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 28(3)(4), Mumbai vs. Vipul P Shah, Mumbai

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

ITA 4437/MUM/2019[2010-11]Status: DisposedITAT Mumbai09 Feb 2021AY 2010-11

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं/ I.T.A. No.4437/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Ito-28(3)(4) बिधम/ Shri Vipul P. Shah Room No.320, 3Rd Floor, 6Th Shop No. A-1, Industrial Vs. Tower, Vashi Railway House, Sector-21, Turbhe Station Complex Vashi, Navi Navi Mumbai-400705. Mumbai-4000703. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacps5220L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Ms. Usha Gaikwad (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 17/12/2020 घोषणा की तारीख /Date Of Pronouncement: 09/02/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 30.04.2019 Passed By The Commissioner Of Income Tax (Appeals) -26, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010- 11 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted. 2. The Revenue Has Raised The Following Grounds: - " (1) Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Correct In Deleting The Penalty Of Rs.62,802/- Levied U/S 271(1)(C) Of The Act As The Penalty Was Levied On Quantum Additions Made On Account Of Bogus Purchases, A.Y.2010-11 Without Appreciating That The Onus Was On The Assessee To Establish The Genuineness Of Such Purchases By Producing Such Parties Before The Assessing Officer & The Assessee Failed To Discharge His Onus"?

For Appellant: NoneFor Respondent: Ms. Usha Gaikwad (DR)
Section 271(1)(c)

Yatish Impex P.Ltd, Mumbai vs. ITO 9(3)(4), Mumbai

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

ITA 4251/MUM/2012[2002-03]Status: DisposedITAT Mumbai09 Feb 2021AY 2002-03

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4251/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2002-03) Yatish Impex P. Ltd. बिधम/ Ito-9(3)(4) 215 Hemlok Apartment 87, Mumbai. Vs. Kilachand Street, S. V. Rd, Kandivali (W), Mumbai-67. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacy1225C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Shri T. S. Khalsa (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/12/2020 घोषणा की तारीख /Date Of Pronouncement: 09/02/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 18.06.2018 Passed By The Commissioner Of Income Tax (Appeals)-37, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2011-12 Wherein The Penalty Levied By The Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: - That The Ld. Cit(A) Confirmed The Penalty 271(1)(C) Of The “1. Act Rs.30,00,000/- Is Quite Illegal. 2. That The Ld. Cit(A) Dismissed The Appeal Without Considering The Proper Facts Of The Case.

For Appellant: NoneFor Respondent: Shri T. S. Khalsa (SR. AR)
Section 133ASection 144Section 148