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)

ITO 8(2)4, Mumbai vs. Pharmaceutical Research Association India P.Ltd, Mumbai

In the result, ITA No. 1643/M/2014 and ITA No

ITA 1643/MUM/2014[2003-04]Status: DisposedITAT Mumbai08 Jul 2016AY 2003-04

Bench: S/Sh. Rajendra & Pawan Singhआयकर अपील सं/.Ita No.1643/Mum/2014,"नधा"रण वष"/Assessment Year-2003-04 Ito 8(2)(4), M/S Pharmaceutical Research Room No. 213/216A, 2Nd Floor, Association India Pvt. Ltd. Aayakar Bhavan, M.K. Road, Vs (Formerly Known As M/S Sterling Mumbai-400020 Synergy System Pvt. Ltd., Kamdar Shopping Centre, Office No.5,V.S. Khandekar Marg, Vile Parle(E), Mumbai-400057. Pan:Aaacs9202R (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/.Ita No.1644/Mum/2014,"नधा"रण वष"/Assessment Year-2003-04 Ito 8(2)(4), M/S Pharmaceutical Research Room No. 213/216A, 2Nd Floor, Association India Pvt. Ltd. Aayakar Bhavan, M.K. Road, Vs (Formerly Known As M/S Sterling Mumbai-400020 Synergy System Pvt. Ltd., Kamdar Shopping Centre, Office No.5,V.S. Khandekar Marg, Vile Parle(E), Mumbai-400057. Pan:Aaacs9202R (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/.Ita No.685/Mum/2013,"नधा"रण वष"/Assessment Year-2005-06 M/S Sterling Synergy System Pvt.Ltd. Dcit 8(3), (Now Known As M/S Pharmaceutical Aayakar Bhavan, M.K. Road, Research Associates India Pvt. Ltd.) Vs Mumbai-400020 Office No.1, 1St Floor, Rang Bhavan, M.G.Cross Road, Near Bank Of Baroda,Vile Parle (E), Mumbai-400057. Pan:Aaacs9202R (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/.Ita No.1726/Mum/2014,"नधा"रण वष"/Assessment Year-2005-06 M/S Pharmaceutical Research Dcit 8(3), Associates India Pvt. Ltd. Aayakar Bhavan, M.K. Road, (Formerly Known As M/S Sterling Vs Mumbai-400020 Synergy System Pvt. Ltd.), Office No.1, 1St Floor, Rang Bhavan, M.G.Cross Road, Near Bank Of Baroda,Vile Parle (E), Mumbai-400057. Pan:Aaacs9202R

Section 10B

Citicorp Finance (I) Ltd, Mumbai vs. Asst CIT RG 10(1), Mumbai

ITA 3610/MUM/2011[2000-01]Status: DisposedITAT Mumbai08 Jul 2016AY 2000-01

Bench: S/Shri Joginder Singh & Rajendraआयकर आयकर अपील अपील संसंसंसं./Ita/ 3610 & 3611/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2000-01 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Citicorp Finance (I) Limited The Addl. Cit, Range-10(1) 5Th Floor, Plot C-61,Bandra Kurla Complex, Aayakar Bhavan, Mumbai. Vs. G-Block,Bandra (E), Mumbai-400 051 Pan:Aabcc 4881 F (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील अपील संसंसंसं./Ita/ 3162/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2000-01 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" The Addl. Cit, Range-10(1) Citicorp Finance (I) Limited Vs. Aayakar Bhavan, Mumbai. Mumbai-400 051. (अपीलाथ" /Appellant) (""थ" / Respondent) ""या"ेप ""या"ेप/C.O/.No. 148 /Mum/2011,Arising Out Of Ita/3162/Mum/2011 Ay.2000-01 ""या"ेप ""या"ेप Citicorp Finance (I) Limited The Addl. Cit, Range-10(1) Vs. Mumbai-400 051. Aayakar Bhavan,Mumbai. (Cross Objector) (""यथ" / Respondent) Revenue By: S/Shri M. Dayasagar, Ganesh Bare-Cit(Dr) Assessee By: Shri A.V. Sonde-Ar सुनवाई क" तारीख / Date Of Hearing 26.05.2016 घोषणा क" तारीख / Date Of Pronouncement: 08.07.2016 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)

For Appellant: Shri A.V. Sonde-ARFor Respondent: S/Shri M. Dayasagar, Ganesh Bare-CIT(DR)
Section 10(33)Section 143Section 143(3)Section 14ASection 154Section 254Section 254(1)Section 254(2)