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“full value of consideration”

Capital GainsSection 48Section 48587 judgments

The decision most relied on for full value of consideration is CIT v. George Henderson & Co. Ltd. (66 ITR 622), cited in 82 judgments on BharatTax.

Leading authorities on full value of consideration

CIT v. George Henderson & Co. Ltd.
66 ITR 622 · 1967 · Supreme Court
82
citing judgments

The 'full value of consideration' for computing capital gains under Section 48 of the Income Tax Act, 1961 (or its predecessor, Section 12B of the 1922 Act), means the actual price bargained for and received or accrued by the parties. It does not refer to the market value or any notional value of the asset transferred.

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.

CIT v. Smt. Nilofer I. Singh
309 ITR 233 · 2009 · High Court
55
citing judgments

The full value of consideration for computing capital gains under Section 48 refers to the amount stated in the sale deed and cannot be substituted by the market value or a valuation by the DVO under Section 55A, unless there is evidence that the assessee actually received a consideration in excess of the stated amount.

CIT v. Gillanders Arbuthnot & Co.
87 ITR 407 · 1973 · Supreme Court
51
citing judgments

The "full value of the consideration" for computing capital gains under Section 48 of the Income Tax Act, 1961 (or Section 12B(2) of the 1922 Act), means the price actually bargained for and agreed to by the parties, not the market value of the asset transferred. In a sale transaction involving a price, the market value of the consideration is not relevant.

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).

CIT v. Mother India Refrigeration Industries (P.) Ltd.
155 ITR 711 · 1985 · Supreme Court
47
citing judgments

Legal fictions and deeming provisions are created for definite purposes and must be limited strictly to that purpose, not extended beyond their legitimate field or the explicit mandate of the section. This principle requires strict interpretation of such provisions.

CIT v. Shakuntala Kantilal
190 ITR 56 · 1991 · High Court
45
citing judgments

Payments made by an assessee to release property from an encumbrance or settle disputes, which are essential for a sale transaction to materialize, are allowable as a deduction under Section 48 of the Income-tax Act for computing capital gains. Such expenditure either reduces the full value of consideration or is deductible from it.

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.

Judgments citing full value of consideration

Hemantkumar Gajanan Lad, Kalamboli vs. The Income Tax Officer, Ward-5, Panvel

In the result, the appeal is allowed for statistical purposes

ITA 2765/PUN/2024[2012-13]Status: PendingITAT Pune04 Jun 2025AY 2012-13

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2765/Pun/2024 िनधा"रण वष" / Assessment Year : 2012-13 Hemantkumar Gajanan Lad, Vs. Ito, Ward-5, Panvel. 703, Krushidhan Chs, Sector 3, Kalamboli- 410218. Pan : Abjpl6243N Appellant Respondent Assessee By : Shri Ajinkya M. Vaishampayan Revenue By Shri Ramnath P. Murkunde : Date Of Hearing 02.06.2025 : Date Of Pronouncement : 04.06.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2012-13. 2. There Is Delay In Filing Of The Present Appeal. We Are Satisfied With The Reasons Mentioned In The Affidavit For Condonation That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeal Within The Prescribed Time Limit. Ld. Dr Has Not Raised Any Objection To Condone The Delay, Therefore We Condone The Delay & Proceed To Adjudicate The Appeal.

For Appellant: Shri Ajinkya M. Vaishampayan
Section 143(3)Section 148Section 45(1)

paying back Rs. Y. In that view of the matter, the fair market value of these two plots minus Rs. Y will constitute full value of consideration in the first transaction of transfer of agricultural land by compulsorily acquisition. The AO, on page 8 para 5.3 of his order ... capital gain chargeable to tax would have resulted by taking the fair market value of the two plots minus Rs. Y as full value of consideration. 5. Now we turn to the second transaction of the transfer of Plot Nos.20 & 20A taking place during the year, which happened

