Order under Section 119 of the Income-tax Act, 1961
On consideration of reports of disturbances in internet facility in certain areas of Jammu and kashmir, the Central Board of Direct Taxes (CBDT), in exercise of powers conferred under Section 119 of the Income tax Act, 1961 and in partial modification of CBDT’s order under Section 119 of the Act dated 23-07-2019 and 27-09-2019, hereby further extends the ‘due date’ for filing of Income Tax Returns/ Tax Audit Reports to 30-11-2019 in respect of all categories on Income tax Assessees in the Union Territory of Jammu and Kashir and Union Territory of Ladakh who were/ are required to file the Inocme tax Returns/Tax Audit Reports by the due date specified under Section 139(1) of the Act read with orders of CBDT under Section 119 of the Act dates 23-07-2019 and 27-09-2019.
2. It is also clarified that ITRs filed by the certain categories of income tax assessees who were required to file ITRs by 31-08-2019, but have filed ITRs after 31-08-2019 till the date of issuenace of this order shall be deemed to have been field within the due date specified under Section 139(1) of the Act read with CBDT’s order SEction 119 of the Act dated 23-07-2019.
Miinistry of Finance
[Order dt. 31-10-2019]
Thanks for provide this blog and very nice information.