Income Tax Department

Ministry of Finance, Government of India

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Section 385

Appellate authority not to proceed in certain cases

Section

Section Number

385

Chapter

CHAPTER XVIII - Appeals revisions and alternate dispute resolutions

Act

Income-tax Act, 2025

Year

2026

Appellate authority not to proceed in certain cases

Appellate authority not to proceed in certain cases.

385. No income-tax authority or the Appellate Tribunal shall proceed to decide any issue for which an application has been made by an applicant, being a resident, under section 383(1).

Footnotes