Section 119(2)(b) of the Income Tax Act

Income-tax Act, 2025: s.239

Section 119(2)(b) falls under section 119 of the Income-tax Act, 1961, which corresponds to section 239 (Instructions to subordinate authorities) of the Income-tax Act, 2025.

Read section 239 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 119(2)(b) is CIT v. G.M. Knitting Industries (P.) Ltd. (376 ITR 456), cited in 221 of the 980 judgments on BharatTax that turn on this section.

Leading authorities on Section 119(2)(b)

CIT v. G.M. Knitting Industries (P.) Ltd.
376 ITR 456 · 2015 · Supreme Court
221
citing judgments

The requirement to file a certificate or form (e.g., Form 10CCB, 10-IC) along with the return of income for claiming a deduction (e.g., under sections 80-IB, 115BAA) is directory regarding its timing. Such a deduction is allowable if the requisite form is filed before the final order of assessment, as procedural requirements should not override substantive benefits.

CIT v. Gujarat Oil & Allied Industries
201 ITR 325 · 1993 · High Court
195
citing judgments

The requirement to file an audit report along with the income tax return, as specified in provisions like Section 80J(6A) or 80-IA(7), is directory and not mandatory. Substantial compliance is achieved if the audit report is submitted at any time before the assessment is framed or completed, and benefits should not be denied merely due to a delay in furnishing it.

PCIT v. Wipro Ltd.
140 Taxmann.com 223 · 2022 · Supreme Court
192
citing judgments

Exemption provisions under Chapter III, such as Section 10B(8), must be interpreted strictly, and any claim for such exemptions must be made in the return of income. The principles governing Chapter III (incomes not forming part of total income) differ from those for Chapter VIA (deductions in computing total income).

CIT v. Contimeters Electricals (P.) Ltd.
317 ITR 249 · 2009 · High Court
140
citing judgments

The requirement to file an audit report along with the return of income under section 80-IA(7) and similar provisions is directory, not mandatory. Such a report suffices if filed at any time before the assessment is framed.

Sarvodaya Charitable Trust v. ITO (Exemption)
125 Taxmann.com 75 · 2021 · High Court
129
citing judgments

The filing of Form 10B for claiming exemption under sections 11 and 12 is directory, not mandatory. A delay in filing Form 10B can be condoned, and exemption cannot be denied solely on this ground if the assessee satisfies other conditions and shows sufficient cause.

Ms. Brinda Ramakrishna v. ITO
135 Taxmann.com 358 · 2022 · ITAT
109
citing judgments

The filing of Form 67 for claiming Foreign Tax Credit (FTC) is a directory requirement, not mandatory. Rule 128(9) does not provide for disallowance of FTC due to delay in filing this form. Double Taxation Avoidance Agreements (DTAAs) override domestic law.

ATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 40
3 SCC 261 · 1997 · Reported
106
citing judgments

The constitutional validity of an enactment can be supported by arguments that it would pass legal tests.

CIT v. Shivanand Electronics
209 ITR 63 · 1994 · High Court
100
citing judgments

The requirement to file an audit report along with the return of income for claiming specified deductions, such as under Section 80J or 80-IA, is directory and not mandatory. Such an audit report can be filed at any time before the assessment is framed or completed under Section 143(1).

AA520 Veerappampalayam Primary Agricultural Cooperative Credit Society Ltd. v. Deputy Commissioner of Income Tax
138 Taxmann.com 571 · 2022 · High Court
78
citing judgments

The Centralized Processing Centre (CPC) can deny deductions claimed under Chapter VI-A, such as Section 80P, during the processing of a return under Section 143(1) if conditions for claiming such deductions, including filing the return by the due date as per Section 80AC, are not met.

CIT v. Mayur Foundation
274 ITR 562 · 2005 · High Court
68
citing judgments

The Gujarat High Court held that Form No. 10, for exercising the option under section 11(2) to accumulate income, can be submitted during assessment proceedings, including before the Income Tax Appellate Tribunal, which is a continuation of assessment proceedings. Such submission constitutes sufficient compliance for claiming exemption under section 11.

Judgments on Section 119(2)(b)

Manickampalayam Primary Agricultural Co Op Credit Society Limited, Erode vs. Income Tax Officer, Erode

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

ITA 612/CHNY/2023[2018-19]Status: DisposedITAT Chennai26 Jun 2023AY 2018-19

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.612/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 Manikampalayam Primary Agricultural Vs. The Income Tax Officer, Co-Op. Credit Society Limited, Erode. Manikampalayam, Kurichi, Bhavani (Tk), Erode 638 314. [Pan:Aacam0033C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2023 घोषणा की तारीख /Date Of Pronouncement : 26.06.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi Dated 21.03.2022 Relevant To The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Has Filed The Return Of Income For The Assessment Year 2018-19 On 09.03.2019 Admitting Nil Income After Claiming Deduction Under Section 80P Of The Income Tax Act

