Section 54(2) of the Income Tax Act

Income-tax Act, 2025: s.82

Section 54(2) falls under section 54 of the Income-tax Act, 1961, which corresponds to section 82 (Profit on sale of property used for residence) of the Income-tax Act, 2025.

Read section 82 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 54(2) is (i) Kapil Kumar Agarwal v. ACIT (63 SOT 22), cited in 4 of the 50 judgments on BharatTax that turn on this section.

Leading authorities on Section 54(2)

(i) Kapil Kumar Agarwal v. ACIT
63 SOT 22 · 2014 · ITAT
4
citing judgments

Judgments on Section 54(2)

Divya, Haryana vs. ITO Ward 1, Sonipat

Appeal is allowed

ITA 5159/DEL/2026[2018-19]Status: DisposedITAT Delhi29 Jul 2026AY 2018-19

Bench: Shri Satbeer Singh Godara

For Appellant: AHTPD6767H
Section 139Section 139(1)Section 147Section 45Section 54

Biswaranjan Sen, Mumbai vs. Int Tax Ward 4(2)(1), Mumbai

In the result, the appeal is dismissed

ITA 1527/MUM/2026[2017-18]Status: DisposedITAT Mumbai17 Jun 2026AY 2017-18

Bench: Shri Saktijit Dey & Shri Bijayananda Prusethbiswaranjan Sen Vs. Ito, Int Tax Ward 4(2)(1) 297 Ramakrishna Mission Pallay, Kautilya Bhavan, Bkc, Mumbai.- Near Thakur Bari Rajpur Parganas, 400051. Sonarpur, South 24 Parganas, West Bengal-700150. Pan/Gir No: Aagps7643R (Appellant) (Respondent) Assessee By Shri Nikhil Tiwari/Ms. Palak Mehta Revenue By Shri Sridhar G. Menon (Sr. Ar) Date Of Hearing 17.06.2026 Date Of Pronouncement 10.09.2026 O R D E R Per Bijyananda Pruseth, Am:

Section 139(1)Section 144CSection 144C(15)Section 234BSection 234DSection 250Section 54Section 54(1)

Gurumurthappa Krishnamurthy Yashoda, Bangalore vs. DCIT, Circle-7(2)(1), Bangalore

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

ITA 2264/BANG/2025[2015-16]Status: DisposedITAT Bangalore03 Jun 2026AY 2015-16

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2015-16

For Appellant: Shri Tirumala Naidu, CAFor Respondent: Shri Balusamy .N, JCIT-DR
Section 139(1)Section 139(4)Section 142(1)Section 143(2)Section 54Section 54(2)

Nitin Bhatia, Hyderabad vs. ITO., Ward-12(1), Hyderabad

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

ITA 1472/HYD/2025[2018-19]Status: DisposedITAT Hyderabad24 Dec 2025AY 2018-19

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1472/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2018-19) Shri Nitin Bhatia Vs. Income Tax Officer Hyderabad Ward 12 (1) Pan:Akqpb1898R Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Y.V Bhanu Narayan Rao राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 16/12/2025 घोषणा की तारीख/Pronouncement: 24/12/2025 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: CA Y.V Bhanu Narayan RaoFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 139Section 139(1)Section 143(3)Section 54Section 54(1)Section 54(2)

Madan Lal Bhaskar, Faridabad vs. ITO Ward 1(3), Faridabad

The appeal of the assessee is allowed

ITA 4416/DEL/2025[2016-17]Status: DisposedITAT Delhi09 Dec 2025AY 2016-17

Bench: Shrimahavir Singh, Hon’Ble & Shrisanjay Awasthiआ.अ.सं/.I.T.A No.4416/Del/2025 िनधा"रणवष"/Assessment Year: 2016-17 बनाम Madan Lal Bhaskar, Income Tax Officer, Jeevan Nagar, Sikka Enterprises, Vs. Ward 1(3), Faridabad, Haryana. Faridabad. Pan No.Aejpb6367A अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 221Section 250

Shaziya Moazzam Ali Khan, Mumbai vs. Commissioner of Income-Tax (A), Mumbai

ITA 6302/MUM/2025[2013-2014]Status: DisposedITAT Mumbai04 Dec 2025AY 2013-2014

Bench: Shri Sandeep Gosain (Jm) & Shri Omkareshwar Chidara (Am) Shaziya Moazzam Ali Khan The Cit(A), Ward Flat No. 71, A Wing, St 19(3)(1), Piramal Andrew Apartment, Moraland Vs. Chamber, Parel Road, Mumbai-400 008. Mumbai-400 012. Pan : Amnpk2105R Appellant Respondent

