Section 272A(1)(d) of the Income Tax Act

Income-tax Act, 2025: s.465

Section 272A(1)(d) falls under section 272A of the Income-tax Act, 1961, which corresponds to section 465 (Penalty for failure to answer questions, sign statements, Furnish information, returns or statements, allow inspections, etc) of the Income-tax Act, 2025.

Read section 465 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 272A(1)(d) is Hindustan Steel Ltd. v. State of Orissa (83 ITR 26), cited in 502 of the 1,125 judgments on BharatTax that turn on this section.

Leading authorities on Section 272A(1)(d)

Hindustan Steel Ltd. v. State of Orissa
83 ITR 26 · 1972 · Supreme Court
502
citing judgments

An order imposing penalty for failure to carry out a statutory obligation results from quasi-criminal proceedings. Penalty is not ordinarily imposed unless the party acted deliberately in defiance of law, was guilty of contumacious or dishonest conduct, or acted in conscious disregard of their obligation.

CIT v. Ram Commercial Enterprises Ltd.
246 ITR 568 · 2000 · High Court
103
citing judgments

The Assessing Officer must record clear satisfaction in the assessment order that the assessee concealed particulars of income or furnished inaccurate particulars, for initiating penalty proceedings under section 271(1)(c). Without such recorded satisfaction, the penalty proceedings lack jurisdiction and are unsustainable in law.

Velu Palandar v. DCIT
83 ITR 683 · 1972 · High Court
94
citing judgments

The opportunity of hearing provided to an assessee must be real, effective, and realistic, not merely notional, and tax authorities are incumbent to decide cases on their merits after affording due opportunity.

Pvt. Ltd. v. DCIT
466 ITR 474 · 2024 · High Court
53
citing judgments

Reassessment notices under Section 148A, issued in the context of faceless assessment proceedings, must be issued by the designated Faceless Assessing Officer and not by a Jurisdictional Assessing Officer.

Akhil Bhartiya Prathamik Shikshak Sangh Bhawan Trust v. ADIT
5 DTR 429 · High Court
50
citing judgments

To levy a penalty under section 271(1)(b), the Assessing Officer (AO) must record satisfaction in the assessment order. Mere initiation of penalty proceedings without such recorded satisfaction does not confer jurisdiction on the AO to levy the penalty.

Jasjit Singh v. Union of India
467 ITR 52 · 2024 · High Court
50
citing judgments
Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Kairos Properties Private Limited v. Assistant Commissioner of Income Tax
468 ITR 168 · 2024 · High Court
41
citing judgments
CIT v. Ashok Logani
347 ITR 22 · 2012 · High Court
30
citing judgments

The Commissioner is justified in invoking revisionary powers under Section 263 if the Assessing Officer failed to properly consider the issues at hand, leaving loose ends in the assessment.

BSES Rajdhani Power Ltd. v. PCIT
399 ITR 228 · 2017 · High Court
30
citing judgments

Revision under Section 263 is justified when the Assessing Officer fails to consider a significant portion of a claim, such as depreciation, leading to an erroneous assessment that is prejudicial to the revenue.

Judgments on Section 272A(1)(d)

Prakash Hiralal Sejpal, Surendranagar vs. Ward-1 Surendranagar, Surendranagar

In the result, the appeals filed by the assessee in ITA Nos

ITA 942/RJT/2025[2021-22]Status: DisposedITAT Rajkot06 Jul 2026AY 2021-22

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 941 & 942/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2020-21 & 2021-22 ] Prakash Hiralal Sejpal, Income Tax Officer, Ward 1, 40 Vishwakunj Society Ratanpar, Surendranagar, Vs. Ratanpar, Surendra Nagar, Surendranagar Joravarnagar S.O 363020, Gujarat-363020 (Gujarat - India) "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aerps0356Q (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 06/07/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2020-21 & 2021-22, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.10.2025 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Assessing Officer’) U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 132Section 147Section 148Section 234DSection 250Section 272A(1)(d)Section 69A

Shri Prakash Hiralal Sejpal, Surendranagar vs. Income Tax Officer, Ward 1, Surendranagar

In the result, the appeals filed by the assessee in ITA Nos

ITA 941/RJT/2025[2020-21]Status: DisposedITAT Rajkot06 Jul 2026AY 2020-21

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 941 & 942/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2020-21 & 2021-22 ] Prakash Hiralal Sejpal, Income Tax Officer, Ward 1, 40 Vishwakunj Society Ratanpar, Surendranagar, Vs. Ratanpar, Surendra Nagar, Surendranagar Joravarnagar S.O 363020, Gujarat-363020 (Gujarat - India) "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aerps0356Q (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 06/07/2026 :: आदेश/Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2020-21 & 2021-22, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.10.2025 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Assessing Officer’) U/S 147 Of The Act.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 132Section 147Section 148Section 234DSection 250Section 272A(1)(d)Section 69A

