Section 50C of the Income Tax Act

Income-tax Act, 2025: s.78

Section 50C of the Income-tax Act, 1961 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 is CIT v. Alom Extrusions Ltd. (319 ITR 306), cited in 1,344 of the 3,223 judgments on BharatTax that turn on this section.

Leading authorities on Section 50C

CIT v. Alom Extrusions Ltd.
319 ITR 306 · 2009 · Supreme Court
1,344
citing judgments

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

CIT v. Chettinad Logistics (P) Ltd.
80 Taxmann.com 221 · 2017 · High Court
444
citing judgments

Section 14A cannot be invoked to disallow expenditure if the assessee has not earned any exempt income in the relevant assessment year. The Explanation to Section 14A is prospective in nature.

Allied Motors (P) Ltd. v. CIT
224 ITR 677 · 1997 · Supreme Court
398
citing judgments

Amendments to the Income-tax Act that are curative, clarificatory, or beneficial in nature apply retrospectively from the date the original statutory provision was introduced, even if not explicitly stated.

CIT v. Vatika Township (P.) Ltd.
49 Taxmann.com 249 · 2014 · Supreme Court
294
citing judgments

Legislation is ordinarily presumed not to have retrospective operation, especially for taxing statutes unless explicitly stated or when intended to remove hardship for the assessee. The decision clarifies the principles for determining whether an amendment to a taxing statute applies prospectively or retrospectively, distinguishing between clarificatory and substantive amendments.

CIT v. Paul Brothers
216 ITR 548 · 1995 · High Court
164
citing judgments

Once a claim for deduction under section 80-IA or 80-IB is allowed in the initial assessment year and is not subsequently withdrawn, the revenue is estopped from denying the deduction for subsequent years on the same grounds.

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.

Kapurchand Shrimal v. CIT
131 ITR 451 · 1981 · Supreme Court
143
citing judgments

Appellate authorities in income-tax proceedings have the jurisdiction and duty to correct all errors of lower authorities. They must remit matters for proper or fresh adjudication and issue appropriate directions to ensure substantial justice, unless expressly forbidden by statute.

Nirma Industries Ltd. v. DCIT
283 ITR 402 · 2006 · High Court
136
citing judgments

Interest received on delayed payments for sales is considered part of the sale proceeds and is eligible for deduction under Section 80-IA as business income.

Rajeev Kumar Agarwal v. ACIT
149 ITD 363 · 2014 · ITAT
104
citing judgments

Curative amendments, such as a proviso to Section 40(a)(ia) introduced to remove undue hardship, apply retrospectively even without specific legislative declaration, rectifying shortcomings and obviating unintended difficulties.

Ltd. v. DCIT
76 Taxmann.com 268 · 2016 · High Court
101
citing judgments

Where the Assessing Officer performs an elaborate analysis to determine disallowance under Section 14A, the mere absence of a specific record of dissatisfaction with the assessee's calculation does not nullify the disallowance, provided the statutory steps are followed.

Judgments on Section 50C

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 83/AGR/2021[2013-14]Status: DisposedITAT Agra28 Mar 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 82/AGR/2021[2012-13]Status: DisposedITAT Agra28 Mar 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax, Circle 1 Gwalior

The appeal stand partly allowed

ITA 81/AGR/2021[2011-12]Status: DisposedITAT Agra28 Mar 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

Rasilaben Bharat Parmar, Jamnagar vs. The Income Tax Officer, Ward-2(1), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 923/RJT/2024[2015-16]Status: DisposedITAT Rajkot21 Mar 2025AY 2015-16

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.923/Rjt/2024 िनधा"रणवष"/ Assessment Year: 2015-16 Rasilaben Bharat Parmar The Ito, Ward-2(1) बनाम Block No.1252, Narayannagar Jamnagar. Opp: Gulabnagar Vs. Jamnagar. Pan : Ckvpp 5590 F (अपीलाथ"/Appellant) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sagar Shah, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr-Dr सुनवाई क" तारीख /Date Of Hearing : 28/01/2025 घोषणा क" तारीख /Date Of Pronouncement : 21/03/2025 Order Per Dr. Arjun Lal Sainicaptioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2015-16, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi[In Short ‘Ld.Cit(A)/Nfac’], Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 08.11.2024, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer U/S 143(3) Of The Income Tax Act, 1961, Vide Order Dated 01.03.2022. 2. The Ground Of Appeal Raised By The Assessee In This Appeal, Pertains To Addition Of Rs. 7,60,800/-, Made By The Assessing Officer & Confirmed By The Ld. Cit(A), On Account Of Long-Term Capital Gain.

For Appellant: Shri Sagar Shah, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 50C