SEJAL PARAS DOSHI ,MUMBAI vs. ITO WARD 42(1)(5), MUMBAI

ITA 1486/MUM/2026Status: DisposedITAT Mumbai13 July 2026AY 2024-255 pages
AI SummaryAllowed

What were the facts?

The assessee claimed a rebate under Section 87A of the Income Tax Act for AY 2024-25. The authorities below denied this rebate, stating that income taxable at special rates, specifically short-term capital gains under Section 111A, was not eligible for the rebate when opting for the new tax regime under Section 115BAC(1A).

What did the Tribunal hold?

The Tribunal held that there is no express prohibition in Section 87A or Section 111A of the Act denying the rebate under Section 87A for tax payable on short-term capital gains. The assessee is eligible for the rebate.

What were the issues?

Whether short-term capital gains taxable under Section 111A are eligible for rebate under Section 87A when the assessee opts for the new tax regime under Section 115BAC(1A).

Which sections of the Income-tax Act were involved?

Section 87A,Section 111A,Section 115BAC(1A),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: HON’BLE NARENDER KUMAR CHOUDHRY

Pronounced: 13.07.2026

PER: NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER:

This appeal has been preferred by the Assessee against the order dated 15.01.2026, impugned herein, passed by the National Faceless Appeal Centre(NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2024-25. IT A N o.1486/MUM/2026 Seja l Paras Doshi

2.

In the instant case, both the authorities below denied the reba

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 87A

All 81 judgments and leading authorities on Section 87A →

Recent GST High Court judgments

Search GST case law →