Section 50C(1) of the Income Tax Act

The decision most relied on for Section 50C(1) is Whirlpool of India Ltd. v. CIT, New Delhi (245 ITR 3), cited in 8 of the 29 judgments on BharatTax that turn on this section.

Leading authorities on Section 50C(1)

Whirlpool of India Ltd. v. CIT, New Delhi
245 ITR 3 · 2000 · Supreme Court
8
citing judgments
Officer v. Modipon Ltd.
57 Taxmann.com 360 · 2015 · High Court
6
citing judgments
Whirlpool of India Ltd. v. CIT
123 Taxmann 74 · 2002 · Supreme Court
5
citing judgments
Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax
150 Taxmann.com 272 · 2023 · ITAT
4
citing judgments

Judgments on Section 50C(1)

SHREE GANESH BUILDERS LTD.,NAGPUR vs. DCIT, CIRCLE 1, NAGPUR

ITA 626/NAG/2024[2014-15]Status: DisposedITAT Nagpur24 Feb 2026AY 2014-15

Bench: Shri Pawan Singh, Jm & Shri Khettra Mohan Roy, Am

For Appellant: Shri Himesh Demble, CAFor Respondent: Shri Surjit Kumar Saha
Section 143(3)Section 40A(3)

SHREE GANESH BUILDERS LTD.,NAGPUR vs. DCIT, CIRCLE 1, NAGPUR

ITA 625/NAG/2024[2013-14]Status: DisposedITAT Nagpur24 Feb 2026AY 2013-14

Bench: Shri Pawan Singh, Jm & Shri Khettra Mohan Roy, Am

For Appellant: Shri Himesh Demble, CAFor Respondent: Shri Surjit Kumar Saha
Section 143(3)Section 40A(3)

SUDHANSHU INFRASTRUCTURES PRIVATE LIMITED,BHANDUP(W) vs. CIRCLE 15(3)(2), AAYAKAR BHAWAN,MUMBAI

ITA 7654/MUM/2025[2018-19]Status: DisposedITAT Mumbai20 Feb 2026AY 2018-19

Bench: Smt Beena Pillai, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Surji Chheda (Virtually present), ARFor Respondent: Assessee by
Section 143(3)Section 48Section 50CSection 50C(1)Section 56(2)(X)Section 56(2)(x)

JAWAHARLAL DEVIDAS CHHABRIA,CHAMPA GULLY, CROSS LANE, KALBADEVI vs. ITO WARD 23(1)(6), PIRAMAL CHAMBERS, MUMBAI

ITA 7553/MUM/2025[2018-19]Status: DisposedITAT Mumbai12 Feb 2026AY 2018-19

Bench: Smt. Beena Pillai ()

Section 142(1)Section 143(2)Section 44ASection 50CSection 50C(2)Section 56(2)Section 56(2)(x)

ZARIR RUSTOM JOSHI,MUMBAI vs. ITO-WARD 17(3)(5), MUMBAI

ITA 6455/MUM/2025[2009-10]Status: DisposedITAT Mumbai04 Feb 2026AY 2009-10

Bench: Ms. Kavitha Rajagopal, Jm & Shri Prabhash Shankar, Am Mr. Zarir Rustom Joshi, Income Tax Officer, 26, Heera Meher, 108, Ward -17(3)(5) Room No.116, 1St Floor, Wood House Road, Colaba, Vs. Mumbai – 400 005 Aayakar Bhavan, Maharshi Karve Road, Mumbai – 400 020 Pan:Aahpj9575G (Appellant) : (Respondent)

For Respondent: Shri Bhagirath Ramawat, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 2(47)(v)Section 250Section 53ASection 54E

NARESH KUMAR MORYA,NARELA vs. INCOME TAX OFFICER, WARD 61(1), CIVIC CENTRE

In the result, the appeal of the assessee is allowed

ITA 2292/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Jan 2026AY 2017-18

Bench: Shri M. Balaganesh & Shri Raj Kumar Chauhannaresh Kumar Morya, Vs. Income Tax Officer, Rajiv Colony, Narela, Ward-61(1), New Delhi Delhi (Appellant) (Respondent) Pan: Ahupm7348A

For Appellant: Shri H. S. Hooda, AdvFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 147Section 148Section 151Section 50CSection 50C(1)Section 56(2)(vii)Section 56(2)(x)

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA vs. SOUTH INDIA RESEARCH INSTITUTE PRIVATE LIMITED, VIJAYAWADA

ITA 243/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam19 Dec 2025AY 2016-17

