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)

Hemant Kumar Godara, Mumbai vs. Jt CIT (OSD) 15(1), Mumbai

In the result, both the appeals are treated as allowed for statistical purposes

ITA 3458/MUM/2014[2005-06]Status: DisposedITAT Mumbai03 Feb 2016AY 2005-06

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.3457/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2005-06) Shri Hemant Kumar Godara, बनाम/ Jt.Commissioner Of Income Tax Mohanlal Jain & Co, (Osd) 15(1), Mumbai. Vs. Chartered Accounts, Office No.10, Chartered House Ground Floor, Dr C H Street Marine Lines, Mumbai-400002 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.3458/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2005-06) बनाम/ Shri Hemant Kumar Godara, Jt.Commissioner Of Income Tax Mohanlal Jain & Co, (Osd) 15(1), Mumbai. Vs. Chartered Accounts, Office No.10, Chartered House Ground Floor, Dr C H Street Marine Lines, Mumbai-400002 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./Pan. :Aeepg4083M अऩीरधथी ओय से / Appellant By Shri Vijay Kothari प्रत्मथी की ओय से/Respondent By Shri Abhishek Sharma सुनवधई की तधयीख / Date Of Hearing : 18.1.2016 घोषणध की तधयीख /Date Of Pronouncement: 03. 2.2016 आदेश / O R D E R Per B R Baskaran, Am: Both The Appeals Filed By The Assessee Are Directed Against The Orders Passed By The Ld. Cit(A)-26, Mumbai & They Relate To The Assessment Year 2005-06. 2 3 45 7 / Mum / 2 0 14 A N D 3 45 8 / M/ 2 01 4

Hemant Kumar Godara, Mumbai vs. Jt CIT (OSD) 15(1), Mumbai

In the result, both the appeals are treated as allowed for statistical purposes

ITA 3457/MUM/2014[2005-06]Status: DisposedITAT Mumbai03 Feb 2016AY 2005-06

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.3457/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2005-06) Shri Hemant Kumar Godara, बनाम/ Jt.Commissioner Of Income Tax Mohanlal Jain & Co, (Osd) 15(1), Mumbai. Vs. Chartered Accounts, Office No.10, Chartered House Ground Floor, Dr C H Street Marine Lines, Mumbai-400002 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.3458/Mum/ 2014 (ननधधायण वषा / Assessment Year: 2005-06) बनाम/ Shri Hemant Kumar Godara, Jt.Commissioner Of Income Tax Mohanlal Jain & Co, (Osd) 15(1), Mumbai. Vs. Chartered Accounts, Office No.10, Chartered House Ground Floor, Dr C H Street Marine Lines, Mumbai-400002 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./Pan. :Aeepg4083M अऩीरधथी ओय से / Appellant By Shri Vijay Kothari प्रत्मथी की ओय से/Respondent By Shri Abhishek Sharma सुनवधई की तधयीख / Date Of Hearing : 18.1.2016 घोषणध की तधयीख /Date Of Pronouncement: 03. 2.2016 आदेश / O R D E R Per B R Baskaran, Am: Both The Appeals Filed By The Assessee Are Directed Against The Orders Passed By The Ld. Cit(A)-26, Mumbai & They Relate To The Assessment Year 2005-06. 2 3 45 7 / Mum / 2 0 14 A N D 3 45 8 / M/ 2 01 4

DCIT-2(2), Mumbai vs. N.W. Exports Limited, Mumbai

In the result, all appeal of the revenue is dismissed

ITA 4456/MUM/2013[2004-05]Status: DisposedITAT Mumbai03 Feb 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita No.4456/Mum/2013 (नििाारण वषा / Assessment Year :2004-2005) Dcit-2(2), Mumbai-20 Vs. N.W.Exports Limited, Neville House, Currimbhoy Road, Ballard Estate, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacn 2021 P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Sumit Kumar ननधाारयती की ओर से /Assessee By : Shri Yogesh A.Thar सुनवाई की तायीख / Date Of Hearing : 18/11/2015 घोषणा की तायीख/Date Of Pronouncement 03/02/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A)-5, Mumbai, Dated 14-02-2013, For The Assessment Year 2004-2005, In The Matter Of Imposition Of Penalty U/S.271(1)(C) Of The Act. 2. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is A Company Engaged In The Business Of Trading & Exports Of Textile Goods. The Assessee Filed Its Return Of Income Declaring Total Income At Nil. The Ao Asked The Assessee To Furnish Various Details. Being Not Convinced With The Explanation Of Assessee, The Ao Made Addition Of Rs.40 Lakhs Towards Services Charges Received By The Assessee As Unexplained Cash Credit U/S.68 Of The Act & Levied Penalty On The Same. In Appeal, The Cit(A) Deleted The Penalty After Having Following Observation :- 3.3 The Facts Of The Case Have Been Considered: • The Appellant Has Stated That The Figure Of Net Profit After Tax Amounting To Rs.1,38,18,629/- As Per P&L A/C Includes The Figure Of Rs. 40 Lacs Under The Head "Other Income". The Ao Has Again Added Back The Said Figure Of Rs. 40 Lacs As Unexplained Cash Credit U/S 68. • No Penalty Can Be Levied In The Event Of Change Of Head By The Assessing Authority Acit V/S Niraj Birla Mumbai Tribunal Ita No 3259/97 Ay. 92-93 Order Dated 09.07.2003/Krishna N. Bhojwani

For Appellant: Shri Yogesh A.TharFor Respondent: Shri Sumit Kumar
Section 271(1)(c)Section 68