Section 80C of the Income Tax Act

Income-tax Act, 2025: s.123

Section 80C of the Income-tax Act, 1961 corresponds to section 123 (Deduction for life insurance premia, deferred annuity, contributions to provident fund, etc) of the Income-tax Act, 2025.

Read section 123 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 80C is Pr. Commissioner of Income Tax v. Delco India Pvt. Ltd. (67 Taxmann.com 357), cited in 42 of the 658 judgments on BharatTax that turn on this section.

Leading authorities on Section 80C

Judgments on Section 80C

Renu Sinha, Delhi vs. ITO, Ward- 67(3), Delhi

In the result, appeal of the assessee is partly allowed

ITA 2697/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Shri Vikas Awasthyआअसं.2697/िद"ी/2025 (िन.व. 2017-18) Renu Sinha, 801, Urvashi-01, Amrapali Royal, Vaibhav Khand, Indirapuram, Ghaziabad, Uttar Pradesh 201014 ...... अपीलाथ"/Appellant Pan: Akgps-0766-B बनाम Vs. Income Tax Officer, Ward-67(3), ..... "ितवादी/Respondent Civic Centre, Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : Shri Venketesh Chourasia, Advocate "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 30/07/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)] Dated 05.03.2025, For Assessment Year 2017-18. 2. Brief Facts Of The Case As Emanating From The Records Are: An Addition Of Rs.10,20,000/- Was Made By The Assessing Officer (Ao) U/S. 69A Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’) On Account Of Cash Deposits During Demonetization Period. The Assessee Explained Before The Ao Source Of Cash Deposits. The Ao Disregarded The Submissions Made By The Assessee & Made

For Appellant: Shri Venketesh Chourasia, AdvocateFor Respondent: Shri Manoj Kumar, Sr. DR
Section 144Section 69ASection 80C