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)

Vinod K Faria, Mumbai vs. DCIT (OSD) -II Cen RG 7, Mumbai

The appeal stands partly allowed

ITA 3798/MUM/2013[2003-04]Status: DisposedITAT Mumbai01 Sept 2021AY 2003-04

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.3798/Mum/2013 (धििाारण वर्ा / Assessment Year: 2003-04) & 2. आयकरअपील िं./ I.T.A. No.3799/Mum/2013 (धििाारण वर्ा / Assessment Year: 2004-05) & 3. आयकरअपील िं./ I.T.A. No.3800/Mum/2013 (धििाारण वर्ा / Assessment Year: 2005-06) & 4. आयकरअपील िं./ I.T.A. No.3801/Mum/2013 (धििाारण वर्ा / Assessment Year: 2006-07) & 5. आयकरअपील िं./ I.T.A. No.1475/Mum/2016 (धििाारण वर्ा / Assessment Year: 2004-05) & 6. आयकरअपील िं./ I.T.A. No.1476/Mum/2016 (धििाारण वर्ा / Assessment Year: 2005-06) & 7. आयकरअपील िं./ I.T.A. No.1477/Mum/2016 (धििाारण वर्ा / Assessment Year: 2006-07) Shri Vinod K. Faria Dcit (Osd-Ii), Central Range-7 बिाम/ Flat No. 3, Fairy Manor, 13, Room No. 413, Aayakar Bhavan, Gunbow Street, Fort Mumbai-400 020 Vs. Mumbai-400 706 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaapf-1045-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Hiral Sejpal- Ld. Ar Revenue By : Shri H. N. Singh– Ld. Cit-Dr

For Appellant: Shri Hiral Sejpal- Ld. ARFor Respondent: Shri H. N. Singh– Ld. CIT-DR
Section 143(2)Section 153ASection 69ASection 69C

Ashiana Family Trust, Mumbai vs. Assistant Commissioner of Income Tax 27(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 5459/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Aug 2021AY 2012-13

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 5459/Mum/2019 (ननधाायण वषा / Assessment Year 2012-13) Ashiana Family Trust The Asst. Commissioner Of 13 Vasant Vihar Dr. Cg Road, Income Tax, Circle 27(1) 4Th Floor, Tower No.6, Vashi Chembur, Mumbai फनाभ/ Railway Station Complex Vs. Vashi, Navi Mumbai-400 703 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aabta6326J अऩीराथी की ओय से/ Appellant By : Dr. P Daniel, Ar प्रत्मथी की ओय से/ Respondent By : Shri Brajendra Kumar, Dr सुनवाई की तायीख / Date Of Hearing: 24.06.2021 घोषणा की तायीख / Date Of Pronouncement: 31.08.2021 आदेश / O R D E R भहावीय ससिंह, उऩाध्मऺ के द्वाया / Per Mahavir Singh, Vp: This Appeal Of Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)]-24, Mumbai, [In Short Cit(A)], In Appeal No. Cit(A)-24/Acit-27(1)/It-588/45/2018-19 Dated 14.06.2019. The Assessment Was Framed By The Dy. Commissioner Of Income Tax, Ward 17(2), Mumbai (In Short Dcit/ Ao) For The A.Y. 2012-13 Vide Order Dated 13.11.2014 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’). The Penalty Was Levied By Asst. Commissioner Of Income Tax, Circle 27(1), Mumbai Under Section 271(1)(C) Of The Act Vide Order Dated 28.05.2015. Ashiana Family Trust; Ay 12-13 The First Issue In This Appeal Of Assessee Is Against The Order Of 2. Cit(A) Confirming The Levy Of Penalty By The Assessing Officer Under Section 271(1)(C) Of The Act, Even Though There Is Defect In The Notice Issued Under Section 274 Read With Section 271(1)(C) Of The Act. For This, Assessee Has Raised The Following Ground No.1: -

For Appellant: Dr. P Daniel, ARFor Respondent: Shri Brajendra Kumar, DR
Section 143(3)Section 271(1)(c)Section 274