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“Section 54(1)(i)(ii)”

Section References (mined)Section 54Section 54(1)(i)(ii)1 judgments

The decision most relied on for Section 54(1)(i)(ii) is 610 (Punjab & Haryana) (ii). Rajesh Kumar Jalan 286 ITR 274 (Gauhati HC) (iii).Fathima Bai v. ITO (32 DTR 243), cited in 29 judgments on BharatTax.

Leading authorities on Section 54(1)(i)(ii)

610 (Punjab & Haryana) (ii). Rajesh Kumar Jalan 286 ITR 274 (Gauhati HC) (iii).Fathima Bai v. ITO
32 DTR 243 · 2009 · High Court
29
citing judgments

Exemption under section 54 is allowable where the assessee purchased a new property before the extended due date of filing the return as per section 139(4). Section 139(4) is a proviso to section 139(1) providing an extension for filing returns.

Judgments citing Section 54(1)(i)(ii)

Munish Babaji Sawant, Mumbai vs. ITO 15(3) (2), Mumbai

In the result of the Assessee is allowed

ITA 744/MUM/2022[MUNISH BABJI SAWANT]Status: DisposedITAT Mumbai28 Nov 2022
For Appellant: Shri. Anil SatheFor Respondent: M/s. Neeta Jeph
Section 10Section 139(1)Section 139(4)Section 54Section 54(1)Section 54(2)

date, constructed, one residential house in India, then the capital gain shall be dealt with in accordance with the provisions made under section 54(1)(i)(ii) instead of being 11 I.T.A. No. 744/Mum/2022 MUNISH BABAJI SAWANT charged to income tax as income of the previous year in which