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

Ganpath Jain Pinky, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2300/CHNY/2026[2020-21]Status: DisposedITAT Chennai16 Jul 2026AY 2020-21

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 2300/Chny/2026 ननिाारण वर्ा /Assessment Years: 2020-21 Ganpath Jain Pinky V. The Deputy Commissioner Of 23-C, Shanmugam Road, Income Tax, Tambaram, Chennai-600 045. Corporate Circle-3(1), [Pan: Aqrpk0420H] Chennai. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. D. Anand, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Chilaka Marthi Vijay Raju, Addl. Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 16.07.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Nfac, (Hereinafter Referred As The ‘Ld. Cit(A)’) Dated 23.02.2026, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2020- 21. Grounds Of Appeal 1. The Order Of The National Faceless Appeal Centre (Nfac), Is Wrong, Illegal & Is Opposed To Law & Facts Of The Case. 2. The National Faceless Appeal Centre (Nfac) In Refusing To Condone The Delay Of 90 Days In Filing The Appeal & Dismissing The Appeal As Non-Maintainable Is Erroneous In Law & Opposed To Facts & Circumstances Of The Case. 3. The National Faceless Appeal Centre (Nfac) Ought To Have Seen That Rules Of Limitation Are Not Meant To Destroy The Rights Of Parties But Are Only Meant To See That Parties Do Not Resort

For Appellant: Mr. D. Anand, Advocate, Ld. ARFor Respondent: Mr. Chilaka Marthi Vijay Raju
Section 148Section 69ASection 80C