SYED SWALEH IMAM,AJMER vs. INCOME-TAX OFFICER, WARD-2(2), AJMER, AJMER

ITA 54/JPR/2026Status: DisposedITAT Jaipur31 August 2026AY 2024-20254 pages
AI SummaryAllowed

What were the facts?

The assessee claimed a rebate under section 87A on tax computed on short-term capital gains under section 111A, while opting for the section 115BAC tax regime. The AO disallowed this rebate, and the CIT(A) upheld the disallowance.

What did the Tribunal hold?

The Tribunal held that the rebate under section 87A is allowable on tax computed on short-term capital gains under section 111A when the assessee opts for the section 115BAC regime. This decision follows previous rulings by coordinate benches and the Chennai Bench.

What were the issues?

Whether rebate under section 87A is allowable on tax computed on short-term capital gains under section 111A when the assessee opts for the section 115BAC tax regime.

Which sections of the Income-tax Act were involved?

Section 87A,Section 111A,Section 115BAC,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘SMC’ BENCH, JAIPUR

Before: Shri T.R. Senthil Kumar & Shri Prakash

PER : PRAKASH, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is directed against the order of the learned Additional/Joint Commissioner of Income Tax (Appeals), Agra[hereinafter referred to as “Addl./JCIT(A)”] dated 21.11.2025 for the Assessment Year 2024-25 arising out of the intimation dated 15.04.2025 issued by the Assessing Officer at the Centralized Processing Centre (hereinafter referred to as “the AO at the CPC”) under section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

2.

The grounds of appeal raised by the assessee before us in the memorandum of appeal in Form No. 36 read as under:

I.T.A No. 54/JPR/2026 Page No 2 Syed Swaleh Imam

1.

That

The order continues below.

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