Section 48 of the Income Tax Act

Income-tax Act, 2025: s.72

Section 48 of the Income-tax Act, 1961 corresponds to section 72 (Mode of computation of capital gains) of the Income-tax Act, 2025.

Read section 72 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 48 is CIT v. Walfort Share & Stock Brokers (P.) Ltd. (326 ITR 1), cited in 543 of the 1,457 judgments on BharatTax that turn on this section.

Leading authorities on Section 48

CIT v. Walfort Share & Stock Brokers (P.) Ltd.
326 ITR 1 · 2010 · Supreme Court
543
citing judgments

For attracting Section 14A disallowance, there must be a proximate cause relating the expenditure to actual tax-exempt income, and such disallowance is not automatic but requires positive material. Additionally, Section 94(7) on dividend stripping only ignores losses to the extent of dividend received for assessment years post-April 1, 2002, allowing the remaining loss.

Escorts Ltd. v. UOI
199 ITR 43 · 1993 · Supreme Court
267
citing judgments

A statute should not be construed to permit double deduction for the same expenditure unless specifically provided by law.

E.D. Sassoon & Co. Ltd. v. CIT
26 ITR 27 · 1954 · Supreme Court
256
citing judgments

Income is taxable only when it represents real income, not notional income. It accrues only when there is a vested right to receive it, typically upon the occurrence of a transfer or event, rather than merely on a time basis.

CIT v. Balbir Singh Maini
398 ITR 531 · 2017 · Supreme Court
228
citing judgments

A transfer of immovable property, for the purpose of capital gains under section 2(47)(v) of the Income-tax Act, occurs only when the agreement allowing possession in part performance of a contract is a registered instrument, as mandated by Section 53A of the Transfer of Property Act.

Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey
132 Taxmann 373 · 2003 · Supreme Court
146
citing judgments
CIT v. D.P. Sandhu & Bros.
273 ITR 1 · 2005 · Supreme Court
140
citing judgments

Surrender of tenancy rights is a transfer of a capital asset, and the consideration received is a capital receipt subject to capital gains tax. If the cost of acquisition cannot be determined, the transfer of such an asset was not taxable under capital gains prior to the amendment of Section 55(2) in 1995.

Morvi Industries Ltd. v. CIT
82 ITR 835 · 1971 · Supreme Court
136
citing judgments

Income accrues when it becomes due, vesting the assessee with the right to claim the amount, even if payment is not immediate. It requires a corresponding liability from the other party to pay, emphasizing real rather than hypothetical accrual, particularly for assessees using the mercantile system of accounting.

Nirma Industries Ltd. v. DCIT
283 ITR 402 · 2006 · High Court
136
citing judgments

Interest received on delayed payments for sales is considered part of the sale proceeds and is eligible for deduction under Section 80-IA as business income.

CIT v. Manjula J. Shah
355 ITR 474 · 2013 · High Court
113
citing judgments

For capital assets acquired by gift or will, the indexed cost of acquisition under Section 48 is computed with reference to the year the previous owner first held the asset. The period of holding for determining if an asset is long-term also includes the previous owner's holding period, as per Section 2(42A).

Indian Express 498 Newspapers (Bombay) (P) Ltd. v. Union of India
1 SCC 641 · 1985 · Reported
109
citing judgments

The Supreme Court examined the validity of customs duty on newsprint in the context of Article 19(1)(a), emphasizing that the press advances public interest by publishing facts and opinions crucial for a democratic country.

Judgments on Section 48

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 424/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2014-15

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 423/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Ganta Srinivasa Rao, Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 417/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

Roshan David, Chennai vs. ITO International Taxation 1(1), Chennai

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

ITA 792/CHNY/2019[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 791/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Deep David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” Vs. International Taxation 1(1), No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3357R] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 792/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Roshan David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” International Taxation 1(1), Vs. No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3355P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.07.2021 घोषणा की तारीख /Date Of Pronouncement : 17.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By Different Assessees Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai, Dated 14.02.2019 Relevant To The Assessment Year 2013-14. Since

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 46

Deep David, Chennai vs. ITO International Taxation 1(1), Chennai

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

ITA 791/CHNY/2019[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 791/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Deep David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” Vs. International Taxation 1(1), No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3357R] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 792/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Roshan David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” International Taxation 1(1), Vs. No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3355P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.07.2021 घोषणा की तारीख /Date Of Pronouncement : 17.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By Different Assessees Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai, Dated 14.02.2019 Relevant To The Assessment Year 2013-14. Since

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 46