Section 115BAA of the Income Tax Act

Income-tax Act, 2025: ss.200, 205

Section 115BAA of the Income-tax Act, 1961 corresponds to section 200 (Tax on income of certain domestic companies) and section 205 (Conditions for tax on income of certain companies and cooperative societies) of the Income-tax Act, 2025.

Read section 200 of the 2025 ActRead section 205 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 115BAA is CIT v. Fine Jewellery (India) Ltd. (372 ITR 303), cited in 93 of the 225 judgments on BharatTax that turn on this section.

Leading authorities on Section 115BAA

CIT v. Fine Jewellery (India) Ltd.
372 ITR 303 · 2015 · High Court
93
citing judgments

An assessment order is not erroneous and prejudicial to the revenue merely because it does not explicitly discuss an issue for which the Assessing Officer had raised queries and the assessee had provided a response. In such a scenario, the Principal Commissioner cannot invoke revisionary powers under Section 263.

Mahalakshmi Sugar Mills Co. v. CIT
123 ITR 429 · 1980 · Supreme Court
70
citing judgments

Payments that are compensatory in nature, such as interest paid for the delayed payment of statutory dues like cess, are an allowable business deduction under section 37(1) of the Income-tax Act. Such payments are not considered a penalty for an infringement of law.

Triveni Engg. Works Ltd. v. CIT
144 ITR 732 · 1983 · High Court
61
citing judgments

Interest on arrears of tax is compensatory in nature, not penal, and is therefore an allowable deduction under the Income-tax Act. This decision reversed a previous Full Bench ruling.

Kumar Jagdish Chandra Sinha v. CIT
220 ITR 67 · 1996 · Supreme Court
23
citing judgments

A revised return cannot be used to rectify a deliberate omission or wilful mistake made in the original return.

CIT v. Strawboard Manufacturing Company Limited
177 ITR 431 · 1989 · Supreme Court
22
citing judgments

Laws providing tax concessions to encourage industrial activity are to be liberally construed. This principle is applied to ensure that the object of such beneficial provisions is achieved.

10B in Pr. CIT v. Wipro Ltd.
288 Taxmann 491 · 2022 · Supreme Court
22
citing judgments
Manoj Ahuja (Minor) & ANR. v. Inspecting Assistant Commissioner
150 ITR 696 · 1984 · High Court
17
citing judgments

An assessee cannot suffer due to a mistake made by their auditor or counsel. The courts will condone delays or delete additions made on account of such errors if reasonable cause is shown.

Vinit Ranawat v. ACIT
88 Taxmann.com 428 · 2017 · Reported
16
citing judgments

No income tax addition can be made based on documents seized from a third party if there is no corroborative evidence or business connection linking the assessee to that third party.

CIT v. Sunita Dhaddha
100 Taxmann.com 526 · 2018 · Supreme Court
15
citing judgments
Aprameya Engineering Ltd. v. ITO
164 Taxmann.com 740 · 2024 · ITAT
15
citing judgments

Delay in filing Form 10-IC, which is a procedural requirement for claiming the benefit of section 115BAA, should not invalidate the assessee's substantive right to such benefit.

Judgments on Section 115BAA

Hester Bioscience Limited, Mehsana vs. The Pr.CIT-1, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1084/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad04 Aug 2025AY 2020-21

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri R P Rastogi, CIT-DR
Section 115BSection 143(3)Section 144BSection 201Section 263Section 40Section 80G

Kreate Konnect E Solutions Private Limited, Vadodara vs. The Dy.CIT, Circle-1(1)(1), Vadodara

In the result the appeal is allowed for statistical purposes

ITA 1950/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad29 Jul 2025AY 2020-21

