Section 115BAB of the Income Tax Act

Income-tax Act, 2025: ss.201, 205

Section 115BAB of the Income-tax Act, 1961 corresponds to section 201 (Tax on income of new manufacturing domestic companies) and section 205 (Conditions for tax on income of certain companies and cooperative societies) of the Income-tax Act, 2025.

Read section 201 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 115BAB is Kumar Jagdish Chandra Sinha v. CIT (220 ITR 67), cited in 23 of the 46 judgments on BharatTax that turn on this section.

Leading authorities on Section 115BAB

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.

Royal Led Equipments (P.) Ltd. v. Chief Commissioner of Income-tax
174 Taxmann.com 61 · 2025 · High Court
6
citing judgments
A.C. Surgipharma (P.) Ltd. v. DCIT
157 Taxmann.com 360 · 2023 · High Court
5
citing judgments
Pr.CIT v. Fastner Commodeal (P.) Ltd.
172 Taxmann.com 573 · 2025 · High Court
5
citing judgments
740 (Ahmedabad Tribu) Sunpack Barrier Films (P.) Ltd. v. A.Director of Income Tax
162 Taxmann.com 200 · 2024 · Reported
3
citing judgments

Judgments on Section 115BAB

Cosmo Speciality Chemicals Private Limited, Delhi vs. Income Tax Officer, Ward 6(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 2457/DEL/2024[2023-2024]Status: DisposedITAT Delhi09 Dec 2024AY 2023-2024

Bench: SHRI VIKAS AWASTHY (Judicial Member)

For Appellant: Dr. Rakesh Gupta, &For Respondent: Shri Rajesh Tiwari, Sr. DR
Section 115BSection 139(1)Section 139(4)Section 139(5)

Granules Czro Private Limited, Hyderabad vs. ITO., Ward-2(1), Hyderabad

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

ITA 706/HYD/2024[2023-24]Status: DisposedITAT Hyderabad15 Oct 2024AY 2023-24

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia, Hon’Bleassessment Year – 2023-24 Granules Czro Private Limited Vs. Income Tax Officer Ward-2(1) Hyderabad Hyderabad Pan : Aakcc8412H (Appellant) (Respondent) Assessee By: Shri Yv Bhanu Narayan Rao, Ld.Ar Revenue By: Shri Jeevan Lal Lavidiya, Cit, Dr Date Of Hearing: 10.10.2024 Date Of Pronouncement: 15.10.2024

For Appellant: Shri YV Bhanu Narayan RaoFor Respondent: Shri Jeevan Lal Lavidiya, CIT, DR
Section 115BSection 143(1)Section 143(1)(a)

Cosmo Speciality Chemicals Private Limited, Delhi vs. Income Tax Officer, Ward 6(1), Cr Building, Delhi

In the result, appeal of the assessee is allowed

ITA 2766/DEL/2024[2022-2023]Status: DisposedITAT Delhi10 Sept 2024AY 2022-2023

Bench: Shri Vikas Awasthyआअसं.2766/िद"ी/2024 (िन.व. 2022-23) Cosmo Specialty Chemicals P. Ltd., 1St Floor, Uppals Plaza, M-6 District Centre, Jasola, Delhi 110025 ...... अपीलाथ"/Appellant Pan: Aaicc-6706-G बनाम Vs. Income Tax Officer, Ward-6(1), C.R Building ..... "ितवादी/Respondent Delhi 110002 अपीलाथ" "ारा/ Appellant By : Dr. Rakesh Gupta & Shri Shrey Jain, Advocates "ितवादी"ारा/Respondent By : Ms. Shivani Bansal, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 10/09/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 10/09/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-4 Chennai (Hereinafter Referred To As 'The Cit(A)') Dated 14.05.2024, For Assessment Year 2022-23. 2. The Solitary Issue Raised In Appeal By The Assessee In Denial Of Benefit Of New Tax Regime U/S. 115Bab Of The Income Tax Act 1961, (Hereinafter Referred To As 'The Act').

For Appellant: Dr. Rakesh Gupta, &For Respondent: Ms. Shivani Bansal, Sr. DR
Section 115BSection 139(1)Section 139(4)Section 139(5)

Deputy Commissioner of Income Tax, Wagle Industrial Estate, Ashar It Park, Thane West vs. Haren Performance Fabrics Private Limited, Tarapur Tal, Palghar, Thane

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

ITA 3160/MUM/2024[2023-24]Status: DisposedITAT Mumbai23 Aug 2024AY 2023-24

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahayassessment Year: 2023-24

For Appellant: Shri Hitesh Jain, A.RFor Respondent: Shri P.D. Chougule, Addl. CIT) Sr. D.R
Section 115ASection 115BSection 143(1)Section 154Section 250

Cosmo Speciality Chemicals Private Limited, Delhi vs. Asst Director of Income Tax, CPC Bengaluru

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

ITA 809/DEL/2024[2021-2022]Status: DisposedITAT Delhi16 Jul 2024AY 2021-2022

Bench: Shri Shamim Yahya, Ay : 2021-22 M/S Cosmo Speciality Income Tax Officer, Ward 6(1), Chemcials Private Limited, Vs. Cr Building, New Delhi 1008, Dlf Tower-A, Jasola District Centre, Delhi – 110 025 (Pan: Aaicc6706G) (Appellant) (Respondent)

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Shri Om Parkash, Sr. DR
Section 115ASection 115BSection 115JSection 139Section 139(1)Section 139(4)Section 139(5)Section 143(1)Section 234ASection 250

Mst Manufacturing Technologies Private Limited, Gurgaon vs. Income Tax Officer, Ward 3(1), Gurgaon

ITA 1983/DEL/2023[2021-22]Status: HeardITAT Delhi15 Feb 2024AY 2021-22

Bench: Sh. N. K. Billaiya & Sh. Kul Bharatassessment Year: 2021-22 Mst Manufacturing Vs. Ito Technologies Private Ward- 3 (1) Limited, 78A, Sector-5, Imt Gurgaon Manesar, Gurgaon-122050 Pan No.Aakcm7564N (Appellant) (Respondent) Appellant By Sh. Ved Jain, Advocate Ms. Uma Upadhyay, Ca Respondent By Sh.Ajay Kumar Arora, Sr. Dr Date Of Hearing: 12/02/2024 Date Of Pronouncement: 15/02/2024 Order

Section 115BSection 139(1)Section 143(1)Section 154Section 24