Section 271B of the Income Tax Act

The decision most relied on for Section 271B is Ashok Pai v. CIT (292 ITR 11), cited in 812 of the 1,993 judgments on BharatTax that turn on this section.

Leading authorities on Section 271B

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

Surajmal Parsuram Todi v. CIT
222 ITR 691 · 1996 · High Court
114
citing judgments

A penalty under Section 271B for failure to get accounts audited cannot be levied if a penalty under Section 271A has already been imposed for non-maintenance of books of account.

CIT v. S.K. Gupta & Co.
322 ITR 86 · 2010 · High Court
110
citing judgments

If a penalty is levied under Section 271A for failure to maintain books of account, then a separate penalty under Section 271B for failure to get accounts audited under Section 44AB cannot also be levied.

CIT v. Bisauli Tractors
299 ITR 219 · 2008 · High Court
81
citing judgments

If an assessee has not maintained books of accounts, the question of getting those accounts audited under Section 44AB does not arise, and therefore, a penalty under Section 271B for failure to get accounts audited cannot be levied. Non-maintenance of books is separately punishable under Section 271A.

Azadi Bachao Andolan v. Union of India
252 ITR 471 · 2001 · High Court
57
citing judgments

A penalty under sections like 271D or 271E is not automatically imposed if the assessee proves there was a reasonable cause for the failure. The interpretation of 'reasonable cause' is that which would prevent a person of average intelligence and ordinary prudence from acting negligently or in bad faith.

DIT v. Mahindra & Mahindra Ltd.
365 ITR 560 · 2014 · High Court
56
citing judgments

If a sum is not chargeable to tax in the hands of the recipient, the payer is not obligated to deduct tax at source, and consequently, no disallowance under section 40(a)(i) can be made. The Bombay High Court also affirmed that penalty proceedings under section 271B may be quashed in certain circumstances.

Premier Breweries Ltd. v. Commissioner of Income Tax
372 ITR 180 · 2015 · Supreme Court
52
citing judgments

Whether an assessee has shown 'reasonable cause' under Section 273B, particularly in the context of penalties under Section 271D for violations of Section 269SS, is a question of law involving a legal inference from primary facts. Penalties under Section 271D are not leviable if reasonable cause is established, even for journal entries, provided transactions are genuine and bona fide.

Bharat Construction Co. v. ITO
153 CTR 414 · 1999 · High Court
49
citing judgments

When an assessee fails to maintain books of account, resulting in a confirmed penalty under section 271A, no additional penalty under section 271B can be levied for the failure to get accounts audited under section 44AB, as there are no accounts to audit.

P.Senthil Kumar v. PCIT
416 ITR 336 · 2019 · High Court
48
citing judgments

Penalty under section 271B is not leviable for a venial technical breach, such as the late filing of a tax audit report, if there is no mala fide intention and the assessee demonstrates reasonable cause.

Bhailal Manilal Patel v. CIT
49 Taxmann.com 539 · 2014 · High Court
47
citing judgments

Penalty under section 271(1)(c) cannot be imposed based on a protective assessment order. Initiation of penalty proceedings is impermissible without a substantive assessment order that finally adds income to the assessee's hands.

Judgments on Section 271B

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 152/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 150/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 149/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

Bhaveshbhai Haribhai Kanani, Jamnagar vs. ITO WD-1(3) Jamnagar, Jamnagar

In the result, appeal filed by the assessee is allowed

ITA 254/RJT/2025[2018-19]Status: DisposedITAT Rajkot05 Aug 2025AY 2018-19

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./ Ita No.254/Rjt/2025 "नधा"रण वष"/Assessment Year : 2018-19 Bhaveshbhai Haribhai Income Tax Officer, बनाम/ Kanani, Ward-1(3), Jamnagar, Taranjali Vs Buildng, Income Tax Officer, Nr. Plot No.E211, Gidc Phase- 2 Dared, Jamnagar-361008 Amber Cinema, Pt. Nehru Marg, Hospital Rod, Jamanagar-361 008 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acypk 5085 F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ar राज"व क" ओर से/Revenue By : Shri Dheeraj Kumr Gupta, Sr-Dr सुनवाई क" तार"ख /Date Of Hearing : 15/05/2025 घोषणा क" तार"ख /Date Of Pronouncement : 05/08/2025 आदेश/Order Per, Dr. Arjun Lal Saini, Am Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2018-19, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax (Appeals), Dated 18.11.2024, Which In Turn Arises Out Of A Penalty Levied U/S 271B Of The Act, Dated 23.11.2021. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows: “The Ld. Cit(A) Erred In Law As Well On Fact In Upholding Penalty Of Rs.1,50,000 Imposed By Ld.Ao U/S 271B Of The Act.”

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Dheeraj Kumr Gupta, Sr-DR
Section 142(1)Section 143(2)Section 250Section 271BSection 274Section 44A

Ms. Krishna Fashion World, Chembur vs. Income Tax Officer, Mumbai

In the result, all the four appeals are hereby dismissed

ITA 3271/MUM/2024[2012-13]Status: DisposedITAT Mumbai22 Jul 2025AY 2012-13

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3270 To 3273/Mum/2024 (निर्धारण वर्ष / Assessment Year: 2010-11 To 2013-14) M/S. Krishna Fashion V/S. Income Tax Officer World बनाम Income Tax Officer, Ward 803/804, T-6, Godrej 22(2)(1), Room No. 312, Prime Colony, Sahakar Piramal Chambers, Lalbaug Nagar No.2, Shell Colony, 400012 Chembur, Mumbai 400071 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajfk2799R Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से / Assessee By: None राजस्व की ओर से / Revenue By: Shri Ritesh Misra, Cit Dr A/W Shri Hemanshu Joshi, Sr Dr सुनवाई की तारीख / Date Of Hearing 10.07.2025 घोषणा की तारीख/Date Of Pronouncement 22.07.2025 आदेश / Order Per Renu Jauhri [A.M.] :- These Four Appeals Are Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi 24.05.20254 Passed U/S.250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year: 2010-11 To 2013-14. 2. The Assessee Has Raised The Following Grounds In These Appeals.

For Appellant: NoneFor Respondent: Shri Ritesh Misra, CIT DR a/w
Section 143(2)Section 148Section 151Section 250