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)

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

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

ITA 791/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Jul 2021AY 2011-12

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

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

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

ITA 790/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

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

M/S Acciona Wind Energy Private Limited, Bangalore vs. Deputy Commissioner of Income Tax (Internation Taxation) Circle-1(1), Bangalore

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

ITA 1784/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Dec 2019AY 2014-15

Bench: Shri A. K. Garodia & Smt. Beena Pillai

For Appellant: Shri. Ajay Roti, CAFor Respondent: Shri. Guruprasad, Addl. CIT DR
Section 2Section 2(24)Section 201Section 201(1)Section 45Section 46ASection 47Section 47A

M/S Acciona Wind Energy Private Limited, Bangalore vs. Deputy Commissioner of Income Tax (Internation Taxation) Circle-1(1), Bangalore

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

ITA 1783/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Dec 2019AY 2014-15

Bench: Shri A. K. Garodia & Smt. Beena Pillai

For Appellant: Shri. Ajay Roti, CAFor Respondent: Shri. Guruprasad, Addl. CIT DR
Section 2Section 2(24)Section 201Section 201(1)Section 45Section 46ASection 47Section 47A

DCIT, New Delhi vs. M/S Sahara India Prime City Ltd., Lucknow

In the result, appeal of the revenue is dismissed

ITA 3129/DEL/2011[2008-09]Status: DisposedITAT Delhi31 Oct 2019AY 2008-09

Bench: Shrig. S. Pannu,Hon’Ble & Shri K. N. Charydcit, Vs. M/S. Sahara India Prime City Ltd., Central Circle-6, 1, Kapoorthala Complex, Aliganj, New Delhi. Lucknow (Up) [Pan No.Aabcs 7893 P] (Appellant) .. (Respondent) Appellant By : Shri Sanjay Goel, Cit-Dr Respondentby : Shri Ajay Vohra, Sr. Advocate & Shri Durjan Mittal, C.A. Date Of Hearing 10.10.2019 Date Of Pronouncement 31.10.2019 O R D E R Per K. Narsimha Chary–:

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Ajay Vohra, Sr. Advocate &
Section 14A

Emami Indrastructure Limited, Kolkata vs. ITO, WD-12(1), Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 880/KOL/2014[2010-2011]Status: DisposedITAT Kolkata28 Feb 2018AY 2010-2011
For Appellant: Shri R.N. Bajoria, Sr. Counsel, ld.ARFor Respondent: Shri Avinash Mishra, CIT, ld.DR
Section 143(2)Section 143(3)

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

ITO, Ward - 1(3), Kolkata vs. M/S. Atn International Limited, Kolkata

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

ITA 1531/KOL/2011[2004-05]Status: DisposedITAT Kolkata05 Oct 2016AY 2004-05

Bench: Shri M. Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm]

For Appellant: Shri Rajat Kr. Kureel, JCIT, Sr. DRFor Respondent: Shri Miraj D. Shah, AR
Section 143(3)Section 147Section 73

ACIT 12(2)(2), Mumbai vs. Gharda Chemicals Ltd, Mumbai

ITA 111/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Aug 2016AY 2011-12
For Appellant: Shri Ketan VedFor Respondent: Shri P.O. Meena-DR
Section 254(1)Section 45Section 47

Tml Drivelines Ltd ( Earlier Known As H V Axles Ltd), Mumbai vs. DCIT 2(1), Mumbai

Appeal is allowed

ITA 8469/MUM/2011[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

D.C.I.T. 2(1), Mumbai vs. H.V. Axles Ltd., Mumbai

Appeal is allowed

ITA 8324/MUM/2011[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

Tml Drivelines Ltd (Earlier Known As H V Axles Ltd), Mumbai vs. DCIT 2(1), Mumbai

Appeal is allowed

ITA 6199/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

DCIT RG 9(1), Mumbai vs. Gharda Chemicals Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 6007/MUM/2013[2010-11]Status: DisposedITAT Mumbai12 May 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2010-11 Dcit-9(1), Vs M/S Gharda Chemicals Ltd. R. No.223 48, Gharda House, Hill Road, Aayakar Bhavan Bandra East, M.K.Road, Mumbai-400050 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacg1255E

Section 45Section 47

Commissioner of Income Tax vs. Panner Investment Pvt.Ltd

Appeal is disposed of

TAXAP/950/2005HC Gujarat10 Oct 2014
Section 46(2)Section 47

Commissioner of Income Tax vs. Shahibaug Enterprises (P) Ltd

ITR/257/1995HC Gujarat22 Jan 2008
Section 256(2)Section 47