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

Arihant Roller Flour Mills, Jind, Haryana vs. Income Tax Officer Ward 1 Jind, Haryana

The appeal of the assessee stand allowed

ITA 942/CHANDI/2026[2018-19]Status: DisposedITAT Chandigarh07 Jul 2026AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.942/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) M/S Arihant Roller Flour Mills Ito Ward – 1 बनाम/ Vs. Uchana S.O, Baroda, Jind Kothi No. 1234, Urban Estate Haryana – 126115 Jind, Haryana – 127306 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aamfa-5652-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Nikhil Goyal & Sh. Ashok Goyal (Advocates) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Jaishree Sharma (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-06-2026 घोषणाकीतारीख /Date Of Pronouncement 07-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Rohtak (Pr. Cit) For The Assessment Year (Ay) 2018-19 Vide Impugned Order Dated 28-03-2026 Proposing Revision Of An Assessment As Framed By Ld. Assessing Officer [Ao] U/S.144 R.W.S. 260 R.W.S. 144B Of The Act On 16-02-2024 After Making Quantum Addition Of Rs.10.06 Lacs.

For Appellant: Sh. Nikhil Goyal and Sh. Ashok GoyalFor Respondent: Smt. Jaishree Sharma (CIT) - Ld. DR
Section 133(6)Section 139(1)Section 142(1)Section 144Section 148Section 263Section 270A

Prakash Hiralal Sejpal, Surendranagar vs. Ward-1 Surendranagar, Surendranagar

In the result, the appeals filed by the assessee in ITA Nos

ITA 942/RJT/2025[2021-22]Status: DisposedITAT Rajkot06 Jul 2026AY 2021-22

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 941 & 942/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2020-21 & 2021-22 ] Prakash Hiralal Sejpal, Income Tax Officer, Ward 1, 40 Vishwakunj Society Ratanpar, Surendranagar, Vs. Ratanpar, Surendra Nagar, Surendranagar Joravarnagar S.O 363020, Gujarat-363020 (Gujarat - India) "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aerps0356Q (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 06/07/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2020-21 & 2021-22, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.10.2025 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 (In Short ‘Assessing Officer’) U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 132Section 147Section 148Section 234DSection 250Section 272A(1)(d)Section 69A

Shri Prakash Hiralal Sejpal, Surendranagar vs. Income Tax Officer, Ward 1, Surendranagar

In the result, the appeals filed by the assessee in ITA Nos

ITA 941/RJT/2025[2020-21]Status: DisposedITAT Rajkot06 Jul 2026AY 2020-21

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 941 & 942/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2020-21 & 2021-22 ] Prakash Hiralal Sejpal, Income Tax Officer, Ward 1, 40 Vishwakunj Society Ratanpar, Surendranagar, Vs. Ratanpar, Surendra Nagar, Surendranagar Joravarnagar S.O 363020, Gujarat-363020 (Gujarat - India) "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aerps0356Q (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 06/07/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2020-21 & 2021-22, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.10.2025 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 (In Short ‘Assessing Officer’) U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 132Section 147Section 148Section 234DSection 250Section 272A(1)(d)Section 69A