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)

Praphull Kaluram Shivale, Pune vs. Assistant Commissioner of Income-Tax, Circle - 12, Pune

ITA 490/PUN/2019[2015-16]Status: DisposedITAT Pune26 Aug 2022AY 2015-16

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकरअपीलसं. / Ita No. 490/Pun/2019 करिनधा"रणवष"/ Assessment Year :2015-16 Shri Praphull Kaluram Shivale, 234, Balu Shetpabal Road, Vadhu Budruk, Shirur,Pune – 412216 Pan :Bfqps4176B . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Asstt. Commissioner Of Income Tax, Circle – 12, Pune . . . . . . . ""थ" / Respondent "ारा / Appearances Assessee By : Shri B. C. Malakar Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing :16/08/2022 घोषणा की तारीख / Date Of Pronouncement :26/08/2022 आदेश / Order Per G.D. Padmahshali, Am; The Present Appeal Of The Appellant Assessee Is Challenged Against The Order Of Commissioner Of Income Tax (Appeals)-5, Pune [For Short “Cit(A)”] Dt. 14/02/2019 Passed U/S 250 Of The Income-Tax Act,1961 [For Short “The Act”] Which In Turn Dove Out Of Order Of Penalty [For Short “Po”] Of Asstt. Commission Of Income Tax, Circle-12 Pune [For Short “Ao”] Dt.28/06/2018 U/S 271(1)(C) Of The Act For The Assessment Year [For Short “Ay”] 2015-16. Itat-Pune Page 1 Of 14

For Appellant: Shri B. C. MalakarFor Respondent: Shri M. G. Jasnani
Section 133ASection 143(2)Section 143(3)Section 250Section 271(1)(c)Section 274Section 43C

Deputy Commissioner of Income-Tax, Circle - 1(2), Pune vs. Fiat India Automobiles Ltd, Pune

ITA 2296/PUN/2017[2010-11]Status: DisposedITAT Pune26 Aug 2022AY 2010-11

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No. 2295 & 2296/Pun/2017 करनििाारण वषा/ Assessment Year : 2009-10 & 2010-11 Dy. Commissioner Of Income Tax, . . . . . . . अऩीऱाथी / Appellant Circle-1(2), Pune. बनाम / V/S. Fiat India Automobiles Limited, B-19A, Ranjangaon Midc, Shirur, Pune. . . . . . . . प्रत्यथी / Respondent Pan : Aaacf1716D द्वारा / Appearances Assessee By : Shri Percy Pardiwalla Revenue By : Shri Prashant Gadekar सुनवाई की तारीख / Date Of Conclusive Hearing : 26/08/2022 घोषणा की तारीख / Date Of Pronouncement : 26/08/2022 आदेश / Order Per G. D. Padmahshali, Am; Present Appeals Of The Revenue Are Assailed Against Separate Orders Of Commissioner Of Income Tax (Appeals)- 13, Pune [For Short “Cit(A)”] Dt. 27/07/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Sprung Out Of Orders Of Penalty [For Short “Po”] Of Dy. Commissioner Of Income Tax Circle-1(2), Pune [For Short “Ao”] Dt. 29/03/2017 Passed U/S 271(1)(C) Of The Act For Assessment Year [For Short “Ay”] 2009-10 & 2010-11. Itat-Pune Page 1 Of 5

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Prashant Gadekar
Section 250Section 271(1)(c)Section 274Section 92C

Deputy Commissioner of Income-Tax, Circle - 1(2), Pune vs. Fiat India Automobiles Ltd, Pune

ITA 2295/PUN/2017[2009-10]Status: DisposedITAT Pune26 Aug 2022AY 2009-10

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No. 2295 & 2296/Pun/2017 करनििाारण वषा/ Assessment Year : 2009-10 & 2010-11 Dy. Commissioner Of Income Tax, . . . . . . . अऩीऱाथी / Appellant Circle-1(2), Pune. बनाम / V/S. Fiat India Automobiles Limited, B-19A, Ranjangaon Midc, Shirur, Pune. . . . . . . . प्रत्यथी / Respondent Pan : Aaacf1716D द्वारा / Appearances Assessee By : Shri Percy Pardiwalla Revenue By : Shri Prashant Gadekar सुनवाई की तारीख / Date Of Conclusive Hearing : 26/08/2022 घोषणा की तारीख / Date Of Pronouncement : 26/08/2022 आदेश / Order Per G. D. Padmahshali, Am; Present Appeals Of The Revenue Are Assailed Against Separate Orders Of Commissioner Of Income Tax (Appeals)- 13, Pune [For Short “Cit(A)”] Dt. 27/07/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Sprung Out Of Orders Of Penalty [For Short “Po”] Of Dy. Commissioner Of Income Tax Circle-1(2), Pune [For Short “Ao”] Dt. 29/03/2017 Passed U/S 271(1)(C) Of The Act For Assessment Year [For Short “Ay”] 2009-10 & 2010-11. Itat-Pune Page 1 Of 5

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Prashant Gadekar
Section 250Section 271(1)(c)Section 274Section 92C

Ness Technologies (India) P. Ltd., Navi Mumbai vs. The Addl/Jt/Asstt, /ITO, Nationa E-Assessment Centre, Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1084/MUM/2021[2016-17]Status: DisposedITAT Mumbai25 Aug 2022AY 2016-17

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1084/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2016-17) Ness Digital Engineering बिधम/ The (India) Pvt. Ltd. Addl/Jt./Dy./Acit/Ito, Vs. (Formerly Known As Ness National E-Assessment Technologies (India) Pvt. Centre, Delhi. Ltd. Unit No. 201, 2Nd Office Floor, Building No. 5 & 6, Mindspace Sez, Thane Belapur Road, Airoli, Navi Mumbai-400708. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca9649L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Devendra Jain Revenue By: Shri Samual Pitta (Dr) सुनवाई की तारीख / Date Of Hearing: 03/08/2022 घोषणा की तारीख /Date Of Pronouncement: 25/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order By The Assessing Officer (Ao)/(National E- Assessment Central. Delhi) Dated 19.04.2021 For The Assessment Year 2016-17 Passed U/S 143(3) R.W.S. 144C(13) Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That The Sole Issue (Even Though The Assessee Has Raised Ground Nos. 1 To 8) Is Against The Action Of The Ao/Drp In Confirming The Transfer Pricing Adjustment (Tpa) Of Rs.73,69,403/- In Relation To International Transactions Of Reimbursement Of Expenses Received By The Assessee Company From Its Associate Enterprises (Ae).

For Appellant: Shri Devendra JainFor Respondent: Shri Samual Pitta (DR)
Section 115JSection 143(3)Section 144BSection 92C