Bench: Ms.Suchitra R. Kamble & Shri Makarand V.Mahadeokarasstt.Year : 2020-21 Kcreate Konnect E Solutions Dy. Cit, Cir.1(1)(1) Private Limited Vs. Vadodara. 291M 2Bd Floor, Green Villa-11 B/H. Abs Tower Old Padra Road Vadodara Pan : Aagck 1493 C (Applicant) (Responent) : Shri Jigar Adhyaru, Ar Assessee By : Shri Hargovind Singh, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 24/07/2025 घोषणा क" तारीख /Date Of Pronouncement: 29/07/2025 आदेश आदेश/O R D E R आदेश आदेश Per Makarand V.Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals) – 5, Chennai [Hereinafter Referred To As “Cit(A)”] Dated 18.09.2024, Pertaining To The Assessment Year 2020– 21, Whereby The Appeal Filed By The Assessee Against The Intimation Issued Under Section 143(1) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] Dated 18.12.2021 Was Dismissed.

For Appellant: Shri Hargovind Singh, Sr.DR
Section 115BSection 139(1)Section 143(1)

M/S. Kriti Securities Consultants Pvt. Ltd., Kolkata vs. ITO, Ward-30(1), Kolkata

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

ITA 126/KOL/2025[2021-22]Status: DisposedITAT Kolkata28 Jul 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 126/Kol/2025 Assessment Year: 2021-2022 M/S. Kriti Securities Consultants Pvt. Ltd,…Appellant 15, India Exchange Place, 1St Floor, Kolkata-700001 [Pan:Abjfm7166M] -Vs.- Income Tax Officer,…………………..…………..Respondent Ward-30(1), Kolkata, Aayakar Bhawan, Dakshin, 2, Gariahat Road (South), Kolkata-700031 Appearances By: Shri Sunil Surana, A.R., Appeared On Behalf Of The Assessee Shri Somnath Das Biswas, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: May 01, 2025 Date Of Pronouncing The Order: July 28, 2025 O R D E R

Section 115BSection 139(1)Section 139(5)Section 143(1)

Salasar Hanuman Agrotech Foods Pvt Ltd, Hyderabad vs. Income Tax Officer, Ward-3(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 224/HYD/2025[2021-22]Status: DisposedITAT Hyderabad25 Jul 2025AY 2021-22

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Smt. S. Sandhya, AdvocateFor Respondent: Sumitha Parmata, SR-DR
Section 115BSection 115JSection 139(1)Section 143(1)

Neon Properties Private Limited, Mumbai vs. Income Tax Officer 13(1)(1), Mumbai

ITA 2329/MUM/2025[2024-25]Status: DisposedITAT Mumbai25 Jul 2025AY 2024-25

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am) Neon Properties Pvt. Ltd. Ito 13(1)(1) 501, Krystal, 206, Waterfield Aayakar Bhavan Road Bandra West Vs. M.K. Road Mumbai-400 050. Mumbai-400 020. Pan : Aaacn4266E Appellant Respondent

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Shri A.N. Shah
Section 115BSection 115ISection 115JSection 139(1)Section 143(1)

Jai Barbareek Dev Snacks Private Limited, Durg vs. Income Tax Officer-1(1), Bhilai

In the result, appeal of the assessee in ITA No

ITA 381/RPR/2025[2024-25]Status: DisposedITAT Raipur23 Jul 2025AY 2024-25

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita Nos. 380 & 381/Rpr/2025 "नधा"रण वष" /Assessment Years : 2023-24 & 2024-25 Jai Barbareek Dev Snacks Private Limited Plot No.644, Kumhari, Kumhari S.O, Kandarka, Durg-490 042 (C.G.) Pan: Aafcj6128E .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1(1), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 115BSection 139

Jai Barbareek Dev Snacks Private Limited, Durg vs. Income Tax Officer-1(1), Bhilai

In the result, appeal of the assessee in ITA No

ITA 380/RPR/2025[2023-24]Status: DisposedITAT Raipur23 Jul 2025AY 2023-24

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita Nos. 380 & 381/Rpr/2025 "नधा"रण वष" /Assessment Years : 2023-24 & 2024-25 Jai Barbareek Dev Snacks Private Limited Plot No.644, Kumhari, Kumhari S.O, Kandarka, Durg-490 042 (C.G.) Pan: Aafcj6128E .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1(1), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 115BSection 139