For Appellant: Shri Aditya RaiFor Respondent: Shri Amir H. Bohra, CA
Section 250Section 54Section 54(1)Section 54(2)Section 54(4)Section 54F(1)Section 54F(4)

Mohit Gupta, Chennai vs. ITO, Non- Corp Ward 17(2), Chennai

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

ITA 1847/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Nov 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1847/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Mohit Gupta, The Income Tax Officer, T45, Old No.T11, Vs. Non-Corporate Ward 17(2), Vi Avenue, Chennai. Besant Nagar, Chennai – 600 090. Pan: Aoqpg 5419R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 20.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 25.11.2025

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 139(1)Section 147Section 2(47)(iva)Section 250Section 45Section 48Section 53ASection 54Section 54(2)

Ram Niranjan Banka, Kolkata vs. A.C.I.T., Circle - 40, Kolkata

In the result, the appeal of the assessee is allowed

ITA 752/KOL/2025[2014-2015]Status: DisposedITAT Kolkata21 Nov 2025AY 2014-2015

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Ram Niranjan Banka Acit, Circle-40 1, Surti Bagan Street, Jorasanko, 3, Govt. Place (West), Vs. Kolkata-700073, West Bengal Kolkata-700001, West Bengal (Respondent) (Appellant) Pan No. Aedpb5273P Assessee By : Shri Manish Tiwari, Ar Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 14.08.2025 Date Of Pronouncement: 21.11.2025

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 54(1)(ii)

Hanchipura Channaiah Nandakishore, Mahalkshmipuram vs. Income Tax Officer Ward Intl, Taxation 1(2) Bangalore, Bangalore

In the result appeal filed by the assessee is allowed

ITA 258/BANG/2025[2018-19]Status: DisposedITAT Bangalore04 Nov 2025AY 2018-19

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyit(It)A No.258/Bang/2025 Assessment Year : 2018-19 Hanchipura Channaiah Nandakishore 87, 2Nd Stage & Phase Mahalakshmipuram 2Nd Stage, 14Th Main, West Of Chord Ito Road Vs. Ward International Taxation 1(2) Mahalakshmipuram Bangalore Bangalore 560 086 Pan No :Blrpn0428A Appellant Respondent Appellant By : Sri Siddesh N Gaddi, A.R. Respondent By : Dr. Divya K.J., D.R. Date Of Hearing : 07.08.2025 Date Of Pronouncement : 04.11.2025

For Appellant: Sri Siddesh N Gaddi, A.RFor Respondent: Dr. Divya K.J., D.R
Section 139(1)Section 142(1)Section 147Section 148Section 148ASection 54Section 54(2)Section 80T

Krishnamoorthy Vijayaraghavan, Chennai vs. ITO, Ncw-5(1), Coimbatore

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

ITA 1976/CHNY/2025[2010-11]Status: DisposedITAT Chennai19 Sept 2025AY 2010-11

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1976/Chny/2025 िनधा"रण वष"/Assessment Year: 2010-11 Shri Krishnamoorthy The Income Tax Officer, Vijayaraghavan, Vs. Non-Corporate Ward 5(1), 2A, Tulive Antara, Chennai. Old No.4, New No.9, Karpagambal Nagar, Mylapore, Chennai – 600 004. Pan: Acppv 0131J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 18.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 19.09.2025

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam
Section 139(1)Section 142(1)Section 143(2)Section 148Section 250Section 54Section 54(2)

DCIT., (International Taxation)-1, Hyderabad vs. Syama Reddy Mali Reddy, Hyderabad

ITA 366/HYD/2025[2019-20]Status: DisposedITAT Hyderabad03 Sept 2025AY 2019-20
Section 143(2)Section 143(3)Section 144C(3)Section 54Section 54F

Prakash Bare, Bengaluru vs. DCIT Circle 2(2)(1), Koramangala, Bengaluru

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

ITA 1030/BANG/2025[2022-23]Status: DisposedITAT Bangalore29 Jul 2025AY 2022-23

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year :2020-21

For Appellant: Shri. B. N. Pattabhi, CAFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore

