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)

Raytheon Ebasco Overseas Ltd, Bangalore vs. DDIT (It) 2(1), Mumbai

In the result, the assessee’s appeal is allowed

ITA 2609/MUM/2013[1998-99]Status: DisposedITAT Mumbai20 May 2016AY 1998-99

Bench: Shri Sanjay Arora, Am & Shri Ramlal Negi, Jm आयकर अपील सं./I.T.A. No. 2609/Mum/2013 ("नधा"रण वष" / Assessment Year: 1998-99) Raytheon Ebasco Overseas Ltd. Dy. Dit (It)-2(1), 1St Floor, Room No. 120, Scindia C/O. Pricewaterhouse Coopers Private बनाम/ Limited, 6Th Floor, Tower D, House, Ballard Estate, Nariman Vs. The Millenia, 1 & 2 Murphy Road, Point, Mumbai-400 038 Ulsoor, Bangalore-560 008 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafcr 0222 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dhanesh Bafna ""यथ" क" ओर से/Respondent By : Shri Jahir Chauhan सुनवाई क" तार"ख / : 02.5.2016 Date Of Hearing : 20.5.2016 Date Of Order आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Contesting The Confirmation Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) By The Commissioner Of Income Tax (Appeals)-11, Mumbai (‘Cit(A)’ For Short) In The Assessee’S Case For The Assessment Year (A.Y.) 1998-99 Vide Order Dated 28.2.2013. 2. At The Very Outset, It Was Submitted By The Ld. Authorized Representative (Ar), The Assessee’S Counsel, Shri Dinesh Bafna, That The Matter Stands Since Settled In The Assessee’S Favour In-As-Much As The Tribunal Has, Accepting The Assessee’S Case That The Impugned Receipt, I.E., Against The Services Rendered, Is Not A Fees For Included Services (Fis) As Per The Provisions Of Article 12 Of Double Taxation Avoidance

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Jahir Chauhan
Section 271(1)(c)

DCIT Cir 3(1), Mumbai vs. All India Association of Industries, Mumbai

In the result, the Revenue’s appeal is allowed on the afore-said terms

ITA 6368/MUM/2011[2003-04]Status: DisposedITAT Mumbai20 May 2016AY 2003-04

Bench: Shri Sanjay Arora, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No. 6368/Mum/2011 ("नधा"रण वष" / Assessment Year: 2003-04) Dy. Cit, Circle 3(1), All India Association Of Industries बनाम/ Room No. 607, Aayakar Bhavan, New Excelsior Building, 6Th Floor, A.K. Nayak Marg, Fort, Mumbai-400 020 Vs. Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaca 8822 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri R. P. Rastogi ""यथ" क" ओर से/Respondent By : Shri H. S. Parikh सुनवाई क" तार"ख / : 04.5.2016 Date Of Hearing Date Of Order : 20.5.2016 आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Revenue Agitating The Cancellation Of The Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter), Levied In The Sum Of Rs.10,14,650/- By The Assessing Officer (A.O.) Vide His Order Dated 30.3.2009 For The Assessment Year (A.Y.) 2003-04, By The Commissioner Of Income Tax (Appeals)-7, Mumbai (‘Cit(A)’ For Short) Per His Order Dated 30.5.2011. 2.1 The Revenue’S Appeal Raises In Effect Three Grounds. While The First Two Grounds Relate To The Issue On Merits, The Third Ground, Raised By Way Of An Additional Ground Subsequently (Vide Letter Dated 23.11.2012), Raises A Legal Issue, I.E., With Regard To The Time Limitation. The Issue Being Legal, With The Relevant Facts On Record, The Said Ground Was Accordingly Admitted. This, In Fact, We Observe To Be The Only

For Appellant: Shri R. P. RastogiFor Respondent: Shri H. S. Parikh
Section 246Section 246ASection 250Section 253Section 271(1)(c)Section 275(1)Section 275(1)(a)

DCIT 8(1), Mumbai vs. Alka India Ltd, Mumbai

In the result, the Revenue’s appeal is dismissed as not maintainable

ITA 6696/MUM/2013[2009-10]Status: DisposedITAT Mumbai18 May 2016AY 2009-10

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 6696/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Dy. Cit, Range-8(1), Alka India Ltd. बनाम/ Room No. 260-A, 2Nd Floor, E-211, Crystal Plaza, Aayakar Bhavan, M. K. Road, Opp. Infinity Mall, New Link Road, Vs. Mumbai-400 020 Andheri (W), Mumbai-400 053 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabca 6702 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Mohd. Javed ""यथ" क" ओर से/Respondent By : Shri Narayan Swami सुनवाई क" तार"ख / : 18.05.2016 Date Of Hearing घोषणा क" तार"ख / : 18.05.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Revenue Directed Against The Order By The Commissioner Of Income Tax (Appeals)-16, Mumbai (‘Cit(A)’ For Short) Dated 13.8.2013, Contesting The Levy Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2009-10 Vide Order Dated 28.06.2012. 2. At The Very Outset, It Was Submitted By The Ld. Authorized Representative (Ar), The Assessee’S Counsel, Shri Narayan Swami (Adducing A Working Of The Tax Impact Of The Instant Appeal, Showing The Same At Rs.8,52,862/-) That The Tax Effect Of The Revenue’S Appeal Is Below Rs.10 Lacs & Which Is Therefore Not Maintainable U/S. 268A Of The Act In View Of The Recent Instruction Issued By The Board (Instruction No.

For Appellant: Shri Mohd. JavedFor Respondent: Shri Narayan Swami
Section 268ASection 271(1)(c)