Section 50C(1) of the Income Tax Act

Income-tax Act, 2025: s.78

Section 50C(1) falls under section 50C of the Income-tax Act, 1961, which corresponds to section 78 (Special provision for full value of consideration in certain cases) of the Income-tax Act, 2025.

Read section 78 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 50C(1) is Whirlpool of India Ltd. v. CIT, New Delhi (245 ITR 3), cited in 8 of the 73 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)

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)

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

Gaurabh Saraogi, L/H of Mahendra Kumar Saraogi, Kolkata vs. DCIT, Circle - 23(1), Hooghly

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

ITSSA 21/KOL/2025[2012-13]Status: DisposedITAT Kolkata30 Jun 2025AY 2012-13

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. No. 21/Kol/2025 Assessment Year: 2012-13 Gaurabh Saraogi, L/H Of Mahendra Vs. Dcit, Circle- 23 (1), Hooghly Kumar Saraogi

Section 139Section 143(2)Section 153ASection 271(1)Section 50C(1)

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)

Savita Gupta, Etah vs. Income Tax Officer-4(3)(1), Etah

Appeal is allowed in above terms

ITA 327/AGR/2024[2013-14]Status: HeardITAT Agra05 Feb 2025AY 2013-14

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 147Section 50C

Mr. Ramlal G. Suthar, Mumbai vs. Income Tax Officer Ward, (2)(3), Mumbai

In the result, the appeal in ITA No

ITA 3224/MUM/2024[2017-18]Status: DisposedITAT Mumbai27 Jan 2025AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankarmr. Ramlal G Suthar Vs Ito, Ward 10(2)(3), Mumbai Room No.212, 2Nd Floor, Aayakar A/704, Riddhi Siddhi Complex Near S.T. Stand, M.G. Road, Bhavan, M.K. Road, Mumbai-400 Sukarwadi, Borivali (E), 020 Mumbai-400 066 Pan :Afvpm2258J Appellant Respondent

For Appellant: Shri Hitesh JainFor Respondent: Shri Balasaheb Nagve (SR DR)
Section 144BSection 147Section 148Section 148ASection 151Section 250Section 50C(1)Section 56(2)Section 56(2)(vii)

Vijay Krishna Bhandari, Bilaspur vs. Income Tax Officer, Ward-1(1), Bilaspur

In the result, the appeal filed by the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 526/RPR/2024[2016-17]Status: DisposedITAT Raipur08 Jan 2025AY 2016-17

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.526/Rpr/2024 "नधा"रण वष"/Assessment Year : 2016-17 Vijay Krishna Bhandari Mata Chowra Old Sarkanda, Bilaspur (C.G)-495 001 Pan: Akxpb0382P .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 144Section 147Section 148Section 250Section 45Section 45(1)Section 50C(1)Section 50C(2)

Ranvijay Haldhar Singh, Mumbai vs. National Faceless Appealate Centre, New Delhi

In the result, appeal filed by the assessee stands allowed

ITA 5430/MUM/2024[2017-2018]Status: DisposedITAT Mumbai31 Dec 2024AY 2017-2018

Bench: Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Mr. Tejas Sodha, Ld. A.RFor Respondent: Ms. Kavitha Kaushik, Ld. Sr. D.R
Section 139(4)Section 143(1)Section 148Section 50CSection 50C(1)Section 56(2)

Ram Mangli Jassi, Delhi vs. Income Tax Officer, Assessment Unit, Income Tax Department

In the result, appeal of the assessee is allowed for statistical purpose

ITA 2277/DEL/2024[2017-18]Status: DisposedITAT Delhi14 Oct 2024AY 2017-18

Bench: Shri Vikas Awasthyआअसं.2277/िद"ी/2024 (िन.व. 2017-18) Ram Mangli Jassi, 80/301, Sector I, Gole Market, R.K Ashram Marg, Diz Area, Delhi 110001 ...... अपीलाथ"/Appellant Pan: Apbpj-2828-P

