What is the leading case on Section 271CA of the Income Tax Act?

Chandmal Sancheti v. ITO (72 Taxmann.com 237) is the decision most relied on for Section 271CA, cited in 13 judgments. An assessee should be granted the benefit of a declaration filed at the appellate stage, even if delayed, as appeals are a continuation of assessment proceedings. The delay in filing declarations under section 206C(1A) should not be a ground to deny the benefit to the assessee.

Which cases are most cited on Section 271CA?

Chandmal Sancheti v. ITO (72 Taxmann.com 237) — 13 citing judgments; G.K. Traders v. ITO (143 Taxmann.com 425) — 10 citing judgments.

How many judgments are there on Section 271CA?

BharatTax indexes 42 ITAT, High Court and Supreme Court judgments that turn on Section 271CA of the Income Tax Act, 1961.

Which section of the Income-tax Act, 2025 corresponds to Section 271CA?

Section 271CA of the Income-tax Act, 1961 corresponds to section 449 (Penalty for failure to collect tax at source) of the Income-tax Act, 2025.

Section 271CA Income Tax Act (2025: s.449) — Case Laws

The Assistant Excise & Taxation Commissioner, Nahan vs. Addl. CIT, Range, Shimla

In the result, all four appeals filed by the assessee are allowed

ITA 903/CHANDI/2019[2007-08]Status: DisposedITAT Chandigarh06 Dec 2022AY 2007-08

Bench: Smt. Diva Singh & Shri Vikram Singh Yadavआयकरअपीलसं./Ita No.903 /Chd/2019 "नधा"रण वष" / Assessment Year :2007-08 The Assistant Excise & बनाम The Additional Cit, Taxation Commissioner, Tds Range, Nahan Shimla "थायीलेखासं./Pan/Tan No: Ptla12468B अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh.Harry Rikhy, AdvocateFor Respondent: Smt. AmanpreetKaur, Sr. DR

Section 133ASection 206Section 206CSection 271C

Shri Umeshkumar Harilala Shah, Ahmedabad vs. The ITO, TDS-3, Ahmedabad

Appeal of the assessee is dismissed

ITA 8/AHD/2020[2012-13]Status: DisposedITAT Ahmedabad02 Nov 2022AY 2012-13

Bench: Ms. Suchitra Kamble

For Appellant: Respondent byFor Respondent: Shri Dr. Mukesh Jain, Sr. D.R

Section 143(3)Section 206Section 206CSection 206C(1)Section 206C(7)Section 271CSection 44A

Mining Engineer, Mines & Geology Department (State Government Department), Alwar vs. CIT (Appeals), National Faceless Appeal Centre

In the result, the appeals of the assessee in ITA No

ITA 131/JPR/2021[2016-17]Status: DisposedITAT Jaipur16 Mar 2022AY 2016-17

For Appellant: Shri Ritul Patwa, CAFor Respondent: Shri Sanjay Dhariwal, CIT

Section 206CSection 206C(6)Section 271Section 271C

Ajit Lalwani, Indore vs. Add.CIT(A), Indore

In the result, Assessee’s appeals in ITANo

ITA 195/IND/2020[2015-16]Status: DisposedITAT Indore23 Aug 2021AY 2015-16

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing

Section 206CSection 271C

Ajit Lalwani, Indore vs. ACIT (TDS), Indore

In the result, Assessee’s appeals in ITANo

ITA 194/IND/2020[2011-12]Status: DisposedITAT Indore23 Aug 2021AY 2011-12

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing

Section 206CSection 271C

M/S Mahendra Brothers Exports Pvt. Ltd., Surat vs. The JCIT(TDS), Surat

The appeals of the assessee are dismissed as withdrawn

ITA 593/SRT/2018[2010-11]Status: DisposedITAT Surat06 May 2021AY 2010-11

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A Nos.591 To 596/Srt/2018 आ.अ.सं./I.T.A Nos.1155 To 1160/Ahd/2015 "नधा"रण वष"/Assessment Years: 2008-09 To 2013-14 M/S Mahendra Brothers Pvt. Ltd., Vs. The Jcit (Tds), At & Post. Jamalpore, Gandhevi Surat. Road, Navsari, Surat-396445. [Pan: Aafcm 0246 E] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Ms Priya Kumar - Ca राज"वक"ओर से /Revenue By Ms Anupama Singhla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 07.05.2021 उ"घोषणा क" तार"ख/Pronouncement On: 07.05.2021 आदेश /O R D E R Per Bench: 1. These Set Of Twelve Appeals By The Assessee Are Directed Against The Common Order Of Learned Commissioner Of Income Tax, [In Short “The Ld. Cit(A)], Valsad. Out Of Which Six Appeals Relates To Confirming The Order Passed Under Section 201(1)/201(1A) Read With Section 206C (6A) & Remaining Six Appeal Relates To Penalty Levied Under Section 271Ca Of Income Tax Act For Violation Of Section 206C (6A). 2. These Appeals Came Up Hearing On 7Th May, 2021. The Assessee Has Already Filed Application Dated 18.01.2021

