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)

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Centeral Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 439/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Mar 2025AY 2016-17

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani Flat No. 2101, Moraj Casa Grande, Plot No. 57, Sector 17, Koperkhairne, Maharashtra-400709 V/S. बनाम Ito Central Circle 5(2) Room No. 427, 4Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Central Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 438/MUM/2025[2013-14]Status: DisposedITAT Mumbai28 Mar 2025AY 2013-14

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani Flat No. 2101, Moraj Casa Grande, Plot No. 57, Sector 17, Koperkhairne, Maharashtra-400709 V/S. बनाम Ito Central Circle 5(2) Room No. 427, 4Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Centeral Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 436/MUM/2025[2011-12]Status: DisposedITAT Mumbai28 Mar 2025AY 2011-12

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani V/S. Ito Central Circle 5(2) Flat No. 2101, Moraj Casa Room No. 427, 4Th Floor, Grande, Plot No. 57, Sector Kautilya Bhavan, Bandra 17, Koperkhairne, Kurla Complex, Bandra Maharashtra-400709 East, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275

Mohan Thakurdas Gurnani, Navi Mumbai vs. ITO Central Circle 5(2), Mumbai

In the result, all the five appeals of the assessee are partly allowed

ITA 435/MUM/2025[2010-11]Status: DisposedITAT Mumbai28 Mar 2025AY 2010-11

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 435/Mum/2025 (निर्धारण वर्ष / Assessment Year :2010-11) आयकर अपील सं./Ita No. 436/Mum/2025 (निर्धारण वर्ष / Assessment Year :2011-12) आयकर अपील सं./Ita No. 437/Mum/2025 (निर्धारण वर्ष / Assessment Year :2012-13) आयकर अपील सं./Ita No. 438/Mum/2025 (निर्धारण वर्ष / Assessment Year :2013-14) आयकर अपील सं./Ita No. 439/Mum/2025 (निर्धारण वर्ष / Assessment Year :2016-17) Mohan Thakurdas Gurnani V/S. Ito Central Circle 5(2) Flat No. 2101, Moraj Casa Room No. 427, 4Th Floor, Grande, Plot No. 57, Sector Kautilya Bhavan, Bandra 17, Koperkhairne, Kurla Complex, Bandra Maharashtra-400709 East, Maharashtra-400051 बनाम स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacpg8827D Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri R. R. Makwana सुनवाई की तारीख / Date Of Hearing 12.03.2025 घोषणा की तारीख/Date Of Pronouncement 28.03.2025 आदेश / Order Page 2

For Appellant: NoneFor Respondent: Shri R. R. Makwana
Section 143(3)Section 153ASection 250Section 271(1)(c)Section 275