Section 139(4) of the Income Tax Act

Income-tax Act, 2025: s.263

Section 139(4) 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(4) is Co-operative Bank Ltd. v. CIT (384 ITR 490), cited in 631 of the 902 judgments on BharatTax that turn on this section.

Leading authorities on Section 139(4)

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. 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.

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. Smt. Jasvinder Kaur
357 ITR 638 · 2013 · Reported
91
citing judgments

The benefit of Section 10(38) for long-term capital gains is not available when transactions in penny stocks are found to be part of a scheme involving price manipulation or accommodation entries, indicating the gains are not genuine and lack actual investment.

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.

KLM Royal Dutch Airlines v. Additional Director of Income Tax
292 ITR 49 · 2007 · High Court
78
citing judgments

Reassessment proceedings under Section 147 cannot be initiated based on a mere change of opinion or reappraisal of existing facts, but require new or fresh tangible material or information indicating escapement of income.

Nileshwar Range Kallu Chethu Vyavasaya Thozhilali Sahakarana Sangham v. CIT
459 ITR 730 · 2023 · High Court
76
citing judgments

Timely filing of the income-tax return under section 139(1) is a mandatory condition for claiming deductions under Chapter VI-A, including section 80P, especially for Assessment Years 2018-19 onwards due to the amendment to section 80AC. Such deductions are not allowable if the return is filed belatedly or in response to a section 148 notice.

Raja Kishor Raghuramy Reddy v. ACIT
112 Taxmann.com 134 · 2019 · Supreme Court
66
citing judgments

The Supreme Court considered the delay in filing an appeal and the appellant's justification for it. The court noted that the appellant's registered address was used for communication and that the postal authorities returned mail. The court referenced its earlier decision in 'Meda Raja Kishor Raghuramy Reddy Vs ACIT' when considering the appellant's case.

CIT v. Rajesh Kumar Jalan
286 ITR 274 · 2006 · High Court
66
citing judgments

Section 139(4) of the Income-tax Act, which allows for filing a belated return, acts as a proviso to Section 139(1). Consequently, the time limit for depositing amounts or utilizing funds to claim exemptions, such as under Section 54, extends up to the due date for filing a return under Section 139(4).

CIT v. Ms. Jagriti Aggarwal
339 ITR 610 · 2011 · High Court
66
citing judgments

A return of income filed within the period allowed under Section 139(4) is valid for claiming exemptions and deductions, including those under Sections 54, 54F, and 80AC. However, depositing the unutilized capital gains in the Capital Gains Account Scheme is a statutory and mandatory requirement for claiming exemption under Section 54F.

Judgments on Section 139(4)

DCIT, Central Circle-4, New Delhi vs. Rohit Bansal, Delhi

In the result, appeal of the Revenue is dismissed

ITA 2178/DEL/2022[2017-18]Status: DisposedITAT Delhi06 Jul 2023AY 2017-18

Bench: Shri Shamim Yahya & Shri Yogesh Kumar U.S.I.T.A. No. 2178/Del/2022 (A.Y. 2017-18)

For Appellant: Department byFor Respondent: Ms. Banita Devi Neorem, CIT DR
Section 115BSection 132Section 139(1)Section 139(4)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 292BSection 69A

Jaihind Nagari Sahkari Patsanstha Maryadit, Nashik vs. Income Tax Officer, Ward- Malegaon, Nashik

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

ITA 135/PUN/2023[2017-18]Status: DisposedITAT Pune04 Jul 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.135/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jaihind Nagari Sahkari Vs. Ito, Ward-1, Malegaon. Patsanstha Maryadit, Main Road, Raunaqabad, Malegaon, Nashik- 423203. Pan : Aaaaj8229M Appellant Respondent Assessee By : Shri Sanket Joshi Revenue By : Shri Rajesh Gawali Date Of Hearing : 20.06.2023 Date Of Pronouncement : 04.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 28.11.2022 For The Assessment Year 2017-18. 2. Briefly, The Facts Of The Case Are That Appellant Is A Co- Operative Society Registered Under The Maharashtra Co-Operative Societies Act, 1960. It Is Engaged In The Business Of Providing Credit Facilities To Its Members & Accepting The Deposits From Its Members. The Return Of Income For The Assessment Year 2017-18

