Section 139(1) of the Income Tax Act

Income-tax Act, 2025: s.263

Section 139(1) falls under section 139 of the Income-tax Act, 1961, which corresponds to section 263 (Return of income) of the Income-tax Act, 2025.

Read section 263 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 139(1) is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 of the 8,117 judgments on BharatTax that turn on this section.

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.

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.

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.

(i) CIT v. Merchem Ltd.
378 ITR 443 · 2015 · High Court
631
citing judgments

Belated remittance of employees' contribution to ESI and PF, even if deposited before the due date for filing the return of income under Section 139(1), is not allowed as a deduction. This disallowance falls under Section 36(1)(va) read with Section 2(24)(x), as Section 43B applies only to employer's contributions.

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.

CIT v. Ghatge Patil Transports Ltd.
368 ITR 749 · 2014 · High Court
609
citing judgments

Deduction for employees' contributions to PF and ESIC is allowable under Section 43B if paid before the due date for filing the return under Section 139(1); similarly, delayed deposits of employers' contributions to ESIC and PF are also allowable.

Judgments on Section 139(1)

Rahul Vasant Takalkar, Pune vs. Assistant Commissioner of Income Tax Cen Cir -1(3), Pune

ITA 612/PUN/2021[2011-12]Status: DisposedITAT Pune04 Oct 2022AY 2011-12

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.612/Pun/2021 निर्धारण वर्ा / Assessment Year : 2011-12 Rahul Vasant Takalkar A/P Hirve Kumbhar, Tal.-Shirur, Pune, Maharashtra . . . . . . . अपीऱधर्थी / Appellant Pan:Agvpt5008N बनाम / V/S. Asstt. Commissioner Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Central Circle-1(3), Pune द्वारा / Appearances Assessee By : None For The Assessee Revenue By : Shri M.G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 04/10/2022 घोषणा की तारीख / Date Of Pronouncement : 04/10/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Challenges The Order Of Commissioner Of Income Tax (Appeals)-11, Pune [For Short “Cit(A)”] Dt. 31/08/2021 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Arisen Out Of Order Of Penalty [For Short “Po”] Dt. 05/11/2018 Passed By The Asstt. Commissioner Of Income Tax, Central Circle-1(3) Pune [For Short “Ao”] U/S 271F Of The Act.

For Appellant: None for the AssesseeFor Respondent: Shri M.G. Jasnani
Section 132(1)Section 139Section 139(1)Section 142(1)(i)Section 143(2)Section 143(3)Section 148Section 250Section 271FSection 274

Sanjay Mahadev Jagtap, Pune vs. Assistant Commissioner of Income Tax, Central Circle-1(3), Pune

ITA 611/PUN/2021[2011-12]Status: DisposedITAT Pune04 Oct 2022AY 2011-12

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.611/Pun/2021 निर्धारण वर्ा / Assessment Year : 2011-12 Sanjay Mahadev Jagtap A/P Shikrapur, Tal.-Shirur, Pune, Maharashtra . . . . . . . अपीऱधर्थी / Appellant Pan:Afypj7221D बनाम / V/S. Asstt. Commissioner Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Central Circle-1(3), Pune द्वारा / Appearances Assessee By : None For The Assessee Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 04/10/2022 घोषणा की तारीख / Date Of Pronouncement : 04/10/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Assailed Against The Order Of Commissioner Of Income Tax (Appeals)-11, Pune [For Short “Cit(A)”] Dt. 31/08/2021 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Ascended Out Of Order Of Penalty [For Short “Po”] Dt. 05/11/2018 Passed By The Asstt. Commissioner Of Income Tax, Central Circle-1(3) Pune [For Short “Ao”] U/S 271F Of The Act.

For Appellant: None for the AssesseeFor Respondent: Shri M. G. Jasnani
Section 132(1)Section 139Section 139(1)Section 142(1)(i)Section 144Section 148Section 250Section 271FSection 273BSection 274

Vighnaharta Developers and Promotors, Pune vs. Assistant Director of Income-Tax, CPC, Bengaluru

ITA 663/PUN/2021[2018-19]Status: DisposedITAT Pune03 Oct 2022AY 2018-19

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.663/Pun/2021 निर्धारण वर्ा / Assessment Year : 2018-2019 Vighnaharta Developers & Promoters Near Zp School, Gahunje, Post Dehu Road, Pune – 412101 . . . . . . . अपीऱधर्थी / Appellant Pan:Aalfv8040J बनाम / V/S. Asst. Director Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Cpc, Bengaluru . द्वारा / Appearances Assessee By : Shri Nikhil Pathak Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 26/09/2022 घोषणा की तारीख / Date Of Pronouncement : 03/10/2022 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Assailed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [For Short “Nfac” / “Faa”] Dt. 30/06/2021 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Climbed Out Of Assessment Order Dt. 09/08/2019 Passed U/S 143(1) By The Dy. Commissioner Of Income Tax, Cpc, Bengaluru [For Short “Cpc” / “Ao”] For Assessment Year [For Short “Ay”] 2018-19. Itat-Pune Page 1 Of 5

For Appellant: Shri Nikhil PathakFor Respondent: Shri M. G. Jasnani
Section 139(1)Section 143(1)Section 250Section 43B