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

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 18/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad17 Nov 2023AY 2017-18

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 17/AHD/2022[2016-17 ]Status: DisposedITAT Ahmedabad17 Nov 2023

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 16/AHD/2022[2014-15]Status: DisposedITAT Ahmedabad17 Nov 2023AY 2014-15

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A

M/S Al Kanz Money Exchange Pvt Ltd, Thrissur vs. ITO, Ward 1(1), Thrissur

In the result, the assessee’s appeal is partly allowed and partly allowed for statistical purposes

ITA 902/COCH/2022[2017-18]Status: DisposedITAT Cochin30 Oct 2023AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasal Kanz Money Exchange Pvt. Ltd The Income Tax Officer 551, Kalliarambil Memorial Bldg. Ward – 1(1), Kaipamangalam P.O. Vs. Thrissur Moonnupedika, Thrissur 680681 [Pan:Aahca8425H] (Appellant) (Respondent) Assessee By: Shri P.K. Jayan, Ca Revenue By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 11.10.2023 Date Of Pronouncement: 30.10.2023 O R D E R Per Sanjay Arora, Am This Is An Appeal By The Assessee Directed Against The Part-Allowance Of It’S Appeal Contesting It’S Assessment Under Section 143(3) Of The Income Tax Act, 1961 (The Act) Dated 20.12.2019 For Assessment Year (Ay) 2017-18, By The Commissioner Of Income Tax Appeals-3, Kochi [Cit(A)] Vide His Order Dated 28.07.2022. 2. The Assessee-Company Is In The Business Of Money Exchange, I.E., Buying & Selling Foreign Exchange. As Explained To Us During Hearing, Persons Visiting Kerala From Abroad Are It’S Clients, Who Tender Foreign Currency Thereto, Which In Turn Is Exchanged By The Assessee With Authorised Dealers, Earning A Small Commission. It Has Necessary Approvals From The Regulatory Authorities. It Returned An Income Of Rs.(-)21,523For The Year, Which Was Initially Subject To A Limited Scrutiny In View Of Large Cash Withdrawals (From The Bank). The Scope Was Later Enhanced To Complete

For Appellant: Shri P.K. Jayan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 133ASection 143(3)Section 271ASection 292C