Section 271CA of the Income Tax Act
Income-tax Act, 2025: s.449
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.
Read section 449 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 271CA is Chandmal Sancheti v. ITO (72 Taxmann.com 237), cited in 13 of the 42 judgments on BharatTax that turn on this section.
Leading authorities on Section 271CA
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.
Delay in filing a buyer's declaration under Section 206C of the Income-tax Act, 1961, does not empower the Assessing Officer to deny the benefit of the declaration to the assessee.
