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)

Vishal Navinchandra Shah, Jamnagar vs. Office of the Commissioner of Income Tax, Appeal, Bhubaneswar

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

ITA 482/RJT/2025[2013-14]Status: DisposedITAT Rajkot12 Feb 2026AY 2013-14

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Ankit Savla, Ld. ARFor Respondent: Shri Dheeraj Kumar Gupta, Ld. Sr. DR
Section 143(3)Section 50CSection 50C(2)

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)

Devyani Deepak Rawtal, Nagpur vs. ITO(It&Tp) Bhopal, Bhopal

Appeal is allowed for statistical purposes

ITA 129/IND/2025[2016-2017]Status: DisposedITAT Indore03 Feb 2026AY 2016-2017

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 144C(1)Section 144C(2)Section 144C(5)Section 147Section 148Section 148ASection 50CSection 56(2)(vii)

Zahida Bano Mohammad Yusuf Shaikh, Mumbai vs. Income Tax Officer, Ward 41(4)(4), Mumbai

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

ITA 8244/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Jan 2026AY 2017-18

Bench: Shri Sandeep Singh Karhailshri Girish Agrawalzahida Bano Mohammad Yusuf Shaikh A/10 Jai Hind Society, Asalpha Gahtkopar Link, Ro Mohili Village Sakinaka, Mumbai - 400072 ............... Appellant Pan: Buups3134C V/S Income Tax Officer, Ward-41(4)(4), Aayakar Bhavan, M.K. Road, ……………… Respondent Mumbai – 400020

For Appellant: Ms. Shama Mohd. Ismail Patel, CAFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 144BSection 147Section 148Section 250Section 56(2)(vii)

Mrs Geeta Narendra Gandhi, Mumbai vs. ITO 19(1)(1), Mumbai

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

ITA 7244/MUM/2025[2019-20]Status: DisposedITAT Mumbai28 Jan 2026AY 2019-20

Bench: Smt. Beena Pillai () Assessment Year: 2019-20 Mrs. Geeta Narendra Vs. Ito Ward 19(1)(1), Gandhi Mumbai 601B, Shanti Appartment, Piramal Chambers, 98 Walkeshar Road, Mumbai 400012 Malabar Hill, Mumbai 400006 Pan:Aaepg9635K (Appellant) (Respondent)

Section 143(1)Section 143(1)(a)Section 250Section 50CSection 50C(1)Section 50C(2)

Sanjana Gupta, Jhansi vs. ITO-Ward-2(3)(1) Jhansi, Jhansi

In the result, appeal of the assessee is allowed

ITA 433/AGR/2025[2014-2015]Status: DisposedITAT Agra21 Jan 2026AY 2014-2015

Bench: Shri M. Balaganeshsanjana Gupta, Vs. Ito, 130, Gudri Bazar, Jhansi Ward-2(3)(1), Jhansi (Appellant) (Respondent) Pan: Awbpg1536E Assessee By : Smt Prathna Jalan, Ca Revenue By: Shri Anil Kumar, Sr. Dr Date Of Hearing 19/01/2026 Date Of Pronouncement 21/01/2026 O R D E R

For Appellant: Smt Prathna Jalan, CAFor Respondent: Shri Anil Kumar, Sr. DR
Section 143(3)Section 254Section 50C(2)

Sitaram Sultania, Patna vs. DCIT/ACIT, Cir-6, Patna

Appeal of the assessee is partly allowed

ITA 11/PAT/2025[2010-11]Status: DisposedITAT Patna06 Jan 2026AY 2010-11

Bench: SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI RAJESH KUMAR (Accountant Member)

Section 147Section 148Section 250Section 50CSection 50C(2)

Shri Shah Afroze Hossain, Bhagalpur vs. Dy. CIT, Cent, Cir-2, Patna

In the result, the appeal of the assessee is partly allowed in terms indicated above

