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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

Russell Adrian Rodrigues, Mumbai vs. ITO, Ward 23(3)(1), Mumbai

In the result, the appeal by the assessee is allowed

ITA 98/MUM/2025[2017-18]Status: DisposedITAT Mumbai14 Feb 2025AY 2017-18

Bench: Shri Sandeep Singh Karhail, Jm & Shri Girish Agrawal, Am आयकर अपील सं./Ita No98/Mum/2025 (िनधा"रण वष" / Assessment Year :2017-2018) Russel Adrian Rodrigues, Vs. Ito, Ward-23(3)(1), 101, Diiago, “B” Sherly Ranjan Mumbai Road, Bandra West, Mumbai "थायी लेखा सं./Pan No. : Adwpr 7259 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रती की ओर से /Assessee By : Shri Subhash Chhajed, Ar राज"व क" ओर से /Revenue By : Shri Kiran Unavekar, Sr.Dr सुनवाई क" तारीख / Date Of Hearing : 11/02/2025 घोषणा क" तारीख/Date Of Pronouncement : 14/02/2025 आदेश / O R D E R Per Sandeep Singh Karhail, Jm : The Assessee Has Filed The Present Appeal Against The Impugned Order Dated 28/12/2024, Passed Under Section 250 Of The Income Tax Act (“The Act”) By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Learned Cit(A)”], For The Assessment Year 2017-18. 2. In This Appeal, The Assessee Has Raised The Following Grounds: – 1. On The Facts & Circumstances Of The Case & In Law, Ld. Cit(A) Has Erred In Dismissing The Assessee'S Appeal On Account Of Non-Compliance Of Section 249(4)(A) & 249(4)(B) Of The It Act., 1961 Completely Disregarding The Fact That Assessee Has Filed The Return & Paid The Due Tax Thereon As Mentioned In The Column 8.1 Of The Appeal Form No. 35. The Appellant Therefore Prays To Remand Back The Matter To Hon. Cit(A) For A Fresh Adjudication On Merits.

For Appellant: Shri Subhash Chhajed, ARFor Respondent: Shri Kiran Unavekar, Sr.DR
Section 142(1)Section 144Section 144BSection 147Section 148Section 148ASection 249(4)Section 249(4)(a)Section 250Section 250(6)

information received that the assessee has entered into a transaction of immovable property, wherein the transaction value is less than the stamp duty value, proceedings under section 147 of the Act were initiated and notice under section 148 3 Russell Adrian Rodrigues of the Act was issued on 25/06/2021. Pursuant

Fiero Fernandes, Mumbai vs. Jurisdiction Ward 42(2)(2), Mumbai

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 23/MUM/2025[2015-16]Status: DisposedITAT Mumbai14 Feb 2025AY 2015-16

Bench: Shri Sandeep Singh Karhail, Jm & Shri Girish Agrawal, Am आयकर अपील सं./Ita No.23/Mum/2025 (िनधा"रण वष" / Assessment Year :2015-2016) Fiero Fernandes Vs. Ito, Ward-42(2)(2), 1202 Lourdes Heritage, Mumbai Opposite Our Lady Of Lourdes Church, Orlem Malad West Mumbai "थायी लेखा सं./Pan No. : Aaspf 3097 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती की ओर से /Assessee By : Ms. Chaitee Londhe, Ar राज"व क" ओर से /Revenue By : Shri Pravin Salunkhe, Sr.Dr सुनवाई क" तारीख / Date Of Hearing : 12/02/2025 घोषणा क" तारीख/Date Of Pronouncement : 14/02/2025 आदेश / O R D E R Per Sandeep Singh Karhail, Jm : The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order Dated 05/11/2024 Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Learned Cit(A)”], For The Assessment Year 2015-16. 2. In This Appeal, The Assessee Has Raised The Following Grounds: -

For Appellant: Ms. Chaitee Londhe, ARFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 148Section 149Section 151ASection 250Section 250(6)Section 56Section 56(2)(vii)Section 56(2)(x)Section 69

above ground and strictly in alternative, the learned Commissioner of Income Tax(Appeals) erred in not appreciating that the difference between the stamp duty value and the purchase consideration is less than 10% of the purchase consideration and as upheld by various judicial for a, the amendment to section

Sundarakrishnan, Chennai vs. PCIT, Coimbatore

ITA 1935/CHNY/2024[2014-15]Status: DisposedITAT Chennai11 Feb 2025AY 2014-15

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1935/Chny/2024 िनधा"रण वष" / Assessment Year: 2014-15 Sundarakrishnan, Principal Commissioner Of No. 15, 5Th Main Road, V. Income Tax, Kasturba Nagar, Coimbatore -1. Adyar – 600 020. [Pan: Arbps-4782-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Y. Sridhar, Fca ""यथ" क" ओर से/Respondent By : Shri. R. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 04.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.02.2025 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Y. Sridhar, FCAFor Respondent: Shri. R. Clement Ramesh Kumar, CIT
Section 143(3)Section 263Section 50CSection 54FSection 5O

during theE.Y.2016-17 relevant to the A.Y.2017-18, the assessee had purchased property for a consideration Rs.1.02.00.000/- and registered for the said sum whereas the stamp duty value of the property purchased was Rs.1,08,00,000/-. Therefore, having heard the assessee. the FAO made an addition of Rs.6 lakhs by invoking ... details of which are 1) The assessee had sold a property (Land & Building) for a consideration of Rs.38,15,000/- and the stamp duty value of the property was Rs.1,04,40,000/- (RS.1,01,25,000 for Land & Rs.3,15,000/- for Building

Sockalingam (HUF), Madurai vs. ACIT, Cirrcle - 1, Madurai

In the result the appeal of the assessee is allowed

ITA 1849/CHNY/2024[2013-14]Status: DisposedITAT Chennai11 Feb 2025AY 2013-14

Bench: Shri Aby T Varkey, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1849/Chny/2024 िनधा"रणवष" / Assessment Year: 2013-14 Assistant Commissioner Of Sockalingam (Huf), V. Income Tax, Plot No.423, Kk Nagar East, Circle -1, 9Th Street, Madurai – 625 020. Madurai. [Pan: Aaxhs-5962-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. T. Vasudevan, Advocate ""यथ"क"ओरसे/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 06.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.02.2025 आदेश /O R D E R

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 143(3)Section 147Section 148Section 148ASection 50(1)Section 50CSection 50C(2)Section 54F

Rs.40,70,00,000/- (c) As per proceedings u/s.148A(d), Applying sec.50C, consideration is Rs.39,50,97,000/- (d) It is clear that stamp duty value as mentioned (c) is less than 110% of the value as mentioned in (b) above The Assessment Unit in the impugned order held that ... entire extent of land of 46,482 sq.ft., the value of total extent of land would be Rs.20,11,50,855. While the stamp duty value is arrived at Rs.39,50,97,000/-. Whereas, the Sale consideration as per registered document is Rs.37.00 crores. :-10-: ITA. No:1849/Chny/2024