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)

ITO 32(1)(1), Mumbai vs. M/S Abhay Automotive Company, Mumbai

In the result, the appeals filed by the revenue is hereby dismissed

ITA 780/MUM/2020[2009-10]Status: DisposedITAT Mumbai27 Oct 2021AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 780/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-32(1)(1) बिधम/ M/S. Abhay Automotive Room No.703, 7Th Floor, Company Vs. Kautilya Bhavan, Bandra B/402, Sumer Nagar Building Kurla Complex, Bandra (E), No.3, Sv Road, Borivali East, Mumbai-400051. Mumbai-400092. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aajfa3745K (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Brajendra Kumar (Dr) Assessee By: Shri Kartik Katmutia (Ar) सुनवाई की तारीख / Date Of Hearing: 11/08/2021 घोषणा की तारीख /Date Of Pronouncement: 27/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 29.11.2019 Passed By The Commissioner Of Income Tax (Appeals)-44, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2009-10 In Which The Penalty Levied By Ao Has Been Ordered To Be Deleted. 2. The Revenue Has Raised The Following Grounds: - “1. Grounds Of Appeal, On The & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Penalty Levied By The Ao U/S 271(1)(C) Of The Income Tax Act 1961, Of Rs. 1,81,613/- Without Appreciating The Facts That The Assessing Officer Has

For Appellant: Shri Kartik Katmutia (AR)For Respondent: Shri Brajendra Kumar (DR)
Section 143(1)Section 143(3)Section 148Section 271Section 271(1)(c)Section 69C

Firmenicharomatics Production (India Pvt Ltd. [Successor to Firmenich Aromatics (India) Pvt Ltd., Mumbai vs. Asst CIT 9 (3)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 7844/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Oct 2021AY 2015-16

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7844/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Firemenich Aromatics Acit – 9(3)(1), R. No. 215, 2Nd Floor, Production (India) Pvt. Ltd. (Successor To Firemenich Aaykar Bhavan बिाम/ Aromatics (India) Pvt. Ltd.) Maharshi Karve Road, Vs. 9Th Floor, Plot No. 4, Survey No. 20, Marine Lines Midc, Behind Majas Bus Depot, Mumbai-400 020 Jogeshwari East, Mumbai-60. स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No.Aabcf-1120-G/Aaacf-1621-M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Ms. Hirali Desai & Shri Kiresh Shivkar – Ld. Ars Revenue By : Shri Sunil Deshpande– Ld. Sr.Dr सुनवाई की तारीख/ : 21/09/2021 Date Of Hearing घोषणा की तारीख / : 26/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1 Aforesaid Appeal By Assessee For Assessment Year 2015-16 Arises Out Of Final Assessment Order Passed By Ld. Ao U/S 143(3) R.W.S. 144C(13) On 25/10/2019 Pursuant To The Directions Of Ld. Dispute Resolution Panel-1, Wz, Mumbai (Drp) U/S 144C(5) Dated 22/08/2019. The Grounds Raised By The Assessee Read As Under: -

For Appellant: Ms. Hirali Desai & Shri KireshFor Respondent: Shri Sunil Deshpande– Ld. Sr.DR
Section 143(3)Section 144C(5)