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.243/Viz/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Assistant Commissioner Of Vs. South India Research Income Tax, Institute Private Limited, Circle-1(1), Vijayawada. Vijayawada. Pan: Aadcs1247F (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri C. Subrahmanyam, Ca राज" व "ारा/Revenue By: Shri Badicala Yadagiri, Cit-Dr सुनवाई की तारीख/Date Of 29/10/2025 Hearing: घोषणा की तारीख/Date Of 19/12/2025 Pronouncement:

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 143(3)

DEPUTY COMMISSIONER OF INCOME TAX, BENGALURU vs. FLIPKART INDIA PVT LTD, BENGALURU

In the result, both the appeals filed by the Revenue are dismissed

ITA 1395/BANG/2025[2021-22]Status: DisposedITAT Bangalore04 Dec 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate
Section 143(3)Section 37

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), BENGALURU vs. FLIPKART INDIA PVT LTD, BENGALURU

In the result, both the appeals filed by the Revenue are dismissed

ITA 1394/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate
Section 143(3)Section 37

SIGMA PARADISE,GHAZIABAD vs. DCIT, WARD 2(2)(1), GHAZIABAD

The appeal is allowed

ITA 823/DEL/2024[2013-14]Status: DisposedITAT Delhi26 Nov 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year: 2013-14 Sigma Paradise, Vs Dcit, Km-78, Kavi Nagar, Ward 2(2)(1), Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. Pan:Aazfs9643L (Appellants) (Respondents) Assessee By : Shri Rajiv Khandelwal, Ca; & Shri Gagan R. Khandelwal & Shri Jaind Kumar Jaiswal, Advocates Revenue By : Shri Manish Gupta, Sr. Dr Date Of Hearing : 18.09.2025 Date Of Pronouncement : 26.11.2025

For Appellant: Shri Rajiv Khandelwal, CA; &For Respondent: Shri Manish Gupta, Sr. DR
Section 11Section 143(3)Section 147Section 148Section 4Section 50CSection 6

HARPALSINH PRUTHVISINH GOHIL,HARPALNIVAS vs. INCOME TAX OFFICER WARD 1(2)(5), RAJKOT

ITA 517/RJT/2025[2012-13]Status: DisposedITAT Rajkot22 Sept 2025AY 2012-13
For Appellant: Shri Dharesh Modi, Ld. ARFor Respondent: Shri Dheeraj Kumr Gupta, Ld. Sr-DR

BUSHRA SUHAIL SHAIKH ,MUMBAI vs. INCOME TAX OFFICER WARD -22(1)(6), MUMBAI

In the result, ground no. 1 is allowed for statistical purpose

ITA 3351/MUM/2025[2018-19]Status: DisposedITAT Mumbai18 Aug 2025AY 2018-19

Bench: Shri Pawan Singh, Hon’Blebushra Suhail Shaikh Ito, Ward-22(1)(6), Mumbai Flat No. 301, Cadel Queen, A- Piramal Chambers, Lalbaug, Wing, S.V.S. Marg, Cadel Road, Vs Mumbai – 400012. Mahim West, Mumbai-400016. [Pan: Dsjps1674C] (Appellant) (Respondent ) Assessee Represented By : Shri Vimal Punmiya, Ca Shri Surendra Mohan, Sr. Dr Department Represented By : Date Of Institution : 13.05.2025 Date Of Conclusion Of Hearing : 21.07.2025 Date Of Pronouncement Of Order : 18.08.2025

Section 254(1)Section 271ASection 50C(1)Section 56(2)(x)Section 68

SHRI L. UTHAYAKUMAR,CHENNAI vs. ITO, WARD-4(4), CHENNAI

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

ITA 1288/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Aug 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1288/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Shri L. Uthayakumar, Vs. The Income Tax Officer, No. 2B, 2Nd Street Extn, Jainagar, Ward 4(4), Arumbakkam, Chennai 600 106. Chennai. [Pan:Aaapu7318P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A. ""थ" की ओर से/Respondent By : Ms. V. Supraja, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 17.07.2025 घोषणा की तारीख /Date Of Pronouncement : 14.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.06.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals)18, Chennai For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 247 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri Y. Sridhar, F.C.AFor Respondent: Ms. V. Supraja, Addl.CIT
Section 148Section 56(2)(vii)

