Section 273B of the Income Tax Act

Income-tax Act, 2025: s.470

Section 273B of the Income-tax Act, 1961 corresponds to section 470 (Penalty not to be imposed in certain cases) of the Income-tax Act, 2025.

Read section 470 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 273B is Ashok Pai v. CIT (292 ITR 11), cited in 812 of the 2,226 judgments on BharatTax that turn on this section.

Leading authorities on Section 273B

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

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. Eli Lily & Co.
312 ITR 225 · 2009 · Supreme Court
221
citing judgments

Section 195 of the Income Tax Act, which mandates tax withholding on payments to non-residents, applies only to sums that are otherwise chargeable to tax under the Act. Tax withholding provisions are not charging provisions.

Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.
262 ITR 260 · 2003 · High Court
121
citing judgments

Journal entries for accepting or repaying loans and deposits, without any actual cash transaction, do not violate the provisions of Section 269SS or Section 269T of the Income Tax Act. Consequently, such transactions do not attract penalties under Section 271D or Section 271E.

Commissioner of Income Tax v. Triumph International Finance (I) Ltd.
345 ITR 270 · 2012 · High Court
114
citing judgments

Transactions involving the receipt or repayment of loans or deposits solely through journal entries, without actual cash movement, contravene Sections 269SS and 269T. However, penalties under Sections 271D or 271E for such contraventions are not imposable if the assessee demonstrates a reasonable cause under Section 273B, particularly when no cash has passed between parties.

CIT v. S.K. Gupta & Co.
322 ITR 86 · 2010 · High Court
110
citing judgments

If a penalty is levied under Section 271A for failure to maintain books of account, then a separate penalty under Section 271B for failure to get accounts audited under Section 44AB cannot also be levied.

CIT v. Jai Laxmi Rice Mills
379 ITR 521 · 2015 · Supreme Court
110
citing judgments

The assessing officer must record explicit satisfaction in the assessment order for initiating penalty proceedings under sections like 271D, 271E, 269SS, 269T, or 269ST; a mere recommendation or information to another authority is insufficient to validate the penalty.

CIT v. NHK Japan Broadcasting Corporation
305 ITR 137 · 2008 · High Court
96
citing judgments

When no specific statutory period of limitation exists, proceedings under Section 201(1) and 201(1A) of the Income-tax Act, particularly for payments to non-residents, must be initiated within a reasonable period of four years. This limitation also applies to consequential penalty proceedings under Section 271C.

Asst. Director of Inspection (Investigation) v. Kum. A.B. Shanthi
255 ITR 258 · 2002 · Supreme Court
61
citing judgments

The Supreme Court upholds the constitutional validity of Section 269SS of the Income Tax Act, 1961, which prohibits certain cash loans and deposits. This ruling is foundational for penalties under Section 271D and considering exemptions under Section 273B.

Azadi Bachao Andolan v. Union of India
252 ITR 471 · 2001 · High Court
57
citing judgments

A penalty under sections like 271D or 271E is not automatically imposed if the assessee proves there was a reasonable cause for the failure. The interpretation of 'reasonable cause' is that which would prevent a person of average intelligence and ordinary prudence from acting negligently or in bad faith.

Judgments on Section 273B

Shiv Sharan Trading P. Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

ITA 2154/MUM/2013[2008-09]Status: DisposedITAT Mumbai12 Aug 2016AY 2008-09

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/2154/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Shiv Sharan Trading Pvt. Ltd. Acit-Range-4(3) Shop No.3, Building No.136, Mumbai-400 058. Vs. Kalbadevi, Vithalwadi, Mumbai-400 002. Pan:Aajcs 9593 E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N. Sathya Moorthy-Dr Assessee By: Shri Atul Mehta सुनवाई क" तारीख / Date Of Hearing: 18.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 12.08.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 03.01.2013 Of The Cit(A)-8,Mumbai, The Assessee Has Filed The Present Appeal For The Above Mentioned Assessment Year.Assessee Is Engaged In Renting Out Of Various Commercial Properties.The Return Of Income Was Processed On 23-07-2009.Assessment U/S.143 (3)R.W.S. 147 Of The Act,Was Completed On 30.09.2011,Assessing Its Income At Rs.7,31, 501/-.

For Appellant: Shri Atul MehtaFor Respondent: Shri N. Sathya Moorthy-DR
Section 143Section 254(1)Section 269SSection 271D

Shreerang Mercantile (I) P.Ltd, Mumbai vs. Addl CIT (TDS) 3, Mumbai

ITA 7495/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jul 2016AY 2009-10

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/7495, 4599 & 4600/Mum/2014 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2009-10, 2010-11 & 2011-12 वष" Shreerang Mercantile (I) Pvt. Ltd. Addl.Cit, (Tds)-3, Room No.1001 501, Shreerang House, 5Th Floor Smt. K.G. Mittal New Marine Lines Ayurvedic Hospital Bldg., Vs. Mumbai-400 020. Charni Road Pan:Aadcs 0954 M Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N. Sathya Moorthy-Dr Assessee By: Shri Dharmendra M. Shah सुनवाई क" तारीख / Date Of Hearing: 19.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 27.07.2016 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders Dated 8.10.2014 & 19.5.2014, Of The Cit(A)-14 The Assessee Has Filed The Appeals For The Above Mentioned Three Years.Issue Involved In All The Appeals Is About Levy Of Penalty U/S.272A(2)(K)Of The Act,For Filing Quarterly Returns In Form Number 24Q/ 26Q Belatedly.So,We Are Adjudica - Ting All The Appeals By Single Order.

For Appellant: Shri Dharmendra M. ShahFor Respondent: Shri N. Sathya Moorthy-DR
Section 200(3)Section 254(1)Section 272A(2)(K)Section 272A(2)(k)Section 273B