Section 271FA of the Income Tax Act

Income-tax Act, 2025: s.454

Section 271FA of the Income-tax Act, 1961 corresponds to section 454 (Penalty for failure to furnish statement of financial transaction or reportable account) of the Income-tax Act, 2025.

Read section 454 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 271FA is Durgapur Steel Peoples’ Cooperative Bank Ltd. v. Director of Income Tax (74 Taxmann.com 97), cited in 13 of the 190 judgments on BharatTax that turn on this section.

Leading authorities on Section 271FA

Durgapur Steel Peoples’ Cooperative Bank Ltd. v. Director of Income Tax
74 Taxmann.com 97 · 2016 · ITAT
13
citing judgments

Where a cooperative bank faces challenges with updating its software and manually gathering data for reporting under section 285BA due to its large database, these practical difficulties can be considered in determining penalties for non-furnishing of Annual Information Reports.

Durgapur Steel Peoples' Cooperative Bank Ltd. v. Director of Income-tax (Intelligence & Criminal Investigation), Kolkata
72 Taxmann.com 306 · 2016 · ITAT
4
citing judgments

Judgments on Section 271FA

Pari Agri Grain Indusrries P Ltd, Dewas vs. The Directorof Income Tax ( I&Ci), Dewas

Appeal is allowed for statistical purposes

ITA 134/IND/2023[2017-18]Status: DisposedITAT Indore30 Nov 2023AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2017-18

Section 271FSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 43/NAG/2019[2015-16]Status: DisposedITAT Nagpur24 Aug 2023AY 2015-16

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 42/NAG/2019[2014-15]Status: DisposedITAT Nagpur24 Aug 2023AY 2014-15

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 41/NAG/2019[2013-14]Status: DisposedITAT Nagpur24 Aug 2023AY 2013-14

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 40/NAG/2019[2012-13]Status: DisposedITAT Nagpur24 Aug 2023AY 2012-13

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 39/NAG/2019[2011-12]Status: DisposedITAT Nagpur24 Aug 2023AY 2011-12

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 38/NAG/2019[2010-11]Status: DisposedITAT Nagpur24 Aug 2023AY 2010-11

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 37/NAG/2019[2009-10]Status: DisposedITAT Nagpur24 Aug 2023AY 2009-10

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

Dr. Babasaheb Ambedkar Urban Co -Oprative Bank Limited, Nagpur vs. Director of Income Tax (Intelligence & Criminal Investigation ), Nagpur

In the result, all the appeals are allowed

ITA 36/NAG/2019[2008-09]Status: DisposedITAT Nagpur24 Aug 2023AY 2008-09

Bench: Shri R.S.Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.36 To 43/Nag/2019 "नधा"रण वष" / Assessment Years : 2008-09 To 2015-16

For Appellant: Shri Abhishek KumarFor Respondent: Shri Rishi Kumar Bisen
Section 271FSection 273BSection 285B

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 180/NAG/2018[2016-17]Status: DisposedITAT Nagpur27 Jul 2023AY 2016-17

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 179/NAG/2018[2015-16]Status: DisposedITAT Nagpur27 Jul 2023AY 2015-16

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 178/NAG/2018[2014-15]Status: DisposedITAT Nagpur27 Jul 2023AY 2014-15

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 177/NAG/2018[2013-14]Status: DisposedITAT Nagpur27 Jul 2023AY 2013-14

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 176/NAG/2018[2012-13]Status: DisposedITAT Nagpur27 Jul 2023AY 2012-13

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 175/NAG/2018[2011-12]Status: DisposedITAT Nagpur27 Jul 2023AY 2011-12

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 174/NAG/2018[2010-11]Status: DisposedITAT Nagpur27 Jul 2023AY 2010-11

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 173/NAG/2018[2009-10]Status: DisposedITAT Nagpur27 Jul 2023AY 2009-10

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 172/NAG/2018[2008-09]Status: DisposedITAT Nagpur27 Jul 2023AY 2008-09

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

The Bhandara Dist. Central Co-Op Bank Limited, Bhandara vs. Director of Income Tax ( Intelligence and Criminal Investigation ), Nagpur

In the result, all the appeals stand dismissed

ITA 171/NAG/2018[2007-08]Status: DisposedITAT Nagpur27 Jul 2023AY 2007-08

Bench: Shri R.S.Syal & Shri S.S.Viswanethra Raviआयकर अऩीऱ सं. /Ita No.171 To 180/Nag/2018 ननधधारण वषा / Assessment Years : 2007-08 To 2016-17 The Bhandara Dist. Central Co-Op. Bank Vs. Director Of Limited Income Tax Jm Patel College Road, Civil Lines, (Intelligence Bhandara, Maharashtra – 441904 & Crl. Tan : Ngpto1255C Investigation), Nagpur Appellant Respondent

For Appellant: Shri Sanket BhattadFor Respondent: Smt. Rashmi Mathur (Jt.CIT)
Section 253Section 253(1)Section 271F

M/S. Suco Souharda Sahakari Bank Ltd., Bellary vs. The Joint Director of Income Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, appeals of the assessee are allowed

ITA 271/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 May 2023AY 2014-15

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. V. Srinivasan, Advocate and Ms. Sunaina Bhatia, CAFor Respondent: Shri. Gudimella VP Pavan Kumar, JCIT (DR)(ITAT), Bengaluru
Section 133ASection 250Section 271BSection 271FSection 285BSection 51