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 80P

Kalaimagal Educational Society, Cuddalore vs. ADIT, CPC, Bangalore

The appeal stand allowed for statistical purposes

ITA 971/CHNY/2022[2019-2020]Status: DisposedITAT Chennai01 Jun 2023AY 2019-2020

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./Ita No.971/Chny/2022 (िनधा1रणवष1 / Assessment Year: 2019-20) Kalaimagal Educational Society Adit बनाम/ 58, Valayalkara Street, Cpc Kattumannarkoil Post, Bengaluru. Vs. Kattumannarkoiltaluk, Cuddalore-608 301. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaatk-7158-D (अपीलाथ"/Appellant) : ("#थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. N.V.Lakshmi (Advocate) - Ld Ar "#थ"कीओरसे/Respondent By : Shri P.Sajit Kumar (Jcit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 31-05-2023 घोषणाकीतारीख/Date Of Pronouncement : 01-06-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Denial Of Deduction U/S 11 / 12 As Applicable To A Charitable Trust, The Assessee Is In Further Appeal Before Us. From The Record, It Could Be Seen That Cpc Has Denied The Deduction While Processing The Return Of Income U/S 143(1) In View Of The Fact That The Assessee Did Not File Audit Report In Form No.10B Before Due Date Of Return Of Income. During Appellate Proceedings, The Assessee Erroneously Mentioned Sec.80P In The Grounds Of Appeal. The Ld.

For Appellant: Ms. N.V.Lakshmi (Advocate) - Ld ARFor Respondent: Shri P.Sajit Kumar (JCIT) – Ld. Sr. DR
Section 11Section 119(2)(b)Section 143(1)Section 80ASection 80P

Ed281 Kuttaithayirpalayam Milk Producers Cooperative Society, Erode vs. ITO, Ward-1(1), Erode

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

ITA 430/CHNY/2023[2019-20]Status: DisposedITAT Chennai29 May 2023AY 2019-20

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.429 & 430/Chny/2023 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-2020 Ed281 Kuttaithairpalayam Milk Vs. The Income Tax Officer, Producers Co-Operative Society, Ward 1(1), Vadakkuthairpalayam Post, Chithode Erode. Via, Erode Taluk, Tamil Nadu 638 102. [Pan:Aaaae6749D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.05.2023 घोषणा की तारीख /Date Of Pronouncement : 29.05.2023 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against The Different Orders Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi Both Dated 03.02.2023 Relevant To The Assessment Years 2018-19 & 2019-20. 2. Brief Facts Of The Case Are That The Assessee Has Filed The Return Of Income For The Assessment Year 2018-19 On 30.03.2019 Admitting Nil Income After Claiming Deduction Under Section 80P Of The Income Tax Act

For Appellant: NoneFor Respondent: Shri P. Sajit Kumar, JCIT
Section 119(2)(b)Section 139(1)Section 143(1)Section 80PSection 80P(2)

Ed281 Kuttaithayirpalayam Milk Producers Cooperative Society, Erode vs. ITO, Ward-1(1), Erode

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

ITA 429/CHNY/2023[2018-19]Status: DisposedITAT Chennai29 May 2023AY 2018-19

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.429 & 430/Chny/2023 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-2020 Ed281 Kuttaithairpalayam Milk Vs. The Income Tax Officer, Producers Co-Operative Society, Ward 1(1), Vadakkuthairpalayam Post, Chithode Erode. Via, Erode Taluk, Tamil Nadu 638 102. [Pan:Aaaae6749D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.05.2023 घोषणा की तारीख /Date Of Pronouncement : 29.05.2023 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against The Different Orders Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi Both Dated 03.02.2023 Relevant To The Assessment Years 2018-19 & 2019-20. 2. Brief Facts Of The Case Are That The Assessee Has Filed The Return Of Income For The Assessment Year 2018-19 On 30.03.2019 Admitting Nil Income After Claiming Deduction Under Section 80P Of The Income Tax Act

For Appellant: NoneFor Respondent: Shri P. Sajit Kumar, JCIT
Section 119(2)(b)Section 139(1)Section 143(1)Section 80PSection 80P(2)

Samyukta Health & Academic Society, Anakapalle vs. Income Tax Officer, Exemption Ward, Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 45/VIZ/2023[2020-21]Status: DisposedITAT Visakhapatnam23 May 2023AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.45/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2020-21) Samyukta Health & Academic Vs. Income Tax Officer Society Exemption Ward Ramalayam Street, Gandhi Nagar Visakhapatnam Anakapalle [Pan : Aagts9608E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 24.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2022- 23/10482/12219(1), Arising Out Of The Assessment Order Passed By The Assessing Officer (Ao) U/S 143(1) Of The Income Tax Act, 1961 (In Short “Act”) For The Assessment Year (A.Y.) 2020-21. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 10Section 11Section 11(2)Section 12ASection 143(1)Section 154Section 234BSection 234C