Cee Enn Estates Private Limited Barewal Sukhmani Enclave Ludhiana, Ludhiana vs. Income Tax Officer Ward 1(5) Ludhiana Rishi Nagar Ludhiana, Income Tax Officer Ludhiana Rishi Nagar Ludhina

In the result, appeal of the Assessee is allowed

ITA 1178/CHANDI/2024[2023-2024]Status: DisposedITAT Chandigarh22 Jul 2025AY 2023-2024

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri P.N. Arora, Advocate (Virtual)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 115BSection 143(1)

Mobite Technologies Pvt. Ltd., Pune vs. ITO, Ward, 7(1), Pune

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

ITA 1258/PUN/2025[2021-22]Status: DisposedITAT Pune10 Jul 2025AY 2021-22

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं./Ita No.1258/Pun/2025 िनधा"रण वष" / Assessment Year: 2021-22 Mobite Technologies Private V The Income Tax Officer, Limited, S. Ward-7(1), Pune. A-701, Victoria Garden, Nagar Road, Kalyani Nagar, Pune – 411006. Maharashtra. Pan: Aafcm7197J Appellant/ Assessee Respondent / Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Smt. Shilpa Nc – Addl.Cit(Dr) Date Of Hearing 03/07/2025 Date Of Pronouncement 10/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Assessee Has Filed An Appeal Against The Order Of Ld.Addl./Joint Commissioner Of Income Tax(Appeal)-10, Delhi Passed Under Section 250 Of The Income Tax Act, 1961 Dated 12.02.2025 For A.Y.2021-22, Emanating From The Order U/S.143(1) Of The Act. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Ao Cpc Has Erred In Rejecting Concessional Rate Of Income Tax Of 22% Adopted By Assessee For Calculation Of Tax Liability As Per Itr U/S 115Baa & The Ld. Cit A Erred In Confirming The Same

Section 115Section 115BSection 115JSection 143Section 143(1)Section 234BSection 250

Morni Sarees Private Limited, Indore vs. Asst. Director of Income Tax, CPC, Bengaluru

In the result, the order of the CIT(A) is set aside, and the appeal of the assessee is partly allowed”

ITA 910/IND/2024[2021-22]Status: DisposedITAT Indore07 Jul 2025AY 2021-22

Bench: Shri B.M. Biyani & Shri Paresh M Joshi

Section 143(1)Section 154Section 246ASection 250Section 253Section 36Section 43B

Mangal Tirth Estate Ltd., Chennai vs. ITO, Corporate Ward-4(1), Chennai

In the result the appeal of the assessee is allowed

ITA 30/CHNY/2025[2020-21]Status: DisposedITAT Chennai07 Jul 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:30/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Mangal Tirth Estate Ltd., Income Tax Officer, 769, Spencer Plaza, Anna Salai, Vs. Corporate Ward- 4(1), Mount Road, Chennai. Chennai – 600 002. [Pan:Aaacm-4614-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. N. V. Balaji, Advocate ""थ" की ओर से/Respondent By : Ms. Anitha, Addl. C.I.T. सुनवाई की तारीख/Date Of Hearing : 14.05.2025 घोषणा की तारीख/Date Of Pronouncement : 07.07.2025 आदेश /O R D E R Per S. R. Raghunatha, Am: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax, Appeal, Addl/ Jcit (A)-4, Hyderabad, For The Assessment Year 2020-21, Vide Order Dated 07.11.2024. 2. The Brief Facts Of The Case Are That The Assessee Is A Company Filed Its Return Of Income For The A.Y.2020-21 On 17.11.2020 Declaring Total Income Of Rs.11,20,57,920/-. The Return Of Income Was Processed By The Ao, Cpc, Bangalore On 29.12.2021 & Raised A Demand Of Rs.93,79,350/- By Denying The Beneficial Tax Rate As Per Section 115Baa Of The Act & By Applying The Tax Rate Of 30%.

