Income Tax Department

Ministry of Finance, Government of India

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Section 369

Tax to be paid irrespective of appeal, etc

Section

Section Number

369

Chapter

CHAPTER XVIII - Appeals revisions and alternate dispute resolutions

Act

Income-tax Act, 2025

Year

2026

Tax to be paid irrespective of appeal, etc

5. —General

Tax to be paid irrespective of appeal, etc.

369. Irrespective of the fact that an appeal has been preferred to the High Court or the Supreme Court, tax shall be payable as per the assessment made in the case.

Footnotes