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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

Ranjith Kumar, Chennai vs. PCIT-1, Chennai

The appeal stand allowed in terms of our above order

ITA 1553/CHNY/2024[2014-15]Status: DisposedITAT Chennai05 Nov 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1553/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Ranjith Kumar Pcit बनाम/ 234, T.H. Road, Thirumazhisai, Chennai-1. Vs. Chennai-600 124. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanpr-5056-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri B. Suresh (Ca) - Ld. Ar (Erode) " थ"कीओरसे/Respondent By : Shri S.R. Karuppusamy (Cit) - Ld. Dr सुनवाई की तारीख/Date Of Hearing : 23-10-2024 घोषणा की तारीख /Date Of Pronouncement : 05-11-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri B. Suresh (CA) - Ld. AR (Erode)For Respondent: Shri S.R. Karuppusamy (CIT) - Ld. DR
Section 142(1)Section 143(3)Section 147Section 148Section 263Section 56(2)(vii)

ground that the assessee purchased certain property along with two others for Rs. 180.06 Lacs on 12-09-2013. However, the stamp duty value of the same was worked out to be Rs.230.10 Lacs and differential registration fees was collected by registration authority on 02-06-2014. Under these circumstances ... date of registration of sale deed i.e., when the property was received by the assessee, there was no difference in the stamp duty value and the registered value, the view taken by Ld. AO could be said to be a plausible view on the given facts. 3.4 Subsequently

Mahamadbhai Rahemanbhai Makwana, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

ITA 1544/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad28 Oct 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 1543/Ahd/2024 & 1544/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Mahamadbhai Rahemanbhai The Ito बनाम/ Makwana Ward-3(1)(2) V/S. Prop. Of Master Platers Ahmedabad – 380 015 Udhyognagar Tavdipura, Shahibaug Ahmedabad – 380 004 (Gujarat) "थायी लेखा सं./Pan: Aktpm 2009 E अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri Nitin Vishnu Kulkarni, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/10/2024 घोषणा की तारीख /Date Of Pronouncement: 28/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri Nitin Vishnu Kulkarni, Sr.DR
Section 143(1)Section 143(3)Section 144BSection 270ASection 56(2)(x)

under the E-assessment Scheme, 2019, with the issue being the purchase of immovable property where the purchase value was lower than the stamp duty value as per Section 56(2)(x) of the Act. During the year under consideration, the assessee purchased two immovable properties in Dariyapur, Ahmedabad: • Property ... Purchased for Rs.45,00,000/-, with a stamp duty value of Rs.50,24,000/-. • Property 2: Purchased for Rs.7,41,000/-, with a stamp duty value of Rs.45,27,000/-. 2.1. The difference of Rs.43,10,000/- between the purchase consideration and the stamp duty value was treated as income

Mahamadbhai Rahemanbhai Makwana, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

ITA 1543/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad28 Oct 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos. 1543/Ahd/2024 & 1544/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Mahamadbhai Rahemanbhai The Ito बनाम/ Makwana Ward-3(1)(2) V/S. Prop. Of Master Platers Ahmedabad – 380 015 Udhyognagar Tavdipura, Shahibaug Ahmedabad – 380 004 (Gujarat) "थायी लेखा सं./Pan: Aktpm 2009 E अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri P.F. Jain, Ar Revenue By : Shri Nitin Vishnu Kulkarni, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/10/2024 घोषणा की तारीख /Date Of Pronouncement: 28/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri Nitin Vishnu Kulkarni, Sr.DR
Section 143(1)Section 143(3)Section 144BSection 270ASection 56(2)(x)

under the E-assessment Scheme, 2019, with the issue being the purchase of immovable property where the purchase value was lower than the stamp duty value as per Section 56(2)(x) of the Act. During the year under consideration, the assessee purchased two immovable properties in Dariyapur, Ahmedabad: • Property ... Purchased for Rs.45,00,000/-, with a stamp duty value of Rs.50,24,000/-. • Property 2: Purchased for Rs.7,41,000/-, with a stamp duty value of Rs.45,27,000/-. 2.1. The difference of Rs.43,10,000/- between the purchase consideration and the stamp duty value was treated as income