Section 271AAA of the Income Tax Act

The decision most relied on for Section 271AAA is CIT v. SPL’s Siddhartha Ltd. (345 ITR 223), cited in 164 of the 606 judgments on BharatTax that turn on this section.

Leading authorities on Section 271AAA

CIT v. SPL’s Siddhartha Ltd.
345 ITR 223 · 2012 · High Court
164
citing judgments

Reassessment proceedings under Section 147 are invalid if the sanction required under Section 151 is obtained mechanically, without independent application of mind by the sanctioning authority, or is based on borrowed satisfaction.

Anirudhsinhji Karansinhji Jadeja v. State of Gujarat
5 SCC 302 · 1995 · Supreme Court
103
citing judgments

A statutory authority vested with discretion must exercise that power independently, based on its own judgment, and not under the dictation or instructions of a higher authority. Exercising discretion under superior direction constitutes a failure to exercise it at all.

Jaya Aggarwal v. ITO
92 Taxmann.com 108 · 2018 · High Court
42
citing judgments

The mere existence of a time gap between cash withdrawals and their subsequent redeposit does not invalidate the assessee's explanation, especially in the absence of contrary evidence. The authorities must give due latitude to human conduct when assessing the truthfulness of an explanation.

Carpenters Classics (Exim) (P) Ltd. v. DCIT
108 ITD 142 · 2007 · ITAT
37
citing judgments

When a statement is made voluntarily and not under coercion, and the assessee fails to take steps to rectify it before the relevant authorities, the retraction of such a statement later is not valid.

Param Anand Builders (P.) Ltd. v. ITO
59 ITD 29 · 1996 · ITAT
36
citing judgments

A retraction of a statement made during a search or survey is not valid if the assessee cannot prove it was made under threat or coercion, especially when independent witnesses were present.

Manoharlal Kasturchand Chokshi v. ACIT
61 ITD 55 · 1997 · ITAT
30
citing judgments

A retraction of a statement made during a search requires proof of threat or coercion. If a statement was voluntary, the assessee must prove it was made under a misconception of facts to be valid.

ACIT v. Gebilal Kanhaialal HUF
348 ITR 561 · 2012 · Supreme Court
28
citing judgments

Section 271AAA penalty deletion can be based on the Apex Court's decision in ACIT v. Gebilal Kanhaialal HUF (2012) 348 ITR 561, particularly when there was no specific question put to the assessee about the manner of earning undisclosed income.

V.Kunhambu & Sons. v. CIT
219 ITR 235 · 1996 · High Court
27
citing judgments

A voluntary declaration made during a survey or search can be relied upon for assessment, even if later retracted, unless proven to be made under threat or coercion.

Moongipa Investment Limited v. ITO
18 DTR 413 · 2009 · High Court
18
citing judgments

Where cash deposited in a bank account is explained as being out of cash previously withdrawn, and there is no contrary evidence, such explanation cannot be disregarded.

Dewan Bahadur Seth Gopal Das Mohta v. The Union of India & Ors (SC)
26 ITR 722 · Supreme Court
14
citing judgments

An admission is considered the best evidence for an opposing party and is decisive unless withdrawn or proven erroneous. Statements made in compliance with statutory provisions are presumed to be made in accordance with the law.

Judgments on Section 271AAA

Asstt. Commissioner of Income Tax, Lucknow vs. Shri K.N. Singh Patel, Lucknow

ITA 572/LKW/2014[2008-09]Status: DisposedITAT Lucknow30 Jun 2026AY 2008-09

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraआयकर अपील सं/ Ita Nos.571 & 572/Lkw/2014 ननिाारण वर्ा/ Assessment Years: 2007-08 & 2008-09 Acit, Central Circle-1 V. Shri K. N. Singh Patel, O/O The Asstt/Dy. E-3555-57, Rajajipuram, Commissioner Of Income Tax, Lucknow-226017. Central Circle-1, 27/2, P. K. Complex, Raja Ram Mohan Rai Marg, Lucknow. Pan:Airpp3813B अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Narendra Singh Cit(Dr) प्रत्यर्थी कक और से /Respondent By: None सुनवाई कक तारीख / Date Of Hearing: 21 05 2026 घोर्णा कक तारीख/ Date Of 30 06 2026 Pronouncement: O R D E R Per Kul Bharat.: These Appeals, By The Revenue Filed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-Iii, Lucknow Dated 28.02.2014 Pertaining To The Assessment Years 2007-08 & 2008-09. For The Sake Of Convenience & Brevity, Both The Appeals Were Heard Together & Are Being Disposed Of By This Consolidated Order. First, We Take Up The Appeal Ita. No. 571/Lkw/2014, Pertaining To The A.Y. 2007-08 Is Taken As A Lead Case. The Revenue Has Raised Following Grounds Of Appeal: - “1. The Ld. Cit(A)-Iii, Lucknow Has Grossly Erred In Facts & Circumstances Of The Case By Deleting The Penalty Of Rs.3,13,000/- U/S 271(1)(C) Treating That Such Income Has Been Declared By The Assessee In

For Appellant: Shri Narendra Singh CIT(DR)For Respondent: None
Section 132Section 271Section 271(1)(c)Section 271A

Asstt. Commissioner of Income Tax, Lucknow vs. Shri K.N. Singh Patel, Lucknow

ITA 571/LKW/2014[2007-08]Status: DisposedITAT Lucknow30 Jun 2026AY 2007-08

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraआयकर अपील सं/ Ita Nos.571 & 572/Lkw/2014 ननिाारण वर्ा/ Assessment Years: 2007-08 & 2008-09 Acit, Central Circle-1 V. Shri K. N. Singh Patel, O/O The Asstt/Dy. E-3555-57, Rajajipuram, Commissioner Of Income Tax, Lucknow-226017. Central Circle-1, 27/2, P. K. Complex, Raja Ram Mohan Rai Marg, Lucknow. Pan:Airpp3813B अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Narendra Singh Cit(Dr) प्रत्यर्थी कक और से /Respondent By: None सुनवाई कक तारीख / Date Of Hearing: 21 05 2026 घोर्णा कक तारीख/ Date Of 30 06 2026 Pronouncement: O R D E R Per Kul Bharat.: These Appeals, By The Revenue Filed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-Iii, Lucknow Dated 28.02.2014 Pertaining To The Assessment Years 2007-08 & 2008-09. For The Sake Of Convenience & Brevity, Both The Appeals Were Heard Together & Are Being Disposed Of By This Consolidated Order. First, We Take Up The Appeal Ita. No. 571/Lkw/2014, Pertaining To The A.Y. 2007-08 Is Taken As A Lead Case. The Revenue Has Raised Following Grounds Of Appeal: - “1. The Ld. Cit(A)-Iii, Lucknow Has Grossly Erred In Facts & Circumstances Of The Case By Deleting The Penalty Of Rs.3,13,000/- U/S 271(1)(C) Treating That Such Income Has Been Declared By The Assessee In

For Appellant: Shri Narendra Singh CIT(DR)For Respondent: None
Section 132Section 271Section 271(1)(c)Section 271A