Section 155(15) of the Income Tax Act

Income-tax Act, 2025: s.288

Section 155(15) falls under section 155 of the Income-tax Act, 1961, which corresponds to section 288 (Other amendments) of the Income-tax Act, 2025.

Read section 288 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 155(15) is Hiaben Jayantilal Shah v. ITO (310 ITR 31), cited in 66 of the 28 judgments on BharatTax that turn on this section.

Leading authorities on Section 155(15)

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.

Calcutta in Reliance Jute Industries Ltd. v. Income Tax Officer
150 ITR 643 · 1984 · High Court
23
citing judgments

The Assessing Officer (AO) is not required to refer the valuation to the District Valuation Officer (DVO) if the AO has conducted a detailed inquiry and is satisfied with the cost of construction. Strict adherence to procedural requirements is essential; failure to comply with mandatory conditions renders the assessment based on such non-compliance invalid.

CIT v. Gauranginiben S. Shodhan Inld. Vs. CIT
45 Taxmann.com 356 · 2014 · High Court
15
citing judgments

The Assessing Officer cannot reduce the value adopted by the assessee based on a Registered Valuer's report if the value is claimed in accordance with the Registered Valuer's estimate. A reference to the DVO for ascertaining fair market value as on 1.4.1981 was not competent prior to the amendment in section 55A with effect from 1.7.2012.

Judgments on Section 155(15)

Prachi Prakash Gavkar, Mumbai vs. Income Tax Officer, Ward 16(1)(3), Mumbai

ITA 4072/MUM/2026[2018-19]Status: DisposedITAT Mumbai02 Sept 2026AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarprachi Prakash Gavkar V/S. Income Tax Officer – 7/A, Ram Niwas, 2Nd Floor, Flat बनाम Aaykar Bhavan, 373, No. 5, Marubai Gaondevi Maharishi Karve Road, Mandir Road, Near Don Bosco Churchgate, Mumbai – School, Cr Matunga,Mumbai – 400020, Maharashtra 400 019, Maharashtra स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Agbpg6903D Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Bharat Vaviya, ARFor Respondent: Ms. Kanika Naroola, Sr.DR
Section 143(3)Section 155(15)Section 50C(2)Section 56(2)(x)

Sanjay Kumar, Shimla vs. Income Tax Officer, Ward Shimla, Shimla

In the result, the appeal stands partly allowed

ITA 964/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh11 Aug 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.964/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2015-16) Sanjay Kumar Ito - Ward Shimla 7Th Floor, Dwarkagarh Railway Road Building, बनाम/ Vs. Ram Bazar, Shimla The Mall Road, Shimla Himachal Pradesh – 171001 Himachal Pradesh – 171001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Acapk-5831-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Vishal Mohan (Sr. Advocate) A/W Sh. Parveen Sharma (Advocate) (Virtual) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 29-07-2026 घोषणाकीतारीख /Date Of Pronouncement :

For Appellant: Sh. Vishal Mohan (Sr. Advocate) a/w ShFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 155(15)Section 56(2)(vii)

Smt. Anju Gauttam, Ajmer vs. ITO, Ward-2(1), Ajmer

The appeal of the assessee stands allowed

ITA 1260/JPR/2025[2017-18]Status: DisposedITAT Jaipur30 Jul 2026AY 2017-18

Bench: Smt. Annapurna Gupta & Shri T. R. Senthil Kumar

For Appellant: Sh. P.C. Parwal, CAFor Respondent: Mrs. Aarti Rawat, JCIT
Section 115BSection 147Section 148Section 151Section 250Section 56(2)(vii)Section 56(2)(viib)Section 69

Consolidated Finvest and Holdings Limited, Delhi vs. Depty Commission of Income Tax, Circle 4(2), Delhi

In the result, the appeal of the assessee is allowed

ITA 9203/DEL/2025[2017-18]Status: DisposedITAT Delhi24 Jul 2026AY 2017-18

Bench: M. Balaganesh & Anubhav Sharma

For Appellant: AAACJ0090N
Section 115JSection 142ASection 143(3)Section 144BSection 153Section 45Section 50CSection 55A

