Section 209 of the Income Tax Act

Income-tax Act, 2025: s.405

Section 209 of the Income-tax Act, 1961 corresponds to section 405 (Computation of advance tax) of the Income-tax Act, 2025.

Read section 405 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 209 is DIT v. Jacabs Civil Incorporated/ Mitsubhishi Corporation (330 ITR 578), cited in 115 of the 136 judgments on BharatTax that turn on this section.

Leading authorities on Section 209

Judgments on Section 209