← All Phrases

“fair market value”

Capital GainsSection 55(2)Section 55(2)2,353 judgments

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

Leading authorities on fair market 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.

CIT v. ITC Ltd.
236 Taxmann 612 · 2016 · High Court
108
citing judgments

When computing deduction under Section 80IA, specifically for inter-unit transfer of power, the benefit cannot be claimed based on rates chargeable by distribution licensees to consumers. The deduction must be computed based on the rate fixed by the Tariff Regulation Commission for sale by electricity generating companies.

PCIT v. Chain House International (P) Ltd.
98 Taxmann.com 47 · 2018 · High Court
104
citing judgments

The Assessing Officer cannot arbitrarily reject a share valuation report prepared by an expert using recognized methods like NAV or DCF for the purpose of Section 56(2)(viib) without providing valid reasons to demonstrate its perversity or unreasonableness.

CIT v. Puja Prints
360 ITR 697 · 2014 · High Court
88
citing judgments

The amendment to Section 55A(a) of the Income-tax Act, 1961, which replaced "is less than" with "is at variance" as the condition for referring a valuation to a Departmental Valuation Officer, does not have retrospective effect. Consequently, for periods before July 1, 2012, a DVO reference is invalid if the declared value is not "less than" the fair market value.

Vodafone M-Pesa Ltd. v. PCIT
164 DTR 257 · 2018 · High Court
69
citing judgments

An assessee has the option to choose either the Discounted Cash Flow (DCF) method or the Net Asset Value (NAV) method for share valuation under Section 56(2)(viib) read with Rule 11UA. The Assessing Officer cannot substitute the chosen method or value without identifying a specific error in the assessee's valuation.

Hiaben Jayantilal Shah v. ITO
310 ITR 31 · 2009 · High Court
66
citing judgments

When an assessee presents a registered valuer's report for an asset, the Assessing Officer, if forming an opinion that the value claimed is less than the fair market value, must refer the valuation to the Valuation Officer under Section 55A(a). The AO cannot unilaterally reject the registered valuer's report or resort to Section 55A(b) in such a scenario.

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.

Judgments citing fair market value

Deputy Commissioner of Income-Tax, Central Circle-4, Surat vs. Vikas Nangalia, Surat

In the result, appeal of revenue and CO of assessee are dismissed

ITA 972/SRT/2024[2020-21]Status: DisposedITAT Surat31 Oct 2025AY 2020-21

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.972/Srt/2024& Assessment Year: 2020-21 (Physical Court Hearing) Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) ""ा"ेप सं /Co No.26/Srt/2024 (A/O Ita No.972/Srt/2024) Assessment Year: 2020-21 Vikas Nangalia Deputy Commissioner Of बनाम/ D-1112, Canal Road, Surya Green Income-Tax, Central Circle-4, Vs. View, Vesu, Surat-395 007 Surat Room No.508, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (Co-Objector) (""थ" /Respondent) आयकर अपील सं./Ita No.848/Srt/2024& Assessment Year: 2021-22 Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Ramesh Malpani, Ca राज" की ओर से /Revenue By Shri Mukesh Jain, Cit-Dr सुनवाई की तारीख/Date Of Hearing 08/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 31/10/2025

Section 143(3)Section 250Section 69ASection 69C

Panel Valuer, who valued this land at Rs.18.05 Cr. vide valuation report dated 18.12.2009. As per AO, this valuation report proves that the fair market value (FMV) of this land is about Rs.18 Cr. which corroborates that this land has been actually sold by assessee for Rs.18.01 Cr. by receiving

Deputy Commissioner of Income Tax, Central Circle-4, Surat, Aaykar Bhawan, Majura Gate vs. Vikas Nangalia, Vesu Surat, Gujarat

In the result, appeal of revenue and CO of assessee are dismissed

ITA 848/SRT/2024[2021-22]Status: DisposedITAT Surat31 Oct 2025AY 2021-22

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.972/Srt/2024& Assessment Year: 2020-21 (Physical Court Hearing) Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) ""ा"ेप सं /Co No.26/Srt/2024 (A/O Ita No.972/Srt/2024) Assessment Year: 2020-21 Vikas Nangalia Deputy Commissioner Of बनाम/ D-1112, Canal Road, Surya Green Income-Tax, Central Circle-4, Vs. View, Vesu, Surat-395 007 Surat Room No.508, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (Co-Objector) (""थ" /Respondent) आयकर अपील सं./Ita No.848/Srt/2024& Assessment Year: 2021-22 Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Ramesh Malpani, Ca राज" की ओर से /Revenue By Shri Mukesh Jain, Cit-Dr सुनवाई की तारीख/Date Of Hearing 08/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 31/10/2025

