" तार"ख / Date Of Hearing : 21/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 22/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To The Assessment Year 2008-09, Is Directed Against The Order Passed By Ld. Cit(A)-Vi, Kolkata In Appeal No.32/Cit(A)-Vi/Cir-5/11-12/Kol, Dated 22.11.2012, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 271(1)(C) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 27.05.2011. 2. Brief Facts Of The Case Qua The Assessee Are That The A Survey U/S 133A Of The I.T. Act Was Conducted At The Office Premises Of The Assessee On 14.01.2008 & It Was Found That The Assessee Had Certain Transactions Which Were Out Of Books. During The Course Of Assessment It Was Found That The Assessee Had Disclosed The Unexplained Income/Receipts As Other Income In The Profit & Loss Account. The Cash Received Was Actually On Money Received By The Assessee For Sale Of Flats The Assessee Did Not Disclosed The Unaccounted Income In The Manner In Which It Has Been M/S J.P.Nirman Pvt. Ltd. Earned. Accordingly Penalty U/S 271(1)(C) Was Imposed By The Assessing

For Appellant: NoneFor Respondent: Shri Rajat Ku. Kureel, JCIT, SR-DR
Section 133ASection 271(1)(c)