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Ms. Anitha, Addl. C.I.T
Section 115BSection 119(2)(b)Section 154

Rd Dynamech Infra Private Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle 2(1)(1), Vadodara

In the result the appeal filed by the assessee is hereby allowed

ITA 863/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad30 Jun 2025AY 2020-21

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 115BSection 119(2)(b)Section 139Section 154Section 5

Odyssey Corporation Limited, Mumbai vs. Dict Circle 2(3)(1), Mumbai

In the result, the appeals of the assessee are allowed

ITA 808/MUM/2025[2020-21]Status: DisposedITAT Mumbai30 Jun 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 808/Mum/2025 (निर्धारण वर्ष / Assessment Year :2020-21) & आयकर अपील सं./Ita No. 807/Mum/2025 (निर्धारण वर्ष / Assessment Year :2021-22) Odyssey Corporation Ltd. B/102, Haridarshan Bldg., Kandivali West S. O Mumbai, Maharashtra- 400067 V/S. बनाम Dcit-Circle 2(3)(1), Mumbai Room No. 552, 5Th Floor, Ayakar Bhavan, M.K. Road, Mumbai, Maharashtra- 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaco0463C Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Vipul Joshi A/W Ms. Dinkle Hariya राजस्व की ओर से /Revenue By: Shri Yogesh Kumar सुनवाई की तारीख / Date Of Hearing 08.05.2025 घोषणा की तारीख/Date Of Pronouncement 30.06.2025

For Appellant: Shri Vipul Joshi a/w Ms. DinkleFor Respondent: Shri Yogesh Kumar
Section 115BSection 115JSection 143Section 143(1)(a)Section 250

Odyssey Corporation Limited, Mumbai vs. DCIT Circle 2(3)(1), Mumbai

In the result, the appeals of the assessee are allowed

ITA 807/MUM/2025[2021-22]Status: DisposedITAT Mumbai30 Jun 2025AY 2021-22

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 808/Mum/2025 (निर्धारण वर्ष / Assessment Year :2020-21) & आयकर अपील सं./Ita No. 807/Mum/2025 (निर्धारण वर्ष / Assessment Year :2021-22) Odyssey Corporation Ltd. B/102, Haridarshan Bldg., Kandivali West S. O Mumbai, Maharashtra- 400067 V/S. बनाम Dcit-Circle 2(3)(1), Room No. 552, 5Th Floor, Ayakar Bhavan, M.K. Road, Mumbai, Maharashtra- 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaco0463C Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Vipul Joshi A/W Ms. Dinkle Hariya राजस्व की ओर से /Revenue By: Shri Yogesh Kumar सुनवाई की तारीख / Date Of Hearing 08.05.2025 घोषणा की तारीख/Date Of Pronouncement 30.06.2025 आदेश / Order Page 2

For Appellant: Shri Vipul Joshi a/w Ms. DinkleFor Respondent: Shri Yogesh Kumar
Section 115BSection 115JSection 143Section 143(1)(a)Section 250

Cococart Ventures Private Limited, Mumbai vs. Income Tax Officer Ward 14(1)(1), Mumbai

In the result the appeal filed by the assessee stands allowed

ITA 3139/MUM/2025[2022-23]Status: DisposedITAT Mumbai30 Jun 2025AY 2022-23

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 115BSection 142(1)Section 154Section 270ASection 270A(9)(a)Section 274Section 80I

ACIT-2(3)(1), Mumbai vs. Tata Sons Pvt. Ltd., Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 5913/MUM/2024[2023-24]Status: DisposedITAT Mumbai26 Jun 2025AY 2023-24

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115BSection 143(1)Section 154

First Advantage Private Limited, Mumbai vs. Principal Commissioner of Income Tax, Mumbai - 4, Mumbai

In the result, appeal of the assessee is allowed

ITA 3291/MUM/2025[2020-21]Status: DisposedITAT Mumbai25 Jun 2025AY 2020-21

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Nitesh Joshi/Ms. Sonakshi Jhunjhunwala, A/RsFor Respondent: Shri Bhagirath Ramawat, Sr. D/R
Section 115JSection 135Section 142(1)Section 143(2)Section 143(3)Section 263Section 37Section 80G