Section 143(3)Section 250Section 69ASection 69C

Panel Valuer, who valued this land at Rs.18.05 Cr. vide valuation report dated 18.12.2009. As per AO, this valuation report proves that the fair market value (FMV) of this land is about Rs.18 Cr. which corroborates that this land has been actually sold by assessee for Rs.18.01 Cr. by receiving

H K Infraventure Pvt. Ltd., Allahabad vs. Assistant Commissioner of Income Tax NFAC, Delhi

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 120/ALLD/2025[2015-16]Status: DisposedITAT Allahabad30 Oct 2025AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguriaassessment Year: 2015-16 M/S. H. K. Infraventure Pvt V. Acit, Central Circle Ltd Allahabad 17, Industrial Colony, Naini 38, Mahatma Gandhi Allahabad-211008. Marg, Allahabad-211001. Pan:Aacch6249K (Appellant) (Respondent) Assessment Year: 2015-16 M/S. H. K. Infraventure Pvt V. Assistant Commissioner Ltd Of Income Tax (Appeals) 17, Industrial Colony, Naini Income Tax Department Allahabad-211008. Nfac Delhi. Pan: Aacch6249K (Appellant) (Respondent) Appellant By: Shri Praveen Godbole, (Application) Respondent By: Shri. Amalendu Nath Mishra, Cit(Dr) Date Of Hearing: 09 09 2025 Date Of Pronouncement: 30 10 2025 O R D E R

For Appellant: Shri Praveen Godbole, (Application)For Respondent: Shri. Amalendu Nath Mishra
Section 143(3)Section 234ASection 234BSection 271Section 50C

Officer erred in making the addition ITA Nos. 28/ALLD/2019 120/ALLD/2025 Page 4 of 5 without referring to the Valuation cell, for determining the fair market value of the flats. He submitted that the issue in dispute regarding the aforesaid addition of Rs.18,99,000/- may be restored back ... view that the Assessing Officer erred in making the addition in the present case without making reference to the valuation or determining the fair market value of the aforesaid flats sold, when the facts and circumstances of the case required him to do so. Therefore, the issue in dispute regarding

M/S.H.K.Infraventures Pvt. Ltd., Allahabad vs. Assistant Commissioner of Income Tax, Central Circle, Allahabad

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 28/ALLD/2019[2015-16]Status: DisposedITAT Allahabad30 Oct 2025AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguriaassessment Year: 2015-16 M/S. H. K. Infraventure Pvt V. Acit, Central Circle Ltd Allahabad 17, Industrial Colony, Naini 38, Mahatma Gandhi Allahabad-211008. Marg, Allahabad-211001. Pan:Aacch6249K (Appellant) (Respondent) Assessment Year: 2015-16 M/S. H. K. Infraventure Pvt V. Assistant Commissioner Ltd Of Income Tax (Appeals) 17, Industrial Colony, Naini Income Tax Department Allahabad-211008. Nfac Delhi. Pan: Aacch6249K (Appellant) (Respondent) Appellant By: Shri Praveen Godbole, (Application) Respondent By: Shri. Amalendu Nath Mishra, Cit(Dr) Date Of Hearing: 09 09 2025 Date Of Pronouncement: 30 10 2025 O R D E R

For Appellant: Shri Praveen Godbole, (Application)For Respondent: Shri. Amalendu Nath Mishra
Section 143(3)Section 234ASection 234BSection 271Section 50C

Officer erred in making the addition ITA Nos. 28/ALLD/2019 120/ALLD/2025 Page 4 of 5 without referring to the Valuation cell, for determining the fair market value of the flats. He submitted that the issue in dispute regarding the aforesaid addition of Rs.18,99,000/- may be restored back ... view that the Assessing Officer erred in making the addition in the present case without making reference to the valuation or determining the fair market value of the aforesaid flats sold, when the facts and circumstances of the case required him to do so. Therefore, the issue in dispute regarding