Sanjeev Lal v. CIT
365 ITR 389Supreme Court of India2014#857 most cited
What is Sanjeev Lal v. CIT authority for?
For claiming capital gains exemption under beneficial provisions like section 54, the 'date of transfer' can be the date of the agreement to sell, particularly when coupled with substantial advance consideration or an enforceable right, adopting a purposive and liberal interpretation to acknowledge the assessee's intent.
122
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.
Also referred to as
Sanjeev Lal v. CIT · section 2(47) · section 54 · section 54F · date of transfer · agreement to sell · capital gains exemption · purposive interpretation · beneficial provision · long-term capital gain
Also reported as
46 Taxmann.com 300225 Taxmann 239