ACIT, Circle-46(1), New Delhi vs. Dabur Invest Corp., Delhi

In the result, appeals of the Revenue are dismissed and appeal

ITA 2454/DEL/2022[2018-19]Status: DisposedITAT Delhi04 Jun 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2017-18 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2017-18 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent

depends on the triggering even of sale of Dabur shares , not before that. Further the option price is also to be adjusted in “full value of consideration of shares‟ as when those are transferred. Thus, Option price is capital receipt, received in advance by the assessee. 60. One more reason

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeals of the Revenue are dismissed and appeal

ITA 2447/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Jun 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2017-18 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Acit, Dabur Invest Corp., 4Th Floor, Punjab Bhawan, Circle-46(1), Room No.106, Vs. Drum Shape Building, I.P. Estate, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2017-18 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent िनधा"रणवष"/Assessment Year: 2018-19 बनाम Dabur Invest Corp., Jcit, 4Th Floor, Punjab Bhawan, Vs. Range-46, New Delhi. New Delhi. Pan No.Aadfd2529D अपीलाथ" Appellant ""यथ"/Respondent

depends on the triggering even of sale of Dabur shares , not before that. Further the option price is also to be adjusted in “full value of consideration of shares‟ as when those are transferred. Thus, Option price is capital receipt, received in advance by the assessee. 60. One more reason

ACIT, Circle--2(1), Chandigarh vs. Csj Infrastructure Pvt.Ltd, Chandigarh

In the result, both the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 147/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh28 May 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 131,132 /Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, M/S Csj Infrastructure Pvt.Ltd., The Acit, C/O C.A. Ajay Kumar Jain, Vs Circle 2(1), Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita No. 146, 147/Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, The Acit, Vs M/S Csj Infrastructure Pvt. Ltd., Circle 2(1), C/O C.A. Ajay Kumar Jain, Chandigarh. Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Shri Manav Bansal, Cit, Dr Date Of Hearing : 19.05.2025 Date Of Pronouncement : 28.05.2025 Physical Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Shri Manav Bansal, CIT, DR
Section 43CSection 50C

controversy in hand, therefore, we deem it appropriate to take note of this Section, which read as under : Special provision for full value of consideration for transfer of assets other than capital assets in certain cases. 43CA. (1)Where the consideration received or accruing as a result of the transfer

ACIT, Circle--2(1), Chandigarh vs. Csj Infrastructure Pvt.Ltd, Chandigarh

In the result, both the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 146/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh28 May 2025AY 2014-15

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 131,132 /Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, M/S Csj Infrastructure Pvt.Ltd., The Acit, C/O C.A. Ajay Kumar Jain, Vs Circle 2(1), Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita No. 146, 147/Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, The Acit, Vs M/S Csj Infrastructure Pvt. Ltd., Circle 2(1), C/O C.A. Ajay Kumar Jain, Chandigarh. Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Shri Manav Bansal, Cit, Dr Date Of Hearing : 19.05.2025 Date Of Pronouncement : 28.05.2025 Physical Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Shri Manav Bansal, CIT, DR
Section 43CSection 50C

controversy in hand, therefore, we deem it appropriate to take note of this Section, which read as under : Special provision for full value of consideration for transfer of assets other than capital assets in certain cases. 43CA. (1)Where the consideration received or accruing as a result of the transfer

Csj Infrastructure Pvt.Ltd, Chandigarh vs. ACIT, Circle--2(1), Chandigarh

In the result, both the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 132/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh28 May 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 131,132 /Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, M/S Csj Infrastructure Pvt.Ltd., The Acit, C/O C.A. Ajay Kumar Jain, Vs Circle 2(1), Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita No. 146, 147/Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, The Acit, Vs M/S Csj Infrastructure Pvt. Ltd., Circle 2(1), C/O C.A. Ajay Kumar Jain, Chandigarh. Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Shri Manav Bansal, Cit, Dr Date Of Hearing : 19.05.2025 Date Of Pronouncement : 28.05.2025 Physical Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Shri Manav Bansal, CIT, DR
Section 43CSection 50C

controversy in hand, therefore, we deem it appropriate to take note of this Section, which read as under : Special provision for full value of consideration for transfer of assets other than capital assets in certain cases. 43CA. (1)Where the consideration received or accruing as a result of the transfer

