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)

Sampa Anupurba, Angul vs. ACIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 62/CTK/2019[2015-16]Status: DisposedITAT Cuttack08 Jan 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.58 To 62/Ctk/2019 (नििाारण वषा / Ays. :2011-2012 To 2015-2016) Sampa Anupurba, Vs. Dcit, Central Circle, Cuttack At: Amalapada, Talcher, Dist: Anugul, Odisha स्थायी ऱेखा सं./Pan No. : Ainpa 3951 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 03.12.2018 For The Assessment Years 2011-2012 To 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.58/Ctk/2019 For The Assessment Year 2011-2012 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 271Section 271(1)(c)Section 274

Sampa Anupurba, Angul vs. ACIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 61/CTK/2019[2014-15]Status: DisposedITAT Cuttack08 Jan 2020AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.58 To 62/Ctk/2019 (नििाारण वषा / Ays. :2011-2012 To 2015-2016) Sampa Anupurba, Vs. Dcit, Central Circle, Cuttack At: Amalapada, Talcher, Dist: Anugul, Odisha स्थायी ऱेखा सं./Pan No. : Ainpa 3951 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 03.12.2018 For The Assessment Years 2011-2012 To 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.58/Ctk/2019 For The Assessment Year 2011-2012 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 271Section 271(1)(c)Section 274

Sampa Anupurba, Angul vs. ACIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 60/CTK/2019[2013-14]Status: DisposedITAT Cuttack08 Jan 2020AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.58 To 62/Ctk/2019 (नििाारण वषा / Ays. :2011-2012 To 2015-2016) Sampa Anupurba, Vs. Dcit, Central Circle, Cuttack At: Amalapada, Talcher, Dist: Anugul, Odisha स्थायी ऱेखा सं./Pan No. : Ainpa 3951 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 03.12.2018 For The Assessment Years 2011-2012 To 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.58/Ctk/2019 For The Assessment Year 2011-2012 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 271Section 271(1)(c)Section 274

Sampa Anupurba, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 59/CTK/2019[2012-13]Status: DisposedITAT Cuttack08 Jan 2020AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.58 To 62/Ctk/2019 (नििाारण वषा / Ays. :2011-2012 To 2015-2016) Sampa Anupurba, Vs. Dcit, Central Circle, Cuttack At: Amalapada, Talcher, Dist: Anugul, Odisha स्थायी ऱेखा सं./Pan No. : Ainpa 3951 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 03.12.2018 For The Assessment Years 2011-2012 To 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.58/Ctk/2019 For The Assessment Year 2011-2012 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 271Section 271(1)(c)Section 274

Sampa Anupurba, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 58/CTK/2019[2011-12]Status: DisposedITAT Cuttack08 Jan 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.58 To 62/Ctk/2019 (नििाारण वषा / Ays. :2011-2012 To 2015-2016) Sampa Anupurba, Vs. Dcit, Central Circle, Cuttack At: Amalapada, Talcher, Dist: Anugul, Odisha स्थायी ऱेखा सं./Pan No. : Ainpa 3951 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 03.12.2018 For The Assessment Years 2011-2012 To 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.58/Ctk/2019 For The Assessment Year 2011-2012 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 57/CTK/2019[2015-16]Status: DisposedITAT Cuttack08 Jan 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 56/CTK/2019[2013-14]Status: DisposedITAT Cuttack08 Jan 2020AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 55/CTK/2019[2012-13]Status: DisposedITAT Cuttack08 Jan 2020AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 54/CTK/2019[2011-12]Status: DisposedITAT Cuttack08 Jan 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 53/CTK/2019[2010-11]Status: DisposedITAT Cuttack08 Jan 2020AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274