For Appellant: Shri Sanket JoshiFor Respondent: Shri Rajesh Gawali
Section 1Section 139Section 139(1)Section 139(4)Section 142Section 143(3)Section 148Section 80A(5)Section 80CSection 80P

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

Swami Ganga Giri Janta Girls College, Raikot vs. Commissioner of Income Tax (Exemptions), Chandigarh

In the result,the appeal of the assessee ITA No

ITA 87/ASR/2022[2012-13]Status: DisposedITAT Amritsar20 Jun 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10Section 143(1)Section 143(3)Section 147Section 250(6)Section 263Section 43(1)

Swami Ganga Giri Janta Girls College, Raikot vs. Income Tax Officer (Exemptions) Ward, Jalandhar

In the result,the appeal of the assessee ITA No

ITA 715/ASR/2019[2016-17]Status: DisposedITAT Amritsar20 Jun 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10Section 143(1)Section 143(3)Section 147Section 250(6)Section 263Section 43(1)

Shri Swami Ganga Giri Janta Girls College, Raikoot vs. Deputy Commissioner of Income Tax (CPC), Bangalore

In the result,the appeal of the assessee ITA No

ITA 454/ASR/2019[2015-16]Status: DisposedITAT Amritsar20 Jun 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10Section 143(1)Section 143(3)Section 147Section 250(6)Section 263Section 43(1)

Thattantavita Asharaf, Vadakara vs. Income Tax Officer Ward2(2), Kozhikode

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

ITA 900/COCH/2022[2011-12]Status: DisposedITAT Cochin06 Jun 2023AY 2011-12

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 900/Coch/2022 (िनधा"रण वष" / Assessment Year: 2011-12) Thattantavita Asharaf बनाम/ Ito, Ward-2(2) 5Th Floor, Aayakar Bhavan Thattantavita House, P.O, Vs. Thuneri, Vadakara, North Block, Mananchira, Kozhikode District-673514. Kozhikode-673001. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aivpa7829G (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By: Shri R. Krishnan Revenue By: Smt J. M Jamuna Devi, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 16/05/2023 घोषणा की तारीख /Date Of Pronouncement: 06/06/2023 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. Cit(A)/Nfac Dated 22.07.2022 For Ay. 2011-12. 2. The Main Grievance Of The Assessee Is Against The Imposition Of Penalty U/S 271F Of The Income Tax Act, 1969 (Hereinafter “The Act”) On The Ground Of Failure To Furnish Return Of Income (Roi) As Required U/S 139(1) Or Proviso To That Sub-Section. In This Case, The Assessee Had Filed Return Of Income Belatedly On 28.03.2013 Reflecting An Income Of Rs.3,72,410/- Whereas As Per Section 139(1) Of The Act Assessee Was To File The Return Of Income On 31.07.2011 (And U/S 139(4) By 31.03.2012). 3. The Ao Before Imposing The Penalty Of Rs.5000/- U/S 271F Of The Act Had Issued Notice Dated 21.12.2018 & After Giving Opportunity To Assessee Has Imposed Penalty On 12.03.2019. 2 A.Ys. 2012-12 Thattantavita Asharaf

For Appellant: Shri R. KrishnanFor Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 139(1)Section 139(4)Section 271FSection 273B

Deepak Dhanwani, Adyar, Chennai vs. ITO, Non Corporate Ward 8(1), Chennai

The appeal stand allowed

ITA 509/CHNY/2023[2018-19]Status: DisposedITAT Chennai01 Jun 2023AY 2018-19
For Appellant: Shri M. Karunakaran (Advocate)- Ld ARFor Respondent: Shri P. Sajit Kumar (JCIT) – Ld. Sr. DR
Section 139(4)Section 271BSection 44A

