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)

Sarada Pharmacy, Kolkata vs. ITO, Ward - 22(2), Kolkata

ITA 973/KOL/2018[2006-07]Status: DisposedITAT Kolkata24 Aug 2018AY 2006-07

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2006-07 Sarada Pharmacy V/S. Income Tax Officer, 105B, Rash Behari Ward-22(2), 54/1, Avenue, Kolkaa-29 Rafi Ahmed Kidwai [Pan No.Aarfs 7762 E] Road, Kolkata-16 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri K.M. Roy, Fca अपीलाथ" क" ओर से/By Appellant Shri S. Dasgupta, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 26-07-2018 सुनवाई क" तार"ख/Date Of Hearing 24-08-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2006-07 Arises From The Commissioner Of Income Tax (Appeals)-6, Kolkata’S Order Dated 21.03.2016, Passed In Case No. Cit(A),Kolkata-6/10440/Kol/2016-17 Upholding Assessing Officer’S Action Imposing Penalty Of ₹45,324/- Involving Proceedings U/S 271(1)(C) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. It Emerges At The Outset That Cit(A)’S Lower Appellate Order Affirming The Impugned Penalty Has Dismissed The Taxpayer’S Appeal Challenging Correctness Of Impugned Penalty For Non-Prosecution On Account Of Fact That It Did Not Appear In Lower Appellate Proceedings. Our Attention Is Invited To Pra-1 Of The Lower Appellate Order Indicating Two Opportunities Of Hearings Granted On 22.02.2018 & 15.03.2018. The Assessee Sought Adjournment In The Former Instance. It Admittedly Did Not Appear In The Latter Opportunity Of

Section 271(1)(c)

Rakesh Agarwal, Kolkata vs. The ITO, Ward-45(1), Kolkata

Appeal is allowed

ITA 1543/KOL/2016[2007-08]Status: DisposedITAT Kolkata24 Aug 2018AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2007-08 Rakesh Agarwal V/S. Income Tax Officer 214, Rabindra Sarani, Ward-45(1), 3, Govt. Ground Floor, Place(E), Kolkata Kolkata-700001 [Pan No.Acrpa 1991 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Mis. Vijeta Untwalia Agarwal, Aca अपीलाथ" क" ओर से/By Appellant Shri Saurabh Kumar, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 12-07-2018 सुनवाई क" तार"ख/Date Of Hearing 24-08-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2007-08 Arises From Commissioner Of Income Tax (Appeals)-13, Kolkata’S Order Dated 23.03.2016, Passed In Case No.521/Cit(A)-13/Kol/W-45(1)/2014-15, Upholding Assessing Officer’S Action Imposing Penalty Of ₹16,64,242/- In His Order Dated 29.08.11, Involving Proceedings U/S. 271(1)(C) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Notice At The Outset That Instant Appeal Suffers From A Day’S Delay In Filing. The Assessee Has Filed Condonation Affidavit Dated 24.08.2016 Pleading Illness Of The In-Charge Person, Shri A.Kj. Banerjee To Have Been Undergoing Treatment Of Haematologist. Learned Departmental Representative Is Very Fair

Section 264Section 271(1)(c)