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

Sahil Jain B-Xix, 431/I-D, College Road, Civil Lines, Ludhiana vs. Income Tax Officer Ward-7(1), Ludhiana

The appeal stand partly allowed

ITA 1243/CHANDI/2024[2017-2018]Status: DisposedITAT Chandigarh02 Jun 2025AY 2017-2018

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.1243/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Shri Sahil Jain Ito B-Xix 431/I-D Ward- 7(1) बनाम/ Vs. College Road, Civil Lines Ludhiana. Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahqpj-5954-M (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ : Shri Kushal Chopra (Ca) For Shri Sudhir Sehgal (Advocate) – Ld. Ar Appellant By ""थ"कीओरसे/Respondent : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr By सुनवाईकीतारीख/Date Of Hearing : 21-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 26-11-2024 In The Matter Of Rectification Order Passed By Cpc U/S 154 On 18-02-2020. The Assessee Is Aggrieved By Adjustment Of Rs.8.27 Lacs As Made By Cpc. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR by
Section 154Section 80C