Section 201(1)Section 206CSection 271C

M/S Mahendra Brothers Exports Pvt. Ltd., Surat vs. The JCIT (TDS), Surat

The appeals of the assessee are dismissed as withdrawn

ITA 592/SRT/2018[2009-10]Status: DisposedITAT Surat06 May 2021AY 2009-10

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A Nos.591 To 596/Srt/2018 आ.अ.सं./I.T.A Nos.1155 To 1160/Ahd/2015 "नधा"रण वष"/Assessment Years: 2008-09 To 2013-14 M/S Mahendra Brothers Pvt. Ltd., Vs. The Jcit (Tds), At & Post. Jamalpore, Gandhevi Surat. Road, Navsari, Surat-396445. [Pan: Aafcm 0246 E] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Ms Priya Kumar - Ca राज"वक"ओर से /Revenue By Ms Anupama Singhla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 07.05.2021 उ"घोषणा क" तार"ख/Pronouncement On: 07.05.2021 आदेश /O R D E R Per Bench: 1. These Set Of Twelve Appeals By The Assessee Are Directed Against The Common Order Of Learned Commissioner Of Income Tax, [In Short “The Ld. Cit(A)], Valsad. Out Of Which Six Appeals Relates To Confirming The Order Passed Under Section 201(1)/201(1A) Read With Section 206C (6A) & Remaining Six Appeal Relates To Penalty Levied Under Section 271Ca Of Income Tax Act For Violation Of Section 206C (6A). 2. These Appeals Came Up Hearing On 7Th May, 2021. The Assessee Has Already Filed Application Dated 18.01.2021

Section 201(1)Section 206CSection 271C

M/S Mahendra Brothers Exports Pvt. Ltd., Surat vs. The JCIT(TDS), Surat

The appeals of the assessee are dismissed as withdrawn

ITA 591/SRT/2018[2008-09]Status: DisposedITAT Surat06 May 2021AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A Nos.591 To 596/Srt/2018 आ.अ.सं./I.T.A Nos.1155 To 1160/Ahd/2015 "नधा"रण वष"/Assessment Years: 2008-09 To 2013-14 M/S Mahendra Brothers Pvt. Ltd., Vs. The Jcit (Tds), At & Post. Jamalpore, Gandhevi Surat. Road, Navsari, Surat-396445. [Pan: Aafcm 0246 E] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Ms Priya Kumar - Ca राज"वक"ओर से /Revenue By Ms Anupama Singhla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 07.05.2021 उ"घोषणा क" तार"ख/Pronouncement On: 07.05.2021 आदेश /O R D E R Per Bench: 1. These Set Of Twelve Appeals By The Assessee Are Directed Against The Common Order Of Learned Commissioner Of Income Tax, [In Short “The Ld. Cit(A)], Valsad. Out Of Which Six Appeals Relates To Confirming The Order Passed Under Section 201(1)/201(1A) Read With Section 206C (6A) & Remaining Six Appeal Relates To Penalty Levied Under Section 271Ca Of Income Tax Act For Violation Of Section 206C (6A). 2. These Appeals Came Up Hearing On 7Th May, 2021. The Assessee Has Already Filed Application Dated 18.01.2021

Section 201(1)Section 206CSection 271C

Mahendra Brothers Exports Pvt. Ltd., Mumbai vs. The Income Tax Officer, TDS, Valsad

The appeals of the assessee are dismissed as withdrawn

ITA 1156/AHD/2015[2009-10]Status: DisposedITAT Surat06 May 2021AY 2009-10

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A Nos.591 To 596/Srt/2018 आ.अ.सं./I.T.A Nos.1155 To 1160/Ahd/2015 "नधा"रण वष"/Assessment Years: 2008-09 To 2013-14 M/S Mahendra Brothers Pvt. Ltd., Vs. The Jcit (Tds), At & Post. Jamalpore, Gandhevi Surat. Road, Navsari, Surat-396445. [Pan: Aafcm 0246 E] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Ms Priya Kumar - Ca राज"वक"ओर से /Revenue By Ms Anupama Singhla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 07.05.2021 उ"घोषणा क" तार"ख/Pronouncement On: 07.05.2021 आदेश /O R D E R Per Bench: 1. These Set Of Twelve Appeals By The Assessee Are Directed Against The Common Order Of Learned Commissioner Of Income Tax, [In Short “The Ld. Cit(A)], Valsad. Out Of Which Six Appeals Relates To Confirming The Order Passed Under Section 201(1)/201(1A) Read With Section 206C (6A) & Remaining Six Appeal Relates To Penalty Levied Under Section 271Ca Of Income Tax Act For Violation Of Section 206C (6A). 2. These Appeals Came Up Hearing On 7Th May, 2021. The Assessee Has Already Filed Application Dated 18.01.2021

Section 201(1)Section 206CSection 271C

Mahendra Brothers Exports Pvt. Ltd., Mumbai vs. The Income Tax Officer, TDS, Valsad

The appeals of the assessee are dismissed as withdrawn

ITA 1155/AHD/2015[2008-09]Status: DisposedITAT Surat06 May 2021AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A Nos.591 To 596/Srt/2018 आ.अ.सं./I.T.A Nos.1155 To 1160/Ahd/2015 "नधा"रण वष"/Assessment Years: 2008-09 To 2013-14 M/S Mahendra Brothers Pvt. Ltd., Vs. The Jcit (Tds), At & Post. Jamalpore, Gandhevi Surat. Road, Navsari, Surat-396445. [Pan: Aafcm 0246 E] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Ms Priya Kumar - Ca राज"वक"ओर से /Revenue By Ms Anupama Singhla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 07.05.2021 उ"घोषणा क" तार"ख/Pronouncement On: 07.05.2021 आदेश /O R D E R Per Bench: 1. These Set Of Twelve Appeals By The Assessee Are Directed Against The Common Order Of Learned Commissioner Of Income Tax, [In Short “The Ld. Cit(A)], Valsad. Out Of Which Six Appeals Relates To Confirming The Order Passed Under Section 201(1)/201(1A) Read With Section 206C (6A) & Remaining Six Appeal Relates To Penalty Levied Under Section 271Ca Of Income Tax Act For Violation Of Section 206C (6A). 2. These Appeals Came Up Hearing On 7Th May, 2021. The Assessee Has Already Filed Application Dated 18.01.2021

Section 201(1)Section 206CSection 271C