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

DCIT, Cir-22, Kolkata vs. Shri Dilip Chand Kankaria, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 650/KOL/2017[2012-13]Status: DisposedITAT Kolkata13 Apr 2018AY 2012-13

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 650/Kol/2017 Assessment Year: 2012-13 Dcit Cir 22 Kolkata..............................…………………………......................................Appellant 54/1, Rafi Ahmed Kidwai Road, 4Th Floor, Kolkata – 700 016 Shri Dilip Chand Kankaria...................…………………………………………….........Respondent 87, Lenin Sarani, Kolkata – 700 013 [Pan: Ajxpk 5793 Q] Appearances By: Shri A. Bhattacharjee, Addl. Cit Appearing On Behalf Of The Revenue. Shri Subash Agarwal, Advocate Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : April 10, 2018 Date Of Pronouncing The Order : April 13, 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit(Appeals) – 6, Kolkata Dated 24.01.2017 Whereby He Cancelled The Penalty Of Rs. 45,02,635/- Imposed By The A.O. Under Section 271(1)(C) Of The Income Tax Act, 1961. 2. The Assessee In The Present Case Is An Individual Who Is Engaged In The Business Of Film Exhibition, Investments & Trading In Shares & Running A Service Centre. The Return Of Income For The Year Under Consideration Was Filed By Him On 29.09.2012 Declaring A Loss Of Rs. 2,09,71,354/-. In The Assessment Completed Under Section 143(3) Vide An Order Dated 30.03.2015, The Total Income Of The Assessee Was Determined By The A.O. At A Loss Of Rs. 56,76,140/- After Making Additions Of Rs. 33,96,435/- & Rs. 1,16,91,865/- On Account Of 2 I.T.A. No. 650/Kol/2017 Assessment Year: 2012-13 Shri Dilip Chand Kankaria

Section 143(3)Section 271(1)(c)

Shambhu Kumar More, Kolkata vs. ACIT, CC-Xxiii, Kolkata

In the result, the miscellaneous applications as well as appeals of the assessee are allowed

ITA 2244/KOL/2014[2006-2007]Status: DisposedITAT Kolkata13 Apr 2018AY 2006-2007

Bench: Hon’Ble Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm] M.A. Nos. 50-52/Kol/2018 (A/O I.T.A Nos.2242-2244/Kol/2014) Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Respondent) (Appellant) I.T.A Nos.2242-2244/Kol/2014 Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Appellant) (Respondent) For The Appellant : Shri Subhash Agarwal, Advocate For The Respondent : Shri Saurabh Kumar, Addl. Cit (Dr) Date Of Hearing : 13.04.2018. Date Of Pronouncement : 13.04.2018 Order Per M.Balaganeh, Am By Virtue Of These Miscellaneous Applications, The Assessee Seeks To Recall The Ex Parte Order Passed By This Tribunal Dismissing The Appeals Of The Assessee For Non- Prosecution. The Assessee Filed An Affidavit Before Us Stating That Notice Of Hearing Was Not Received By The Assessee & Accordingly, Prayed For Recalling Of The Order Passed By The Tribunal. He Has Stated That The Appeals Were Preferred By The Assessee Against Confirmation By Ld. Cit(A) Of Orders Passed U/S 271(1)(C ) Of The Act By The Ld. Ao, By Issuing Defective Show Cause Notice U/S 274 Read With Section 271(1)(C ) Of The Act, Inasmuch As The Ld. Ao Had Not Mentioned Specific Charge Of Offence Committed By The 2 M.A.Nos.50-52/Kol/2018

For Appellant: Shri Subhash Agarwal, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT (DR)
Section 271Section 271(1)Section 274

Shambhu Kumar More, Kolkata vs. ACIT, CC-Xxiii, Kolkata

In the result, the miscellaneous applications as well as appeals of the assessee are allowed

ITA 2243/KOL/2014[2005-2006]Status: DisposedITAT Kolkata13 Apr 2018AY 2005-2006

Bench: Hon’Ble Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm] M.A. Nos. 50-52/Kol/2018 (A/O I.T.A Nos.2242-2244/Kol/2014) Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Respondent) (Appellant) I.T.A Nos.2242-2244/Kol/2014 Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Appellant) (Respondent) For The Appellant : Shri Subhash Agarwal, Advocate For The Respondent : Shri Saurabh Kumar, Addl. Cit (Dr) Date Of Hearing : 13.04.2018. Date Of Pronouncement : 13.04.2018 Order Per M.Balaganeh, Am By Virtue Of These Miscellaneous Applications, The Assessee Seeks To Recall The Ex Parte Order Passed By This Tribunal Dismissing The Appeals Of The Assessee For Non- Prosecution. The Assessee Filed An Affidavit Before Us Stating That Notice Of Hearing Was Not Received By The Assessee & Accordingly, Prayed For Recalling Of The Order Passed By The Tribunal. He Has Stated That The Appeals Were Preferred By The Assessee Against Confirmation By Ld. Cit(A) Of Orders Passed U/S 271(1)(C ) Of The Act By The Ld. Ao, By Issuing Defective Show Cause Notice U/S 274 Read With Section 271(1)(C ) Of The Act, Inasmuch As The Ld. Ao Had Not Mentioned Specific Charge Of Offence Committed By The 2 M.A.Nos.50-52/Kol/2018

