Section 50 of the Income Tax Act

The decision most relied on for Section 50 is CIT v. Ace Builders (P) Ltd. (281 ITR 210), cited in 85 of the 75 judgments on BharatTax that turn on this section.

Leading authorities on Section 50

CIT v. Ace Builders (P) Ltd.
281 ITR 210 · 2005 · High Court
85
citing judgments

The deeming fiction in Section 50, which treats capital gains from depreciable assets as short-term, applies only for the purpose of computing capital gains under that section. For other provisions, such as set-off of losses under Section 74 or deductions under Section 54E/54EC, the asset's original character (long-term or short-term) is to be considered.

CIT, Panji v. Dempo Company Limited
74 Taxmann.com 15 · 2016 · Supreme Court
62
citing judgments

The 20% tax rate under Section 112 applies to capital gains arising from the transfer of a depreciable asset, even if it is deemed a short-term capital gain under Section 50, provided the asset was held for more than 36 months. The fiction created by Section 50 for treating such gains as short-term does not alter the long-term nature of the asset for applying the tax rate under Section 112.

Harshad J.Choksi v. CIT, Bombay City- VII
25 Taxmann.com 567 · 2012 · High Court
31
citing judgments
Jackie Shroff v. ACIT, Range 16(1)
101 Taxmann.com 455 · 2019 · ITAT
24
citing judgments
CIT v. V.S. Dempo Company Ltd.
387 ITR 354 · 2016 · Supreme Court
18
citing judgments
Dy. CIT v. Mastek Ltd.
25 Taxmann.com 133 · 2012 · High Court
14
citing judgments
Trib.) 12. Hindustan Industrial Resources Ltd. v. ACIT
335 ITR 77 · 2011 · High Court
12
citing judgments
Director of Income Tax v. Administrator of the Estate of Late Mr. E.F. Dinshaw
218 Taxmann 125 · 2013 · High Court
10
citing judgments
CIT v. Accel Transmatic Systems Ltd.
230 CTR 206 · 2010 · High Court
9
citing judgments
CIT v. Sakthi Metal Depot
333 ITR 492 · 2011 · High Court
9
citing judgments

Judgments on Section 50

SHREE VAIDEHI IMPEX PVT. LTD.,AHMEDABAD vs. THE DY.CIT, CIRCLE-4(1)(1), AHMEDABAD

Accordingly, the appeal filed by the assessee is dismissed

ITA 273/AHD/2026[2016-17]Status: DisposedITAT Ahmedabad21 Apr 2026AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Hardik Vora, AR & Ms. Kaushani ShahFor Respondent: Shri C Dharani Nath, Sr. DR
Section 112Section 143(3)Section 50Section 50C

THE MADHAVPURA MERCANTILE CO. OP. BANK LIMITED (UNDER LIQUIDATION),AHMEDABAD vs. THE ACIT, CIRCLE-1(2), AHMEDABAD

The appeal of the assessee is partly allowed

ITA 2242/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad07 Apr 2026AY 2017-18

Bench: Ms Suchitra Kamble & Shri Narendra Prasad Sinha

Section 143(3)Section 154Section 50Section 72(1)

THE MADHAVPURA MERCANTILE CO. OP. BANK LIMITED (UNDER LIQUIDATION),AHMEDABAD vs. THE ACIT, CIRCLE-1(1)(1), AHMEDABAD

The appeal of the assessee is partly allowed

ITA 2241/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad07 Apr 2026AY 2016-17

Bench: Ms Suchitra Kamble & Shri Narendra Prasad Sinha

Section 143(3)Section 154Section 50Section 72(1)

REPRO INDIA LIMITED,LOWER PAREL, MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS), MUMBAI

ITA 6698/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Feb 2026AY 2018-19

Bench: Shri Saktijit Dey & Shri Makarand Vasant Mahadeokar

Section 250

BANG EQUITY BROKING PRIVATE LIMITED,MUMBAI vs. ACIT-CIRCLE 4(1)(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 7504/MUM/2025[2015-16]Status: DisposedITAT Mumbai16 Feb 2026AY 2015-16

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

For Appellant: Shri Anant N. Pai, CAFor Respondent: Shri Leyaqat Ali Aafaqui (SR DR)
Section 143(3)Section 250Section 32Section 55

N.K. GEMS,MUMBAI vs. ITO-23(2)(4), PIRAMAL CHAMBERS

ITA 3526/MUM/2024[2014-15]Status: DisposedITAT Mumbai12 Feb 2026AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2014-15 N.K. Gems, Ito- 23(2)(4), Aw-6110, Tower A Wing, Piramal Chambers, G Block, Bharat Diamond Lower Parel, Bourse, Vs. Mumbai, Bandra Kurla Complex, Maharashtra-400013. Bandra East, Mumbai - 400051. Pan – Aaafn3829J (Appellant) (Respondent) Present For: Assessee By : Shri Rahul Sarda, Ld. Ar Revenue By : Shri Leyaqat Ali Aafaqui, Ld. Sr. D.R. Date Of Hearing : 09.01.2026 Date Of Pronouncement : 12.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 19.06.2024, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2014-15. 2. In The Instant Case, Assessee As Claimed Had Purchased A Commercial Office Premises Vide Allotment Letter Dated 24.07.2010 At Bharat Diamond Bourse By Bharat Diamond Bourse & Endorsed The Same In Block Of Asset & Accepted By The Revenue. The Assessee Sold The Said Property Vide Sale-Deed Registered On Dated 2 N.K. Gems