ITA 711/PAT/2024[2022-23]Status: DisposedITAT Patna30 Dec 2025AY 2022-23

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.711/Pat/2024 Assessment Year: 2022-23 Shri Shah Afroze Hossain.….…………………....…………………....Appellant 12, Shahganjhi, Habibpur, Bhagalpur, Bihar-812006. [Pan: Aapph1112D] Vs. Dcit, Central Circle-2, Patna..………....…..………………….…..... Respondent Appearances By: Shri Manish Rastogi, Adv., Appeared On Behalf Of The Appellant. Md. Shadab Ahmed, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 14, 2025 Date Of Pronouncing The Order : December 30, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Cit(A), Patna-3 (Hereinafter Referred To As “Ld. Cit(A)”) Dated 22.10.2024 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Assessment Year 2022–23 Declaring A Total Income Of ₹75,56,770, Comprising The Income From Business Of ₹6,54,569, Long- Term Capital Gains: ₹49,60,293 & Income From Other Sources Of ₹19,35,912. A Search & Seizure Operation Under Section 132 Of The Act Was Carried Out On 29.12.2022 At The Residential & Business Premises Of The Assessee Pursuant To A Warrant Of Authorisation Issued By The Director Of Investigation, Patna. During The Course Of The Search

Section 132Section 142(1)Section 143(2)Section 250Section 50CSection 50C(2)

Dharam Vir Singh, Ghaziabad vs. ITO Ward 2(1)(2), Ghaziabad

Appeal is allowed for statistical purposes

ITA 7679/DEL/2025[2017-18]Status: DisposedITAT Delhi23 Dec 2025AY 2017-18

Bench: Sh. Satbeer Singh Godaraita No. 7679/Del/2025 : Asstt. Year: 2017-18 Dharam Vir Singh, Vs Income Tax Officer, Ch. No. 206-207, Ansal Satyam, Ward-2(1)(2), Rdc, Rajnagar, Ghaziabad-201002 Ghaziabad-201001 (Appellant) (Respondent) Pan No. Bgnps6913C Assessee By: Sh. Govind Aggarwal, Ca Revenue By : Sh. Amit Shukla, Sr. Dr Date Of Hearing: 23.12.2025 Date Of Pronouncement: 23.12.2025 Order This Assessee’S Appeal For Assessment Year 2017-18 Arises Against The Addl./Jcit(A)-1, Delhi’S Din & Order No. Itba/Apl/S/250/2025-26/1081763232(1) Dated 15.10.2025, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Govind Aggarwal, CAFor Respondent: Sh. Amit Shukla, Sr. DR
Section 143(3)Section 50CSection 50C(2)

Blupex Vinimoy Pvt. Ltd., North Twenty Four Parganas vs. I.T.O., Ward - 14(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2274/KOL/2025[2020-2021]Status: DisposedITAT Kolkata09 Dec 2025AY 2020-2021

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2274/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2020-2021) Blupex Vinimoy Private Ltd. Vs Ito, Ward-14(1), Kolkata The Terminus, Room No.415, 4Th Floor, 32 Marg, Bg-12, Aa-1B, North 24 Parganas, New Town, West Bengal-56 Pan No. :Aabcb 0157 F (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By Shri Deep Agarwal, Ar रधजस्व की ओर से /Revenue By : Shri Dheeraj, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 09/12/2025 घोषणा की तारीख/Date Of Pronouncement : 09/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 11.09.2025 For The Assessment Year 2020-21, Confirming The Penalty Levied U/S.270A Of The Act 2. It Was Submitted By The Ld.Ar That The Appeal Is A Penalty Appeal & The Quantum Matter Is Pending Before The Ld.Cit(A). It Was Also The Submission That The Main Issue For Levy Of Penalty Was A Valuation Report Which Had Not Received By The Assessing Officer When The Assessment Order Was Passed. It Was The Submission That Even Till Date The Valuation Report Has Not Been Received Nor Has Been Provided Too The Assessee. It Was The Submission In Page 2 Of The Order The Ld. Cit(A) Has Categorically Condoned The Delay, However, In Para 5.7 Of His Order, He Has Dismissed

For Respondent: Shri Dheeraj, Sr.DR
Section 270ASection 50CSection 50C(2)

Rajni Arvind Birla, Ahmedabad vs. The ITO, Ward-3(1)(1), Ahmedabad

The appeal of the assessee is allowed

ITA 930/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Nov 2025AY 2018-19

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Ms. Shrunjal Shah, A.R
Section 143(2)Section 143(3)Section 144BSection 153Section 154Section 50CSection 50C(1)Section 50C(2)

