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)

Ramachandran A. Pothi, Mumbai vs. JCIT 24 (2), Mumbai

The appeal of the assessee is allowed

ITA 7268/MUM/2019[2009-10]Status: DisposedITAT Mumbai08 Oct 2021AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आमकय अऩीर िं./ Ita No. 7268/Mum/2019 (ननधाायण वर्ा / Assessment Year 2009-10) Shri Ramachandran A Pothi The Jt. Commissioner Of 513, Laxmi Plaza, Laxmi Income Tax, Circle 24(2) फनाभ/ 4 Th Industrial Estate Andheri West, Room No.504, Floor, Mumbai-400 053 Piramal Chambers, Lalbaug, Vs. Mumbai-400 012 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aacpp8620K अऩीराथी की ओय े/ Appellant By : Shri Rushabh Mehta, Ar प्रत्मथी की ओय े/ Respondent By : Shri Bharat Andhle, Sr. Ar ुनवाई की तायीख / Date Of Hearing: 02.08.2021 घोर्णा की तायीख / Date Of Pronouncement: 08.10.2021 आदेश / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-36, Mumbai [In Short Cit(A)], In Appeal No. Mumbai-36/11494/2016-17 Vide Dated 30.10.2019. The Assessment Was Framed By The Jt. Commissioner Of Income Tax, Circle 24(2), Mumbai (In Short Jcit/ Ao) For The A.Y. Shri Ramachandran A Pothi; Ay 09-10 2009-10 Vide Order Dated 29.11.2011 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’).

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Bharat Andhle, Sr. AR
Section 143(3)Section 154Section 271(1)(c)Section 68

M/S Lavino Kapur Cottons Pvt Ltd., Mumbai vs. DCIT 3 (2)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 6548/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Oct 2021AY 2013-14

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 6548/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2013-14) बिधम/ M/S. Lavino Kapur Cottons Dcit-3(2)(1) Pvt. Ltd. Aayakar Bhavan, M. K. Road, Vs. 121/122, Mittal Chambers, Churchgate, Mumbai-400020. Nariman Point, Mumbai- 400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacl0824C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Surinder Mehra Revenue By: Shri Brajendra Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 16/08/2021 घोषणा की तारीख /Date Of Pronouncement: 08/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 11.07.2019 Passed By The Commissioner Of Income Tax (Appeals)-08, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2013-14 In Which The Penalty Levied By Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: - “1.A) That The C.I.T.(Appeals) Has Erred In Confirming The Penalty Of Rs.3,89,137/- Imposed U/S 271(L)(C) By The Assessing Officer.

For Appellant: Shri Surinder MehraFor Respondent: Shri Brajendra Kumar (DR)
Section 115JSection 143(2)Section 271

Shri. Shantilal J Sanghavi, Mumbai vs. ITO 17(3)(3), Mumbai

The appeal stand allowed

ITA 1288/MUM/2020[2009-10]Status: DisposedITAT Mumbai05 Oct 2021AY 2009-10

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.1288/Mum/2020 (धििाारण वर्ा / Assessment Year: 2009-10) Shri Shantilal J. Sanghavi Ito – 17(3)(3) बिाम/ Shop No. 17, Basement 25C, R. No.111A, Aaykar Bhavan Sonarika Bldg, Nanubhai Desai Road M. K. Marg, Vs. C. P. Tank, Mumbai-400 004 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aqnps-6168-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Dhawal Shah– Ld. Ar Revenue By : Shri V. Vinod Kumar– Ld. Dr सुनवाई की तारीख/ : 05/10/2021 Date Of Hearing घोषणा की तारीख / : 05/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year [Ay] 2009-10 Arises Out Of The Order Of Ld. Commissioner Of Income-Tax (Appeals)-28, Mumbai [Cit(A)] Dated 08/07/2019 Which Has Confirmed The Penalty Of Rs.74,800/- U/S 271(1)(C) As Levied By Ld. Ao Vide Penalty Order Dated 21/03/2018. The Ld. Ar Submitted That Penalty Is Not Sustainable Since The Additions Are Estimated Additions. The Ld. Sr. Dr, On The Other Hand, Justified The Penalty On The Facts Of The Case.

For Appellant: Shri Dhawal Shah– Ld. ARFor Respondent: Shri V. Vinod Kumar– Ld. DR
Section 143(3)Section 271(1)(c)