Section 54D of the Income Tax Act

Income-tax Act, 2025: s.84

Section 54D of the Income-tax Act, 1961 corresponds to section 84 (Capital gains on compulsory acquisition of lands and buildings not to be charged in certain cases) of the Income-tax Act, 2025.

Read section 84 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 54D is Atul G. Puranik v. ITO (132 ITD 499), cited in 43 of the 33 judgments on BharatTax that turn on this section.

Leading authorities on Section 54D

Atul G. Puranik v. ITO
132 ITD 499 · 2011 · ITAT
43
citing judgments

Section 50C of the Income Tax Act, 1961, which is a deeming provision, applies only to the transfer of "land or building or both" and therefore does not apply to the transfer of leasehold rights.

Petron Engg. Construction (P) Ltd. & Anr. v. CBDT & Ors.
175 ITR 523 · 1989 · Supreme Court
38
citing judgments

The established principle of interpreting tax laws in favour of the assessee does not apply to deductions, exemptions, and exceptions, which are only allowed when plainly authorised by law.

CIT v. M. J. Siwani
366 ITR 356 · 2014 · High Court
22
citing judgments

Dismissal of a Special Leave Petition (SLP) by the Supreme Court does not necessarily mean the Supreme Court concurred with the High Court's decision, but rather that it found no reason to interfere with the High Court's ruling. The Karnataka High Court in CIT v. M. J. Siwani held that ownership or co-ownership of property is a crucial factor for claiming deduction under Section 54F.

Ashok G. Chauhan v. Asstt. CIT
176 ITD 717 · 2019 · ITAT
8
citing judgments
Mrs Rekha Agarwal v. ITO
79 Taxmann.com 290 · 2017 · ITAT
7
citing judgments
ITO v. Upkar Retail (P.) Ltd.
171 ITD 626 · 2018 · ITAT
5
citing judgments
Noida Cyber Park (P.) Ltd. v. Income Tax Officer, Ward- 18(4), New Delhi
123 Taxmann.com 213 · 2021 · Reported
4
citing judgments
Siwani v. CIT
232 Taxmann 335 · 2015 · Supreme Court
4
citing judgments
Shree Laxmi Estate (P) Ltd. v. ITO, Ward
108 Taxmann.com 195 · 2019 · ITAT
3
citing judgments
11 ITR (T) 120 (Mumb. Trib.); (iii) Noida Cyber Park (P.) Ltd. v. ITO
113 Taxmann.com 349 · 2020 · Reported
3
citing judgments

Judgments on Section 54D

Sandeep Tewari, Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 4964/DEL/2016[2010-11]Status: HeardITAT Delhi15 Dec 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Umesh Takyar, Sr. DR
Section 54Section 54F

M/S Karnataka State Seeds Corporation Limited, Bangalore vs. Principal Commissioner of Income Tax-4, Bangalore

In the result, the appeal by the assessee is dismissed

ITA 1070/BANG/2018[2013-14]Status: DisposedITAT Bangalore20 Sept 2021AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri L. Bharath, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 142(1)Section 143(3)Section 263Section 54D

Sh. Prem Chand, Fatehabad vs. ITO, Fatehabad

The appeal is partly allowed

ITA 5402/DEL/2016[2009-10]Status: DisposedITAT Delhi21 Jan 2020AY 2009-10

Bench: Shri H.S.Sidhu & Shri Anadee Nath Misshra

For Appellant: Sh Suransh Pandya, AdvFor Respondent: Sh. Gaurav Dudeja, Sr. DR
Section 14Section 147Section 148Section 2Section 2(14)Section 234ASection 54BSection 54F

DCIT, New Delhi vs. M/S. Ajanta Tubes Ltd., Delhi

The appeal is dismissed

ITA 4432/DEL/2014[2008-09]Status: DisposedITAT Delhi05 Sept 2019AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishidcit, Vs. Ajanta Tubes Ltd, Circle-1(1), 292, Katra Peran, Tilak New Delhi Bazar, Delhi Pan: Aaaca0320J (Appellant) (Respondent)

For Appellant: Shri Saurav Rohtagi, CAFor Respondent: Shri P. V. Gupta, Sr. DR
Section 139Section 143Section 148Section 50

Shri Asrafkhan K. Pathan, Ahmedabad vs. The Income Tax Officer, Ward-1(3)(1), Ahmedabad

ITA 86/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad01 Jul 2019AY 2009-10

Bench: Shri O. P. Meena& Ms. Madhumita Roy

For Appellant: Shri B. P. Shrivastava, Sr. D.RFor Respondent: Shri B. R. Popat, A.R
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 44ASection 54

The ITO, Ward-9(2), Ahmedabad vs. Shri Asrafkhan K. Pathan, Ahmedabad

ITA 1851/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad01 Jul 2019AY 2009-10

