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)

Navneet Kr. Kedia, Purnia vs. ITO, Ward-3(1), Purnia

Appeal is allowed

ITA 349/PAT/2018[2006-07]Status: DisposedITAT Patna17 Sept 2020AY 2006-07

Bench: Shri S.S.Godara & Dr.A.L. Sainiassessment Year :2006-07 Navneet Kumar Kedia Income Tax Officer बनाम S/O Mohan Kumar Kedia Ward-3(1), Purnia Prop. M/S Kedia Trading V/S. Co. Gulabbagh, Purnia [Pan No.Aejpk 1399 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Alok Kumar Shahi, Advocate अपीलाथ" क" ओर से/By Appellant Shri Ajay Kumar, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 17-09-2020 सुनवाई क" तार"ख/Date Of Hearing 17-09-2020 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Bench:- This Assessee’S Appeal For Assessment Year 2006-07 Arises Against The Commissioner Of Income Tax (Appeals)-Bhagalpur’S Order Dated 31.10.2013 Involving Penalty Proceedings U/S 271(1)(C) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. For The Reasons Stated In The Assessee’S Identical Condonation Petition For Delay Of 197 Days’ On Account Of Compilation Of Necessary Records Etc., We Hold That The Same Is Neither Intentional Nor Deliberate But On Account Of Circumstances Beyond His Control. The Same Stands Condoned. The Case Is Now Taken Up For Adjudication On Merits. 3. The Assessee’S Identical Sole Substantive Grievance Raised In This Instant Appeal Challenges Correctness Of Both The Lower Authorities Action

Section 271(1)(c)

Becton Dickinson India Pvt. Ltd., Gurgaon vs. Addl. CIT, Special Range- 2, New Delhi

ITA 9065/DEL/2019[2003-04]Status: DisposedITAT Delhi17 Sept 2020AY 2003-04

Bench: Ms. Sushma Chowla, Vp & Shri R.K. Panda, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita No. 9065/Del/2019 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2003-04 िनधा"रण वष" िनधा"रण वष" Becton Dickinson India Pvt. Ltd. 6Th Floor, Signature Tower-B, South City I, Gurgaon, Haryana-122001 .............अपीलाथ"/Appellant Pan-Aaacb2656A Vs The Acit, Special Range-2, C.R. Building, …………. ""यथ" / Respondent New Delhi-110002 Corrigendum Per Sushma Chowla, Vp : It Has Come To Our Notice That In Tribunal’S Order Dated 04.09.2020 Passed In Ita No.9065/Del/2019 For The Assessment Year 2003-04, In Para-1 Some Typographical Mistakes Have Been Crept In, Hence, We Are Rectifying The Same As Under:- “The Present Appeal Filed By Assessee Is Against Order Of Commissioner Of Income Tax (Appeals)-2, New Delhi Dated 25.09.2019 Relating To Assessment Year 2003-04 Against The Order Passed Under Section 271(1)(C) Of The Income-Tax Act, 1961 (In Short ‘The Act’).” 2. Rest Of The Contents Of The Tribunal’S Order Dated 04.09.2020 Will Remain Unchanged. (R.K. Panda) (Sushma Chowla) लेखा सद"य/उपा"य" उपा"य" /उपा"य" उपा"य" "द"ली "द"ली "द"ली / "दनांक Dated : 17Th September, 2020 "द"ली लेखा सद"य लेखा सद"य लेखा सद"य Shekhar, Sr. P.S.

Section 271(1)(c)