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)

Sri Rajan R Srinivasan, Bangalore vs. Assistant Commissioner of Income Tax Circle-1(2)(1), Bangalore

In the result, the assessee’s appeals for Assessment Year

ITA 521/BANG/2019[2006-07]Status: DisposedITAT Bangalore17 Jul 2019AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Jason P Boazshri Rajan R Srinivasan, No.2965, 12Th Main, Hal 2Nd Stage, Indiranagar, Bengaluru-560008. … Appellant Pan:Afsps 7509F Vs. Asst. Commissioner Of Incomet-Ax, Circle 1(2)(1), Bengaluru. … Respondent Appellant By : Shri Bairav Kuttaiah, Advocate. Respondent By : Shri Vikas Suryavamshi, Addl.Cit(Dr) Date Of Hearing: 10/07/2019 Date Of Pronouncement: 17/07/2019 O R D E R Per N.V. Vasudevan, Vp: This Is An Appeal By The Assessee Against The Order Dated 16/01/2009 Of The Cit(Appeals)-2, Bengaluru, Relating To Assessment Year 2006-07. 2. In This Appeal, Th Assessee Has Challenged The Order Of The Cit(Appeals) Wherein The Cit(Appeals) Confirmed The Order Of The Ao Imposing Penalty On The Assessee U/S 271(1)(C) Of The Income- Tax Act,1961 ['The Act' For Short]. The Facts & Circumstances Of The Case Under Which The Penalty U/S 271(1)(C) Of The Act Was Imposed On The Assessee By The Ao Are As Follows: The Assessee Is An Individual Deriving Income Under The Head ‘Salary’ From M/S. Indus Biotech Pvt. Ltd., Pune Besides Income From Business. The Ao Concluded The Assessment U/S 143(3) Of The Act, For The Assessment Year 2006-07. The Assessee Claimed As Expenditure Incurred In Connection With Business Of The Assessee A Page 2 Of 10 Sum Of Rs.8,57,872/-. These Expenses Were Disallowed By The Ao For The Reason That They Were Purely Personal In Nature & The Assessee Could Not Establish The Nexus Of Those Expenses With The Business Of The Assessee. In Respect Of Addition Made As Aforesaid, Penalty Proceedings Were Initiated & Levied On The Assessee For Concealing Particulars Of Income & Furnishing Inaccurate Particulars Of Income.

For Appellant: Shri Bairav Kuttaiah, AdvocateFor Respondent: Shri Vikas Suryavamshi, Addl.CIT(DR)
Section 143(3)Section 148Section 271(1)(c)Section 274Section 292B