For Appellant: Shri Vishal Mishra, Chartered AccountantFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 50CSection 50C(1)Section 56(2)(vii)

Farhana Mushtaq Begum, Mumbai vs. Income Tax Officer Ward 30(1)(3), Mumbai

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

ITA 2720/MUM/2024[2013-14]Status: DisposedITAT Mumbai26 Jul 2024AY 2013-14

Bench: Shri Pavan Kumar Gadale & Smt Renu Jauhrifarhana Mushtaq Vs. Ito, Ward – 30(1)(3) C-13, 5Th Floor, Begum Pratyakshar Bhavan, Plot No. 373, Poonam Bandra (E), Mumbai. Nagar, Mahakali Caves Road, Andheri (E), Mumbai – 400 093. Pan/Gir No. Aubpb4014C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant By Mr. Mohammed Shahab Khan, Adv Respondent By Ms.Jancy Elizabeth Rani. Sr.Dr सुनवाई की तारीख/Date Of Hearing 25.07.2024 घोषणा की तारीख/Date Of Pronouncement 26.07.2024 Order Per Renu Jauhri, Am: “ The Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals)-55, Mumbai (In Short “Cit(A)”) Passed U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”). The Assessee Has Raised The Following Grounds Of Appeal: The Hon'Ble Commissioner Of Income Tax (Appeals) 55, Mumbai Seriously Erred In Law & On The Facts & In The Circumstances Of The Case, In Confirming The Impugned

Section 143(3)Section 50CSection 50C(1)Section 50C(2)Section 50C(3)

Mahesh Ramkrishna Bhingare, Vivekanand Nagar, Nagpur vs. Joint Commissioner of Income-Tax Or Income-Tax Officer, Ward -1 Range-1, Nagpur, Saraf Chamber, Income Tax Office, Saraf Chambers, Sadar

Appeal is allowed in above terms

ITA 224/NAG/2023[AY 2014-15]Status: DisposedITAT Nagpur08 May 2024

Bench: Shri Satbeer Singh Godara

For Appellant: Shri Akshay Duragkar, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 143(3)Section 50C(1)Section 56(2)(vii)

Penupetruni Chinna Rao, Chennai vs. ITO, International Taxation, Ward-1(1), Chennai

In the result, the appeal stand partly allowed

ITA 401/CHNY/2022[2016-17]Status: DisposedITAT Chennai25 Apr 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.401/Chny/2022 (िनधा*रण वष* / Assessment Year: 2016-17) Mr. Penupatruni Chinna Rao Ito बनाम 8, Pughs Road, Sundaram Salai, International Taxation, / Vs. R.A. Puram, Chennai-600 028. Ward-1(1), Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aecpc-1481-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. N.V. Lakshmi (Advocate) - Ld. Ar " थ"कीओरसे/Respondent By : Shri D. Hema Bhupal (Jcit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 04-03-2024 घोषणाकीतारीख /Date Of Pronouncement : 25-04-2024 आदेश / O R D E R

For Appellant: Ms. N.V. Lakshmi (Advocate) - Ld. ARFor Respondent: Shri D. Hema Bhupal (JCIT)- Ld. Sr. DR
Section 143(3)Section 2(47)(v)Section 50C(1)Section 54Section 54B

Amal Mukherjee, Kolkata vs. ACIT, Cir-1, Durgapur.

In the result, appeal of the assessee is allowed

ITA 1215/KOL/2023[2015-16]Status: DisposedITAT Kolkata21 Feb 2024AY 2015-16

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Vinod Kr. Jain, FCAFor Respondent: Shri Anindya Kumar Bandopadhyay, Addl. CIT
Section 143(3)Section 2Section 50C(1)Section 56(2)(vii)

Global Shoes and Accessoris Manufacturing Co., New Delhi vs. DCIT, Circle 48(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2251/DEL/2023[2015-16]Status: DisposedITAT Delhi16 Feb 2024AY 2015-16

