Section 271AAC of the Income Tax Act

Income-tax Act, 2025: s.443

Section 271AAC of the Income-tax Act, 1961 corresponds to section 443 (Penalty in respect of certain income) of the Income-tax Act, 2025.

Read section 443 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 271AAC is ACIT v. Prakash I. Shah (115 ITD 167), cited in 51 of the 982 judgments on BharatTax that turn on this section.

Leading authorities on Section 271AAC

ACIT v. Prakash I. Shah
115 ITD 167 · 2008 · ITAT
51
citing judgments

The department cannot improve upon the Assessing Officer's case by changing the basis of additions without issuing a show cause notice to the assessee.

65 23 DTR 171 (Del); DCIT v. Premsons 'B' Bench Mumbai BCA April
130 TTJ 159 · 2010 · ITAT
29
citing judgments

Additions to income cannot be made based solely on statements or confessions recorded at the time of a search, without corroborating evidence. Such confessions lack evidentiary value if not supported by other proof.

263—CIT v. Subhash Kumar Jain
335 ITR 364 · 2011 · High Court
28
citing judgments

The Commissioner (CIT) cannot direct the Assessing Officer (AO) to initiate penalty proceedings under Section 271(1)(c) using revisional powers under Section 263 if the AO did not initiate them in the original assessment order. The CIT's revisional power under Section 263 cannot be used to create a non-existent proceeding.

(1) P. Goyal v. DCIT
65 TTJ 327 · 1999 · ITAT
27
citing judgments

Additions to income cannot be made solely on the basis of uncorroborated notes found on loose sheets or papers, especially if they are undated and lack any identifying names.

Smt. Charu Aggarwal v. DCIT
140 Taxmann.com 588 · 2022 · ITAT
24
citing judgments

Cash deposits made post-demonetization out of cash sales, when supported by stock availability and previous year's sales patterns, cannot be treated as undisclosed income under Section 68.

Krish Kumar v. ITO
107 Taxmann.com 464 · 2019 · Supreme Court
21
citing judgments

An addition under section 69A is justified when cash deposits in a bank account significantly exceed reported sales and the assessee fails to provide a satisfactory explanation for the source of these deposits.

CIT v. Kewal Krishna and Partners
18 DTR 121 · 2009 · High Court
15
citing judgments

A statement recorded under section 132(4) does not by itself constitute incriminating material, and requires corroboration.

CIT v. Tara Chand Mahipal
65 Taxmann.com 29 · 2016 · High Court
15
citing judgments

A taxpayer's mere statement, without corroborating material or evidence, cannot be the sole basis for computing income or making additions. The statement must relate to some other evidence for computation.

Areva T and D India Ltd. v. JCIT
287 ITR 555 · 2006 · High Court
14
citing judgments

Delay in filing an appeal can be condoned, even if the delay is significant (e.g., 231 days), when caused by wrong advice from the assessee's counsel, demonstrating a pragmatic approach to condonation under the Limitation Act.

CIT v. Metal & Metals of India
208 CTR 457 · 2007 · High Court
12
citing judgments

Where partners introduce capital into a firm, any addition for unexplained investment can only be made in the individual hands of the partners, not the firm.

Judgments on Section 271AAC

Vikas Ashokkumar Masand, Ahmedabad vs. The Dy. Commissioner of Income Tax Circle3(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 3130/AHD/2026[A.Y. 2017-18]Status: DisposedITAT Ahmedabad19 Oct 2026

Bench: Dr. B.R.R. Kumar, Vice- & Shri Tapas Ram Misravikas Ashokkumar Masand, The Deputy Commissioner Of Vs. Indian Oil Petrol Pump, Income Tax, Nr. Manav Mandir, Circle 3(1)(1), Drive-In Road, Ahmedabad. Ahmedabad-380052. [Pan : Acbpa3190 L] (Appellant) .. (Respondent) Appellant Represented By : Ms Ridhi Masani, Ca On Behalf Of Shri Jaimin Shah, Ar Respondent Represented By: Shri Amit Pratap Singh, Sr. Dr Date Of Hearing 15.10.2026 Date Of Pronouncement 19.10.2026 O R D E R Per Dr. B.R.R. Kumar, Vice-:- This Appeal Has Been Filed By The Assessee Against The Order Dated 16.07.2026 Passed By The Ld. Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac) [Hereinafter Referred To As The ‘Ld. Cit(A)’], Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For Assessment Year 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. That The Order Passed By The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre, Delhi Dated 16.07.2026 Is Bad In Law, Contrary To The Facts On Record, Contrary To The Settled Judicial Precedents & Is Passed Without Properly Appreciating The Evidence & Submissions Placed Before Him & Therefore Requires To Be Set Aside. 2. That On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit(A) Has Erred In Confirming The Addition Of Rs. 34,40,123/-Made By The Learned Assessing Officer Under Section 69A Of The Act, When The Very

Section 115BSection 131Section 133(6)Section 250Section 68Section 69A

Income Tax Officer, Ward-1(3), Jamnagar vs. Rameshbhai Harvara, Jamnagar

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 450/RJT/2025[2017-18]Status: DisposedITAT Rajkot15 Oct 2026AY 2017-18

