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

Kanaka Mahalakshmi Co- Operative Bank Limited, Visakhapatnam vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

In the result, appeals filed by the assessee are dismissed as withdrawn with the aforesaid liberty

ITA 388/VIZ/2017[2014-2015]Status: DisposedITAT Visakhapatnam21 Aug 2018AY 2014-2015

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri S. Rama Rao – AdvocateFor Respondent: Shri K.C. Das –Sr.DR
Section 246(1)(q)Section 271F

Kanaka Mahalakshmi Co-Operative Bank Limited, Visakhapatnam vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

In the result, appeals filed by the assessee are dismissed as withdrawn with the aforesaid liberty

ITA 387/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam21 Aug 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri S. Rama Rao – AdvocateFor Respondent: Shri K.C. Das –Sr.DR
Section 246(1)(q)Section 271F

Kanaka Mahalakshmi Co- Operative Bank Limited, Visakhapatnam vs. Director of Income Tax( Intelligence & Criminal Investigation), Hyderabad

In the result, appeals filed by the assessee are dismissed as withdrawn with the aforesaid liberty

ITA 386/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam21 Aug 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri S. Rama Rao – AdvocateFor Respondent: Shri K.C. Das –Sr.DR
Section 246(1)(q)Section 271F

Kanaka Mahalakshmi Co-Operative Bank Limited, Visakhapatnam vs. Director of Income Tax( Intelligance & Criminal Investigation), Hyderabad

In the result, appeals filed by the assessee are dismissed as withdrawn with the aforesaid liberty

ITA 385/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam21 Aug 2018AY 2011-2012

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri S. Rama Rao – AdvocateFor Respondent: Shri K.C. Das –Sr.DR
Section 246(1)(q)Section 271F

The Sub Registrar, Haveli No. 4, Pune vs. Director of Income-Tax

In the result, the appeal of the assessee is dismissed

ITA 1052/PUN/2016[2014-15]Status: DisposedITAT Pune17 Aug 2018AY 2014-15

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Ms. Swati G. KalbhorFor Respondent: Shri Rajesh Gawali
Section 271FSection 285B

Mahadeo Bhagvan Chavan, Navi Mumbai vs. DIT (I & Ci), Mumbai

In the result, both the appeals filed by the assessee (ITA No

ITA 7360/MUM/2016[2014-15]Status: DisposedITAT Mumbai27 Jun 2018AY 2014-15

Bench: Shri Saktijit Dey, Hon'Ble & Shri Dr. A.L. Saini, Hon'Ble**

For Appellant: ShriRajkumar G. Tonali–CA. Department By : Shri Virendra Singh – DRFor Respondent: Shri Virendra Singh – DR
Section 271FSection 285B

Mahadeo Bhagavan Chavan, Navi Mumbai vs. DIT (I & Ci), Mumbai

In the result, both the appeals filed by the assessee (ITA No

ITA 5565/MUM/2016[2015-16]Status: DisposedITAT Mumbai27 Jun 2018AY 2015-16

Bench: Shri Saktijit Dey, Hon'Ble & Shri Dr. A.L. Saini, Hon'Ble**

For Appellant: ShriRajkumar G. Tonali–CA. Department By : Shri Virendra Singh – DRFor Respondent: Shri Virendra Singh – DR
Section 271FSection 285B

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1296/HYD/2017[2016-17]Status: DisposedITAT Hyderabad23 May 2018AY 2016-17

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1295/HYD/2017[2015-16]Status: DisposedITAT Hyderabad23 May 2018AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1294/HYD/2017[2014-15]Status: DisposedITAT Hyderabad23 May 2018AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1293/HYD/2017[2013-14]Status: DisposedITAT Hyderabad23 May 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1292/HYD/2017[2012-13]Status: DisposedITAT Hyderabad23 May 2018AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Nizamabad District Co-Operative Central Bank Limited, Nizamabad vs. Director of Income Tax (Intelligence & Criminal Investigation), Hyderabad

ITA 1291/HYD/2017[2011-12]Status: DisposedITAT Hyderabad23 May 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. U. Minichandran, DR
Section 1Section 234Section 253Section 271Section 271FSection 273BSection 285BSection 5

The Sub Registrar, Khed No. 2, Pune vs. Director of Income-Tax

In the result, the appeal of appellant is dismissed

ITA 970/PUN/2016[2015-16]Status: DisposedITAT Pune24 Apr 2018AY 2015-16

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: NONEFor Respondent: Dr. Vivek Aggarwal
Section 271FSection 285B

The Sub Registrar, Haveli No. 10, Pune vs. Director of Income-Tax

In the result, the appeal of appellant is dismissed

ITA 969/PUN/2016[2014-15]Status: DisposedITAT Pune24 Apr 2018AY 2014-15

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Smt. Swati G. KalborFor Respondent: Dr. Vivek Aggarwal
Section 271FSection 285B

Sub Registrar, Sub Registry Office, Jagdishpur vs. Director of Income Tax, Patna

In the result, the appeal of the assessee is dismissed

ITA 109/PAT/2016[2015-16]Status: DisposedITAT Patna16 Mar 2018AY 2015-16

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm Ita No. 109/Pat./2016 : Asstt. Year : 2015-16

For Appellant: NoneFor Respondent: Sh. Kausik Kumar Das, Sr. DR
Section 246A(1)(q)Section 271F

The Sub Registrar vs. Director of Income Tax (I & Ci)

In the result, the appeal of the assessee is dismissed

ITA 43/PAT/2016[2014-15]Status: DisposedITAT Patna12 Mar 2018AY 2014-15

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: NoneFor Respondent: Sh. Kausik Kumar Das, Sr. DR
Section 246A(1)(q)Section 271F

The the Sub Registrar vs. Director of Income Tax (I & Ci)

In the result, the appeal of the assessee is dismissed

ITA 40/PAT/2016[2014-15]Status: DisposedITAT Patna12 Mar 2018AY 2014-15

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm Ita No. 40/Pat./2016 : Asstt. Year : 2014-15

For Appellant: NoneFor Respondent: Sh. Kausik Kumar Das, Sr. DR
Section 246A(1)(q)Section 271F

Sub Registrar, Kullu vs. Director of Income Tax (I&Ci), Chandigarh

In the result all the above appeals of the assessee are allowed for statistical

ITA 824/CHANDI/2017[2004-05]Status: DisposedITAT Chandigarh28 Feb 2018AY 2004-05

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Sh. Pankaj DhimanFor Respondent: Sh. Manjit Singh
Section 250(6)Section 271F

Amreki Nagrik Sahkari Bank Ltd., Rajkot vs. The DIT, (I & Ci), Ahmedabad

In the result, appeal is allowed

ITA 1044/AHD/2015[2014-15]Status: DisposedITAT Ahmedabad19 Jan 2018AY 2014-15
Section 271F