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“stamp duty value”

Capital GainsSection 50CSection 50C1,254 judgments

The decision most relied on for stamp duty value is Sunil Kumar Agarwal v. CIT (372 ITR 83), cited in 159 judgments on BharatTax.

Leading authorities on stamp duty value

Sunil Kumar Agarwal v. CIT
372 ITR 83 · 2015 · High Court
159
citing judgments

The Assessing Officer is duty-bound to refer the valuation of property to the Departmental Valuation Officer under Section 50C(2) when an assessee disputes the stamp duty valuation or if there is a discrepancy between the actual sale consideration and the guideline value. This reference is mandatory, even if not explicitly requested by the assessee, to ensure a realistic fair market value and avoid injustice.

Maria Fernandes Cheryl v. ITO (International Taxation)
123 Taxmann.com 252 · 2021 · ITAT
65
citing judgments

The amendment introducing a tolerance band (safe harbour) under section 50C, allowing a difference of up to 10% between actual sale consideration and stamp duty valuation, applies retrospectively. If the difference falls within this limit, the actual sale consideration is adopted as the full value of consideration for computing capital gains.

Maria Fernandes Cheryl v. ITO
187 ITD 738 · 2021 · ITAT
58
citing judgments

The third proviso to Section 50C(1) of the Income-tax Act, 1961, which provides a tolerance band of 10% between the sale consideration and the stamp duty value, is retrospective. This curative and declaratory amendment applies from the date of the insertion of Section 50C.

PCIT v. Swananda Properties (P.) Ltd.
111 Taxmann.com 94 · 2019 · High Court
50
citing judgments

Prior to the incorporation of the proviso to section 43CA(1) with effect from 1st April 2019, section 43CA did not envisage any limit regarding the difference between the stamp duty value and the actual sale consideration received by the assessee for the transfer of immovable property that was stock-in-trade.

Dharmashibhai Sonani v. ACIT
161 ITD 627 · 2016 · ITAT
48
citing judgments

Dharmashibhai Sonani holds that if a statutory proviso is declaratory and curative, intended to remedy unintended consequences of a main provision, it should be given retrospective effect. This principle applies when determining the effective date of such provisos, including the third proviso to Section 50C(1).

Atul G. Puranik v. ITO
132 ITD 499 · 2011 · ITAT
43
citing judgments

Section 50C of the Income Tax Act, 1961, which is a deeming provision, applies only to the transfer of "land or building or both" and therefore does not apply to the transfer of leasehold rights.

CIT v. Vummudi Amarendran
429 ITR 97 · 2020 · High Court
39
citing judgments

The first and second provisos to Section 50C(1) are retrospective in nature and applicable from the inception of the main section. The third proviso to Section 50C(1) is also retrospective and applies from the same date as the main provision.

P Varghese v. ITO
24 CTR 358 · 1981 · Supreme Court
25
citing judgments

The Revenue must prove that the assessee received more consideration than declared when challenging a sale transaction. The declared sale consideration is accepted unless evidence proves otherwise.

Judgments citing stamp duty value

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 83/AGR/2021[2013-14]Status: DisposedITAT Agra28 Mar 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

differential of Rs.15.34 Lacs to the income of the assessee. 3.2 The assessee sold one flat No.1005 for Rs.13.50 Lacs as against stamp duty value of Rs.14.08 Lacs. The Ld. AO added differential of Rs.0.58 Lacs invoking the provisions of Sec.50C. 3.3 The assessee also sold another flat No.217B

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 82/AGR/2021[2012-13]Status: DisposedITAT Agra28 Mar 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

differential of Rs.15.34 Lacs to the income of the assessee. 3.2 The assessee sold one flat No.1005 for Rs.13.50 Lacs as against stamp duty value of Rs.14.08 Lacs. The Ld. AO added differential of Rs.0.58 Lacs invoking the provisions of Sec.50C. 3.3 The assessee also sold another flat No.217B

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax, Circle 1 Gwalior

The appeal stand partly allowed

ITA 81/AGR/2021[2011-12]Status: DisposedITAT Agra28 Mar 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

differential of Rs.15.34 Lacs to the income of the assessee. 3.2 The assessee sold one flat No.1005 for Rs.13.50 Lacs as against stamp duty value of Rs.14.08 Lacs. The Ld. AO added differential of Rs.0.58 Lacs invoking the provisions of Sec.50C. 3.3 The assessee also sold another flat No.217B

Madanraj Hamirmal Shah, Mumbai vs. ITO, Erode

In the result the appeal of the assessee is partly allowed

ITA 1335/CHNY/2024[2012-13]Status: DisposedITAT Chennai26 Mar 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकरअपीलसं./Ita Nos.: 1334 & 1335/Chny/2024 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Madanraj Hamirmal Shah Income Tax Officer, C-405, Royal Samrat, Ward -1(2), S.V. Road,Goregoan West, V. Erode. Mumbai – 400 062. [Pan: Adwpm-2343-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. P.C. Jain, Advocate & Shri. Mohit Bangani, Advocate ""थ"कीओरसे/Respondent By : Shri. P. Vijaideepan, Jcit सुनवाई की तारीख/Date Of Hearing : 11.02.2025 घोषणा की तारीख/Date Of Pronouncement : 26.03.2025

For Appellant: Shri. P.C. Jain, Advocate &For Respondent: Shri. P. Vijaideepan, JCIT
Section 147Section 148

income and purchased an immovable property registered in his name on 23.12.2010 with a sale consideration shown as Rs.40.00 Lakhs and the stamp duty value of Rs.65,36,709/-. Accordingly, the AO had reopened the case for assessment and issued statutory notice to the assessee on 26.03.2018. Since, the assessee ... Rs.40.00 Lakhs. However, the assessee has failed to explain or provide any evidence for the difference in sale consideration paid and the stamp duty value to the tune of Rs.25,36,709/- and hence we sustain the addition and direct the AO to recompute the income and tax accordingly

Madanraj Hamirmal Shah, Mumbai vs. ITO, Erode

In the result the appeal of the assessee is partly allowed

ITA 1334/CHNY/2024[2011-12]Status: DisposedITAT Chennai26 Mar 2025AY 2011-12

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकरअपीलसं./Ita Nos.: 1334 & 1335/Chny/2024 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Madanraj Hamirmal Shah Income Tax Officer, C-405, Royal Samrat, Ward -1(2), S.V. Road,Goregoan West, V. Erode. Mumbai – 400 062. [Pan: Adwpm-2343-M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. P.C. Jain, Advocate & Shri. Mohit Bangani, Advocate ""थ"कीओरसे/Respondent By : Shri. P. Vijaideepan, Jcit सुनवाई की तारीख/Date Of Hearing : 11.02.2025 घोषणा की तारीख/Date Of Pronouncement : 26.03.2025

For Appellant: Shri. P.C. Jain, Advocate &For Respondent: Shri. P. Vijaideepan, JCIT
Section 147Section 148

income and purchased an immovable property registered in his name on 23.12.2010 with a sale consideration shown as Rs.40.00 Lakhs and the stamp duty value of Rs.65,36,709/-. Accordingly, the AO had reopened the case for assessment and issued statutory notice to the assessee on 26.03.2018. Since, the assessee ... Rs.40.00 Lakhs. However, the assessee has failed to explain or provide any evidence for the difference in sale consideration paid and the stamp duty value to the tune of Rs.25,36,709/- and hence we sustain the addition and direct the AO to recompute the income and tax accordingly