Section 80IAB of the Income Tax Act

Income-tax Act, 2025: s.139

Section 80IAB of the Income-tax Act, 1961 corresponds to section 139 (Deductions in respect of profits and gains by an undertaking or enterprise engaged in development of Special Economic Zone) of the Income-tax Act, 2025.

Read section 139 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 80IAB is CIT v. Steller Investment Ltd. (59 Taxmann 568), cited in 55 of the 88 judgments on BharatTax that turn on this section.

Leading authorities on Section 80IAB

Judgments on Section 80IAB