Dinesh Sunderrao Ghosalkar, Mumbai vs. ITO Ward 7(3) (1), Mumbai

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

ITA 4770/MUM/2025[2018-19]Status: DisposedITAT Mumbai28 Nov 2025AY 2018-19

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

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

Islami Academy Trust, Delhi vs. ITO Ward Exemption 1(2), Delhi

Appeal is allowed for statistical purposes

ITA 6675/DEL/2025[2018-19]Status: DisposedITAT Delhi28 Nov 2025AY 2018-19

Bench: Shri Satbeer Singh Godaraassessment Year: 2018-19

Section 143(3)Section 50C(2)

Gattula Lakshmi Madhavi, Visakhapatnam vs. Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 384/VIZ/2025[2015-16]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2015-16

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.384/Viz/2025 (िनधा"रण वष"/Assessment Year:2015-16) Gattula Lakshmi Madhavi Vs. Assistant Commissioner Visakhapatnam. Of Income Tax, Central Circle-1, Pan: Agfpg8929H Visakhapatnam. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Gvn Hari, Advocate (Hybrid Hearing) राज" व "ारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 15/10/2025 घोषणा की तारीख/Date Of 26/11/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 28/02/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 144 R.W.S 147 Of The Income-Tax Act, 1961 (For Short, “Act”), Dated 16/03/2022 For The Assessment Year 2015-16. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us:

For Appellant: Shri GVN Hari, AdvocateFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133ASection 142(1)Section 144Section 148Section 56(2)Section 56(2)(vii)

Rupal Devang Naik, Na vs. Arivs.ITO, Ward-4, Navsari

In the result, the appeal of the assessee is treated as allowed for statistical

ITA 1058/SRT/2024[2012-13]Status: DisposedITAT Surat20 Nov 2025AY 2012-13

Bench: Shri Dinesh Mohan Sinha & Shri Buayananda Prusethaie Vardiet F./Ita No.1058/Srt/2024 Assessment Year: (2012-13)

Section 142(1)Section 144Section 147Section 148Section 250Section 48Section 50C

Niravkumar Desai, Surat vs. ITO, Ward 2(3)(1), Surat

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

ITA 549/SRT/2025[2012-13]Status: DisposedITAT Surat14 Nov 2025AY 2012-13

Bench: The Assessing Officer. Therefore The Ld. A.O. Added Entire Amount Of Rs.94,08,163/- As The Income Of The Assessee.

Section 142(1)Section 144Section 148Section 50C(2)

Ishwarbhai Gordhanbhai Prajapati, Ahmedabad vs. Income Tax Office Ward 3(3)(5) Ahmedabad, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1344/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad04 Nov 2025AY 2018-19
For Appellant: Shri Sulabh Padshah, ARFor Respondent: Shri C Dharani Nath, Sr.DR
Section 250Section 50CSection 50C(2)Section 56(2)(x)

Bhupendrabhai Bhikhabhai Patel, Anand vs. The ITO, Ward-3, Anand

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

ITA 1005/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad15 Oct 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri S. N. Divatia & Shri Samir Vora, ARsFor Respondent: Shri Suresh Chand Meena, Sr. DR
Section 142(1)Section 147Section 148Section 50C

Sh. Rajesh Narendrabhai Patel, Vadodara vs. Income Tax Officer, Ward 1(2)(2), Vadodara

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

ITA 1592/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad09 Oct 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2012-13 Shri Rajesh Narendrabhai Patel Ito, Ward-1(2)(2) Baroda Bolt & Engineering Works Vadodara. Opp: Lalbaug Atitigruh Pratapnagar Vadodara Pan : Acqpp 6089 C (Applicant) (Responent) Assessee By : None : Shri B.P. Srivastava, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 06/10/2025 घोषणा क" तारीख /Date Of Pronouncement: 09/10/2025 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: None
Section 143(3)Section 147Section 148Section 50C(2)Section 54Section 80C

Next Estate & Projects Private Limited, Mumbai vs. DCIT, Central Circle 5(1), Mumbai

In the result, the appeal filed by the assessee is hereby partly allowed for statistical purpose

ITA 460/MUM/2024[2014-15]Status: DisposedITAT Mumbai24 Sept 2025AY 2014-15

Bench: SHRI VIKRAM SINGH YADAV (Accountant Member), MS. KAVITHA RAJAGOPAL (Judicial Member)

For Appellant: Shri K. Gopal, Adv. Shri OmFor Respondent: Shri Leyaqat Ali Aafaqui, SR DR
Section 133(6)Section 143(3)Section 250Section 43C