Section 139 of the Income Tax Act

Income-tax Act, 2025: s.263

Section 139 of the Income-tax Act, 1961 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 is CIT v. Kelvinator of India Ltd. (320 ITR 561), cited in 1,673 of the 3,629 judgments on BharatTax that turn on this section.

Leading authorities on Section 139

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT
293 ITR 226 · 2007 · Supreme Court
576
citing judgments

The deductor cannot be treated as an assessee-in-default under Section 201(1) if the deductee has already paid the tax or offered the impugned receipts in their return of income. However, interest under Section 201(1A) for delayed deposit of tax can still be levied up to the date of filing of the return of income by the deductee.

Phool Chand Bajrang Lal v. ITO
203 ITR 456 · 1993 · Supreme Court
396
citing judgments

Reassessment proceedings under Section 147 are valid even after a scrutiny assessment under Section 143(3), provided the Assessing Officer forms a reason to believe, based on definite, specific, and reliable information, that income escaped assessment due to the assessee's failure to fully and truly disclose material facts.

CIT v. Orient Craft Ltd.
354 ITR 536 · 2013 · High Court
366
citing judgments

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

Commissioner of Income-Tax, Udaipur v. Udaipur Dugdh Utpadak Sahakari Sandh Ltd.
35 Taxmann.com 616 · 2013 · High Court
304
citing judgments

No disallowance can be made under Section 36(1)(va) or Section 43B for delayed payment of employee's contributions to ESI or PF if these amounts are deposited by the assessee on or before the due date for filing the return of income under Section 139(1). This aligns the treatment of employee contributions with employer contributions for allowability.

Canara Housing Development Co. v. DCIT
49 Taxmann.com 98 · 2014 · High Court
283
citing judgments

Proceedings under Section 153A of the Income Tax Act are not confined solely to incriminating material found during a search, and the Assessing Officer can assess total income for the relevant years.

State of West Bengal v. Kesoram Industries Limited
10 SCC 201 · 2004 · Supreme Court
279
citing judgments

A taxing statute must be interpreted strictly based on what is clearly expressed, without implying anything not stated or importing provisions to supply deficiencies. A person must clearly fall within the ambit of the charging section for tax to be levied.

Jai Steel (India) v. Asstt. CIT
36 Taxmann.com 523 · 2013 · High Court
267
citing judgments

An assessee cannot claim deductions or expenditures in a Section 153A assessment that were not claimed in the original completed assessment, even if documents were found during a search.

CIT v. Foramer France
264 ITR 566 · 2003 · Supreme Court
253
citing judgments

Reassessment proceedings initiated under Section 147 beyond four years from the end of the relevant assessment year are invalid unless the assessee failed to disclose fully and truly all material facts necessary for assessment. Without such failure, the notice issued under Section 148 is time-barred and without jurisdiction.

Judgments on Section 139

Assistant Commissioner of Income Tax, Central Circle, Jamshedpur vs. Benko Traders Private Limited, Kolkata

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

ITA 436/RAN/2024[2015]Status: DisposedITAT Ranchi17 Dec 2025

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.436/Ran/2024 Assessment Year: 2015-16 Acit, Cc, Jamshedpur…………….…….…............................……….……Appellant Vs. Benko Traders Pvt. Ltd....………...….…..….........……........……...…..…..Respondent 119, 4Th Floor, Block D, White House, Park Stree, Wb – 700016. [Pan: Aabcb1888R] Appearances By: Shri Akshay Ringasia, Ar, Appeared On Behalf Of The Appellant. Shri Khubchand T. Pandya, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 07, 2025 Date Of Pronouncing The Order : December 17, 2025 Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-3, Patna For The Assessment Year 2015–16 Dated 25.09.2024 Passed U/S 250 Of The Income Tax Act (The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income Under Section 139 Of The Act Declaring A Total Income As Nil. The Return Was Processed Under Section 143(1). Subsequently, The Case Was Selected For Scrutiny & An Assessment Under Section 143(3) Was Completed On 28.11.2017 Determining The Total Income At ₹9,88,28,406. Based On Information Received From The Investigation Wing, Mumbai, Relating To Alleged Use Of Stock Exchange Platform (Bse/Nse) For Generating Fictitious Long-Term/Short-Term Capital Gains Through Certain Scripts & Alleged Accommodation Entries, The Assessing Officer Recorded Reasons Under Section 147 Of The Act. A Notice Under Section 148 Was Issued The Assessee Filed Its Return Declaring The Same Income

Section 139Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69C

DCIT, Central Circle-1(1), Kolkata vs. Bentec India Limited, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1776/KOL/2025[2014-15]Status: DisposedITAT Kolkata17 Dec 2025AY 2014-15

