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

Marappagounder Chandrasekaran, Tirupur vs. ITO, Non Corporate Ward 4(1), Coimbatore

The appeals of the assessee are allowed

ITA 2932/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2931 & 2932/Chny/2024 (िनधा"रणवष" / Assessment Years: 2017-2018 & 2017-2018) Marappa Gounder Chandrasekaran, Vs. The Income Tax Officer, No.17, Karugampalayam, Non Corporate Ward 4(1) Mariamman Kovil Street, Coimbatore Ichipatti P.O. Somanur, Tirupur 641 668. [Pan: Aphpc 7318B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Bhupendran, Advocate (Virtual) ""यथ" क" ओर से /Respondent By : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 13.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 14.03.2025 आदेश / O R D E R Manu Kumar Giri () The Captioned Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Dated 30.08.2024 & 24.09.2024 For Assessment Year 2017-2018. 2. The Registry Has Noted Delay Of 19 Days In Filing The Appeal. Considering The Reasons Stated In The Affidavit By The Assessee, We Condone The Delay & Treat The Reasons As ‘Sufficient Cause’ & Admit The Appeal For Adjudication.

For Appellant: Shri. S. Bhupendran, AdvocateFor Respondent: Shri. P. Vijaideepan, IRS, JCIT
Section 271ASection 68Section 68o

Marappagounder Chandrasekaran, Tirupur vs. ITO, Non Corp Ward 4(1), Cbe, Coimbatore

The appeals of the assessee are allowed

ITA 2931/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2931 & 2932/Chny/2024 (िनधा"रणवष" / Assessment Years: 2017-2018 & 2017-2018) Marappa Gounder Chandrasekaran, Vs. The Income Tax Officer, No.17, Karugampalayam, Non Corporate Ward 4(1) Mariamman Kovil Street, Coimbatore Ichipatti P.O. Somanur, Tirupur 641 668. [Pan: Aphpc 7318B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Bhupendran, Advocate (Virtual) ""यथ" क" ओर से /Respondent By : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 13.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 14.03.2025 आदेश / O R D E R Manu Kumar Giri () The Captioned Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Dated 30.08.2024 & 24.09.2024 For Assessment Year 2017-2018. 2. The Registry Has Noted Delay Of 19 Days In Filing The Appeal. Considering The Reasons Stated In The Affidavit By The Assessee, We Condone The Delay & Treat The Reasons As ‘Sufficient Cause’ & Admit The Appeal For Adjudication.

For Appellant: Shri. S. Bhupendran, AdvocateFor Respondent: Shri. P. Vijaideepan, IRS, JCIT
Section 271ASection 68Section 68o

Govindji Budhaji Thakor, Ahmedabad vs. The ITO, Ward-3(3)(2), Ahmedabad

In the result, the appeal of the Assessee is allowed for statistical

ITA 87/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.87/Ahd/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Govindji Budhaji Thakor The Ito Shakar Bhuwan बनाम / Ward-3(3)(2) Makarbiya Wad V/S. Ahmedabad – 380 015 B/H. Karnavati Club S.G. Highway, Mohmedpura Ahmedabad – 380 058 स्थायी लेखा सं./Pan: Apopc 8837 L (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee By: Shri Manish J. Shah & Rushin Patel, Ars Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख /Date Of Hearing : 11/03/2025 घोषणा की तारीख / Date Of Pronouncement: 12/03/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Dated 22.02.2024, Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”], For The Assessment Year (Ay) 2017-18, Arising Out Of The Ex-Parte Assessment Order Dated 19/11/2019 Passed Under Section 144 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act"], By The Income Tax Officer, Ward- 3(3)(2), Ahmedabad [Hereinafter Referred To As “Ao”].

For Appellant: Shri Manish J. Shah &For Respondent: Shri Rignesh Das, Sr.DR
Section 142(1)Section 143(2)Section 144Section 250Section 270ASection 271ASection 69A