Ashwin Liladhar Shah, Mumbai vs. National Faceless Appeal Centre, Delhi

In the result, the appeal filed by the assessee is dismissed

ITA 44/MUM/2023[2012-13]Status: DisposedITAT Mumbai31 May 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Ashwin Liladhar Shah National Faceless Appeal Centre C/O. D. C. Bothara & Co. Delhi Llp (Ca) (Formerly As D. C. Bothara & Co.) 297, Tardeo Road, Vs. Wille Mansion, 1St Floor, Opp. Bank Of India, Nana Chowk, Mumbai-400 007

For Appellant: Shri Rajkumar SinghFor Respondent: 02.03.2023
Section 139(1)Section 143(3)Section 147Section 148Section 250Section 271F

Smt. Kusumben Amritlal Sanghavi, Jamnagar vs. The DCIT, Circle, Jamnagar

In the result, assessee’s appeal is allowed

ITA 194/RJT/2019[2015-16]Status: DisposedITAT Rajkot30 May 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 194/Rjt/2019 ("नधा"रण वष" / Assessment Year : 2015-16) Smt. Kusumben Amritlal Dy. Commissioner Of बनाम/ Sanghavi Income Tax Vs. C/O. Kantilal & Circle-2, Jamnagar - Brothers, Grain Market, 361008 Jamnagar - 361001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Afhps5412C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri D. S. Varia, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 06/04/2023 Hearing घोषणा क" तार"ख /Date Of 30/05/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 25.06.2019 Passed By The Commissioner Of Income Tax (Appeals), Jamnagar (‘The Cit(A)’), Arising Out Of The Assessment Order Dated 30.06.2017 Passed By The Learned Dcit, Circle-2, Jamnagar Under Section

For Appellant: Shri D. S. Varia, A.R
Section 139(1)Section 139(4)Section 143(3)Section 54Section 54F

Shri Lalit Kumar Kalwar, Sarwar vs. Income Tax Officer, Ajmer

ITA 379/JPR/2018[2013-14]Status: DisposedITAT Jaipur30 May 2023AY 2013-14

Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Ms Monisha Choudhary (Addl.CIT)
Section 142(1)Section 143(2)Section 234ASection 48Section 50CSection 54FSection 54F(1)

Jayaraj Charles, Pudukottai vs. Income Tax Officer, -Ward-1, Pudukottai

The appeal stand allowed

ITA 434/CHNY/2023[2017-18]Status: DisposedITAT Chennai29 May 2023AY 2017-18
For Appellant: Ms. N.V.Lakshmi (Advocate) – Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) – Ld.DR
Section 139(1)Section 271BSection 44A

ITO(E), Ward- 1(3), New Delhi vs. Centre for Health and Social Justice, Delhi

In the result, the appeal of the revenue is dismissed

ITA 1308/DEL/2022[2019-20]Status: DisposedITAT Delhi29 May 2023AY 2019-20

Bench: Shri Chandra Mohan Garg & Shri M.Balaganeshassessment Year: 2019-20 Ito (E), Ward-1(3), New Delhi Centre For Health & Social Justice, G-Block, Saket, New Delhi 110017 Vs. Pan Aaatc 7866 L

For Appellant: Shri S.K. Chaturvedi, CAFor Respondent: Shri Vipul Kashyap, Sr.DR
Section 11

Shrimant Jaysingrao Ghatge Nagari Sahakari Pat Sanstha Ltd, Kolhapur vs. Income Tax Officer, Ward-1(5), Kolhapur

In the result, the appeal is allowed

ITA 488/PUN/2023[2018-19]Status: DisposedITAT Pune19 May 2023AY 2018-19

Bench: Shri R.S. Syal

For Appellant: Shri Pramod ShingteFor Respondent: Shri Suresh Gaikwad
Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 250Section 80ASection 80P

Thalore Service Co-Op Bank Ltd No 435, Thrissur vs. ITO Ward 2(1), Thrissur

In the result, the appeals of the assessee are allowed for

ITA 33/COCH/2023[2014-15]Status: DisposedITAT Cochin19 May 2023AY 2014-15

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm

For Appellant: Shri M. Ramdas, (CA)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 139(1)Section 139(4)Section 142(1)Section 148Section 80PSection 80P(2)(a)Section 80P(4)