Bench: Shri O. P. Meena& Ms. Madhumita Roy

For Appellant: Shri B. P. Shrivastava, Sr. D.RFor Respondent: Shri B. R. Popat, A.R
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 44ASection 54

Income Tax Officer Ward-6(2)(3), Bangalore vs. Mr.Amrutlal Pachan Patel, Bangalore

In the result, the appeal filed by the Revenue is treated as allowed and the Cross-objection filed by the assessee is dismissed

ITA 833/BANG/2018[2012-13]Status: DisposedITAT Bangalore12 Jun 2019AY 2012-13

Bench: Shri N.V Vasudevan, Vice Presidnet & Shri B.R Baskaranassessment Year : 2012-13

For Appellant: Dr. P.V Pradeep Kumar, Addl. CITFor Respondent: Shri H Sivaprasad Reddy, C.A
Section 54D

Umesh Kumar, Mandi vs. ITO, Bilaspur

In the result, appeal of the assessee is partly allowed

ITA 657/CHANDI/2017[2008-09]Status: DisposedITAT Chandigarh12 Mar 2018AY 2008-09

Bench: Ms. Diva Singhassessment Year: 2008-09

For Appellant: Shri Inder MohanFor Respondent: Shri Manjit Singh
Section 144Section 54

M/S Deluxe Roadline Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the assessee’s appeals for asst

ITA 905/BANG/2016[2011-12]Status: DisposedITAT Bangalore20 Oct 2017AY 2011-12

Bench: Shri N.V Vasudevan & Shri Jason P Boazita No.905 & 947/Bang/2016 (Asst. Year – 2010-11 & 2011-12) M/S Deluxe Roadlines Pvt. Ltd., No.79, 4Th Cross, N.R Road, Kumbalgundi, Kalasipalayam, Bengalure. . Appellant Pan – Aaacd5875F Vs. The Dy. Commissioner Of Income-Tax, Circle – 11(1), Bengaluru. . Respondent Appellant By : Shri V Srinivasan, C.A Respondent By : Smt. Padmameenakshi, Jcit Date Of Hearing : 10-10-2017 Date Of Pronouncement : -10-2017 O R D E R

For Appellant: Shri V Srinivasan, C.AFor Respondent: Smt. Padmameenakshi, JCIT
Section 133ASection 139Section 143(3)Section 147Section 148Section 234Section 54D

Rekha Aggarwal, Mumbai vs. ITO, Jaipur

In the result the appeal filed by the assessee is allowed

ITA 559/JPR/2016[2011-12]Status: DisposedITAT Jaipur17 Feb 2017AY 2011-12
For Appellant: Shri H.M. Singhvi (CA)For Respondent: Shri R.A. Verma (Addl.CIT)
Section 50C

M/S. Shourie Duplicators Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 1871/DEL/2012[2006-07]Status: DisposedITAT Delhi29 Jul 2016AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2006-07 M/S. Shourie Duplicators Vs. Income Tax Officer, Ward- Pvt. Ltd., 16A, Palam Marg, 8(2), New Delhi F-1, Vasant Vihar, New Delhi Gir/Pan :Aaacs0541B (Appellant) (Respondent) Appellant By Sh. K.V.S.R. Krishna, Advocate Respondent By Smt. Anima Barnwal, Sr. Dr Date Of Hearing 28.06.2016 Date Of Pronouncement 29.07.2016 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against The Order Dated 19/12/2011 Of Learned Commissioner Of Income-Tax (Appeals)-Xi, New Delhi For Assessment Year 2006-07. In The Impugned Order, Learned Commissioner Of Income-Tax (Appeals) Has Sustained The Penalty Levied Under Section 271(1)(C) Of The Act By The Assessing Officer. The Grounds Of Appeal Raised By The Assessee Are As Under: “1. The Ld. Cit(A) Ought To Hrave Deleted The Penalty Imposed By The Ao U/S 271(1)(C) Of Rs.28,46,000/- As There Is No Concealment Of Income Or Furnishing Of Inaccurate Particulars Of Income. 2. The Cit(A) Has Failed To Appreciate That The Appellant Has Disclosed The Complete Transaction In The Audited

Section 143(1)Section 143(2)Section 143(3)Section 271(1)(C)Section 271(1)(c)Section 45Section 54DSection 54E

Torrent Laboratories Ltd vs. Dy.C.I.T. (Assessment)

Appeal is allowed

TAXAP/32/2003HC Gujarat17 Nov 2014
Section 143(1)(a)Section 48

M/S.Sercon Private Limited vs. Asstt.Commissioner of Income Tax

TAXAP/288/2002HC Gujarat21 Jul 2008
Section 143Section 260ASection 48Section 54E