Section 285BA of the Income Tax Act

Income-tax Act, 2025: s.508

Section 285BA of the Income-tax Act, 1961 corresponds to section 508 (Obligation to furnish statement of financial transaction or reportable account) of the Income-tax Act, 2025.

Read section 508 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 285BA is Durgapur Steel Peoples’ Cooperative Bank Ltd. v. Director of Income Tax (74 Taxmann.com 97), cited in 13 of the 109 judgments on BharatTax that turn on this section.

Leading authorities on Section 285BA

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.

Ahmedabad Mfg. and Calico Printing Co. Ltd. v. S.G. Mehta, ITO
48 ITR 154 · 1963 · Supreme Court
7
citing judgments
Bhagavathy Tea Estates Ltd. v. State of Kerala
179 ITR 508 · 1989 · High Court
6
citing judgments
CIT v. Simon
105 ITR 205 · Reported
5
citing judgments
Bhagvathy Tea Estates Ltd. v. State of Kerala by the Hon'ble Kerala High Court
50 Taxmann 180 · 1990 · Reported
5
citing judgments
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 285BA

M/S. Suco Souharda Sahakari Bank Ltd., Bellary vs. The Joint Director of Income Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, appeals of the assessee are allowed

ITA 263/BANG/2023[2006-07]Status: DisposedITAT Bangalore24 May 2023AY 2006-07

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. V. Srinivasan, Advocate and Ms. Sunaina Bhatia, CAFor Respondent: Shri. Gudimella VP Pavan Kumar, JCIT (DR)(ITAT), Bengaluru
Section 133ASection 250Section 271BSection 271FSection 285BSection 51

Fine Gujranwala Jewellers, New Delhi vs. ITO, Ward-51(3), New Delhi

In the result the appeal of the assessee is allowed

ITA 1540/DEL/2022[2017-18]Status: DisposedITAT Delhi27 Mar 2023AY 2017-18

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Shri K. Sampath, Advocate
Section 285BSection 68

The Koradchery Primary Agricultural Cooperative Credit Socity Limited, Thiruvarur vs. Income Tax Officer, Thiruvarur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 521/CHNY/2022[2017-18]Status: DisposedITAT Chennai16 Feb 2023AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri K. Meenakshisundharam, ITPFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 10ASection 115BSection 139(1)Section 142(1)Section 144Section 69

M/S Kesar Alloys & Metals Pvt.Ltd., Indore vs. The Director of Income Tax (1&C1), Bhopal

ITA 337/IND/2022[2017-18]Status: DisposedITAT Indore31 Jan 2023AY 2017-18

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri B.M. Biyani (Accountant Member)

For Appellant: Shri P.D. Nagar, C.AFor Respondent: Shri Ashish Porwal, Sr. DR
Section 271FSection 285B

Jhalawar Kendriya Sahakari Bnak Ltd, Jhalawar vs. Adl/ADIT (I&Ci), Jaipur

In the result, appeal of the assessee is allowed

ITA 313/JPR/2022[2019-2020]Status: DisposedITAT Jaipur11 Jan 2023AY 2019-2020

Bench: The Date Of Hearing.

For Appellant: Shri Shrawan Kumar Gupta, AdvocateFor Respondent: Ms Monisha Choudhary (JCIT)
Section 271FSection 285B

Agrawal Consumable Products Private Limited, Bhilai vs. Directore of Income Tax (I&Ci), Bhopal

ITA 128/RPR/2019[2017-18]Status: DisposedITAT Raipur02 Jan 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.128/Rpr/2019 (नििाारण वर्ा / Assessment Year :2017-2018) Agrawal Consumable Products Vs Dit (I & Ci), Bhopal-462016 Private Limited, Shop No.59, C Market Sector-1, Ward No.38, Bhilai, Durg-490001 Pan No. :Aaoca 9098 H (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Choudhary N.C.Roy, Sr. DR
Section 271FSection 274Section 285B

The Sub-Registrar, Hamirpur vs. Di (Intelligence & Criminal Investigation, Kanpur

