Section 46(2) of the Income Tax Act

Income-tax Act, 2025: s.68

Section 46(2) falls under section 46 of the Income-tax Act, 1961, which corresponds to section 68 (Capital gains on distribution of assets by companies in liquidation) of the Income-tax Act, 2025.

Read section 68 of the 2025 Act

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

27 judgments on BharatTax turn on Section 46(2).

Judgments on Section 46(2)

Assistant Commissioner of Income Tax Ncc3(1) Chennai, Nungambakkam vs. Shri Venkatesh Meghraj Kathare, Alwarpet

In the result, the appeal filed by the Revenue is dismissed

ITA 974/CHNY/2024[2014-15]Status: DisposedITAT Chennai20 Sept 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.:974/Chny/2024 िनधा"रण वष"/Assessment Year:2014-15 The Assistant Commissioner Shri Venkatesh Meghraj Kathare, Of Income Tax, Vs. New No.205, Old No.128, Non-Corporate Circle 3(1), St. Mary Road, Chennai. Chennai – 600 018. Pan: Aadpk 5251E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. R. Anita, Addl.Cit ""यथ" क" ओर से/Respondent By : Shri G. Seetharaman, C.A. सुनवाई क" तारीख/Date Of Hearing : 18.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Revenue Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre In Order No.Itba/Nfac/S/250/2023-24/1061041943(1) Dated 16.02.2024. The Assessment Was Framed By The Assistant Commissioner Of Income-Tax, Non-Corporate Circle 3, Chennai For The Assessment Year 2014-15 U/S. 143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 30.12.2016. 2. The First Issue In This Appeal Of Revenue Is Against The Order Of Cit(A) Treating The Sale Of Land At Tiruvottiyur High Road As Long Term Capital Gain As Against Assessed By Ao As Short Term Capital Gain. For This, Revenue Has Raised The Following Grounds:- 1) The Cit(A) Has Erred On The Facts Of The Case In Treating The Capital Gains On Sale Of Land At Tiruvottiyur High Road As Long Term Capital Gain Instead Of Short Term Capital Gain Without Appreciating That :

For Appellant: Ms. R. Anita, Addl.CITFor Respondent: Shri G. Seetharaman, C.A

Section 143(3)Section 2Section 2(47)Section 46(2)

Chetan H Daiya, Mumbai vs. ITO 16(1)(2), Mumbai

In the result, all the appeals of the assessee are dismissed

ITA 4376/MUM/2014[1998-99]Status: DisposedITAT Mumbai18 Apr 2023AY 1998-99

Bench: Shri Aby T Varkey () & Om Prakash Kant ()

Section 143(3)Section 254Section 263Section 46(2)

Chetan H Daiya, Mumbai vs. ITO 16(1)(2), Mumbai

ITA 4375/MUM/2014[1993-94]Status: DisposedITAT Mumbai18 Apr 2023AY 1993-94

Section 143(3)Section 254Section 263Section 46(2)

Chetan H Daiya, Mumbai vs. ITO 16(1)(2), Mumbai

In the result, all the appeals of the assessee are dismissed

ITA 4557/MUM/2010[1998-1999]Status: DisposedITAT Mumbai18 Apr 2023AY 1998-1999

Bench: Shri Aby T Varkey () & Om Prakash Kant ()

Section 143(3)Section 254Section 263Section 46(2)

Chetan H Daiya, Mumbai vs. ITO 16(1)(2), Mumbai

In the result, all the appeals of the assessee are dismissed

ITA 4556/MUM/2010[1993-94]Status: DisposedITAT Mumbai18 Apr 2023AY 1993-94

Bench: Shri Aby T Varkey () & Om Prakash Kant ()

Section 143(3)Section 254Section 263Section 46(2)

Mr.John L Sebastian, Bangalore vs. The Income Tax Officer Ward-1(2)(4), Bangalore

In the result, the appeal filed by the assessee is dismissed

ITA 239/BANG/2019[2003-04]Status: DisposedITAT Bangalore23 Dec 2021AY 2003-04

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Capt.Pradeep Shoury Arya, Addl.CIT

Section 10(33)Section 115Section 143(1)Section 147Section 2(22)Section 46

The Commissioner of Income Tax vs. M/S.Abb Ltd

In the result, both the substantial questions

ITA/134/2011HC Karnataka09 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(1)Section 143(2)Section 260Section 260ASection 46(2)

Gharda Chemicals Ltd, Mumbai vs. Addl CIT 9(1), Mumbai

ITA 5348/MUM/2009[2004-05]Status: DisposedITAT Mumbai29 Apr 2016AY 2004-05

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./Ita/5474/Mum/2009,िनधा"रण वष" /Assessment Year: 2004-05 Dcit, Circle-9(1) Gharda Chemicals Limited Churchgate,Mumbai-400 020. 5/6, Jer Mansion, W.P. Varde Marg, Vs. Off Turner Road, Bandra (W), Mumbai-50. Pan: Aaacg 1255 E आयकर अपील सं./Ita/5348/Mum/2009,िनधा"रण वष" /Assessment Year: 2004-05 Gharda Chemicals Limited Vs. Dcit, Circle-9(1) Mumbai-400 050. Aayakar Bhavan, Mumbai-400020. आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita/8376/Mum/2010,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2005-06 वष" Gharda Chemicals Limited Vs. Dcit, Circle-9(1) Bandra (W),Mumbai-50. Aayakar Bhavan, Mumbai-400020. आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita/8758/Mum/2010,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2005-06 वष" Dcit, Circle-9(1) Vs. M/S.Gharda Chemicals Limited Churchgate,Mumbai-400 020. Mumbai-400 018. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Debashish Chandra Assessee By: Ms. Vasanti Patel & Shri Gopal Bohra सुनवाई की तारीख / Date Of Hearing: 13.04.2016 घोषणा की तारीख / Date Of Pronouncement: 29.04.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act)

For Appellant: Ms. Vasanti Patel & Shri Gopal BohraFor Respondent: Shri Debashish Chandra

Section 254(1)