Section 271F of the Income Tax Act

The decision most relied on for Section 271F is State of Kerala v. C. Velukutty (60 ITR 239), cited in 78 of the 927 judgments on BharatTax that turn on this section.

Leading authorities on Section 271F

State of Kerala v. C. Velukutty
60 ITR 239 · 1966 · Supreme Court
78
citing judgments

A best judgment assessment must be based on wisdom, truth, and legal principles, not arbitrary caprice. While it involves estimation and guesswork, this must have a reasonable nexus to available material and the case's circumstances.

CIT v. Surendra Prasad Agrawal
275 ITR 113 · 2005 · High Court
38
citing judgments

The omission by an Income Tax Officer to initiate penalty proceedings during the assessment, when there is an observation of under-reporting or mis-reporting of income, renders the assessment order erroneous and prejudicial to the interests of the Revenue, granting the Commissioner jurisdiction to revise such an order under Section 263.

1) Bhagwan Sahai Sharma v. Dy. CIT
174 Taxmann.com 273 · 2025 · High Court
23
citing judgments

Reassessment proceedings initiated for AY 2015-16 after April 1, 2021, are barred by limitation and invalid, as per the amended provisions of the Finance Act, 2020.

Revenue. I. CIT v. Satish Medical Agencies
292 ITR 163 · 2007 · High Court
17
citing judgments

A conscious act by the assessee to hide information from the department is a key factor in upholding revenue assessments and penalties.

14 (Delhi) 2) Lalit Gulati v. Asstt. CIT
305 Taxmann 11 · High Court
11
citing judgments
Gordhanbhai Devjibhai Kapadia v. ITO
177 Taxmann.com 714 · 2025 · High Court
10
citing judgments

A notice under section 148 of the Income Tax Act issued after March 31, 2021, is invalid if it relies on the extended time limit provided by the Taxation and Other Laws (Relaxation of Certain Provisions) Act, 2020, for assessment years prior to 2021-22.

Manubhai A. Sheth v. N. D. Nirgudkar, Second ITO
128 ITR 87 · 1981 · High Court
9
citing judgments
S.M.I.L.E. Micro Finance Ltd. v. ACIT
479 ITR 172 · 2025 · High Court
6
citing judgments
Commissioner of Income-tax v. Kanubhai Muljibhai Patel
306 ITR 179 · 2008 · High Court
4
citing judgments
Jayanthi Shri v. Assistant Commissioner of Income-tax, Central Circle-I, Coimbatore
75 Taxmann.com 248 · 2016 · High Court
4
citing judgments

Judgments on Section 271F

Rahul Vasant Takalkar, Pune vs. Assistant Commissioner of Income Tax Cen Cir -1(3), Pune

ITA 612/PUN/2021[2011-12]Status: DisposedITAT Pune04 Oct 2022AY 2011-12

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.612/Pun/2021 निर्धारण वर्ा / Assessment Year : 2011-12 Rahul Vasant Takalkar A/P Hirve Kumbhar, Tal.-Shirur, Pune, Maharashtra . . . . . . . अपीऱधर्थी / Appellant Pan:Agvpt5008N बनाम / V/S. Asstt. Commissioner Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Central Circle-1(3), Pune द्वारा / Appearances Assessee By : None For The Assessee Revenue By : Shri M.G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 04/10/2022 घोषणा की तारीख / Date Of Pronouncement : 04/10/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Challenges The Order Of Commissioner Of Income Tax (Appeals)-11, Pune [For Short “Cit(A)”] Dt. 31/08/2021 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Arisen Out Of Order Of Penalty [For Short “Po”] Dt. 05/11/2018 Passed By The Asstt. Commissioner Of Income Tax, Central Circle-1(3) Pune [For Short “Ao”] U/S 271F Of The Act.

For Appellant: None for the AssesseeFor Respondent: Shri M.G. Jasnani
Section 132(1)Section 139Section 139(1)Section 142(1)(i)Section 143(2)Section 143(3)Section 148Section 250Section 271FSection 274

Sanjay Mahadev Jagtap, Pune vs. Assistant Commissioner of Income Tax, Central Circle-1(3), Pune

ITA 611/PUN/2021[2011-12]Status: DisposedITAT Pune04 Oct 2022AY 2011-12

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.611/Pun/2021 निर्धारण वर्ा / Assessment Year : 2011-12 Sanjay Mahadev Jagtap A/P Shikrapur, Tal.-Shirur, Pune, Maharashtra . . . . . . . अपीऱधर्थी / Appellant Pan:Afypj7221D बनाम / V/S. Asstt. Commissioner Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Central Circle-1(3), Pune द्वारा / Appearances Assessee By : None For The Assessee Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 04/10/2022 घोषणा की तारीख / Date Of Pronouncement : 04/10/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Assailed Against The Order Of Commissioner Of Income Tax (Appeals)-11, Pune [For Short “Cit(A)”] Dt. 31/08/2021 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Ascended Out Of Order Of Penalty [For Short “Po”] Dt. 05/11/2018 Passed By The Asstt. Commissioner Of Income Tax, Central Circle-1(3) Pune [For Short “Ao”] U/S 271F Of The Act.

For Appellant: None for the AssesseeFor Respondent: Shri M. G. Jasnani
Section 132(1)Section 139Section 139(1)Section 142(1)(i)Section 144Section 148Section 250Section 271FSection 273BSection 274