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)

M/S. Society for Indian Automobile Manufacturers, New Delhi vs. ITO (Exemption), New Delhi

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 1284/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Apr 2020AY 2010-11

Bench: Ms. Sushma Chowla, V.P & Dr. B.R.R. Kumar, A.M. आयकर अपील सं. / Ita No. 1284/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. ............अपीलाथ"/Appellant Pan-Aaats4258A Vs The Ito (Exemption), …………. ""यथ" / Respondent Trust Ward-Ii, New Delhi. Vs आयकर अपील सं आयकर अपील सं. / Ita No. 2861/Del/2011 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2006-07 िनधा"रण वष" िनधा"रण वष" The Dcit(Exemption), Circle-2(1), Room No.2408, 24Th Floor, E-2 Block, Dr.S.P.Mukherjee Civic Centre, .............अपीलाथ"/Appellant New Delhi-110002. Vs M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. …………. ""यथ" / Respondent Pan-Aaats4258A अपीलाथ" क" ओर से / Appellant By: Sh. Gaurav Jain, Adv. & Sh. Kunal Kokhale, Adv. ""यथ" क" ओर से / Respondent By: Sh. Abhisek Kumar, Sr.Dr

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Abhisek Kumar, Sr.DR
Section 11Section 12ASection 143(3)Section 15

ITO 26 (1)(1), Mumbai vs. Altaf Nisar Ahemead Khan, Mumbai

In the result, this appeal filed by the revenue stand dismissed

ITA 7100/MUM/2018[2009-10]Status: DisposedITAT Mumbai20 Apr 2020AY 2009-10

Bench: Shri Shamim Yahya, Am आयकर अपील सं/ I.T.A. No.7100 & 7101/Mum/2018 (निर्धारण वर्ा / Assessment Year:2009-10 & 2010-11) बिधम/ Ito 26(1)(1) Altaf Nisar Ahemead Khan Bldg. No.C-11, Room Flat No.306, Dwarka Vs. No.703, 7Th Floor, Shopping Centrechs Ltd. Pratykshakar Bhavan, Bkc, Sonapur Lane, Lbs Marg, Bandra (E), Mumbai- Kurla (W), Mumbai-400072 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajgpk2419L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Chaitanya Anjaria Assessee By: None सुनवाई की तारीख / Date Of Hearing: 18/02/2020 घोषणा की तारीख /Date Of Pronouncement: 20/04/2020 आदेश / O R D E R Per Shamim Yahya, Am: These Are Appeals By The Revenue Wherein The Revenue Is Aggrieved That The Ld. Cit(A) Has Deleted Part Of The Addition Of Bogus Purchase By Sustaining 9% Only Disallowance On Account Of Bogus Purchase Pertaining To A.Ys.2009-10 & 2010-11. The Assessee In This Case Is Engaged Into Scrap Business. 2. 3. The Assessment Was Reopened Upon Information From Sales Tax Department That Assessee Has Made Purchases From Bogus Dealers.

For Appellant: NoneFor Respondent: Shri Chaitanya Anjaria