In the result, both the appeals filed by the aforesaid two different assessee's in ITA No

ITA 251/LKW/2018[2016-17]Status: DisposedITAT Lucknow18 Oct 2022AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar**

Section 246A(1)(q)Section 271Section 271FSection 274Section 285B

The Sub- Registrar, Hamirpur vs. Di (Intelligence & Criminal Investigation, Kanpur

In the result, both the appeals filed by the aforesaid two different assessee's in ITA No

ITA 250/LKW/2018[2014-15]Status: DisposedITAT Lucknow18 Oct 2022AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar**

Section 246A(1)(q)Section 271Section 271FSection 274Section 285B

Sawai Madhopur Urban Cooperative Bank Ltd, Sawai Madhopur vs. Addl/Jdit (I&Ci), Jaipur

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

ITA 283/JPR/2021[2019-20]Status: DisposedITAT Jaipur01 Sept 2022AY 2019-20
For Appellant: Shri Rajeev Sogani, CA &For Respondent: Smt. Manisha Choudhary, JCIT
Section 1Section 250Section 271FSection 273BSection 285Section 285B

The Cumbum Co-Operative Town Bank Limited, Prakasam vs. Dy. Commissioner of Income Tax, (I&Ci), Hyderabad

ITA 2040/HYD/2018[2013-14]Status: DisposedITAT Hyderabad10 Aug 2022AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2013-14 Cumbum Co-Operative Town Vs. The Deputy Commissioner Bank Limited, Of Income Tax (Intelligence Cumbum & Criminal Investigation), Prakasam District. Hyderabad. Pan : Aabat3057A. (Appellant) (Respondent) Assessee By: Shri S. Ramarao, Advocate. Revenue By: Shri K.P.R.R. Murthy, Sr.Dr. Date Of Hearing: 04.08.2022 Date Of Pronouncement: 10.08.2022

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Shri K.P.R.R. Murthy, Sr.DR
Section 271FSection 285B

The Rewari Central Cooperative Bank Ltd., Rewari vs. Directorate of Income Tax (I & Ci), Rewari

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

ITA 4846/DEL/2019[2017-18]Status: DisposedITAT Delhi26 Jul 2022AY 2017-18

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

For Appellant: Shri Sanjeev Jain, C.AFor Respondent: Md. Gayasuddin Ansari
Section 271Section 271FSection 285

Sub Registrar (Saidpur), Ghazipur vs. Director of Income Tax (I &Ci), Lucknow

In the result, appeal filed by the appellant in ITA no

ITA 46/VNS/2020[2018-2019]Status: DisposedITAT Varanasi07 Jul 2022AY 2018-2019

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Smt. Madhuri Gautam,<br>Sub Registrar,SaidpurFor Respondent: Shri A.K. Singh, Sr. D.R
Section 271FSection 274Section 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 117/BANG/2022[2013-14]Status: DisposedITAT Bangalore17 May 2022AY 2013-14
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 116/BANG/2022[2013-14]Status: DisposedITAT Bangalore17 May 2022AY 2013-14
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 115/BANG/2022[2012-13]Status: DisposedITAT Bangalore17 May 2022AY 2012-13
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 114/BANG/2022[2011-12]Status: DisposedITAT Bangalore17 May 2022AY 2011-12
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 113/BANG/2022[2010-11]Status: DisposedITAT Bangalore17 May 2022AY 2010-11
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 112/BANG/2022[2009-10]Status: DisposedITAT Bangalore17 May 2022AY 2009-10
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 111/BANG/2022[2008-09]Status: DisposedITAT Bangalore17 May 2022AY 2008-09
Section 271FSection 273BSection 285B

The Urban Co-Operative Bank Limited, Shikaripura vs. The Director of Income-Tax(Intelligence & Criminal Investigation), Bengaluru

In the result, all the three appeals of the assessee are allowed

ITA 110/BANG/2022[2007-08]Status: DisposedITAT Bangalore17 May 2022AY 2007-08
Section 271FSection 273BSection 285B