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“Section 139(4)”

Section References (mined)Section 139Section 139(4)938 judgments

The decision most relied on for Section 139(4) is Union of India v. Azadi Bachao Andolan (263 ITR 706), cited in 691 judgments on BharatTax.

Leading authorities on Section 139(4)

Union of India v. Azadi Bachao Andolan
263 ITR 706 · 2003 · Supreme Court
691
citing judgments

A citizen is free to carry on business within the law, and mere tax planning without a motive to evade taxes through colorable devices is not frowned upon. The liability to taxation, for the purpose of tax treaty application, is a legal situation, not the fiscal fact of actual payment.

Co-operative Bank Ltd. v. CIT
384 ITR 490 · 2016 · High Court
631
citing judgments

Co-operative banks are not fundamentally different from co-operative societies, entitling them to claim deductions under Section 80P of the Income Tax Act, 1961, including for interest income treated as business income.

Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali
90 ITR 271 · 1973 · Supreme Court
232
citing judgments

The Supreme Court established principles for best judgment assessments, stating that some guesswork is inevitable but the assessment must be bona fide, rational, and free from bias or capriciousness. An appellate authority cannot substitute its judgment for that of the Assessing Officer unless the AO's assessment is shown to be biased, irrational, vindictive, or capricious, especially when the assessee fails to provide proper accounts or counter-evidence.

Smt. Tarulata Shyam v. CIT
108 ITR 345 · 1977 · Supreme Court
209
citing judgments

Taxing statutes must be interpreted strictly, assuming that the law-making authority does not commit a mistake or make an omission. There is no room for purposive interpretation under direct tax laws.

CIT v. Suresh Chandra Mittal
251 ITR 9 · 2001 · Supreme Court
179
citing judgments

A penalty under section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not automatically leviable merely because a higher income is declared, even after a search or in a voluntarily revised return. The initial burden to prove concealment or inaccurate particulars lies with the Revenue.

CIT v. Lancy Constructions
237 Taxmann 728 · 2016 · High Court
146
citing judgments

A High Court's decision that approves an ITAT's ruling, which was based on another case, is considered in later judicial pronouncements concerning assessment proceedings.

CIT v. Nagpur Hotel Owners Association
247 ITR 201 · 2001 · Supreme Court
112
citing judgments

While there is no statutory time limit for filing Form 10 to claim exemption for income accumulation under Section 11(2), it must be furnished before the completion of assessment proceedings for the Assessing Officer to grant the exemption.

Chicago Pneumatic India Ltd. v. DCIT
15 SOT 252 · 2007 · ITAT
111
citing judgments

The Assessing Officer must grant the correct deduction after due verification of claims made by the assessee, even if not perfectly articulated initially. This principle applies in assessment proceedings, including those involving specific deductions like those for export-oriented units under Section 10B.

Judgments citing Section 139(4)

ITO Ward-52(1), Delhi vs. Army Wives Welfare Association, Delhi

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

ITA 2350/DEL/2023[2018-19]Status: DisposedITAT Delhi11 Dec 2024AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember Ito, Ward 52 (1), Vs. Army Wives Welfare Association, Delhi. Branch Army Hq Dhq Po, Delhi – 110 001. (Pan: Aabta3953B) (Appellant) (Respondent) Assessee By : Shri Satyen Sethi, Advocate Shri A.T. Panda, Advocate Revenue By : Shri Javed Akhtar, Cit Dr Date Of Hearing : 26.09.2024 Date Of Order : 11.12.2024 O R D E R Per S. Rifaur Rahman, Am : 1. This Appeal Filed By The Assessee Is Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac) (Hereinafter Referred To As ‘Ld. Cit (A)’) Dated 03.07.2023 For Ay 2018-19. 2. Brief Facts Of The Case Are, Assessee Is Working For Welfare Of War Widows, Children Of War Widows Deprived & Needy Army Dependents Of Serving & Retired Army Personnel. It Basically Supports The Widows To Help Them

For Appellant: Shri Satyen Sethi, AdvocateFor Respondent: Shri Javed Akhtar, CIT DR
Section 10Section 11Section 12A

assessee on the basis that assessee is a registered charitable institution u/s 12A of the Act. Further he submitted that as per section 139(4)(a) of the Act in order to claim the benefit as registered charitable institution, assessee has to file return of income. He submitted that ... filed any return of income until the notice was issued to the assessee by the Assessing Officer. Therefore, as per the provisions of section 139(4)(a) of the Act, it is obligation on the part of the assessee who were claiming the benefit