Alka Jindal, Delhi vs. DCIT Special Range 12 As AO, Delhi

In the result, the appeal of the assessee is allowed

ITA 4842/DEL/2025[2016-17]Status: DisposedITAT Delhi15 Jul 2026AY 2016-17

Bench: Shri M. Balaganesh & Ms Madhumita Royalka Jindal, Vs. Dcit, D-1/30, 2Nd Floor, Model Special Range-12, Town-Ii, Delhi As Ao, Delhi (Appellant) (Respondent) Pan: Adkpj8486E

For Appellant: Shri Rajiv Jain, CA (virtual)For Respondent: Shri Om Prakash, Sr. DR
Section 143(3)Section 155(15)Section 50CSection 50C(2)Section 56(2)(vii)

Maha Mai Developers & Co., Kolkata vs. ITO, Ward 3(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 559/KOL/2026[2018-2019]Status: DisposedITAT Kolkata29 Jun 2026AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Ito, Ward 3(1), Maha Mai Developers & Co., Aayakar Bhawan, P-7, 13, Tarachand Dutt Street, Chowringhee Square, Vs. Kolkata-700069, Kolkata-700073, West Bengal West Bengal (Appellant) (Respondent) Pan No. Abbfm2955J Assessee By : Shri Ak Tibrewal, Ar Revenue By : Shri Sandip Sarkar, Dr Date Of Hearing: 16.06.2026 Date Of Pronouncement: 29.06.2026

For Appellant: Shri AK Tibrewal, ARFor Respondent: Shri Sandip Sarkar, DR
Section 143(2)Section 143(3)Section 144BSection 153Section 155(15)Section 250Section 50C(2)Section 56(2)(x)

Jeevak Consultants LLP, Mumbai vs. Income Tax Officer, Ward 20(2)(1), Mumbai

In the result, assessee's appeal stands allowed

ITA 1723/MUM/2026[2018-19]Status: DisposedITAT Mumbai19 May 2026AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Jagdish

Section 143(3)Section 155(15)Section 250Section 50CSection 56(2)(x)

Nakoda Developers, Mumbai vs. DCIT, Mumbai

ITA 4500/MUM/2025[2018-19]Status: DisposedITAT Mumbai09 Feb 2026AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri Bhavesh Shah, ARFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR
Section 142A(6)Section 142A(7)Section 143(3)Section 56(2)(x)

Rajni Arvind Birla, Ahmedabad vs. The ITO, Ward-3(1)(1), Ahmedabad

The appeal of the assessee is allowed

ITA 930/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Nov 2025AY 2018-19

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Ms. Shrunjal Shah, A.R
Section 143(2)Section 143(3)Section 144BSection 153Section 154Section 50CSection 50C(1)Section 50C(2)

Debdas Ghosh, Hooghly vs. ITO, Ward 24(1), Hooghly

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

ITA 1062/KOL/2025[2020-2021]Status: DisposedITAT Kolkata12 Aug 2025AY 2020-2021

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 155(15)Section 250Section 56(2)(x)

Mr. Hirjiparbat Gada, Mumbai vs. ITO-Ward 24(1), Mumbai

In the result, In the result, the appeal of the assesse bearing ITA No

ITA 526/MUM/2024[2014-15]Status: DisposedITAT Mumbai11 Aug 2025AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

Section 143(1)Section 143(2)Section 143(3)Section 154Section 250Section 43CSection 56(2)(vii)Section 6Section 69

Surendra Chimandas Kanjani, Mumbai vs. Income Tax Officer, Ward 41 (4), Mumbai

Appeal is treated as allowed for statistical purposes

ITA 4143/MUM/2025[2020-21]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-21

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: NoneFor Respondent: Shri Bhagirath Ramawat
Section 143(3)Section 144BSection 234ASection 250Section 56(2)(x)

Satyanarayan Rangaiah Ganji, Mumbai vs. The Income Tax Officer (Int. Taxation) Ward 2(3)(1), Mumbai

