What is the leading case on Section 45(5)(b) of the Income Tax Act?

Narain Dutt Sharma v. ITO (91 Taxmann.com 463) is the decision most relied on for Section 45(5)(b), cited in 6 judgments.

Which cases are most cited on Section 45(5)(b)?

Narain Dutt Sharma v. ITO (91 Taxmann.com 463) — 6 citing judgments; Khan Bahadur Ahmed Alladin and Sons. v. CIT (74 ITR 651) — 5 citing judgments.

How many judgments are there on Section 45(5)(b)?

BharatTax indexes 25 ITAT, High Court and Supreme Court judgments that turn on Section 45(5)(b) of the Income Tax Act, 1961.

Section 45(5)(b) of the Income Tax Act

Income-tax Act, 2025: s.67

Section 45(5)(b) falls under section 45 of the Income-tax Act, 1961, which corresponds to section 67 (Capital gains) of the Income-tax Act, 2025.

Read section 67 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 45(5)(b) is Narain Dutt Sharma v. ITO (91 Taxmann.com 463), cited in 6 of the 25 judgments on BharatTax that turn on this section.

Leading authorities on Section 45(5)(b)

Narain Dutt Sharma v. ITO

91 Taxmann.com 463 · 2018 · ITAT

citing judgments

Khan Bahadur Ahmed Alladin and Sons. v. CIT

74 ITR 651 · 1969 · High Court

citing judgments

Judgments on Section 45(5)(b)

Ajay Kumar, Fatehabad, Haryana vs. ITO, Ward-1, Fatehabad, Haryana

ITA 463/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

For Respondent: Shri Suraj Bhan Nain, Advocate

Shivaji Vithalrao Narhare, Latur vs. ITO, Ward-1, Latur

ITA 1107/PUN/2024[2015-16]Status: DisposedITAT Pune30 Jul 2025AY 2015-16

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1107/Pun/2024 िनधा"रण वष" / Assessment Year: 2015-16 Shivaji Vithalrao Narhare, V The Income Tax Officer, Plot No.236, Suraya Bungal, S Ward-1, Latur. Avishkar Housing Society, Rto Office, Babalgaon Roads, Sarola, Latur – 413512. Maharashtra. Pan: Aahpn3610J Appellant/ Assessee Respondent / Revenue Assessee By Mr.Govind D. Chevale - Ar Revenue By Shri Arvind Renge – Addl.Cit(Dr) Date Of Hearing 29/07/2025 Date Of Pronouncement 30/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Dated 08.04.2024, Emanating From Order U/S.144 Of The Income Tax Act, 1961, Dated 27.12.2017. The Assessee Has Raised Following Grounds Of Appeal :

Section 142(1)Section 143(2)Section 144Section 18Section 250Section 57

Percival Joseph Pereira, Mumbai vs. Income Tax Officer (It) -3(3)(1), Mumbai

In the result, both the appeals by the assessee are allowed

ITA 4662/MUM/2024[2016-17]Status: DisposedITAT Mumbai19 May 2025AY 2016-17

Bench: Amit Shukla & Shri Girish Agrawal

Section 143(3)Section 271(1)(c)Section 45(5)(b)Section 56Section 56(2)(viii)

Percival Joseph Pereira, Mumbai vs. Income Tax Officer (It)-3(3)(1), Mumbai

In the result, both the appeals by the assessee are allowed

ITA 4661/MUM/2024[2016-17]Status: DisposedITAT Mumbai19 May 2025AY 2016-17

Bench: Amit Shukla & Shri Girish Agrawal

Section 143(3)Section 271(1)(c)Section 45(5)(b)Section 56Section 56(2)(viii)

Land Acquisition Officer, Urban Estate vs. Assistant Commissioner of Income Tax, TDS Circle

CWP/14794/2016HC Punjab & Haryana09 Aug 2024

Section 133ASection 194ASection 201Section 28Section 34Section 45(5)(b)Section 56(2)(viii)

ITO, Ward-35(7), New Delhi vs. Sumitra Devi, Delhi

In the result, the appeal of the Revenue stands dismissed and the Cross Objection of the assessee is partly allowed

ITA 906/DEL/2020[2010-11]Status: DisposedITAT Delhi28 Feb 2024AY 2010-11

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2010-11 & Co. No. 173/Del/2022 Asstt. Year 2010-11 Ito, Ward-35(7), Vs. Smt. Sumitra Devi, New Delhi. Plot No. 132/133, First Floor, Pocket-12, Sector-24, Rohini, Delhi-110 085. Pan Craps6145R (Appellant) (Respondent)

For Appellant: Shri Sachin Kumar, AdvocateFor Respondent: Shri Piyush Tripathi, Sr. DR

Section 147Section 148Section 151Section 45(1)Section 45(5)(b)

Leila Advani, Mumbai vs. ACIT - 16(2), Mumbai

In the result, appeal of the revenue is dismissed

ITA 2270/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jul 2022AY 2011-12

For Appellant: Sh. Tapas MishraFor Respondent: Smt. Shailja Rai, CIT-DR

Section 143Section 143(2)Section 45(5)(b)Section 48Section 48(1)Section 54F

Shri Muniyappa Narashimaiah, Bangalore vs. Income Tax Officer, Ward- 6(2)(3), Bangalore

In the result, appeal of the assesseeis treated as allowed for statistical purposes

ITA 26/BANG/2021[2013-14]Status: DisposedITAT Bangalore27 Apr 2022AY 2013-14

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathyassessment Year :2013-14 Shri. Muniyappa Narashimaiah, Vs. Ito, No.120/1, Hessarghatta Main Road, Ward – 6(2)(3), Bhuvaneshwari Nagar, T Dasarahalli, Bengaluru. Bengaluru – 560 057. Pan : Abmpn 5245 R Appellant Respondent Assessee By : Shri. Mahesh Kumar, Advocate Revenue By : Shri. Priyadarshini Mishra, Addl. Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 25.04.2022 Date Of Pronouncement : 27.04.2022 O R D E R Per N. V. Vasudevan: . V. Vasudevan

For Appellant: Shri. Mahesh Kumar, AdvocateFor Respondent: Shri. Priyadarshini Mishra, Addl. CIT(DR)(ITAT), Bengaluru

Section 10(37)Section 143(3)Section 263Section 54Section 54B