Arthur Jagaraj Devapragasam, Chennai vs. DCIT Non Corporate Circle 8(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 710/CHNY/2025[2017-18]Status: DisposedITAT Chennai24 Jul 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:710/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Arthur Jagaraj Devapragasam, The Deputy Commissioner Of No.C-5, Marble Arch Apartments, Vs. Income Tax, No.2 Valliammal Street, Non-Corporate Circle-8(1) Vepery, Chennai-600 007. Chennai. [Pan: Acypa-9529-J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. R.Vijayaraghavan, Advocate (Virtual) ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, J.C.I.T. सुनवाई की तारीख/Date Of Hearing : 26.06.2025 घोषणा की तारीख/Date Of Pronouncement : 24.07.2025

For Appellant: Shri. R.Vijayaraghavan, AdvocateFor Respondent: Ms. Gouthami Manivasagam, J.C.I.T
Section 143(3)Section 54Section 54(2)

Jasbir Singh Oberoi, Raipur vs. DCIT, Circle-1(1), Raipur

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

ITA 311/RPR/2025[2016-17]Status: DisposedITAT Raipur20 Jun 2025AY 2016-17

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita No.311/Rpr/2025 "नधा"रण वष" / Assessment Year : 2016-17 Jasbir Singh Oberoi Legal Heir Late Parvinder Kaur Oberoi C/O. Oberoi Tour & Travels, Shop No.1, Wali Mohd. Building, K.K Road, Moudhapara, Raipur-492 001 (C.G.) Pan: Aagpo2025P ........अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle-1(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Kavita Manoj Damani, Mumbai vs. Income Tax Officerm Int Tax Ward 2(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2648/MUM/2024[2020-21]Status: DisposedITAT Mumbai09 Jun 2025AY 2020-21
Section 133(6)Section 139Section 143(2)Section 143(3)Section 250Section 54Section 64(1)(iv)

Murugan Doraisamy, Chennai vs. ITO, International Taxation Ward-1(2), Chennai

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

ITA 367/CHNY/2025[2022-23]Status: DisposedITAT Chennai14 May 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.367/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 Murugan Doraisamy, Vs. The Income Tax Officer, 16, 17 & 18, Appasamy Towers, International Taxation Ward 1(2), Sir Thiyagaraya Road, Pondy Bazaar, Chennai. T. Nagar, Chennai 600 017. [Pan:Awkpm2217P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Ranga Ramanujam, Ca ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 29.04.2025 घोषणा की तारीख /Date Of Pronouncement : 14.05.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Final Assessment Order Dated 28.01.2025 Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2022-23. 2. The Assessee Raised 10 Grounds Of Appeal, Amongst Which, The Only Short Point Raised For Consideration Whether The Assessing Officer Is 2

For Appellant: Shri P. Ranga Ramanujam, CAFor Respondent: Shri S. Senthil Kumaran, CIT
Section 1Section 139(1)Section 143(3)Section 54Section 54(1)Section 54(2)Section 54F

Sanjeev Behl, Mumbai vs. Income Tax Officer Int Tax Ward, 1(2)(1), Mumbai

In the result, the appeal by the assessee is allowed

ITA 5345/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Apr 2025AY 2016-17

Bench: Shri Sandeep Singh Karhailshri Girish Agrawal

For Appellant: Shri K GopalFor Respondent: Shri Vijaykumar G Subramanyam, Sr.DR
Section 10Section 143(1)Section 144C(3)Section 147Section 148Section 2(24)Section 250Section 56Section 80

Smt. Sita Khandelwal, Bareilly vs. Assistant Commissioner of Income Tax, Circle-2, Bareilly

In the result, the appeal of the assessee stands dismissed

ITA 687/LKW/2019[2015-16]Status: DisposedITAT Lucknow03 Jan 2025AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 139Section 139(1)Section 139(4)Section 143(3)Section 54Section 54(2)Section 54F

Anubhav Kapoor, Lucknow vs. Income Tax Officer - 2(1)(1), Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 2364/DEL/2023[2016-17]Status: DisposedITAT Delhi29 May 2024AY 2016-17

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singh[Assessment Year: 2016-17]

Section 139Section 139(1)Section 139(4)Section 143(2)Section 143(3)Section 50CSection 50C(2)Section 54Section 54(2)Section 54B

Thanwardas Lalchand Motwani, Mumbai vs. Income Tax Officer 19(3)(5), Mumbai

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

ITA 3975/MUM/2023[2013-2014]Status: DisposedITAT Mumbai03 May 2024AY 2013-2014

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Ashish A ThakurdesaiFor Respondent: Shri P. D. Chougule
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 2(47)Section 250Section 54