← All Phrases

“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)

Rohit Infra Projects P. Ltd, Mumbai vs. DCIT Cen Cir 2, Thane

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2437/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Dec 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.2437/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2013-14) Rohit Infra Projects Pvt. बिधम/ Dcit, Central Circle-2 Ltd. B, Wing, Ashar I. T. Park, Vs. A-1/103, Orchid Plaza, R. Wagle Estate, Thane. T. Road, Dahisar, Mumbai- 400068. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadcr4744C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Dharan Gandhi Revenue By: Shri T. Sankar (Dr) सुनवाई की तारीख / Date Of Hearing: 16/09/2022 घोषणा की तारीख /Date Of Pronouncement: 12/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-11, Pune Dated 31.01.2017 For The Assessment Year 2013-14. 2. The Main Grievance Of The Assessee Is That The Assessee Had Filed The Revised Return Of Income For Ay. 2013-14 On 19.03.2015 Which Has Not Been Taken Into Consideration By The Ao, Before Framing The Assessment Order Passed U/S 143(3) Of The Income Tax Act On 27.03.2015, Therefore, The Assessment Need To Be Made De-Novo.

For Appellant: Shri Dharan GandhiFor Respondent: Shri T. Sankar (DR)
Section 133(6)Section 139(1)Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM

Sekar Devi, Madurai vs. ITO Non Corporate Ward-2(1), Madurai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1592/CHNY/2019[2009-10]Status: DisposedITAT Chennai16 Nov 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 1591 & 1592/Chny/2019 िनधा"रण वष"/Assessment Years: 2008-09 & 2009-10 Smt. Sekar Devi, The Income Tax Officer, 16-C/2, Nadar Vidyasala Street, Vs. Non-Corporate Ward 2(1), South Veli Street, Madurai. Madurai – 1. Pan: Aempd 9173M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri P.M. Senthil Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 16.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 16.11.2022 आदेश /O R D E R Per Mahavir Singh: These Appeals By The Assessee Are Arising Out Of Different Orders Of The Commissioner Of Income Tax (Appeals)-2, Madurai In Ita No.0104/2016-17 & 0076/2015-16 Both Dated 05.04.2019. The Assessments Were Framed By The Ito, Non-Corporate Ward 2(1), Madurai For The Assessment Years 2008-09 & 2009-10 U/S.144 R.W.S 147 & U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 13.06.2016 & 30.03.2015. 2. The Common Issue In Both The Appeals Of The Assessee Is That The Lower Authorities I.E., The Cit(A) As Well As The Ao Passed Order Without Assigning Any Proper Reasons & Justification & The Ao Framed Assessment Ex-Parte U/S.144 Of The Act In Assessment Year 2008-09 & The Cit(A) In Both The Years Has Dismissed The Appeals Of Assessee Without Deliberating On The Merits Of The Case.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P.M. Senthil Kumar, JCIT
Section 139(4)Section 143(3)Section 144Section 68

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य

Sekar Devi, Madurai vs. ITO Non Corporate Ward-2(1), Madurai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1591/CHNY/2019[2008-09]Status: DisposedITAT Chennai16 Nov 2022AY 2008-09

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 1591 & 1592/Chny/2019 िनधा"रण वष"/Assessment Years: 2008-09 & 2009-10 Smt. Sekar Devi, The Income Tax Officer, 16-C/2, Nadar Vidyasala Street, Vs. Non-Corporate Ward 2(1), South Veli Street, Madurai. Madurai – 1. Pan: Aempd 9173M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri P.M. Senthil Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 16.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 16.11.2022 आदेश /O R D E R Per Mahavir Singh: These Appeals By The Assessee Are Arising Out Of Different Orders Of The Commissioner Of Income Tax (Appeals)-2, Madurai In Ita No.0104/2016-17 & 0076/2015-16 Both Dated 05.04.2019. The Assessments Were Framed By The Ito, Non-Corporate Ward 2(1), Madurai For The Assessment Years 2008-09 & 2009-10 U/S.144 R.W.S 147 & U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 13.06.2016 & 30.03.2015. 2. The Common Issue In Both The Appeals Of The Assessee Is That The Lower Authorities I.E., The Cit(A) As Well As The Ao Passed Order Without Assigning Any Proper Reasons & Justification & The Ao Framed Assessment Ex-Parte U/S.144 Of The Act In Assessment Year 2008-09 & The Cit(A) In Both The Years Has Dismissed The Appeals Of Assessee Without Deliberating On The Merits Of The Case.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P.M. Senthil Kumar, JCIT
Section 139(4)Section 143(3)Section 144Section 68

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य

Dharmista Mehta, Mumbai vs. ITO 34(1)(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1885/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Oct 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Gagan Goyaldr. Dharmista Mehta 22/5, Walchand Terraces, Opp. A.C. Market, Tardeo, Mumbai - 400043. Pan: Aafpm5272R ...... Appellant Vs. Ito-34(1) (3), Income Tax Office Building, Pratyakshakar Bhavan, Bkc, Bandra (East), Mumbai-400051. ..... Respondent Appellant By : Sh. Satish Mody Respondent By : Smt. Mahita Nair, Cit-Dr Date Of Hearing : 18/07/2022 Date Of Pronouncement : 12/10/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-46, Mumbai [Hereinafter Referred To As [‘Cit(A)’] Dated 31.01.2017 Passed Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Sh. Satish ModyFor Respondent: Smt. Mahita Nair, CIT-DR
Section 139(1)Section 143(3)Section 54

purchase or construction, without resorting to the Capital Gains Account Scheme, can be made till the date of belated return under section 139(4) or revised return under section 139(5) as the wordings used in section 54(2) is "section 139", and not section 139(1), which covers ... construction of the residential house under section 54 or 54F is to be considered till the date of filing return of income under section 139(4) of the Act. Reliance in this regard has been placed on the following decisions: 1. CIT v. Smt. Umayal Annamalai [2020] 118 taxmann.com