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)

Prabhu Dayal Chawla, Mumbai vs. Asst CIT Cen Cir 29, Mumbai

ITA 5763/MUM/2014[2006-07]Status: DisposedITAT Mumbai29 Jun 2016AY 2006-07

Bench: S/Sh. Rajendra & Pawan Singhआयकर अपील अपील संसंसंसं./I.T.A./5763& 5764/Mum/2014, आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2006-07& 2010-11 िनधा"रण िनधा"रण वष" वष" Prabhu Dayal Chawla Acit, Central Circle-29 4Th Floor, Aayakar Bhavan A-407, Shree Ramchandra Darshan Co- Mumbai-20. Perative Society, Mahada, Chandivali Vs. Andheri(E),Mumbai-400 072. Pan:Agapc 4806 E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Naveen Gupta-Dr Assessee By: Written Submission Dt.8.6.2016 सुनवाई क" तारीख / Date Of Hearing: 22.06.2016 घोषणा क" तारीख / Date Of Pronouncement: 29.06.2016 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) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders Dated 27/06/2014 Of Cit(A)-40,Mumbai, The Assessee Has Filed The Above Mentioned Appeals.The Effective Ground Raised By The Assessee,For Both The Ay.S.,Is With Regard To Levy Of Penalty U/S. 271(1)(C),Amounting To Rs.1,51,674/- & Rs.2,29,942/-.

For Appellant: Written Submission dt.8.6.2016For Respondent: Shri Naveen Gupta-DR
Section 132Section 143(3)Section 153ASection 254(1)Section 271(1)(c)Section 68

Subhash Melanio Coutinho, Mumbai vs. ITO 19(3)(4), Mumbai

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 7281/MUM/2010[2003-04]Status: DisposedITAT Mumbai27 Jun 2016AY 2003-04

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.7281/Mum/2010 (ननधधारण वषा / Assessment Year : 2003-04) Subhash Melanio Coutinho, बनधम/ Income Tax Officer 19(3)(4), 52, Alsid, St Andrews Road, Piramal Chambers, Vs. Bandra, (W), Parel, Mumbai-400050 Mumbai-400012 स्थधयी ऱेखध सं./ Pan : Aaapc6107E अपीऱार्थी ओर से / Assessee By None प्रत्यर्थी की ओर से/Revenue By Shri J Sarvanan सुनवाई की तारीख / Date Of Hearing : 27.6.2016 घोषणा की तारीख /Date Of Pronouncement: 27.6.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Is An Appeal Filed By The Assessee Against The Order Dated 10.6.2010 Passed U/S 271(1) (C) By Commissioner Of Income Tax-30, Mumbai, For Assessment Year 2003-04. 2. None Appeared For & On Behalf Of The Assessee; Therefore, We Proceed To Dispose Off This Appeal Ex-Parte Without The Presence Of Assessee. However, At The Time Of Hearing, We Find From The Record That The Assessee Has Sent A Letter Dated 22.6.2016 Informing The Registry That The Assessee Is No Longer Interested In The Appeal. When This Fact Was Confronted To The Ld. Dr, He Did Not Raised Any Objection On The Letter Written By The Assessee.

Section 271(1)

ACIT CC 39, Mumbai vs. Sadbhav Land P.Ltd

In the result, the appeal of the revenue is dismissed

ITA 599/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Jun 2016AY 2008-09

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.599/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Asstt. Commissioner Of Income बनधम/ M/S Sadbhav Land Pvt.Ltd, Tax, Cc-39, Room No.32(1), 102, Sagar Darshan Vs. Ground Floor, Cts No.10223/4, Aayakar Bhavan, Ramnath Road, M K Road, Alibaug-402201. Mumbai-400020 स्थधयी ऱेखध सं./ Pan : Aalcs1288G अपीऱार्थी ओर से / Revenue By Shri Love Kumar प्रत्यर्थी की ओर से/Assessee By None सुनवाई की तारीख / Date Of Hearing : 22.6.2016 घोषणा की तारीख /Date Of Pronouncement: 24 .6.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Is An Appeal Filed By The Revenue Challenging The Order Dated 29.10.2013 Passed By Ld.Cit(A)-41, Mumbai, For Assessment Year 2008-09 By Which The Revenue Is Challenging The Deletion Of Penalty Levied By The Ao. 2. None Appeared On Behalf Of The Assessee Despite Service Of Notice To The Assessee. However, A Letter Dated 21.6.2016 Has Been Filed On Behalf Of The Assessee Seeking Adjournment On The Ground That The Person Who Is Handling The Case Is Out Of Station. In The Earlier Occasion Vide Letter Dated 30.6.2015

Section 143(3)Section 153CSection 271Section 271(1)Section 271(1)(c)Section 69C