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)

Suchitra Shashikant Khavare, Hatkanangle, Kolhapur vs. Income Tax Officer, Ichalkaranji

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1426/PUN/2024[AY 2013-14]Status: DisposedITAT Pune20 Dec 2024

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1426/Pun/2024 िनधा"रण वष" / Assessment Year : 2013-14 Suchitra Shashikant Khavare, V The Income Tax Officer, At Post Shiroli Pulachi S Ichalkaranji. Htkanangle, Konhapur – 416122. Pan: Aowpk8959A Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Shri Rajesh Gawalil – Addl.Cit(Dr) Date Of Hearing 17/12/2024 Date Of Pronouncement 20/12/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] U/Sec.250 Of The Income Tax Act, 1961; Dated 17.05.2024 For The A.Y.2013-14. The Assessee Has Raised The Following Grounds Of Appeal : “1. On Facts & Circumstances Of The Case & In Law The Cit(A), Nfac Erred In, Not Condoning The Delay In Filing The Appeal & Thereby Confirming The Penalty Levied U/S 271(1)(C) On The Addition Made By The Ao Of Rs.15,00,000/- U/S 69 Representing Investment In Immovable Property.” Submission Of Ld.Ar : 2. The Ld.Ar For The Assessee Submitted That This Is An Appeal Against Penalty Under Section 271(1)(C) Of The Act. The Quantum Addition Has Been Set-Aside By Itat To Ld.Cit(A) Vide Its Order In Ita No.1410/Pun/2024 For A.Y. 2013-14. Submission Of Ld.Dr : 3. Ld.Dr For The Revenue Submitted That Penalty May Also Be Set-Aside To The Ld.Cit(A).

Section 250Section 271(1)(c)Section 69

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1, Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2739/CHNY/2024[2013-14]Status: DisposedITAT Chennai20 Dec 2024AY 2013-14

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1., Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2738/CHNY/2024[2012-13]Status: DisposedITAT Chennai20 Dec 2024AY 2012-13

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1, Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2737/CHNY/2024[2011-12]Status: DisposedITAT Chennai20 Dec 2024AY 2011-12

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1, Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2736/CHNY/2024[2010-11]Status: DisposedITAT Chennai20 Dec 2024AY 2010-11

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1, Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2735/CHNY/2024[2009-10]Status: DisposedITAT Chennai20 Dec 2024AY 2009-10

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)

Ramasamy Jagadishkumar, Coimbatore vs. ACIT, Central Circle-1, Coimbatore

In the result, the appeals of the assessee are decided as under:-

ITA 2734/CHNY/2024[2007-08]Status: DisposedITAT Chennai20 Dec 2024AY 2007-08

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.2734/Chny/2024, निर्धारण वर्ा /Assessment Year-2007-8 आयकर अपील सं./Ita No.2735/Chny/2024, निर्धारण वर्ा /Assessment Year-2009-10 आयकर अपील सं./Ita No.2736/Chny/2024, निर्धारण वर्ा /Assessment Year-2010-11 आयकर अपील सं./Ita No.2737/Chny/2024, निर्धारण वर्ा /Assessment Year-2011-12 आयकर अपील सं./Ita No.2738/Chny/2024, निर्धारण वर्ा /Assessment Year-2012-13 आयकर अपील सं./Ita No.2739/Chny/2024, निर्धारण वर्ा /Assessment Year-2013-14 Ramasamy Jagadishkumar, Asst. Commissioner Of Income Old No.5, New No.41, Vs. Tax, Post Office Road, Central Circle-1, Krishnasamy Nagar, Coimbatore Coimbatore-641045 [Pan: Acapj0483C] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri S.Sridhar, Advocate अपीलधर्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.V.Aswathy, Jcit : 17.12.2024 सुिवधई की तधरीख/Date Of Hearing घोर्णध की तधरीख /Date Of Pronouncement : 20.12.2024

For Respondent: Ms.V.Aswathy, JCIT
Section 1Section 144Section 147Section 271(1)