Section 274 of the Income Tax Act

Income-tax Act, 2025: s.471

Section 274 of the Income-tax Act, 1961 corresponds to section 471 (Procedure) of the Income-tax Act, 2025.

Read section 471 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 274 is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 of the 4,894 judgments on BharatTax that turn on this section.

Leading authorities on Section 274

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

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.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 241 · 2016 · High Court
791
citing judgments

A penalty notice under section 271(1)(c) read with section 274 of the Income Tax Act is invalid if it fails to specify whether the penalty is for concealment of income or for furnishing incorrect particulars of income.

Mr. Mohd. Farhan A. Shaikh v. ACIT
434 ITR 1 · 2021 · High Court
672
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify the exact charge by not striking off the irrelevant limb (concealment of income or furnishing inaccurate particulars of income). Such an omnibus or vague notice renders the penalty proceedings bad in law, and any penalty imposed on its basis is liable to be quashed.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Kaushalya
216 ITR 660 · 1995 · High Court
511
citing judgments

A penalty levied under Section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not invalidated by the Assessing Officer's failure to strike off irrelevant portions in the show cause notice, provided the assessee understood the exact charge and suffered no prejudice, indicating an application of mind by the AO.

CIT v. Manu Engg
122 ITR 306 · 1980 · High Court
505
citing judgments

When levying a penalty under Section 271(1)(c), the Assessing Officer must clearly specify whether it is for concealment of income or furnishing inaccurate particulars. An ambiguous notice or order using "and/or" for these limbs, or a standard proforma without striking irrelevant clauses, indicates non-application of mind and renders the penalty unsustainable.

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.

Judgments on Section 274

Vrindavan Tubes Ltd., Meerut vs. ACIT, Circle-26(2), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 5425/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Aug 2022AY 2015-16

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2015-16 Vrindavan Tubes Ltd., Vs. Acit, C/O Kashyap & Co., Circle-26(2), 114, Citi Centre, New Delhi. B.B. Road, Meerut. Pan: Aaccv2294C (Appellant) (Respondent) Assessee By : Shri P.S. Kashyap, Fca Revenue By : Shri Anil Kumar Sharma, Sr. Dr Date Of Hearing : 24.08.2022 Date Of Pronouncement : 31.08.2022 Order Per C.M. Garg, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 09.04.2019 Of The Cit(A)-9, New Delhi, Relating To Assessment Year 2015-16. 2. The Grounds Of Appeal Raised By The Assessee Read As Under:- “1. That On Facts & In Law Notice U/S 274 R.W.S 271(1)( C) Of The Act Is Not Maintainable. Ld. Ao Has Given Notice Without Specifying Whether There Is Concealment Of Income Or Assessee Has Furnished Inaccurate Particulars Of Income. The Notice U/S 274 R.W.S 271(1)(C) Is Void Ab Initio. 2. That On Facts & In Law Imposing The Penalty Under Section 271(1)(C ) For Rs. 77,47,664/- Is Totally Wrong, Unjustified & Illegal. The Appellant Had Never Furnished Any Inaccurate Particulars Or Concealed Income At Any Stage Of Assessment Proceedings As Well As In Penalty Proceedings. The Penalty Imposed U/S 271(1)(C) Ought To Be Deleted In Full.”

For Appellant: Shri P.S. Kashyap, FCAFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 143(2)Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 43B

Praphull Kaluram Shivale, Pune vs. Assistant Commissioner of Income-Tax, Circle - 12, Pune