ITA 1436/MUM/2025[2018-19]Status: DisposedITAT Mumbai31 Jul 2025AY 2018-19
For Appellant: Ms. Varsha NanwaniFor Respondent: Shri Krishna Kumar
Section 144C(13)Section 144C(5)Section 147Section 153Section 270ASection 50CSection 50C(2)

Ajay Kamalkishor Rathi, Amravati vs. I.T.O. - Ward - 4, Amravati

In the result, the appeal filed by the Assessee is allowed

ITA 329/NAG/2025[AY 2016-17]Status: DisposedITAT Nagpur26 Jun 2025

Bench: Shri Narender Kumar Choudhryassessment Year: 2016-17

For Appellant: Shri Swetanshu Dev, Ld. AdvFor Respondent: Shri Surjit Kumar Saha, Ld. Sr. D.R
Section 143(3)Section 155(15)Section 250Section 56(2)(vii)

Ram Raj Choudhary, Jaipur vs. ITO, Ward-1(3), Jaipur

ITA 48/JPR/2025[2021-22]Status: DisposedITAT Jaipur04 Jun 2025AY 2021-22

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rajendra Sisodia, AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143(3)Section 250Section 250(6)Section 56(2)(vii)

Fakhruddin T.Malik, Mumbai vs. ITO WD.21(1)(5), Mumbai

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

ITA 6555/MUM/2024[2014-15]Status: DisposedITAT Mumbai16 May 2025AY 2014-15

Bench: Shri Sandeep Singh Karhailshri Bijayananda Pruseth

For Appellant: Shri Najamuddin MalikFor Respondent: Smt. Smitha V. Nair, CIT(DR)
Section 142(1)Section 143(2)Section 143(3)Section 250Section 254Section 56(2)Section 56(2)(vii)

Yogesh Mafatlal Bhansali, Ahmedabad vs. The Income Tax Officer, Ward-5(3)(1), Ahmedabad

In the result, the appeal of the assessee is hereby allowed

ITA 740/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad02 May 2025AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 Yogesh Mafatlal Bhansali Ito, Ward-5(3)(1) 101, Shakuntal Appt Vs Ahmedabad. Opp: Cn Vidhyalaya Ambawadi Ahmedabad 380015. Pan : Aarpb 6394 H (Appellant) (Responent) : Assessee By Shri Tushar Hemani, Sr.Advocate Revenue By : Shri Prateek Sharma, Sr.Dr Date Of Hearing : 05/02/2025 Date Of Pronouncement: 02/05/2025

For Respondent: Shri Prateek Sharma, Sr.DR
Section 143(3)Section 144BSection 147Section 148Section 56Section 56(2)(vii)Section 64

Mr Vivek Omprakash Abrol, Mumbai vs. Deputy Commissioner of Income Tax-Circle-22(1), Mumbai

ITA 5883/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Mar 2025AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2015-16 Mr. Vivek Omprakash Abrol, Dy. Cit-Cir-22(1), 1, Neumec Height, Sant Chokha (Order Passed By Erstwhile Ao, Asst. Vs. Mela Road, Vile Parle (East), Cit-Cir-22(3), Mumbai), Mumbai-400057. Piramal Chambers, 3Rd Floor, Lalbaug, Mumbai-400012. Pan No. Aabpa 2313 B Appellant Respondent

For Appellant: Mr. Shreyash Shah/For Respondent: 29/01/2025

Shamoon Ahmed Mulla, Thane vs. ITO Ward 2(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 6070/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 Feb 2025AY 2015-16

Bench: Shri Sandeep Gosain & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Akash Singh, AdvocateFor Respondent: Ms. Monika H. Pande, Sr.DR
Section 143(3)Section 271(1)(c)Section 56(2)(vii)

Naresh Jeramdas Idnani, Mumbai vs. ITO, Int Tax Ward-2(2)(1), Mumbai

Accordingly, Ground No.1.1. to 1.3. raised by the Appellant are allowed while all the grounds raised by the Appellant are dismissed as having being rendered infructuous

ITA 3787/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Nov 2024AY 2016-17

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Tarang Mehta / Shri Vijay MehtaFor Respondent: Shri Ashok Kumar Ambastha
Section 143(3)Section 154Section 154(7)Section 234D