Section 271AAC(1) of the Income Tax Act

Income-tax Act, 2025: s.443

Section 271AAC(1) falls under section 271AAC of the Income-tax Act, 1961, which 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(1) is Office of the Chief Post Master General v. Living Media India Ltd. (348 ITR 7), cited in 50 of the 1,211 judgments on BharatTax that turn on this section.

Leading authorities on Section 271AAC(1)

Office of the Chief Post Master General v. Living Media India Ltd.
348 ITR 7 · 2012 · Supreme Court
50
citing judgments

The law of limitation applies to all, including the government. Condonation of delay in filing appeals requires a party to demonstrate sufficient, bona fide, and reasonable cause, as courts should not condone delays mechanically or for routine explanations, gross negligence, or inaction.

Sunder Carpet Industries v. ITO
324 ITR 417 · 2010 · High Court
30
citing judgments

A Departmental Valuer's Report constitutes material for forming a belief of escaped income, validating reassessment proceedings.

Commissioner of Income-tax, Chennai v. T. Rangroopchand Chordia
26 Taxmann.com 54 · 2012 · High Court
29
citing judgments

The Income Tax Act, 1961 allows for best judgment assessments even in cases of search assessments under Section 153A, especially when the assessee fails to file a return.

CIT v. General Insurance Corporation
286 ITR 232 · 2006 · Supreme Court
27
citing judgments

The Supreme Court case CIT v. General Insurance Corporation (286 ITR 232) is cited for the proposition that it dealt with the issue of bonus shares, and therefore may not be applicable to cases involving the increase of authorized share capital.

CIT v. Shadiram Balmukund
84 ITR 183 · 1972 · High Court
24
citing judgments

Penalty proceedings are vitiated if the Assessing Officer's satisfaction is not based on the order passed by the Assessing Officer or the CIT(A). The jurisdiction to impose penalty rests with the authority that is satisfied about the concealment or furnishing of inaccurate particulars of income.

ITO v. Madnani Engineering Works Ltd.
118 ITR 1 · 1979 · Supreme Court
21
citing judgments

An assessment cannot be reopened merely because the Income Tax Officer forms a different opinion on the facts already examined, especially after the assessee has fully disclosed all material facts.

(iii) Oracle India Pvt Ltd. v. Deputy Commissioner of Income Tax
13 DTR 371 · 2008 · Reported
15
citing judgments

The court considers whether to condone a delay in filing an appeal, taking into account the explanation provided and the arguments from both parties.

Dr. K.M. Mehaboob v. DCIT
130 Taxmann.com 130 · 2021 · High Court
12
citing judgments

Tribunals should not set aside an order passed by the CIT(A) without cogent reasons, and doing so without such reasons is arbitrary and unreasonable. However, the Supreme Court has affirmed this principle while dismissing an SLP on grounds of delay.

Emphasis1 Supplied) (iii) In K. K. Seshaiyer v. CIT
246 ITR 351 · 2000 · High Court
11
citing judgments

When an assessee has duly recorded the actual cost of construction and this cost has been accepted by the Tribunal, the opinion of a valuer cannot be substituted for the recorded cost without a finding that the building is of a better quality or larger than claimed.

MS Poonam Industries v. CIT
178 Taxmann 319 · 2009 · Reported
8
citing judgments

Judgments on Section 271AAC(1)

Ab Rephcons Infrastructure Pvt. Ltd., Delhi vs. ITO, Ward 1(1), New Delhi

In the result, the appeal of the Assessee is allowed

ITA 2629/DEL/2026[2019-20]Status: DisposedITAT Delhi02 Jul 2026AY 2019-20

Bench: Shri Mahavir Singh & Shri Manish Agarwalab Rephcons Income Tax Officer, Infrastructure Pvt. Ltd. Ward-1(1), (Non-Existing Entity Vs. New Delhi-11 Through Ex-Director Mr. Sachin Nagar) Pan-Aagca4141D (Appellant) (Respondent) Assessee By Shri Ved Jain, Adv. & Ms. Uma Upadhyay, Ca Shri Tarun Sharda, Sr. Dr Department By Date Of Hearing 29/06/2026 Date Of Pronouncement 29/06/2026 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Ld. Cit(A)] Dated 15.01.2026 U/S 250 Of The Income Tax Act, 1961 (“The Act” In Short) Arising Out Of The Penalty Order Passed U/S 271Aac(1) Of The Act Dated 09.08.2024 For Assessment Year 2019-20. 2. Heard Both The Parties & Perused The Materials Available On Record. It Is Observed That The Present Appeal Is Filed Against The Levy Of Penalty U/S 271Aac(1) Of The Act Whereas The Assessment Order Passed U/S 147 R.W.S144 Read With Section 144B Of The Act Dated 19.02.2024 Has Already Been Set Aside By The Ld. Cit(A) To Ab Rephcons Infrastructure Pvt. Ltd. Vs. Ito The File Of The Ao For Fresh Consideration In Terms Of The Order Passed U/S 250 Of The Act Dated 03.03.2025. As The Order In Which The Present Penalty Proceedings Were Initiated Has Been Set Aside To The Ao For Fresh Assessment, The Consequent Penalty Proceedings Has No Legs To Stand And, Therefore, Penalty So Levied U/S 271Aac (1) Of The Act Is Hereby Deleted. However, The Ao Is At Liberty To Re-Initiate The Penalty Proceedings U/S 271Aac(1) Of The Act, If The Circumstances Suggested So In The Set Aside Assessment Proceedings. With This Appeal Of The Assessee Is Allowed.

Section 144BSection 147Section 250Section 271A