DY. COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM vs. DHANANJAYA RAO VISWANADHA, VISAKHAPATNAM

ITA 454/VIZ/2026Status: DisposedITAT Visakhapatnam31 August 2026AY 2016-176 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, following a previous ruling on identical facts concerning a co-owner. The actual sale consideration was directed to be adopted for computing capital gains.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting an addition made towards short-term capital gains under Section 50C. The addition was based on the stamp valuation authority's higher value than the declared consideration.

What were the issues?

Whether Section 50C of the Income Tax Act is applicable when the date of agreement and registration are different, and advance consideration was received prior to property acquisition.

Which sections of the Income-tax Act were involved?

Section 50C,Section 48

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

For Respondent: Shri A.P.Babu, Sr.AR
Pronounced: 31.08.2026

PER SHRI VIJAY PAL RAO, VICE PRESIDENT :

This appeal is filed by the Revenue against the order dated 11.02.2026 of Commissioner of Income Tax (Appeals) [“Ld.CIT(A)”], National Faceless Appeal Centre (NFAC), Delhi vide DIN & Order No.

ITA 454/VIZ/2026 Dhananjaya Rao Viswanadha ITBA/NFAC/S/250/2025-26/1085882427(1) for the Assessment Year 2016-17. 2. The Revenue has raised the following grounds of appeal :

1.

The order of the Ld. C

The order continues below.

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