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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)

ITO(E), Vadodara, Race Ciurse Vadodara vs. Takshshila Foundation(Ngo), Karelibaugh, Vadodara

In the result, the Cross Objection filed by the assessee is allowed, whereas the appeal filed by the Revenue is dismissed as infructuous

ITA 118/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad02 Jul 2024AY 2022-23

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member & Co No.8/Ahd/2024 (In Ita No.118/Ahd/2024 – By Assessee) Assessment Year : 2022-23 The Income Tax Officer (E) Takshshila Foundation (Ngo) (Ward) Vs B/15, Suhas Society Race Course Harni Road Vadodara 390 007 Karelibaug, Vadodara – 390 018 (Gujarat) Pan:Aaatt 5363 K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent & Cross Objector) Assessee By : Shri D.K. Parikh, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 02/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By The Revenue Arises From The Order Of The Office Of Commissioner Of Income Tax (Appeals), Addl/Jcit (A)–6, Chennai [Hereinafter Referred To As "Cit(A)"] Dated 08-12-2023, For The Assessment Year (Ay) 2022-23 Against The Intimation/Order Passed U/S. 143(1) Of The Income Tax Act, 1961 (“The Act” In Short) By Cpc, Bengaluru & The Assessee Is In Cross Objection Thereof.

For Appellant: Shri D.K. Parikh, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 10Section 11Section 11(1)(a)Section 12(1)(ac)Section 12A(1)(b)Section 139(1)Section 143(1)Section 154Section 250

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “D”, अहमदाबाद

DCIT Circle -1 (Exemptions) Ahmedabad, Ahmedabad vs. Gujarat State Board of School Text Book, Gandhinagar

In the result, appeal preferred by the Revenue is dismissed

ITA 51/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad01 Jul 2024AY 2014-15

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 51/Ahd/2024 ("नधा"रण वष" / Assessment Year : 2014-15) Dcit Gujarat State Board Of बनाम/ Circle-1 (Exemptions), School Text Book Vs. Ahmedabad Vidhyayan Sector 10-A, Gandhinagar, Ahmedabad, Gujarat 382010 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg4671P (Appellant) .. (Respondent) Dr. Darsi Suman Ratnam, Cit. Dr अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri M. K. Patel, Advocate 25/06/2024 Date Of Hearing Date Of Pronouncement 01/07/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Revenue Against The Order Of The National Faceless Appeal Centre (Nfac) (In Short ‘The Cit(A)’) Dated 11.12.2023 For A.Y. 2014-15. 2. The Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For A.Y. 2014-15 On 28.11.2014 Declaring Nil Income As The Entire Income Was Claimed Exempt Under Section

For Respondent: Shri M. K. Patel, Advocate
Section 11Section 11(2)Section 12ASection 12A(1)(b)Section 143(1)Section 153(1)Section 154

should be filed along with the return of income itself. As long as the audit report is filed within the time allowed under Section 139(1) of the Act, the claim of the assessee has to be allowed. There is no dispute to the fact that the audit report ... filed in this case on 30.11.2014, which was within the time as admissible under the provision of Section 139(1) of the Act. Therefore, we do not find anything wrong with the direction of the Ld. CIT(A) to allow the claim for deduction under Section

Senthurpandi Pathirakali Muthu, Chennai vs. ITO, Ward-1, Tuticorin

In the result, appeal filed by the assessee is allowed for statistical purpose and stay petition of the assessee is dismissed

ITA 1713/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita No.1713/Chny/2024 & S P No.30/Chny/2024 (In Ita No.1713/Chny/2024) िनधा"रण वष"/Assessment Year: 2017-18 Senthurpandi Pathirakali Muthu, The Income Tax Officer, No.1F152, Maghilchipuram, Vs. Ward 1, Chidambaranagar S.O. Tuticorin. Madathur, Tuticorin 628 008. Pan: Akipp 1641G (अपीलाथ"/Appellant/Petitioner) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. G. Vairava Subramanian, C.A. ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal सुनवाई क" तारीख/Date Of Hearing : 27.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 28.06.2024 आदेश /O R D E R Per Manu Kumar Giri () This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Dated 04.10.2023 For Assessment Year 2017-18. Ita No.1713/Chny/2024 & Sp 30/2024

For Appellant: Shri. G. Vairava Subramanian, C.AFor Respondent: Shri. D. Hema Bhupal
Section 139(1)Section 144Section 147Section 148Section 54

delay and admit the appeal for adjudication. 3. The Assessee is an individual has not filed his return of income as per section 139(1). Assessee had sold an immovable property worth Rs.30,00,000/- during FY 2016-17. The case was reopened and notice u/s 148 was issued