Section 115BAC of the Income Tax Act

Income-tax Act, 2025: s.202

Section 115BAC of the Income-tax Act, 1961 corresponds to section 202 (New tax regime for individuals, Hindu undivided family and others) of the Income-tax Act, 2025.

Read section 202 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 115BAC is Mela Ram & Sons. v. CIT (29 ITR 607), cited in 29 of the 144 judgments on BharatTax that turn on this section.

Leading authorities on Section 115BAC

Judgments on Section 115BAC

Rakesh Kumar Mokshit Kumar HUF, Surat vs. Deputy Director, CPC, Bengaluru

In the result, the appeal of the assessee is allowed in the manner indicated above

ITA 65/JODH/2025[2023-2024]Status: DisposedITAT Jodhpur12 Aug 2026AY 2023-2024

Bench: Shri Amit Shukla, Hon’Ble & Shri Girish Agrawal, Hon’Blerakesh Kumar Mokshit Kumar Deputy Director, Cpc Huf Bengaluru Flat No. I-102, Rajhans Grandeza, Nr Mehindipur Balaji Temple, New City Light Road Gujarat-395007 Pan No. Aauhr 5344 E Assessee By Mukesh Mandowara, Ca (Virtual) Revenue By Prerna Choudhary, Addl. Cit-Dr (Physical) Date Of Hearing 12 / 08 / 2026. Date Of Pronouncement 12 / 08 / 2026. Order Per Bench: The Present Appeal Has Been Filed By The Assessee Against The Order Dated 29.11.2024 Passed By The Ld. Additional/Joint Commissioner Of Income-Tax (Appeals)-4, Kolkata, Arising Out Of The Adjustment Made While Processing The Return Of Income Under Section 143(1) Of The Income-Tax Act, 1961, For The Assessment Year 2023-24. 2. The Sole Grievance Of The Assessee Is That The Ld. Cit(A) Has Erred In Sustaining The Computation Of Tax Under The Old Tax Regime, Despite The Fact That 2 Asst. Year: 2023-24 The Assessee Had Filed Its Return Opting For The New Tax Regime Under Section 115Bac. The Assessee, A Huf Carrying On Business, Had Exercised The Option Under Section 115Bac By Filing Form No. 10-Ie For Assessment Year 2021-22. The Case Of The Assessee Is That The Said Option Was Never Withdrawn And, Therefore, Once Exercised, It Continued To Remain Applicable For The Subsequent Assessment Years.

Section 115BSection 143(1)