Section 47(iv) of the Income Tax Act

Income-tax Act, 2025: s.70

Section 47(iv) falls under section 47 of the Income-tax Act, 1961, which corresponds to section 70 (Transactions not regarded as transfer) of the Income-tax Act, 2025.

Read section 70 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 47(iv) is CIT (International Taxation) v. Heidrick and Struggles Inc. (461 ITR 33), cited in 7 of the 37 judgments on BharatTax that turn on this section.

Leading authorities on Section 47(iv)

CIT (International Taxation) v. Heidrick and Struggles Inc.
461 ITR 33 · 2024 · High Court
7
citing judgments

Judgments on Section 47(iv)

Valeo Bayen, France vs. DCIT, International Taxation Circle2(2), Chennai

ITTPA 63/CHNY/2023[2020-21]Status: DisposedITAT Chennai29 Apr 2026AY 2020-21

Bench: Shri George George Kand Ms. Padmavathy.Sआयकर अपील सं./It(Tp)A No.63/Chny/2023 िनधा"रण वष" /Assessment Year: 2020-21

For Appellant: Mr. K. Prasanna, AdvocateFor Respondent: Mr. M. Murali, CIT
Section 143(3)Section 47Section 57Section 9(1)(i)

ACIT, Circle-24(1), New Delhi vs. Spring Infradev Ltd., New Delhi

ITA 611/DEL/2020[2016-17]Status: DisposedITAT Delhi23 May 2025AY 2016-17

Bench: Shri Yogesh Kumar Us & Shri Brajesh Kumar Singh[Assessment Year:2016-17]

Section 143(3)Section 45Section 47

Plr Textiles Ltd., Chennai vs. The ACIT, Corporate Circle-5(2), Chennai

In the result the appeal of the assessee is partly allowed

ITA 133/CHNY/2021[2005-06]Status: DisposedITAT Chennai27 Mar 2025AY 2005-06

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकरअपीलसं./Ita No.: 133/Chny/2021 िनधा"रणवष" / Assessment Year: 2005-06 Plr Textiles Ltd., The Acit, 8K, Century Plaza, V. Corporate Circle -5(2), 560-562, Mount Road, Chennai – 641 034. Chennai – 600 018. [Pan: Aaacp-6536-D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ"कीओरसे/Appellant By : Mr. R. Vijayaraghavan, Advocate ""थ"कीओरसे/Respondent By : Ms. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 06.02.2025 घोषणा की तारीख/Date Of Pronouncement : 27.03.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals)-3, Chennai, Vide Ita No.153/Cit(A)-3/2018-19For The Assessment Year 2005-06, Dated 13.03.2020. 2. At The Outset, We Find That There Is A Delay Of 346 Days In Appeal Filed By The Assessee, For Which Petition For Condonation Of Delay Along With Reasons For Delay Has Been Filed. After Considering The Petition Filed By The Assessee, Reason For Delay In Filing The Appeal Was Due To Covid-19 Pandemic & Also Hearing Both The :-2-:

For Appellant: Mr. R. Vijayaraghavan, AdvocateFor Respondent: Ms. Anitha, Addl. CIT
Section 143(1)Section 143(3)Section 41(1)

ACIT, Circle 10(1), New Delhi vs. Interglobe Enterprises P.Ltd, New Delhi

ITA 687/DEL/2023[2017-18]Status: DisposedITAT Delhi18 Dec 2024AY 2017-18

Bench: Before Shri Shamim Yahya & Shri Yogesh Kumar U.S.Acit Interglobe Enterprises P. Circle 10(1) Ltd. New Delhi Vs. 3Rd Floor, Dr. Gopal Das Bhawan, 28, Barakhamba Road, New Delhi Pan No:Aaacg3351K (Appellant) (Respondent)

Section 143(3)Section 14ASection 47Section 56(2)(x)