Thalore Service Co-Op Bank Ltd No 435, Thrissur vs. ITO Ward 2(1), Thrissur

In the result, the appeals of the assessee are allowed for

ITA 32/COCH/2023[2009-10]Status: DisposedITAT Cochin19 May 2023AY 2009-10

Bench: Shri Sanjay Arora, Am & Shri Aby T. Varkey, Jm

For Appellant: Shri M. Ramdas, (CA)For Respondent: Smt J. M Jamuna Devi, (Sr. AR)
Section 139(1)Section 139(4)Section 142(1)Section 148Section 80PSection 80P(2)(a)Section 80P(4)

Smt. Bijal Darshitbhai Pujara, Rajkot vs. The Dy. Commr. of Income Tax, Circle-1 (1), Rajkot

In the result, the appeal of the assessee is allowed

ITA 292/RJT/2018[2014-15]Status: HeardITAT Rajkot16 May 2023AY 2014-15

Bench: Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri Samir Bhuptani, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 139Section 139(4)Section 142(1)Section 143(2)Section 271Section 271(1)(c)

Shri Labdhi Vikram Shashan Trust, Mumbai vs. The Ld AO-Assistant Diretor of Income Tax at Centrlaized Processing Centre-CPC, Mumbai

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

ITA 41/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalshri Labdhi Vikram Shashan Trust 2, Ashok Bhavan, Liberty Garden, Road No. 3, Malad (W) Mumbai-400 064 Pan: Aaatl1998A ...... Appellant Vs. The Ld. A. O. Assistant Director Of Income Tax-Cpc Bangalore, Karnataka-560 100 ..... Respondent

For Appellant: Shri Rahul HakaniFor Respondent: Shri Manoj Kumar Sinha, Sr. AR
Section 10BSection 11Section 11(1)Section 119(2)(b)Section 12A(1)(b)Section 139(4)Section 143(1)Section 154Section 250

K.S.Velusamy, Chennai vs. ITO Non Corporate Ward 22(5), Chennai

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

ITA 2552/CHNY/2018[2012-13]Status: DisposedITAT Chennai12 May 2023AY 2012-13

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.2550, 2551 & 2552/Chny/2018 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12 & 2012-13 Shri K.S. Velusamy, Vs. The Income Tax Officer, No. 41, Ayyasamy Street, Non Corporate Ward 22(5), Shanmugam Road, West Chennai. Tambaram, Chennai 600 045. [Pan:Agupv1463G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri D. Anand, Advocate & : Shri P. Hari, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 02.05.2023 घोषणा की तारीख /Date Of Pronouncement : 12.05.2023 आदेश /O R D E R Per Bench: These Three Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 10, Chennai Dated 31.10.2017 Relevant To The Assessment Years 2010-11, 2011-12 & 2012-13. 2. These Three Appeals Filed By The Assessee Are Delayed By 114 Days In Filing The Appeal & Filed A Petition For Condonation Of Delay In The Form

For Respondent: Shri P. Sajit Kumar, JCIT
Section 133ASection 139(4)Section 143(3)

K.S.Velusamy, Chennai vs. ITO Non Corporate Ward 22(5), Chennai

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

ITA 2551/CHNY/2018[2011-12]Status: DisposedITAT Chennai12 May 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.2550, 2551 & 2552/Chny/2018 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12 & 2012-13 Shri K.S. Velusamy, Vs. The Income Tax Officer, No. 41, Ayyasamy Street, Non Corporate Ward 22(5), Shanmugam Road, West Chennai. Tambaram, Chennai 600 045. [Pan:Agupv1463G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri D. Anand, Advocate & : Shri P. Hari, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 02.05.2023 घोषणा की तारीख /Date Of Pronouncement : 12.05.2023 आदेश /O R D E R Per Bench: These Three Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 10, Chennai Dated 31.10.2017 Relevant To The Assessment Years 2010-11, 2011-12 & 2012-13. 2. These Three Appeals Filed By The Assessee Are Delayed By 114 Days In Filing The Appeal & Filed A Petition For Condonation Of Delay In The Form

For Respondent: Shri P. Sajit Kumar, JCIT
Section 133ASection 139(4)Section 143(3)