SUBHADRA TANAJI CHAVAN,SATARA vs. INCOME TAX OFFICER WARD 2, SATARA

In the result, the appeal of the assessee is allowed

ITA 1389/PUN/2025[2021-22]Status: DisposedITAT Pune29 Jul 2025AY 2021-22

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1389/Pun/2025 िनधा"रण वष" / Assessment Year: 2021-22 Subhadra Tanaji Chavan, V The Income Tax Officer, Plot No.31, Suparna Niwas S Ward-2, Satara. Pawar Colony, Shahupuri, Satara – 415002. Maharashtra. Pan: Bgspc7420D Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Shri Akhilesh Srivastva–Addl.Cit(Dr) Date Of Hearing 10/07/2025 Date Of Pronouncement 29/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2021-22Dated 30.03.2025, Emanating From Order U/S.143(1)Of The Income Tax Act, 1961, Dated 28.12.2022. The Assessee Has Raised Following Grounds Of Appeal :

Section 143(1)Section 250Section 500Section 50CSection 50C(1)

M/S OM SHRINIWAS DEVELOPERS,PUNE vs. ITO WARED-6(3), PUNE, PUNE

In the result, appeal of the assessee is partly allowed

ITA 1345/PUN/2025[2016-17]Status: DisposedITAT Pune24 Jul 2025AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1345/Pun/2025 िनधा"रण वष" / Assessment Year: 2016-17 M/S.Om Shriniwas Developers, V The Income Tax Officer, Off No.2 & 3, Vastusadan S Ward-6(3), Pune. Bldg, 743, Guruwar Peth, Pune – 411042. Maharashtra. Pan: Aabfo7491G Appellant/ Assessee Respondent / Revenue Assessee By Shri Bhuvanesh Kankani – Ar Revenue By Smt. N C Shilpa – Addl.Cit(Dr) Date Of Hearing 01/07/2025 Date Of Pronouncement 24/07/2025

Section 144Section 147Section 148Section 148ASection 149(1)(b)Section 151Section 250Section 43C

DINAR UMESHKUMAR MORE,MALEGAON vs. ITO WARD 1, MALEGAON

In the result, appeal of the assessee is allowed

ITA 2125/PUN/2024[2011-12]Status: DisposedITAT Pune14 Jul 2025AY 2011-12

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Sanket M JoshiFor Respondent: Shri Ramnath P Murkunde
Section 143(3)Section 250Section 271(1)(c)Section 275

MAHENDRA PURUSHOTTAM NAIK GAUNEKAR,PANAJI vs. INCOME TAX OFFICER, PANAJI

Accordingly. The ground thus stands allowed

ITA 12/PAN/2024[2016-17]Status: DisposedITAT Panaji01 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshali

For Appellant: Mr Rahul Sarda [‘Ld. AR’]For Respondent: Mr Capt. Pradeep Arya [‘Ld. DR’]
Section 143(2)Section 147Section 148Section 250Section 253(1)Section 50CSection 50C(1)

DCIT, CIRCLE - 19(1), NEW DELHI vs. RAPID ENGINEERING COMPANY PVT. LTD., NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 3522/DEL/2024[2020-21]Status: DisposedITAT Delhi25 Jun 2025AY 2020-21

Bench: Ms. Madhumita Roy & Shri Naveen Chandrathe Dy. C.I.T Vs. Rapid Engineering Co. Pvt Ltd Circle – 19(1) 111-112, Dsidc Sheds Delhi Okhla Phase – 1, New Delhi

For Appellant: Shri Sumit Bansal, CAFor Respondent: Ms. Harpreet Kaur Hansra Sr. DR
Section 143(3)Section 50(1)Section 50C(1)Section 56(2)(x)

NARAYANBHAI MANJIBHAI BODRIYA,MUMBAI vs. INCOME TAX OFFICER, 41(3)(3), MUMBAI

In the result, appeal of the assessee is allowed

ITA 4699/MUM/2023[2014-15]Status: DisposedITAT Mumbai30 May 2025AY 2014-15

Bench: Ms Kavitha Rajagopal & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri K.A. Vaidyalingan, ARFor Respondent: Shri Ram Krishn Kedia, Sr. DR
Section 133ASection 143(3)Section 50CSection 56Section 69

SAKET MURARKA,SITAPUR vs. INCOME TAX OFFICER, SITAPUR

In the result, the appeal of the assessee stands dismissed

ITA 2/LKW/2025[2012-13]Status: DisposedITAT Lucknow20 Mar 2025AY 2012-13

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2012-13 Saket Murarka V. The Income Tax Officer Prop. M/S Murarka Brothers Sitapur Jail Road Sitapur Tan/Pan:Aaypm4558P (Appellant) (Respondent) Appellant By: None Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 18 03 2025 Date Of Pronouncement: 20 03 2025 O R D E R

For Appellant: NoneFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 142(1)Section 143(3)Section 147Section 148Section 271(1)(c)Section 50C(1)

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