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“Section 139(1)”

Section References (mined)Section 139Section 139(1)7,818 judgments

The decision most relied on for Section 139(1) is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 judgments on BharatTax.

Leading authorities on Section 139(1)

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.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

CIT v. Gujarat State Road Transport Corporation
366 ITR 170 · 2014 · High Court
1,158
citing judgments

Employees' contributions to welfare funds, such as provident fund, are not allowable as a deduction under section 36(1)(va) if deposited beyond the due date prescribed under the respective welfare statutes, even by a single day. Such delayed deposits are not cured even if made before the income-tax return filing due date.

CIT v. Pruthvi Brokers & Shareholders
349 ITR 336 · 2012 · High Court
956
citing judgments

Appellate authorities can entertain fresh claims or revised computations of income made by an assessee, even if these were not submitted through a revised return of income.

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.

Judgments citing Section 139(1)

Shri. Irulandi Thevar Vetrivel, Madurai vs. ACIT, Central Circle 2, Madurai

ITA 238/CHNY/2024[2019-20]Status: DisposedITAT Chennai01 Oct 2024AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक

Shri. Irulandi Thevar Vetrivel, Madurai vs. ACIT, Central, Circle 2, Madurai

ITA 237/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 Oct 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक

A.Govindaraj, Deputy Commissioner of Income Tax, Central Circle-2, Madurai, Central Range vs. Irulandi Thevar Vetrivel, Palamedu Main Road Madurai

ITA 132/CHNY/2024[2017-2018]Status: DisposedITAT Chennai01 Oct 2024AY 2017-2018

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक

Deputy Commissioner of Income Tax, Centralcircle-2, Madurai vs. Irulandi Thevar Vetrivel, Palamedu Main Road, Madurai

ITA 131/CHNY/2024[2016-2017]Status: DisposedITAT Chennai01 Oct 2024AY 2016-2017

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. (अपीलार्थी/Appellant) [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. V. The Acit, Central Circle-2, Madurai. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Department By Assessee By : Shri R Clement Ramesh Kumar, Cit-Dr : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक

Testec Asia Limited, United Arab Emirates vs. The Deputy Director of Income Tax, Circle International Taxation, Vadodara

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

ITA 44/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad30 Sept 2024AY 2022-23

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.44/Ahd/2024 िनधा"रण वष" /Assessment Year : 2022-23 Testec Asia Limited The Dy.Director Of Income Tax बनाम/ United Arab Emirates Circle, International Taxation V/S. P.O. Box No.16799, Dubai, Vadodara- 390 007 United Arab Emirates – 999999 (Or) Villa 11, Street 5, Medows 1, Emirates Hill, United Arab Emirates – Not Listed 999999 "थायी लेखा सं./Pan: Aajct 4035 A (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Virat Bhavsar, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/09/2024 घोषणा की तारीख /Date Of Pronouncement: 30/09/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Virat Bhavsar, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 139(1)Section 139(5)Section 143(1)Section 205Section 250

gross proceeds, amounting to Rs.57,28,565/-. 2.1. The assessee initially filed its original return of income under Section 139(1) of the Act on 05.11.2022, declaring capital gains income arising from the redemption of ADRs and offering the net capital gains to tax at Rs.13,44,540/-. Subsequently