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2014-15 Dcit, Central Circle -1(1), Kolkata.…..………………….……….……….……Appellant Vs. Bentec India Ltd………………. ………..…………...……………………..…..Respondent Phase-Ii, Kasba Industrial Estates, Plot No.11, Kol-700107.. [Pan: Aabcb0647G] Appearances By: Pradeep Dung Dung, Sr. Dr, Appeared On Behalf Of The Appellant. Manish Tiwari, Fca Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 02, 2025 Date Of Pronouncing The Order : December 17, 2025 Order Per Pradip Kumar Choubey: This Appeal Filed By The Revenue Is Directed Against The Order Dated 26.11.2024 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2014–15. 2. The Appeal Has Been Filed By The Revenue With A Delay Of 186 Days. The Revenue Has Filed A Petition For Condonation Of The Delay. After Considering The Reasons Cited In The Petition For Condonation Of Delay, We Find That The Reasons Are Valid & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 132(1)Section 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 250Section 68

Baldev Singh, Village Jandli, Ambala vs. Income Tax Officer Ward-3, Ambala, Ambala Cantt

The appeal stand allowed

ITA 891/CHANDI/2025[2007-2008]Status: DisposedITAT Chandigarh10 Dec 2025AY 2007-2008

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.889/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2007-08) Shri Teja Singh Income Tax Officer C/O Rajiv Goel & Associates Ward-4 बनाम/ Vs. 179, Bank Road, Ambala Cantt. Ambala Cantt. Ambala (Haryana)-133 001 Haryana – 133 001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No. Bqzps-3706-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.891/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2007-08) Shri Baldev Singh Income Tax Officer C/O Rajiv Goel & Associates Ward-3 बनाम/ Vs. 179, Bank Road, Ambala Cantt. Ambala Cantt. Ambala (Haryana)-133 001 Haryana – 133 001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No. Brzps-4850-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" कीओरसे/ Appellant By : Shri Rohit Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2025

For Appellant: Shri Rohit Goel (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 142(1)Section 143(3)Section 148

Teja Singh, Ambala vs. Income Tax Officer, Ward-4, Ambala Cantt, Ambala

The appeal stand allowed

ITA 889/CHANDI/2025[2007-2008]Status: DisposedITAT Chandigarh10 Dec 2025AY 2007-2008

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.889/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2007-08) Shri Teja Singh Income Tax Officer C/O Rajiv Goel & Associates Ward-4 बनाम/ Vs. 179, Bank Road, Ambala Cantt. Ambala Cantt. Ambala (Haryana)-133 001 Haryana – 133 001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No. Bqzps-3706-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.891/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2007-08) Shri Baldev Singh Income Tax Officer C/O Rajiv Goel & Associates Ward-3 बनाम/ Vs. 179, Bank Road, Ambala Cantt. Ambala Cantt. Ambala (Haryana)-133 001 Haryana – 133 001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No. Brzps-4850-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" कीओरसे/ Appellant By : Shri Rohit Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2025

For Appellant: Shri Rohit Goel (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 142(1)Section 143(3)Section 148

Satavahana University, Karimnagar vs. Income Tax Officer, Ward-2, Karimnagar

ITA 1526/HYD/2025[2019-2020]Status: DisposedITAT Hyderabad10 Dec 2025AY 2019-2020

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1524/Hyd/2025 (िनधा"रण वष"/Assessment Year:2016-17) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1525/Hyd/2025 (िनधा"रण वष"/Assessment Year:2018-19) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1526/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 13/11/2025 घोषणा की तारीख/Date Of 10/12/2025 Pronouncement: Satavahana University Vs. Ito आदेश / Order

For Appellant: Shri E. Phalguna Kumar, CAFor Respondent: Dr. Narendra Kumar Naik
Section 10Section 10(230)Section 115BSection 139Section 147Section 148Section 148ASection 151ASection 250Section 69A

Satavahana University, Karimnagar vs. Income Tax Officer, Ward-2, Karimnagar

ITA 1525/HYD/2025[2018-2019]Status: DisposedITAT Hyderabad10 Dec 2025AY 2018-2019

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1524/Hyd/2025 (िनधा"रण वष"/Assessment Year:2016-17) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1525/Hyd/2025 (िनधा"रण वष"/Assessment Year:2018-19) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1526/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 13/11/2025 घोषणा की तारीख/Date Of 10/12/2025 Pronouncement: Satavahana University Vs. Ito आदेश / Order

For Appellant: Shri E. Phalguna Kumar, CAFor Respondent: Dr. Narendra Kumar Naik
Section 10Section 10(230)Section 115BSection 139Section 147Section 148Section 148ASection 151ASection 250Section 69A