Section 54EC of the Income Tax Act

Income-tax Act, 2025: s.85

Section 54EC of the Income-tax Act, 1961 corresponds to section 85 (Capital gains not to be charged on investment in certain bonds) of the Income-tax Act, 2025.

Read section 85 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 54EC is Sunil Kumar Agarwal v. CIT (372 ITR 83), cited in 159 of the 476 judgments on BharatTax that turn on this section.

Leading authorities on Section 54EC

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.

DCIT v. Sun Pharmaceutical Ind Ltd.
329 ITR 479 · 2010 · High Court
49
citing judgments

Amortization claimed on capitalized leasehold land, which is reported as an asset in the balance sheet, is an allowable deduction for income-tax purposes.

Gillanders Arbuthnot & Co. Ltd. v. CIT
53 ITR 283 · 1964 · Supreme Court
29
citing judgments

Payment received for refraining from carrying on a competitive business is treated as a capital receipt. High Courts may misinterpret prior Supreme Court judgments like Gillanders Arbuthnot & Co. Ltd. in their decisions.

CIT v. Mewar Oil and General Mills Ltd. (No. 1)
271 ITR 311 · 2004 · High Court
24
citing judgments

Income from a new industrial undertaking cannot be recomputed by setting off carry forward unabsorbed depreciation or depreciation allowance from previous years if there were no carry forward losses from the prior year to be set off against the current year's income.

Surendra Engineering Corporation v. ACIT
86 ITD 121 · 2003 · ITAT
21
citing judgments

Decisions of the Tribunal, including Special Benches, that have followed earlier decisions in the assessee's own case or the case of Hero Exports v. CIT, are binding on coordinate benches, especially when the revenue cannot controvert the findings. This principle of consistency is applied to allow additional grounds of appeal.

CIT v. Project Automobiles
167 ITR 781 · 1987 · High Court
18
citing judgments

Premium paid for obtaining a lease on land is a capital expenditure, even if paid in annual installments.

Mumbai) 3. ITO v. Rasiklal N Satra
98 ITD 335 · 2006 · ITAT
17
citing judgments

The exemption under section 54F(1) of the Income-tax Act, 1961, is available for capital gains arising from the transfer of a long-term capital asset that is not a residential house.

M.J. Siwani v. CIT
53 Taxmann.com 318 · 2015 · Supreme Court
14
citing judgments

The dismissal of a Special Leave Petition (SLP) by the Supreme Court does not, in itself, constitute a judgment affirming the High Court's decision. It signifies that the Supreme Court did not find sufficient grounds to interfere with the High Court's findings.

CIT v. Global Vantedge P. Ltd.
354 ITR 21 · High Court
13
citing judgments

Tribunals need not reproduce the detailed and reasoned findings of the Commissioner of Income-Tax (Appeals) if they concur with the CIT(A)'s view. This procedural rule prevents unnecessary repetition of detailed analysis.

ACIT v. Velayudhaswamy Spinning Mills Pvt. Ltd.
244 Taxmann 58 · 2016 · Supreme Court
12
citing judgments

Judgments on Section 54EC

ITO 25(3)(2), Mumbai vs. Ishwaridev I Dudeja, Mumbai

In the result, the appeal filed by the revenue is treated as partly allowed for statistical purposes