Durr Systems Ag, Mumbai vs. DCIT, International Taxation -1(1), Chennai

In the result, the appeal is partly allowed

ITTPA 16/CHNY/2022[2012-2013]Status: DisposedITAT Chennai29 May 2024AY 2012-2013

Bench: Shri Mahavir Singh & Shri Amitabh Shuklaआयकर अपील िं./It(Tp)A No.16/Chny/2022 & Sa-34/Chny/2022 ननिाारण वर्ा /Assessment Year: 2012-13. Durr Systems Ag The Deputy. Commissioner Of (Formerly Known As Durr Vs. Income Tax, System Gmbh) International Taxation-1(1) Walker Chandiok & Co Llp, Chennai. 11Th Floor, Tower-Ii, One International Centre, Sb Marg, Prabhadevi(W), Mumbai-400013. [Pan: Aaccd4307Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर े/ Assessee By : Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By : Shri A. Sasikumar, Cit ुनवाई की तारीख/Date Of Hearing : 01.05.2024 घोर्णा की तारीख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: ShriFor Respondent: Shri A. Sasikumar, CIT
Section 142(1)Section 143(2)Section 143(3)Section 47Section 5Section 9

Dy.CIT, Circle-16(2), Hyderabad vs. Maheshwari Mega Ventures Limited, Hyderabad

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

ITA 366/HYD/2013[2007-08]Status: DisposedITAT Hyderabad19 Jul 2023AY 2007-08

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarassessment Year: 2007-08 Dy. C I T Vs. Maheshwari Mega Ventures Circle 16(2) Ltd, Hyderabad Hyderabad Pan:Aadcm9780D (Appellant) (Respondent) Pan: Assessee By: Shri K.C. Devdas, Ca Revenue By: Shri Jeevan Lal Lavidiya, Cit (Dr)

For Appellant: Shri K.C. Devdas, CAFor Respondent: Shri Jeevan Lal Lavidiya, CIT (DR)
Section 143(2)Section 143(3)Section 147Section 156Section 271(1)(c)Section 47

ACIT, Circle- 10(1), New Delhi vs. Global Fairs & Media Pvt. Ltd., Delhi

In the result, appeal of the Revenue is dismissed

ITA 3328/DEL/2019[2015-16]Status: DisposedITAT Delhi23 May 2023AY 2015-16

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.3328/Del/2019 िनधा"रणवष"/Assessment Year:2015-16 बनाम Acit Global Fairs & Media Pvt. Ltd., Vs. Circle 10(1) 9-10, Express Building, New Delhi. Bahadur Shah Zafar Marg, New Delhi. Pan No. Aaecg3877C अपीलाथ" Appellant ""यथ"/Respondent

Section 47

Deputy Commissioner of Income Tax (Large Taxpayer Unit) - 2, Mumbai vs. Reliance Industries Ltd, Mumbai

In the result, additional ground number 6 raised by the assessee which is held by the coordinate bench in miscellaneous application order as not decided is now adjudicated and allowed

ITA 136/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Apr 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Asst. Commissioner Of Income Tax, Reliance Industries Limited Large Taxpayer Unit, 3Rd Floor, Maker Chamber-Iv 29Th Floor, Center No.1, World Vs. 222, Nariman Point, Trade Centre, Mumbai-400 021 Cuffe Parade, Mumbai-400 005 (Appellant) (Respondent) Pan No. Aaacr5055K Asst. Commissioner Of Income Tax, Reliance Industries Limited Large Taxpayer Unit, 3Rd Floor, Maker Chamber-Iv 29Th Floor, Center No.1, World Vs. 222, Nariman Point, Trade Centre, Mumbai-400 021 Cuffe Parade, Mumbai-400 005 (Appellant) (Respondent) Assessee By : Shri Madhur Agrawal, Advocate Shri Nimesh Vora & Ms Moksha Mehta, Cas, Ars' Revenue By : Shri Rajesh Damor, Cit Dr

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Shri Rajesh Damor, CIT DR

Reliance Industries Limited, Mumbai vs. Assistant Commissioner of Income Tax- Large Taxpayer Unit, Mumbai

In the result, additional ground number 6 raised by the assessee which is held by the coordinate bench in miscellaneous application order as not decided is now adjudicated and allowed

ITA 7299/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Apr 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Asst. Commissioner Of Income Tax, Reliance Industries Limited Large Taxpayer Unit, 3Rd Floor, Maker Chamber-Iv 29Th Floor, Center No.1, World Vs. 222, Nariman Point, Trade Centre, Mumbai-400 021 Cuffe Parade, Mumbai-400 005 (Appellant) (Respondent) Pan No. Aaacr5055K Asst. Commissioner Of Income Tax, Reliance Industries Limited Large Taxpayer Unit, 3Rd Floor, Maker Chamber-Iv 29Th Floor, Center No.1, World Vs. 222, Nariman Point, Trade Centre, Mumbai-400 021 Cuffe Parade, Mumbai-400 005 (Appellant) (Respondent) Assessee By : Shri Madhur Agrawal, Advocate Shri Nimesh Vora & Ms Moksha Mehta, Cas, Ars' Revenue By : Shri Rajesh Damor, Cit Dr