Bench: Dr. Brr Kumar & Shri Sonjoy Sarmaआयकर अपील सं./Ita No. 442/Rjt/2025 [ "नधा"रण वष"/Assessment Year: 2017-18 ] Rameshbhai Harvara Income Tax Office, Ward-1(3), Sarvesh Gohil & Associates Aaykar Bhavan, Income Tax Office, Vs. Office No. 202, 2Nd Floor, Opp. Saint Lal Wadi Main Road, Ann'S School, Jamnagar-361110, Gujarat Jamnagar-361008, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahph2051F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No. 450/Rjt/2025 [ "नधा"रण वष"/Assessment Year: 2017-18 ] Income Tax Office, Ward-1(3), Rameshbhai Harvara Aaykar Bhavan, Income Tax Office, Vs Sarvesh Gohil & Associates Lal Wadi Main Road, Office No. 202, 2Nd Floor, Opp. Saint Jamnagar-361110, Gujarat Ann'S School, Jamnagar-361008, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahph2051F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Sarvesh Gohil, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr Date Of Hearing : 29/07/2026 Date Of Pronouncement : 14/10/2026 :: Order :: Per, Shri Sonjoy Sarma, Jm:

For Appellant: Shri Sarvesh Gohil, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 115BSection 143(3)Section 144BSection 147Section 148Section 271ASection 68

Rameshbhai Harvara, Jamnagar vs. ITO Ward 1(3), Jamnagar

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 442/RJT/2025[2017-18]Status: DisposedITAT Rajkot14 Oct 2026AY 2017-18

Bench: Dr. Brr Kumar & Shri Sonjoy Sarmaआयकर अपील सं./Ita No. 442/Rjt/2025 [ "नधा"रण वष"/Assessment Year: 2017-18 ] Rameshbhai Harvara Income Tax Office, Ward-1(3), Sarvesh Gohil & Associates Aaykar Bhavan, Income Tax Office, Vs. Office No. 202, 2Nd Floor, Opp. Saint Lal Wadi Main Road, Ann'S School, Jamnagar-361110, Gujarat Jamnagar-361008, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahph2051F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No. 450/Rjt/2025 [ "नधा"रण वष"/Assessment Year: 2017-18 ] Income Tax Office, Ward-1(3), Rameshbhai Harvara Aaykar Bhavan, Income Tax Office, Vs Sarvesh Gohil & Associates Lal Wadi Main Road, Office No. 202, 2Nd Floor, Opp. Saint Jamnagar-361110, Gujarat Ann'S School, Jamnagar-361008, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahph2051F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Sarvesh Gohil, Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr. Dr Date Of Hearing : 29/07/2026 Date Of Pronouncement : 14/10/2026 :: Order :: Per, Shri Sonjoy Sarma, Jm:

For Appellant: Shri Sarvesh Gohil, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 115BSection 143(3)Section 144BSection 147Section 148Section 271ASection 68

Dineshkumar Chhaganlal Manavadaria, Junagadh vs. ITO Ward 1, Junagadh

In the result, both appeals (ITA No

ITA 837/RJT/2025[2020-21]Status: DisposedITAT Rajkot09 Oct 2026AY 2020-21

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 836 & 837/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2019-20 & 2020-21 ] Dineshkumar Chhaganlal Manavadaria, Ito Ward 1, Junagadh, Nandanvan Patel Chowk, Junagadh, बनाम/ Dargahvali Sheri Manavadar Gujarat 362001 Vs. Junagadh, Gujarat-362630 "ायीलेखासं./जीआइआरसं./Pan/Gir No.:Acbpm4826B (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 27/07/2026 घोषणा की तारीख/Date Of Pronouncement : 09/10/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2019-20 & 2020-21, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 24.09.2025 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 115BSection 143(2)Section 144B(8)Section 147Section 148BSection 151Section 234BSection 250Section 271ASection 69A

Shri Dineshkumar Chhaganlal Manavadaria, Junagadh vs. Income Tax Officer, Ward - 1, Junagadh

In the result, both appeals (ITA No

ITA 836/RJT/2025[2019-20]Status: DisposedITAT Rajkot09 Oct 2026AY 2019-20

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 836 & 837/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2019-20 & 2020-21 ] Dineshkumar Chhaganlal Manavadaria, Ito Ward 1, Junagadh, Nandanvan Patel Chowk, Junagadh, बनाम/ Dargahvali Sheri Manavadar Gujarat 362001 Vs. Junagadh, Gujarat-362630 "ायीलेखासं./जीआइआरसं./Pan/Gir No.:Acbpm4826B (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Shishir Kumar, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 27/07/2026 घोषणा की तारीख/Date Of Pronouncement : 09/10/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2019-20 & 2020-21, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 24.09.2025 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Shishir Kumar, Ld. Sr. DR
Section 115BSection 143(2)Section 144B(8)Section 147Section 148BSection 151Section 234BSection 250Section 271ASection 69A