ITA 490/PUN/2019[2015-16]Status: DisposedITAT Pune26 Aug 2022AY 2015-16

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकरअपीलसं. / Ita No. 490/Pun/2019 करिनधा"रणवष"/ Assessment Year :2015-16 Shri Praphull Kaluram Shivale, 234, Balu Shetpabal Road, Vadhu Budruk, Shirur,Pune – 412216 Pan :Bfqps4176B . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Asstt. Commissioner Of Income Tax, Circle – 12, Pune . . . . . . . ""थ" / Respondent "ारा / Appearances Assessee By : Shri B. C. Malakar Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing :16/08/2022 घोषणा की तारीख / Date Of Pronouncement :26/08/2022 आदेश / Order Per G.D. Padmahshali, Am; The Present Appeal Of The Appellant Assessee Is Challenged Against The Order Of Commissioner Of Income Tax (Appeals)-5, Pune [For Short “Cit(A)”] Dt. 14/02/2019 Passed U/S 250 Of The Income-Tax Act,1961 [For Short “The Act”] Which In Turn Dove Out Of Order Of Penalty [For Short “Po”] Of Asstt. Commission Of Income Tax, Circle-12 Pune [For Short “Ao”] Dt.28/06/2018 U/S 271(1)(C) Of The Act For The Assessment Year [For Short “Ay”] 2015-16. Itat-Pune Page 1 Of 14

For Appellant: Shri B. C. MalakarFor Respondent: Shri M. G. Jasnani
Section 133ASection 143(2)Section 143(3)Section 250Section 271(1)(c)Section 274Section 43C

Deputy Commissioner of Income-Tax, Circle - 1(2), Pune vs. Fiat India Automobiles Ltd, Pune

ITA 2296/PUN/2017[2010-11]Status: DisposedITAT Pune26 Aug 2022AY 2010-11

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No. 2295 & 2296/Pun/2017 करनििाारण वषा/ Assessment Year : 2009-10 & 2010-11 Dy. Commissioner Of Income Tax, . . . . . . . अऩीऱाथी / Appellant Circle-1(2), Pune. बनाम / V/S. Fiat India Automobiles Limited, B-19A, Ranjangaon Midc, Shirur, Pune. . . . . . . . प्रत्यथी / Respondent Pan : Aaacf1716D द्वारा / Appearances Assessee By : Shri Percy Pardiwalla Revenue By : Shri Prashant Gadekar सुनवाई की तारीख / Date Of Conclusive Hearing : 26/08/2022 घोषणा की तारीख / Date Of Pronouncement : 26/08/2022 आदेश / Order Per G. D. Padmahshali, Am; Present Appeals Of The Revenue Are Assailed Against Separate Orders Of Commissioner Of Income Tax (Appeals)- 13, Pune [For Short “Cit(A)”] Dt. 27/07/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Sprung Out Of Orders Of Penalty [For Short “Po”] Of Dy. Commissioner Of Income Tax Circle-1(2), Pune [For Short “Ao”] Dt. 29/03/2017 Passed U/S 271(1)(C) Of The Act For Assessment Year [For Short “Ay”] 2009-10 & 2010-11. Itat-Pune Page 1 Of 5

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Prashant Gadekar
Section 250Section 271(1)(c)Section 274Section 92C

Deputy Commissioner of Income-Tax, Circle - 1(2), Pune vs. Fiat India Automobiles Ltd, Pune

ITA 2295/PUN/2017[2009-10]Status: DisposedITAT Pune26 Aug 2022AY 2009-10

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No. 2295 & 2296/Pun/2017 करनििाारण वषा/ Assessment Year : 2009-10 & 2010-11 Dy. Commissioner Of Income Tax, . . . . . . . अऩीऱाथी / Appellant Circle-1(2), Pune. बनाम / V/S. Fiat India Automobiles Limited, B-19A, Ranjangaon Midc, Shirur, Pune. . . . . . . . प्रत्यथी / Respondent Pan : Aaacf1716D द्वारा / Appearances Assessee By : Shri Percy Pardiwalla Revenue By : Shri Prashant Gadekar सुनवाई की तारीख / Date Of Conclusive Hearing : 26/08/2022 घोषणा की तारीख / Date Of Pronouncement : 26/08/2022 आदेश / Order Per G. D. Padmahshali, Am; Present Appeals Of The Revenue Are Assailed Against Separate Orders Of Commissioner Of Income Tax (Appeals)- 13, Pune [For Short “Cit(A)”] Dt. 27/07/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Sprung Out Of Orders Of Penalty [For Short “Po”] Of Dy. Commissioner Of Income Tax Circle-1(2), Pune [For Short “Ao”] Dt. 29/03/2017 Passed U/S 271(1)(C) Of The Act For Assessment Year [For Short “Ay”] 2009-10 & 2010-11. Itat-Pune Page 1 Of 5

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Prashant Gadekar
Section 250Section 271(1)(c)Section 274Section 92C