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Shri Rajesh Damor, CIT DR

Pr. Commissioner of Income Tax-1 vs. M/S Ansal Properties and Infrastructure Limited

ITA/194/2023HC Delhi29 Mar 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MS. JUSTICE TARA VITASTA GANJU

Section 45Section 451Section 47

Pr. Commissioner of Income Tax-1 vs. M/S Ansal Properties and Infrastructure Limited

ITA - 194 / 2023HC Delhi29 Mar 2023
Section 45Section 451Section 47

DCIT, Circle- 10(1), New Delhi vs. Global Fairs & Media Pvt. Ltd., Delhi

In the result, the appeal of the Revenue in ITA No

ITA 4317/DEL/2017[2012-13]Status: DisposedITAT Delhi29 Mar 2023AY 2012-13

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Shri KVSR Krishnan, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 47

ACIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

ITA 3510/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Jun 2022AY 2008-09

Bench: Shri G.S.Pannu, Hon‟Ble & Shri Anubhav Sharma

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Deepshikha Sharma
Section 147Section 14ASection 32Section 32(1)Section 43(1)Section 43(6)Section 47Section 50B

ACIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

ITA 3508/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Jun 2022AY 2006-07

Bench: Shri G.S.Pannu, Hon‟Ble & Shri Anubhav Sharma

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Deepshikha Sharma
Section 147Section 14ASection 32Section 32(1)Section 43(1)Section 43(6)Section 47Section 50B

ACIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

ITA 3507/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Jun 2022AY 2005-06

Bench: Shri G.S.Pannu, Hon‟Ble & Shri Anubhav Sharma

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Deepshikha Sharma
Section 147Section 14ASection 32Section 32(1)Section 43(1)Section 43(6)Section 47Section 50B

ACIT, New Delhi vs. M/S. Max Healthcare Institute Ltd., New Delhi

ITA 3506/DEL/2014[2004-05]Status: DisposedITAT Delhi30 Jun 2022AY 2004-05

Bench: Shri G.S.Pannu, Hon‟Ble & Shri Anubhav Sharma

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Deepshikha Sharma
Section 147Section 14ASection 32Section 32(1)Section 43(1)Section 43(6)Section 47Section 50B

Genpact Consulting (Singapore) Pte. Ltd. (Earlier Known As 'Headstrong Consulting Pte. Ltd.'), Gurgaon vs. ACIT, Circle-2(1)(1) Int. Tax., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 501/DEL/2021[2015-16]Status: DisposedITAT Delhi13 Jun 2022AY 2015-16

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Percy Pardiwalla, Sr. AdvFor Respondent: Shri Gangadhar Panda, CIT-DR
Section 142(1)Section 2(47)Section 263Section 45Section 47

DCIT 2(2)(1), Mumbai vs. L & T Fincorp Ltd, Mumbai

Accordingly, the appeal filed by the Revenue is dismissed

ITA 385/MUM/2017[2008-09]Status: DisposedITAT Mumbai20 May 2022AY 2008-09
For Appellant: Shri Soumen AdakFor Respondent: Shri Mehul Jain
Section 143(3)Section 147Section 250Section 47

Tmf Holding Ltd., Mumbai vs. Pr. CIT -1, Mumbai

ITA 1628/MUM/2020[2015-16]Status: DisposedITAT Mumbai22 Apr 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bletmf Holdings Ltd., V. Pr.Cit – 1 {Formerly Known As Tata Motors Finance Ltd.,} 3Rd Floor, Room No. 330 10Th Floor, 106 A & B Aayakar Bhavan, M.K. Road Maker Chamber-Iii Mumbai - 400020 Nariman Point, Mumbai Pan: Aacct4644A (Appellant) (Respondent) Shri Nikhil Tiwari Assessee By : Department By : Shri S.N. Kabra

For Appellant: Department byFor Respondent: Shri S.N. Kabra
Section 115JSection 143(3)Section 14ASection 263Section 47

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 792/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Jul 2021AY 2012-13

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I