Section 50C(2) of the Income Tax Act

Income-tax Act, 2025: s.78

Section 50C(2) 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(2) is Sunil Kumar Agarwal v. CIT (372 ITR 83), cited in 159 of the 293 judgments on BharatTax that turn on this section.

Leading authorities on Section 50C(2)

Sunil Kumar Agarwal v. CIT
372 ITR 83 · 2015 · High Court
159
citing judgments

The Assessing Officer is duty-bound to refer the valuation of property to the Departmental Valuation Officer under Section 50C(2) when an assessee disputes the stamp duty valuation or if there is a discrepancy between the actual sale consideration and the guideline value. This reference is mandatory, even if not explicitly requested by the assessee, to ensure a realistic fair market value and avoid injustice.

Muthuraja v. CIT
369 ITR 483 · 2014 · High Court
9
citing judgments
2018) 11 SCC 508, Satya Jain (Dead) Through L.Rs. and Ors. v. Anis Ahmed Rushdie (Dead)
4 SCC 147 · 1976 · Reported
8
citing judgments
(i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends v. CIT
56 Taxmann.com 282 · 2015 · High Court
8
citing judgments

Judgments on Section 50C(2)

Late Smt.Sushila Shah Rep by Nikhil Nandan C. Shah, Hyderabad vs. Income Tax Officer, Ward-5(3), Hyderabad

Appeal is treated as allowed for statistical purposes in above terms

ITA 527/HYD/2018[2007-08]Status: DisposedITAT Hyderabad19 Feb 2021AY 2007-08

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Smt. S.Sandhya, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 144Section 50CSection 50C(2)

Gangani Hari Krishna, Ranga Reddy vs. Income Tax Officer, Ward-8(2), Hyderabad

Appeals are treated as allowed for statistical purposes in above terms

ITA 1054/HYD/2019[2009-10]Status: DisposedITAT Hyderabad04 Feb 2021AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri Mohd. Afzal, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 50Section 50CSection 50C(2)

Hari Babu Gangani, Ranga Reddy vs. Income Tax Officer, Ward-8(2), Hyderabad

Appeals are treated as allowed for statistical purposes in above terms

ITA 1053/HYD/2019[2009-10]Status: DisposedITAT Hyderabad04 Feb 2021AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri Mohd. Afzal, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 50Section 50CSection 50C(2)

Gangani Jaya Raj, Ranga Reddy vs. Income Tax Officer, Ward-8(2), Hyderabad

Appeals are treated as allowed for statistical purposes in above terms

ITA 1052/HYD/2019[2009-10]Status: DisposedITAT Hyderabad04 Feb 2021AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri Mohd. Afzal, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 50Section 50CSection 50C(2)

M Deepa Reddy, Hyderabad vs. ITO., Ward-6(3), Hyderabad

Appeal is allowed for statistical purposes in above terms

ITA 1706/HYD/2014[2008-09]Status: DisposedITAT Hyderabad28 Jan 2021AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri A. Srinivas, AdvFor Respondent: Sri Sunil Kumar Pandey, D.R
Section 143(3)Section 50CSection 50C(2)

Sri Satyanarayana Goud Malakpeta, Hyderabad vs. Income Tax Officer, Ward-4(3), Hyderabad

Appeal is treated as allowed for statistical purposes in above terms

ITA 2101/HYD/2017[2009-10]Status: DisposedITAT Hyderabad06 Jan 2021AY 2009-10

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: NONEFor Respondent: Shri Rohit Mujumdar, DR
Section 144Section 50CSection 50C(2)

Shri Mohd. Ilyas Ansari, Mumbai vs. Income Tax Officer 23(2)(3), Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 6174/MUM/2017[2014-15]Status: DisposedITAT Mumbai06 Nov 2020AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleshri Mohd. Ilyas Ansari V. Income Tax Officer - 23(2)(3) Room No. 22, 1St Floor Room No. 110 Building No. 41, Bootwala Manzil Matru Mandir, Tardev Road Navpada, Bandra(E) Mumbai – 400 007 Mumbai - 400051 Pan: Aexpa7459N (Appellant) (Respondent)

