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)

Suvratanand S. Haridas, Mumbai vs. CIT(A)-46, Mumbai

ITA 3337/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Jan 2017AY 2010-11

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./3337/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Suvratanand S. Haridas The Acit, Circle-26(1), Room No.602, B-205, Imperial Heights, Behind K.G. Mittal Ayurvedic Hospital Bldg. Oshiwara Depot, Best Colony Road, Charni Rd., Mumbai-400004. Vs. Moyilal Nagar, Goregaon West, Mumbai-400 104. Pan:Aavph 7631 R (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri S.K. Mishra-Sr.-Dr अपीलाथ" क" ओर से /Assessee By: Shri Shrey S. Joshi सुनवाई क" तारीख / Date Of Hearing: 10/11/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order, Dated 17/03/2015, Of The Cit (A)-46,Mumbai,The Assessee Has Filed The Present Appeal. Assessee & Individual,Filed His Return Of Income On 8/4/2011 Showing Income Of Rs.74.19 Lakhs .Besides The Said Salary Income It Had Shown Incomes Under The Head House Property (-Rs.9,378) & Other Sources(Rs.48,734/-).The Assessing Officer(Ao)Completed The Assessment U/S.143 (3) Of The Act,Making Addition Of Rs. 1.92 Lakhs Under The Head Under-Reported Interest Income.He Also Initiated Penalty Proceedings For Concealing The Particulars Of Income Under Section 271(A)(C) Of The Act.

For Appellant: Shri Shrey S. JoshiFor Respondent: Shri S.K. Mishra-Sr.-DR
Section 142Section 143Section 254(1)Section 271

Mihir Agencies P.Ltd, Mumbai vs. DCIT Cen Cir 46, Mumbai

ITA 7534/MUM/2014[2006-07]Status: DisposedITAT Mumbai06 Jan 2017AY 2006-07

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7534/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2006-07 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./7536/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./7537/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" M/S. Mihir Agencies Pvt. Ltd. Dcit, Central Circle-46 Room No.659, 6Th Floor Block H, Shri Sadashiv Chs Ltd. 6Th Road, Santacruz (E) Vs. Aayakar Bhawan, M.K. Road Mumbai-400 055. Mumbai-400 020. Pan:Aabch 7898 H (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Saurabh Kumar Rai-Dr अपीलाथ" क" ओर से /Assessee By: Shri Mukesh Choksi-Ar सुनवाई क" तारीख / Date Of Hearing: 30/11/2016 घोषणा क" तारीख / Date Of Pronouncement:06/01/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Orders Dated 31/10/2014 Of The Cit(A)-38,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Ay.S.The Only Issue In All The Appeals Is About Levy Of Penalty U/S.271(1)(C) Of The Act.As The Appeals Deal With The Same Issue,Therefore,For Sake Of Convenience Same Are Being Decided By A Single Common Order.

For Appellant: Shri Mukesh Choksi-ARFor Respondent: Shri Saurabh Kumar Rai-DR
Section 132Section 254(1)Section 271(1)(c)

Bajaj International P. Ltd, Mumbai vs. DCIT 3(1), Mumbai

ITA 7897/MUM/2011[2003-04]Status: DisposedITAT Mumbai06 Jan 2017AY 2003-04

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7897/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2003-04 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./7898/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2005-06 िनधा"रण िनधा"रण वष" वष" Bajaj International Pvt. Ltd. Dcit-3(1) 226 Nariman Point Mumbai. Vs. Mumbai-400 021. Pan:Aaacb 0478 (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Suman Kumar-Dr अपीलाथ" क" ओर से /Assessee By: Ms. Saisudha Multani सुनवाई क" तारीख / Date Of Hearing: 08/12/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 आयकर अिधिनयम आयकर 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 लेखा सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dated 01/07/2011 Of The Cit (A)-7, Mumbai The Assessee Has Filed The Appeals For The Above-Mentioned Two Assessment Years(Ay.S).Since,Common Issue I.E.Levy Of Penalty U/S. 271(1)(C) Of The Act,Is Involved,The Appeals Were Heard Together & Being Disposed Of By Way Of This Common Order.Assessee-Company Is Engaged In The Business Of Trading In Export Of Electric Goods & Appliances.

For Appellant: Ms. Saisudha MultaniFor Respondent: Shri Suman Kumar-DR
Section 143(3)Section 148Section 254(1)Section 271(1)(c)