For Appellant: Shri Rahul Sarda, Ld. ARFor Respondent: Shri Leyaqat Ali Aafaqui, Ld. SR. D.R
Section 250

AMIT BHOLANATH MISHRA,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 22(1), MUMBAI, MUMBAI

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

ITA 7219/MUM/2025[2016-17]Status: DisposedITAT Mumbai19 Jan 2026AY 2016-17

Bench: Shri Amit Shukla & Shri Makarand Vasant Mahadeokaramit Bholanath Mishra Acit Circle 22(1), 502, Heena Elegance, Piramal Chamber, Saibaba Nagar, Borivali Vs. Lal Baug, Parel, (West), Mumbai-400 092 Mumbai-400 012 Pan/Gir No. Aampm3121G (Applicant) (Respondent) Assessee By Shri Rakesh Joshi, Ld. Ar Revenue By Shri Surendra Mohan, Ld. Dr Date Of Hearing 14.01.2026 Date Of Pronouncement 19.01.2026

Section 143(3)Section 250Section 271(1)(c)Section 50Section 70

MR. DOLLAR CHUNILAL MODI ,MUMBAI vs. INCOME TAX OFFICER WARD 42(1), MUMBAI

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

ITA 7189/MUM/2025[2013-14]Status: DisposedITAT Mumbai19 Jan 2026AY 2013-14

Bench: Smt. Beena Pillai ()**

Section 139Section 143(1)Section 143(2)Section 147Section 148Section 50Section 54F

WINDSTON SPRINGS PVT LTD,MUMBAI vs. DY. CIT -8(3)(2), MUMBAI

In the result, the appeal for assessment year 2015-16 is allowed

ITA 704/MUM/2025[2014-15]Status: DisposedITAT Mumbai08 Jan 2026AY 2014-15

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Respondent byFor Respondent: Shri Arun Kanti Datta, CIT D.R
Section 36(1)(iii)Section 50

WINDSTON SPRINGS PVT LTD,MUMBAI vs. DY. CIT -8(3)(2), MUMBAI

In the result, the appeal for assessment year 2015-16 is allowed

ITA 703/MUM/2025[2015-16]Status: DisposedITAT Mumbai08 Jan 2026AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Respondent byFor Respondent: Shri Arun Kanti Datta, CIT D.R
Section 36(1)(iii)Section 50

JAYEM PROPERTIES PVT LTD,MUMBAI vs. ITO WARD, 2(2)(1), MUMBAI

In the result, the appeal is allowed for statistical purposes

ITA 774/MUM/2025[2010-11]Status: DisposedITAT Mumbai23 Dec 2025AY 2010-11

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarjayem Properties Pvt. Ltd., V/S. Income Tax Officer, Ward – Delta House, 2Nd Floor, Plot बनाम 2(2)(1) No. 12, Hornby Vellard Room No. 549, 5Th Floor, Estate, Dr. Annie Besant Aaykar Bhavan, Maharishi Road, Next To Copper Karve Road, Mumbai – Chimney, Worli, Mumbai – 400020, Maharashtra 400 018, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcj9225C Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Yogesh Thar/Shri Vinayak Bhatt, ARsFor Respondent: Ms. Kavitha Kaushik, (Sr. DR)
Section 143(3)Section 234ASection 50

DIVJYOT CHEMICALS PRIVATE LIMITED,K.V. RANGAREDDY vs. ITO., WARD-17(1), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 948/HYD/2025[2016-17]Status: DisposedITAT Hyderabad19 Dec 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri Y V Bhanu Narayan Rao, C.AFor Respondent: Smt. B K Vishnu Priya, SR-DR
Section 144Section 156Section 250Section 271(1)(c)Section 50

INCOME TAX OFFICER, DELHI vs. AMIRA APPARELS LTD, DELHI

In the result, this appeal is partly allowed

ITA 4473/DEL/2025[2017-18]Status: DisposedITAT Delhi19 Dec 2025AY 2017-18

Bench: Shrimahavir Singh, Hon’Ble & Shrisanjay Awasthiआ.अ.सं/.I.T.A No.4473/Del/2025 िनधा"रणवष"/Assessment Year:2017-18 बनाम Income Tax Officer, Amira Apparels Ltd. Room No.375, Central Revenue Building, Vs. 1/16, East Patel Nagar, I.P. Estate, New Delhi. New Delhi. Pan No.Aaaca2992A अपीलाथ" Appellant ""यथ"/Respondent

