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)

Shreemati Manisha Dubey, Raipur vs. Income Tax Officer, Ward-4(3), Raipur

The appeal of the appellant is dismissed as withdrawn

ITA 126/RPR/2019[2014-15]Status: DisposedITAT Raipur20 Apr 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita No. : 126/Rpr/2019 धििाारण वर्ा / Assessment Year : 2014-2015 Smt Manisha Dubey Beside Sahu Saw Mull, Opp Mandi Gate, Pandri Tarai, Raipur (C.G.)-492001 Pan : Actpd 1233 H . . . . . . . . अपीलार्थी / Appellant बिाम / V/S Income Tax Officer-4(3), Raipur Central Revenue Building, Raipur (C.G.) . . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee By : Shri Nilesh Jain Revenue By : Shri G. N. Singh सुनवाई की तारीख / Date Of Conclusive Hearing : 20/04/2022 घोषणा की तारीख / Date Of Pronouncement : 20/04/2022 आदेश / Order Per Jamlappa D Battull, A.M; The Present Appeal Filed By The Appellant Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeal)-Ii, Raipur [For Short “Cit(A)”] Dt. 01/02/2019 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Ascended From The Order Of Income Tax Officer-4(3), Raipur [For Short “Ao”] Dt. 24/03/2017 Passed U/S 271(1)(C) Of The Act, For Assessment Year [For Short “Ay”] 2014-2015

For Appellant: Shri Nilesh JainFor Respondent: Shri G. N. Singh
Section 250Section 271(1)(c)

Sas Research and Development (India) Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 6, Pune

In the result, Ground No‟s

ITA 1959/PUN/2018[2014-15]Status: DisposedITAT Pune19 Apr 2022AY 2014-15

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviphysical Court Of Hearing आयकरअपीलसं. / Ita No.1959/Pun/2018 निर्ाारण वषा / Assessment Year : 2014-15 Sas Research & Development The Asst. Commissioner Of (India) Private Limited, Vs Income Tax, Circle-6, Pune. Level1, 2A & 3, Tower 5, Cybercity, Magarpatta City, Hadapsar, Pune – 411 0103 Pan: Aaecs 8099 L Appellant/ Assessee Respondent /Revenue Assessee By Shri Rajendra Agiwal– Ar Revenue By Shri Piyush Kumar Singh Yadav - Dr Date Of Hearing 11/04/2022 Date Of Pronouncement 19/04/2022 आदेश / Order Per Ss Viswanethra Ravi, Jm : This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Assistant Commissioner Of Income Tax, Circle-6, Pune Dated 31.10.2018 For The Assessment Year 2014-15. The Assessee Raised Following Grounds Of Appeal: “1. Inappropriate Transfer Pricing Adjustment Even Though The Pricing Of All International Transactions Of The Appellant Was At Arm’S Length Erred On The Facts & In Circumstances Of The Case & In Law By Making/Confirming Transfer Pricing Adjustment By Rejecting The Analysis Undertaken By The Appellant To Determine Arm‟S Length Price Of Its International Transactions Pertaining To Rendering Of Software Development Support, Consultancy & Training Services To The Aes. 2. Inappropriate Rejection Of The Transfer Pricing Documentation Appropriately Maintained By The Appellant Erred On The Facts & In Circumstances Of The Case & In Law By Inappropriately Rejecting The Transfer Pricing Documentation Appropriately Maintained By The Appellant & By Inappropriately Conducting A Fresh Search For Benchmarking The Appellant‟S International Transactions.