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