For Appellant: Shri Subhash Agarwal, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT (DR)
Section 271Section 271(1)Section 274

Shambhu Kumar More, Kolkata vs. ACIT, CC-Xxiii, Kolkata

In the result, the miscellaneous applications as well as appeals of the assessee are allowed

ITA 2242/KOL/2014[2004-2005]Status: DisposedITAT Kolkata13 Apr 2018AY 2004-2005

Bench: Hon’Ble Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm] M.A. Nos. 50-52/Kol/2018 (A/O I.T.A Nos.2242-2244/Kol/2014) Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Respondent) (Appellant) I.T.A Nos.2242-2244/Kol/2014 Assessment Years : 2004-05,2005-06&2006-07 Shambhu Kumar More -Vs.- Acit, Cc-Xxiii, Kolkata [Pan : Adlpm 3303 J] (Appellant) (Respondent) For The Appellant : Shri Subhash Agarwal, Advocate For The Respondent : Shri Saurabh Kumar, Addl. Cit (Dr) Date Of Hearing : 13.04.2018. Date Of Pronouncement : 13.04.2018 Order Per M.Balaganeh, Am By Virtue Of These Miscellaneous Applications, The Assessee Seeks To Recall The Ex Parte Order Passed By This Tribunal Dismissing The Appeals Of The Assessee For Non- Prosecution. The Assessee Filed An Affidavit Before Us Stating That Notice Of Hearing Was Not Received By The Assessee & Accordingly, Prayed For Recalling Of The Order Passed By The Tribunal. He Has Stated That The Appeals Were Preferred By The Assessee Against Confirmation By Ld. Cit(A) Of Orders Passed U/S 271(1)(C ) Of The Act By The Ld. Ao, By Issuing Defective Show Cause Notice U/S 274 Read With Section 271(1)(C ) Of The Act, Inasmuch As The Ld. Ao Had Not Mentioned Specific Charge Of Offence Committed By The 2 M.A.Nos.50-52/Kol/2018

For Appellant: Shri Subhash Agarwal, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT (DR)
Section 271Section 271(1)Section 274

Asst CIT Cen Cir 29, Mumbai vs. Sunil Mantri Realtors Ltd, Mumbai

ITA 5159/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Apr 2018AY 2010-11

Bench: S/Shri Rajendra & Pawan Singhअपील संसंसंसं./I.T.A./5159/Mum/2014, िनधा"रण वष" /Assessment Year: 2010-11 आयकर अपील िनधा"रण वष" आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" The Acit-Central Circle 29, Sunil Mantri Realtors Ltd., Room No.414, 4Th Floor, Aayakar Bhavan, G-1, Court Chambers, Ground Floor, Mumbai-400 020 Vs. V Thakkersey Marg, 35, New Marine Lines, Churchgate, Mumbai 400 020. Pan: Aaecm3036B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri V Justin- Dr Assessee By : Shri Abhishek Jhunjhunwala-Ar सुनवाई क" तारीख / Date Of Hearing: 10.04.2018 घोषणा क" तारीख / Date Of Pronouncement: 10.04.2018 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) अनुसार Per Rajendra, Am- लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 20Th May 2014 Of Cit(A)-40, Mumbai, The Assessing Officer (Ao) Has Filed The Present Appeal. Assessee- Company Had Filed Its Return Of Income On 30/09/2010, Declaring Total Income Of Rs 46,144/-. The Ao Completed The Assessment, On 30Th Jan 2013, Under Section 143(3) Of The Act, Determining Its Income At Rs 40.42 Lacs. While Completing The Assessment,He Made Disallowance Of Rs 39.96 Lacs With Regard To Profit On Sale Of Shares. He Issued A Notice Under Section 274 R.W.S 271(1)(C) Of The Act For Filing Inaccurate Particulars Of Income.

For Appellant: Shri Abhishek Jhunjhunwala-ARFor Respondent: Shri V Justin- DR
Section 143(3)Section 254(1)Section 274