Dalal and Broacha Stock Broking Pvt Ltd, Mumbai vs. Pr. Commissioner of Income Tax-4, Mumbai

In the result, appeals of the revenue are dismissed

ITA 2718/MUM/2025[2020-21]Status: DisposedITAT Mumbai23 Jun 2025AY 2020-21

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) Dalal & Broacha Stock Broking Pr. Commissioner Of Income Tax-4, Pvt. Ltd. Vs Aayakar Bhawan, M.K.Road, 506, Maker Chambers V, 221, Mumbai Nariman Point, Mumbai – 400021. [Pan No. Aaacd5662J] Appellant / Assessee Respondent / Revenue

Section 115BSection 142(1)Section 254(1)Section 263Section 80G

Eco Vision Properties Private Limited, Thrissur, Kerala vs. DCIT, Circle-1(1) & Tps, Thrissur

In the result, the appeal of the assessee is allowed

ITA 59/COCH/2025[2020-2021]Status: DisposedITAT Cochin11 Jun 2025AY 2020-2021

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaassessment Years: 2020-21 Eco Vision Properties Pvt Ltd Dcit, Circle-1(1) & Tps, V. Thirissur Edattukaran House, Varandarapilly, Thrissur, Kerala- 680303. Pan : Aadce2329J. (Appellant) (Respondent) Appellant By : Shri Vipin K K, Ca Respondent By : Smt. Leena Lal, Snr Ar. Date Of Hearing : 03.06.2025 Date Of Pronouncement : 11.06.2025 O R D E R Per Sonjoy Sarma: This Appeal Is Filed By The Assessee Against The Order Passed Under Section 154 Of The Income-Tax Act, 1961, By The Cpc, Bengaluru & Confirmed By The Commissioner Of Income Tax (Appeals), For The Assessment Year 2020–21 Vide Order Dated 28.11.2024. 2. The Primary Grievance Of The Assessee Is The Enhancement Of The Tax Rate From 25% To 30% By The Cpc Under Section 154, Despite The Assessee Being Otherwise Eligible For The Lower Tax Rate In Terms Of The Finance Act, 2019. 3. Brief Facts Of The Case Are That The Assessee Is A Domestic Company Engaged In Business & Had Filed Its Return Of Income

For Appellant: Shri Vipin K K, CAFor Respondent: Smt. Leena Lal, Snr AR
Section 115BSection 139(1)Section 143(1)Section 154

Sanvedna Educational and Charitable Turst, Mumbai vs. ITO, Exemption Ward, Thane

In the result the appeal filed by the Assessee stands dismissed as withdrawn with liberty as granted above

ITA 2609/MUM/2025[2021-22]Status: DisposedITAT Mumbai11 Jun 2025AY 2021-22

Bench: Shri Narender Kumar Choudhryassessment Year: 2021-22 Sanvedna Educational & Ito, Exemption Ward, Charitable Trust Thane Room No.208,2Nd Floor, C/O Chandu Hansha Dalvi, Vs. House No. 52, Anand Koliwada, Reac, Thane Dativali Village, Diva(East), Mumbai-400602 District Thane, Mumbai- 400612 Pan: Aagts4216G (Appellant) (Respondent) Present For: Assessee By : Shri Prayag Jha Revenue By : Shri Kavan Limbasiya, Ld. Sr.D.R. Date Of Hearing : 11.06.2025 Date Of Pronouncement : 11.06.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 14.02.2025, Impugned Herein, Passed By The National Faceless Appeal Center (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. 2021-22. 2. On Deliberation, The Assessee Has Claimed That There Was A Delay In Filing Of Form No. 10 For Claiming Benefit U/S 11 Of The Act & Therefore The Benefit U/S 11 Of The Act Has Been Denied By Both The Authorities Below.

For Appellant: Shri Prayag JhaFor Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R
Section 11Section 115BSection 139(1)Section 250