For Appellant: Shri Hariom TulsyanFor Respondent: Ms. Kavita P. Kaushik
Section 56(2)Section 56(2)(vii)Section 56(2)(viib)

Trimurty Colonizers and Builders Private Limited, Jaipur vs. ITO, Ward-6(2), Jaipur

In the result, the appeal of the assessee is disposed off in light of above directions

ITA 65/JPR/2020[2014-15]Status: DisposedITAT Jaipur23 Sept 2020AY 2014-15
For Appellant: Sh. Rohan Sogani (CA)For Respondent: Ms. Chanchal Meena (Addl. CIT)
Section 14ASection 43CSection 50C(2)

Sai Bhargavnath Infra, Pune vs. Deputy Commissioner of Income-Tax, Circle - 6, Pune

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

ITA 2417/PUN/2017[2014-15]Status: DisposedITAT Pune03 Sept 2020AY 2014-15

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri Suhas BoraFor Respondent: Shri Asif A. Karmali
Section 143(3)Section 43C

Shri Mohan Sharma, A-10, Sudershanpura Ind. Area, 22 Godam, Jaipur vs. DCIT Circle-6, Jaipur, Circle-6

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

ITA 727/JPR/2019[2015-16]Status: DisposedITAT Jaipur26 Aug 2020AY 2015-16

Bench: The Hearing.”

For Appellant: NoneFor Respondent: Ms Chanchal Meena (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 50C(2)Section 56(2)(vii)

Smt. Archana Chowdhury, West Bengal vs. DCIT, Circle-1, Ranchi

Appeal is allowed for statistical purposes in above terms

ITA 73/RAN/2019[2014-15]Status: DisposedITAT Ranchi15 Jul 2020AY 2014-15

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2014-15 Smt. Archana Chowdhury बनाम Dcit, Circle-1 4Th Floor, Central Flat No. 8, 7/1 Lal Babu V/S. Shair Road, Belrumath, Revenue Building, 5, Howrah, West Bengal-711 Main Road, Ranchi 202 Pin-834 001 [Pan No.Afcpc 8709 F] .. अपीलाथ" /Appellant ""यथ"/Respondent None अपीलाथ" क" ओर से/By Appellant Shri A.K. Mohanti, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 15-07-2020 सुनवाई क" तार"ख/Date Of Hearing 15 -07-2020 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Bench (Oral):- This Assessee’S Appeal For Assessment Year 2014-15 Arises Against The Commissioner Of Income Tax (Appeals)-Ranchi’S Order Dated 18.12.2018 Passed In Case No. Cit(A), Ranchi/10024/2017-18, Involving Proceedings U/S 143(3) The Income Tax Act, 1961; In Short ‘The Act’. Case Called Twice. None Appears At The Assessee’S Behest. It Is Accordingly Proceeded Ex Parte. The Case Is Now Taken Up For Adjudication On Merits. 2. With The Able Assistance Of Learned Senior Departmental Representative, We Notice At The Outset That The Cit(A)’S Lower Appellate Order Under Challenge Has Declined To Condone The Delay Of Eighty Days’ Delay In Filing Stated To Be

Section 143(3)Section 50C(2)Section 56(2)(vii)

Amit Kumar Sinha, Palamau vs. DCIT, Circle-3, Ranchi

Appeal is allowed for statistical purposes in above terms

ITA 150/RAN/2019[2014-15]Status: DisposedITAT Ranchi14 Jul 2020AY 2014-15

Bench: Shri S.S, Godara, Jm & Dr. A.L. Saini, Am Assessment Year:2014-15 बनाम Amit Kumar Sinha Dcit, Circle-3, Ranchi / Near Police Line, Shantipuri, V/S. Daltonganj, Palamau, Jharkhand-822101. Pan No.Bttps7121K अपीलाथ" /Appellant ""यथ" /Respondent ..

