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)

ACIT Non Corporate Circle 3, Chennai vs. Justice T.S.Arunachalam, Chennai

In the result the appeal of the Revenue is dismissed

ITA 2455/CHNY/2017[2014-15]Status: DisposedITAT Chennai30 Jan 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A.Mohan Alankamony

For Respondent: Shri P.H. Arvind Pandian, Sr
Section 139Section 139(1)Section 143(1)Section 143(3)Section 250(6)Section 54Section 54(2)Section 54F

Dr. Jasvir Singh Rana, New Delhi vs. ITO, New Delhi

ITA 5568/DEL/2015[2012-13]Status: DisposedITAT Delhi22 Sept 2017AY 2012-13

Bench: Shri B.P. Jain & Shri Kuldip Singh

For Appellant: Shri P.N. Mehta, CAFor Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 54Section 54(2)Section 54F

Anita Ajay Shad, Ahmedabad vs. The Income Tax Officer, Ward-10(2), Ahmedabad

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

ITA 3154/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad18 Sept 2017AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No.3154/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2011-12)

For Appellant: Shri Shri P.B. Kedia, ARFor Respondent: Shri Deepak Sutaria, Sr.DR
Section 139(1)Section 139(4)Section 54

Mohammad Amin Yashin Khan Tagala, Chennai vs. ITO, Chennai

In the result, the assessee’s appeal is dismissed

ITA 2334/CHNY/2016[2012-13]Status: DisposedITAT Chennai03 Aug 2017AY 2012-13

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita No.2334/Mds/2016 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri Sanath Kumar Raha, Jt. CITFor Respondent: 16.05.2017
Section 143(3)Section 54Section 54(2)

R.Upendran (HUF), Chennai vs. ITO, Chennai

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

ITA 1188/CHNY/2015[2010-2011]Status: DisposedITAT Chennai03 Jul 2017AY 2010-2011

Bench: Shri Chandra Poojari

For Appellant: Mr.V.Sreenivasan, JICIT, D.R
Section 143(2)Section 143(3)Section 54Section 54(1)

ITO (It) 3(3)(1), Mumbai vs. Akansha Ranju Pilani, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 4769/MUM/2015[2012-13]Status: DisposedITAT Mumbai26 May 2017AY 2012-13

Bench: S/Shri B.R. Baskaran (Am) & Sandeep Gosain (Jm)

Section 139Section 54Section 54(1)Section 54(2)

Ravi Kant HUF, Mumbai vs. ITO WD 23(4), Mumbai

The appeal of the assessee is dismissed

ITA 4174/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Apr 2017AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2008-09 Shri Ravi Kant Huf, Income Tax Officer, Mohanlal Jain &Co., Ward-23(4), बनाम/ Chartered Accountant, Mumbai Vs. 10, Chartered House, Gr. Floor, Dr.C.H. Street, Marine Lines, Mumbai-400002 ("नधा"रती/Assessee) (राज"व /Revenue) P.A. No. Aabhr0354M

Section 139(1)Section 260ASection 54Section 54(1)Section 54(2)Section 54F

ACIT, Chennai vs. Kannan Santhanam, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 636/CHNY/2016[2011-12]Status: DisposedITAT Chennai15 Sept 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singhआयकर अपील सं./Ita No.636/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12 The Assistant Commissioner Of Shri Kannan Santhanam, Income Tax, V. 401-A Laures 59-60, Non Corporate Circle 16, C.P. Ramasamy Road, Alwarpet, Chennai - 600 034. Chennai - 600 018. Pan : Aahps 1094 F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri P.B. Srinivasan, CA
Section 139(1)Section 2Section 54

David Cleophas Pereira, Mumbai vs. ITO (It) 4(1), Mumbai

ITA 3526/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 Oct 2015AY 2008-09

Bench: Shri Shailendra Kumar Yadav & Shri Ashwani Taneja.

For Appellant: Shri Vishwas VFor Respondent: Shri Chandra Vijay, D.R
Section 271(1)(c)Section 54

The Commissioner of Income Tax vs. Late Khoobchand M Makhija

The appeals are dismissed

ITA/496/2007HC Karnataka18 Dec 2013

Bench: N.KUMAR,RATHNAKALA

Section 142(1)Section 143(1)(a)Section 148Section 260Section 54(1)Section 54(2)