Bench: Shri Amit Shukla & Shri M. Balaganeshglobal Shoes & Accessories Vs. Dcit, Manufacturing Co., Circle-48(1), C/O. Prakash K Prakash, 6H, New Delhi Hansalaya Building, Barakhamba Road, Cannaught Place, New Delhi (Appellant) (Respondent) Pan: Aaifg4169N Assessee By : Shri Ruchesh Sinha, Adv Revenue By: Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing 13/02/2024 Date Of Pronouncement 16/02/2024

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Vivek Kumar
Section 143(3)Section 48Section 50CSection 50C(1)Section 50C(2)

Satyendra Kumar Dhawan, Kolkata vs. ITO, Ward-40(4), Kolkata.

ITA 800/KOL/2023[2012-13]Status: DisposedITAT Kolkata25 Jan 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawal

Section 148Section 50C(1)

Nisha Gupta, Kolkata vs. ITO, Kolkata

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

ITA 379/KOL/2023[2014-2015]Status: DisposedITAT Kolkata05 Jan 2024AY 2014-2015

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 50CSection 50C(1)Section 56Section 56(2)(vii)Section 56(2)(x)

Arun Kumar Aggarwal, New Delhi vs. ACIT, Circle-24(1), New Delhi

Appeal of the assessee is allowed for statistical purpose

ITA 3454/DEL/2019[2007-08]Status: DisposedITAT Delhi26 Oct 2023AY 2007-08

Bench: Sh. N. K. Billaiya & Sh. Kul Bharatassessment Year: 2007-08 Arun Kumar Aggarwal Acit Circle – 24 (1) B-1/74, Safdarjung Enclave, Vs New Delhi New Delhi-110029 Pan No.Aaepa1259K (Appellant) (Respondent)

Section 143Section 154Section 2(14)Section 263Section 50C(1)Section 50C(2)

Hitesh Jayesh Dhakan, Mumbai vs. Additional /Joint/Deputy/Assistaant Comm. of Income Tax/ITO/NFAC, Mumbai

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

ITA 1846/MUM/2023[2018-2019]Status: DisposedITAT Mumbai26 Sept 2023AY 2018-2019

Bench: Shri Amarjit Singhhitesh Jayesh Dhakan Vs. Ito, Nfac, New Delhi 202, Hill View, 110001 Padmanagar-1, Link Road, Shimpoli, Chikuwadi, Borivali (West), Mumbai – 400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Cljpd6491C Appellant .. Respondent

For Appellant: Ravikant PathakFor Respondent: Prakash Kishinchandani
Section 142ASection 143(3)Section 55ASection 56(2)

Macro Proprieties Private Limited, M 28 Income Tax Colony Tonk Road Jaipur vs. DCIT Central Circle 2, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 174/JPR/2023[2013-2014]Status: DisposedITAT Jaipur17 Jul 2023AY 2013-2014

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No.174 TO 177/JP/2023 fu/kZkj.ko"kZ@AssessmentYear : 2013-14 TO 2016-17 M/s. Macro Properties Pvt. Ltd.M-28, Income Tax Colony, Tonk Road Jaipur cuke Vs. The DCIT Central Circle-2 LIC Building, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCM 3633 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri C.M. Agarwal, CA jktLo dh vksjls@Revenue by: Shri JameshKurian, CI

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri JameshKurian, CIT
Section 153CSection 50C(1)Section 69

Axia Infoserve LLP, Mumbai vs. National E-Assessment Centre, Delhi

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

ITA 3142/MUM/2022[2018-19]Status: DisposedITAT Mumbai02 May 2023AY 2018-19

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleaxia Infoserve Llp V. Additional/Joint/Dy/Acit 16Th Floor, Tower 2A National E-Assessment Centre One Indiabulls Centre Delhi Senapati Bapat Road, Elphinstone Road Mumbai- 400013 Pan: Abifa7158G (Appellant) (Respondent) Assessee Represented By : Shri Nitesh Joshi Department Represented By : Shri Minal Kamble

Section 142(1)Section 143(1)Section 143(2)Section 56(2)(x)