Section 271(1)(c)Section 50C(2)Section 56(2)(vii)

Mohan Prasad Gupta, Ranchi vs. ITO Ward-2(1), Ranchi

Appeal is allowed for statistical purposes

ITA 343/RAN/2018[2014-15]Status: DisposedITAT Ranchi14 Jul 2020AY 2014-15

Bench: Shri S.S, Godara, Jm & Dr. A.L. Saini, Am Assessment Year:2014-15 बनाम Mohan Prasad Gupta Ito, Ward-2(1), Ranchi / C/O D.P. Paul(Fca), 718/1, V/S. Nabin Mitra Road, Near Samsung Plaza, Burdwan Compound, Lalpur, Ranchi- 834001. Pan No.Acbpg4107H अपीलाथ" /Appellant ""यथ" /Respondent ..

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

Shri Bharath Kumar Hukamchand Rathi, Bangalore vs. Assistant Commissioner of Income Tax Circle-1(2)(1), Bangalore

In the result, the appeal filed by the assessee is

ITA 89/BANG/2018[2014-15]Status: DisposedITAT Bangalore29 Jun 2020AY 2014-15

Bench: Shri N.V. Vasudevanand Shri B.R. Baskaran, Accoutant Member Assessmentyear:2014-15

For Appellant: N O N EFor Respondent: Shri PriyadarshiMisra, D.R
Section 50CSection 50C(2)

Shri Prem Chand Jain, Bundi vs. Assistant Commissioner of Income Tax, Circle, Sawai Madhopur

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

ITA 98/JPR/2019[2014-15]Status: DisposedITAT Jaipur08 Jun 2020AY 2014-15
For Appellant: Shri C. L. Yadav (CA)For Respondent: Shri K. C. Gupta (JCIT)
Section 56Section 56(2)(vii)

Ms. Anubha Garg, Indore vs. ITO3(5), Indore

ITA 754/IND/2019[2014-15]Status: DisposedITAT Indore09 Mar 2020AY 2014-15

Bench: Shri Kul Bharatassessment Year: 2014-15

Section 143(2)Section 50C

Nafisa Abizar Banatwala, Mumbai vs. ITO-17(2)(4), Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 974/MUM/2019[2013-14]Status: DisposedITAT Mumbai04 Mar 2020AY 2013-14

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Ravindra PoojaryFor Respondent: Shri Saurabh Deshpande
Section 50CSection 50C(1)Section 50C(2)

Baneswar Tudu, Jamshedpur vs. ITO, Ward-1(3), Jamshedpur

Appeal is allowed for statistical purposes

ITA 381/RAN/2018[2012-13]Status: DisposedITAT Ranchi03 Mar 2020AY 2012-13

Bench: Shri S.S.Godarai.T.A No.381/Ran/2018 Assessment Year: 2013-14 Baneswar Tudu Vs. Ito, Wd-1(3), Br C/O Ca Nawal Kishore Mahato, Flat No.401, 4Th Floor, K C Apartment, 137, Ambagan Road, Sakchi, Jamshedpur, Pin-831001. Pan/Gir No. : Amvpt1904F (Appellant) .. (Respondent)

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

ITO, Ward-3(3)(3), Ahmedabad vs. Shri Mahendrabhai Shankarji Thakor, Ahmedabad

Appeal of the Revenue is dismissed

ITA 1175/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2014-15

Bench: Shri Amarjit Singh & Ms.Madhumita Roy

For Appellant: Shri Sakar Sharma, ARFor Respondent: Shri Laxam Singh Gurjar, Sr.DR
Section 143(3)Section 54B

Shri. Saleh Mohd. Salim, Bengaluru vs. Income Tax Officer, Ward- 1(2)(1), Bengaluru

ITA 2139/BANG/2019[2010-11]Status: DisposedITAT Bangalore30 Jan 2020AY 2010-11

Bench: Shri Chandra Poojari

For Appellant: Sri.Sreehari Kutsa, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Council for DR
Section 143(3)Section 250Section 50C