Csj Infrastructure Pvt.Ltd, Chandigarh vs. ACIT, Circle--2(1), Chandigarh

In the result, both the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 131/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh28 May 2025AY 2014-15

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 131,132 /Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, M/S Csj Infrastructure Pvt.Ltd., The Acit, C/O C.A. Ajay Kumar Jain, Vs Circle 2(1), Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita No. 146, 147/Chd/2020 "नधा"रण वष" / A.Y.: 2014-15, 2015-16, The Acit, Vs M/S Csj Infrastructure Pvt. Ltd., Circle 2(1), C/O C.A. Ajay Kumar Jain, Chandigarh. Sco 80-81, 4Th Floor, Sector 17-C, Chandigarh. "थायी लेखा सं./Pan No: Aaccc8021G अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Shri Manav Bansal, Cit, Dr Date Of Hearing : 19.05.2025 Date Of Pronouncement : 28.05.2025 Physical Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Shri Manav Bansal, CIT, DR
Section 43CSection 50C

controversy in hand, therefore, we deem it appropriate to take note of this Section, which read as under : Special provision for full value of consideration for transfer of assets other than capital assets in certain cases. 43CA. (1)Where the consideration received or accruing as a result of the transfer

Vasant N. Barabde, Mumbai vs. Deputy Commissioner of Income Tax, Circle 27(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 5372/MUM/2024[2018-2019]Status: DisposedITAT Mumbai22 May 2025AY 2018-2019

Bench: Shri Sandeep Singh Karhail & Shri Girish Agrawalassessment Year: 2018-19 Vasant Nagorao Barabde Vs Dcit Circle 27(3), 602, Sanskar Santi Park, Mumbai. Ghatkopar East, Income Tax Officer, Vashi Mumbai 400088 Railway Station Building, Navi Mumbai 400703 Pan: Acmpb3211G Appellant Respondent Present For: Appellant By : Shri Dharan Gandhi Ca Respondent By : Ms. Kavitha Kaushik, Dr Date Of Hearing : 27.02.2025 Date Of Pronouncement : 22.05.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of National Faceless Appeal Centre (Nfac), Delhi Vide Appeal No: Nfac/2017- 18/10041561 Dated 23.08.2024 Passed Against The Assessment Order U/S.143(3) R.W.S 143(3A) & 143(3B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 08.03.201 For Ay 2018-19. 2. Grounds Taken By The Assessee Are Reproduced As Under: “1. Erred In Confirming The Action Of The Ao In Making The Addition Of Rs 2,88,85.600 By Treating The Market Value Of The Paa Agreement Registered On 21.09.2017 As Taxable Income U/S 56(2)(X) Being Value Of Property For Which No Consideration Is Paid. 2. Erred In Confirming The Action Of The Ao In Making The Addition Of Rs 2,88,85.600 In The Hands Of The Assessee Instead Of Treating The Same As Exempt In The Hands Ashwini Barabde The Daughter Of The Assessee.”

For Appellant: Shri Dharan Gandhi CAFor Respondent: Ms. Kavitha Kaushik, DR
Section 143(3)Section 56(2)(x)

daughter, then also, the capital gain so computed will be exempted in the hands of the assessee, since he has invested the full value of consideration (that is, the stamp duty value) in the PAA residential flat no.1103. 5.4. After considering the submissions made by the assessee and the remand ... 5372/Mum/2024 AY 2018-19 Vasant Nagorao Barabde gain which is chargeable to tax. For computing the capital gain u/s. 48, the full value of consideration would be the stamp duty value of Rs. 2,88,85,600/- since there is no actual consideration otherwise. The cost of acquisition for tenancy