Section 139(1)Section 250

SHREE SALASAR SAREES,SURAT vs. ITO, WARD 1(2)(6), SURAT

In the result, the appeal of the assessee is partly allowed for statical purpose

ITA 1154/SRT/2024[2015-16]Status: DisposedITAT Surat04 Nov 2025AY 2015-16

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1154/Srt/2024 Assessment Year: (2015-16) (Hybrid Hearing) Shree Salasar Sarees Vs. Ito, D-1401, Raghukul Textile Market, Ward – 1(2)(6), Ring Road, Surat – 395002 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abqfs5653Q (Appellant) (Respondent) Appellant By Shri Mehul Shah, Ca Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 07/08/2025 Date Of Pronouncement 04/11/2025

Section 112Section 143(3)Section 250Section 48Section 50

CEIGALL INDIA LIMITED, LUDHIANA,LUDHIANA vs. PRINCIPAL COMMISSIONER OF INCOME TAX, LUDHIANA, LUDHIANA

In the result, the appeal of the assessee stands allowed

ITA 540/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh13 Oct 2025AY 2020-21

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Tarundeep Kaur, CIT, DR(Virtual)
Section 143(2)Section 143(3)Section 263

TATA COMMUNICATIONS LIMITED,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the question of law referred to the Special Bench is answered in favour of the assessee

ITA 3515/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Arun Khodpiatata Communications Limited Pr. Cit, Videsh Sanchar Bhavan, Mumbai-1 Vs. M. G. Road, Fort, Mumbai-400 001 Pan/Gir No. Aaacv 2808 C (Appellant) : (Respondent) Appellant By : Shri J. D. Mistri Respondent By : Shri Ritesh Misra, Cit Dr Date Of Hearing : 25.09.2025 Date Of Pronouncement : 25.09.2025 O R D E R Per Saktijit Dey: The Present Appeal, At The Instance Of The Assessee, Assails Order Dated 21.03.2025, Passed U/S. 263 Of The Income Tax Act, 1961 (‘The Act’ For Short), By Learned Principal Commissioner Of Income Tax (‘Ld. Pcit’ For Short), Pertaining To The Assessment Year (A.Y.) 2018-19. 2. Though The Assessee Has Raised Multiple Grounds, Both On Jurisdictional Issues As Well As On Merits, However, There Is Consensus Between The Parties That The Appeal Can Be Decided On Merits, In Which Event, There Is No Need To Go Into Various Other Issues Raised In Appeal.

For Appellant: Shri J. D. MistriFor Respondent: Shri Ritesh Misra, CIT DR
Section 112Section 143(3)Section 263Section 50

SABEENA SILK MILLS ,MUMBAI vs. INCOME TAX OFFICER 31(1)(1), MUMBAI

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

ITA 1508/MUM/2025[2021-22]Status: DisposedITAT Mumbai14 Aug 2025AY 2021-22

Bench: Shri Narndra Kumar Billaiya & Shri Anikesh Banerjeesabeena Silk Mills Vs Income-Tax Officer 31(1)(1), Apurva Industrial Estate, Mumbai, Majwana Road, Marol Kautilya Bhavan, Bkc, Bandra, Mumbai-400 059 Mumbai-400 051 Pan: Aabfs3210R Appellant Respondent

For Appellant: Shri H.N. MotiwalaFor Respondent: Shri Leyaqat Ali Aafaqui (SR.DR.)
Section 143(1)Section 154Section 250Section 50

DCIT-CENTRAL CIRCLE-1(4), MUMBAI, MUMBAI vs. NAVKAR CORPORATION LIMITED, NAVI MUMBAI

In the result, we affirm the order of the Ld

ITA 1846/MUM/2025[2018-19]Status: DisposedITAT Mumbai12 Aug 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 143(3)Section 32Section 80Section 801ASection 801A(4)(i)Section 801A(5)Section 801A(8)Section 80I

TUSHAR ENTERPRISES,GOREGAON EAST, MUMBAI vs. JURISDICTIONAL ASSESSING OFFICER, , KAUTILYA BHAVAN, BKC, BANDRA EAST MUMBAI

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

ITA 2542/MUM/2024[2011-12]Status: DisposedITAT Mumbai08 Aug 2025AY 2011-12

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailtushar Enterprises, 2-A/401-402 Dheeraj Valley, Mohan Gokhale Road, Saibaba Complex, Goregaon East, Mumbai ............... Appellant Maharahstra - 400063 Pan : Aaaft1242R V/S Income Tax Officer, ……………… Respondent Ward – 41(4)(4), Kautilya Bhavan, Bkc, Bandra East, Mumbai-400051 Assessee By : Shri Sanjay Shah, Ca Revenue By : Shri Asif Karmali, Sr.Dr

For Appellant: Shri Sanjay Shah, CAFor Respondent: Shri Asif Karmali, Sr.DR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 50C

COMPUTER MEDIA DEALERS ASSOCIATION,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3033/MUM/2025[2017-18]Status: DisposedITAT Mumbai31 Jul 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2017-18 Computer Media Dealers Cit(Exemption), Association, Room No. 601, Cumballa Hill, Vs. 22-D, Motlibai House, S.A. Brelvi Mtnl Te Building, Peddar Road, Road, Dr. Gopalrao Deshmukh Marg, Mumbai-400 001. Mumbai-400026. Pan No. Aaatc 0225 F Appellant Respondent

For Respondent: Mr. Lalchand Choudhary
Section 263

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