Khanjan Pradipkumar Joshi, Vadodara vs. The ITO, Ward-1(3)(2), Vadodara

Appeal of the assessee stands allowed

ITA 125/AHD/2026[2017-18]Status: DisposedITAT Ahmedabad06 Jul 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita Nos. 124&125/Ahd/2026 िनधा"रण वष" /Assessment Year : 2017-18 Khanjan Pradipkumar Joshi Ito (Individual), बनाम/ Ward-1(3)(2), V/S. 20/D, Noopur, Sahyog Vadodara Tenament, New Sama Road, Vadodara-390024 "थायी लेखा सं./Pan:Ajipj9454C (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Ms. Kinjal Shah, Ca Revenue By : Smt. Ananya Kulshresth, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख /Date Of Pronouncement: 06/07/2026 आदेश/O R D E R Per Sanjay Garg: The Present Captioned Appeals Have Been Preferred By The Same Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Ld. Cit(A)’] Dated 15/12/2025 Passed U/S. 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-18. 2. Ita No. 124/Ahd/2026 Is Against The Confirmation Of The Quantum Additions Made By The Ao, Whereas, Ita No. 125/Ahd/2026 Is Against The Confirmation Of Penalty Levied By The Ao U/S 271A(1)(D)

For Appellant: Ms. Kinjal Shah, CAFor Respondent: Smt. Ananya Kulshresth, Sr. DR
Section 143(3)Section 145(3)Section 250Section 271A(1)(d)

Khanjan Pradipkumar Joshi, Vadodara vs. The ITO, Ward-1(3)(2), Vadodara

Appeal of the assessee stands allowed

ITA 124/AHD/2026[2017-18]Status: DisposedITAT Ahmedabad06 Jul 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita Nos. 124&125/Ahd/2026 िनधा"रण वष" /Assessment Year : 2017-18 Khanjan Pradipkumar Joshi Ito (Individual), बनाम/ Ward-1(3)(2), V/S. 20/D, Noopur, Sahyog Vadodara Tenament, New Sama Road, Vadodara-390024 "थायी लेखा सं./Pan:Ajipj9454C (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Ms. Kinjal Shah, Ca Revenue By : Smt. Ananya Kulshresth, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख /Date Of Pronouncement: 06/07/2026 आदेश/O R D E R Per Sanjay Garg: The Present Captioned Appeals Have Been Preferred By The Same Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Ld. Cit(A)’] Dated 15/12/2025 Passed U/S. 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-18. 2. Ita No. 124/Ahd/2026 Is Against The Confirmation Of The Quantum Additions Made By The Ao, Whereas, Ita No. 125/Ahd/2026 Is Against The Confirmation Of Penalty Levied By The Ao U/S 271A(1)(D)

For Appellant: Ms. Kinjal Shah, CAFor Respondent: Smt. Ananya Kulshresth, Sr. DR
Section 143(3)Section 145(3)Section 250Section 271A(1)(d)

Vinodray Nagjibhai Thacker, Bhuj vs. ITO, Ward-4, Gdham(Bhuj-2)/, Bhuj

In the result, both the appeals filed by the assessee are allowed

ITA 195/RJT/2026[2017-18]Status: DisposedITAT Rajkot03 Jul 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 194 & 195/Rjt/2026 [ िनधा"रण वष" /Assessment Year : 2016-17 & 2017-18 ] Vinodray Nagjibhai Thacker, बनाम/ Income Tax Officer, Ward - 4, Vs. 12 Zulelal Society, Near Court Gandhidham (Bhuj-2), Bhuj, Bldg, Bhuj, Gujarat-370001 Gujarat-370001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Abhpt2539H (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 03/07/2026 : आदेश /Order : Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2016-17 & 2017-18, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 15.03.2024 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Ao’) U/S 147 R.W.S. 144 Of The Act Dated 28.03.2022 & 29.03.2022, Respectively.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 143(2)Section 147Section 148ASection 151Section 234BSection 250Section 271(1)(b)Section 271(1)(c)Section 69

Vinodray Nagjibhai Thacker, Bhuj vs. Income Tax Officer, Ward - 4, Gandhidham (Bhuj - 2), Bhuj

In the result, both the appeals filed by the assessee are allowed

ITA 194/RJT/2026[2016-17]Status: DisposedITAT Rajkot03 Jul 2026AY 2016-17

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 194 & 195/Rjt/2026 [ िनधा"रण वष" /Assessment Year : 2016-17 & 2017-18 ] Vinodray Nagjibhai Thacker, बनाम/ Income Tax Officer, Ward - 4, Vs. 12 Zulelal Society, Near Court Gandhidham (Bhuj-2), Bhuj, Bldg, Bhuj, Gujarat-370001 Gujarat-370001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Abhpt2539H (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 03/07/2026 : आदेश /Order : Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2016-17 & 2017-18, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 15.03.2024 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Ao’) U/S 147 R.W.S. 144 Of The Act Dated 28.03.2022 & 29.03.2022, Respectively.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 143(2)Section 147Section 148ASection 151Section 234BSection 250Section 271(1)(b)Section 271(1)(c)Section 69