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
Additions made on the basis of WhatsApp chats or loose papers seized during a search can be deleted if the assessee proves they were not involved in those transactions and the evidence lacks substantiation. The burden of proof lies with the revenue to connect the seized material to the assessee.
An assessee can make a claim of deduction for the first time before the appellate authorities.
When an assessee opts for the presumptive taxation scheme under Section 44AD of the Income Tax Act, offering income at a specified percentage of gross receipts, they are exempt from maintaining books of account and are not obligated to explain individual entries of cash deposits unless such entries lack nexus with the gross receipts.