ITA 4319/MUM/2010[2006-07]Status: DisposedITAT Mumbai24 Nov 2015AY 2006-07

Bench: S/Shri B.R.Baskaran (Am) & Amit Shukla, (Jm) सर्वश्री बी.आर.बास्करन, ऱेखा सदस्य एवं अमित शुक्ऱा, न्याययक सदस्य के समक्ष आमकय अऩीर सं./I.T.A. No.4319/Mum/2010 (ननधधायण वषा / Assessment Year :2006-07) बनाम/ Income Tax Officer-25(3)(2), Smt.Ishwaridevi Dudeja, 405, Neelam Soc, B Wing, C-11, Room No.306, Vs. 4Th Floor, Plot No.242, Pratyakshakar Bhavan, Near Apna Bazar, Bandra-Kurla Complex, Kandivali (W), Bandra (E), Mumbai-400067 Mumbai-400051. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./Pan: Ahwpd5631R अऩीरधथी ओय से / Appellant By Mr.Neil Philip. प्रत्मथी की ओय से/Respondent By None. सुनवधई की तधयीख / Date Of Hearing : 23.11.2015 घोषणध की तधयीख /Date Of Pronouncement : 23.11.2015 आदेश / O R D E R Per B.R. Baskaran (Am) The Appeal Filed By The Revenue Is Directed Against The Order Dated 15.3.2010 Passed By The Ld.Cit(A)-35, Mumbai & It Relates To The Assessment Year 2006-07. 2. The Revenue Is Aggrieved By The Decision Of The Ld. Cit(A) In Holding That The Profit Arising On Sale Of Land Is Chargeable Under The Head “Capital Gains” As Against The Head “Income From Other Sources”.

Section 54E

Dayal Tahilram Parwani, Mumbai vs. Addl CIT 19(3), Mumbai

In the result, the assessee’s appeal is allowed the Revenue’s appeal is dismissed

ITA 3545/MUM/2013[2009-10]Status: DisposedITAT Mumbai09 Oct 2015AY 2009-10

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. No. 3194/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Dy. Cit-19(3), Dayal Tahilram Parwani बनाम/ Room No. 305, 3Rd Floor, 4Th Floor, Brijbala Building, 21St Road, Bandra (W), Piramal Chambers, Parel, Vs. Mumbai-400 012 Mumbai-400 050 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacpp 6013 C (राज"व /Revenue) ("नधा"रती/Assessee) : & आयकर अपील सं./I.T.A. No. 3545/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) बनाम/ Dayal Tahilram Parwani Dy. Cit-19(3), Mumbai-400 050 Mumbai-400 012 Vs. ("नधा"रती/Assessee) (राज"व /Revenue) : राज"व क" ओर से/Revenue By : Shri Jasbir S. Chauhanlove Kumar "नधा"रती क" ओर से / Assessee By : Shri Sanjay R. Parikh सुनवाई क" तार"ख / : 18.09.2015 Date Of Hearing घोषणा क" तार"ख / : 09.10.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are The Cross Appeals, I.E., By The Assessee & Revenue, Arising Out Of The Order By The Commissioner Of Income Tax (Appeals)-30, Mumbai (‘Cit(A)’ For Short) Dated 26-2-2013, Partly Allowing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (The ‘Act’ Hereinafter) For The Assessment Year (Ay) 2009-10 Vide Order Dated 26-12-2011. 2

For Appellant: Shri Sanjay R. ParikhFor Respondent: Shri Jasbir S. ChauhanLove Kumar
Section 143(3)Section 32(1)Section 50Section 50CSection 54E

DCIT 19(3), Mumbai vs. Dayal Tahilram Parwanian Enterprises, Mumbai

In the result, the assessee’s appeal is allowed the Revenue’s appeal is dismissed

ITA 3194/MUM/2013[2009-10]Status: DisposedITAT Mumbai09 Oct 2015AY 2009-10

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. No. 3194/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Dy. Cit-19(3), Dayal Tahilram Parwani बनाम/ Room No. 305, 3Rd Floor, 4Th Floor, Brijbala Building, 21St Road, Bandra (W), Piramal Chambers, Parel, Vs. Mumbai-400 012 Mumbai-400 050 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacpp 6013 C (राज"व /Revenue) ("नधा"रती/Assessee) : & आयकर अपील सं./I.T.A. No. 3545/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) बनाम/ Dayal Tahilram Parwani Dy. Cit-19(3), Mumbai-400 050 Mumbai-400 012 Vs. ("नधा"रती/Assessee) (राज"व /Revenue) : राज"व क" ओर से/Revenue By : Shri Jasbir S. Chauhanlove Kumar "नधा"रती क" ओर से / Assessee By : Shri Sanjay R. Parikh सुनवाई क" तार"ख / : 18.09.2015 Date Of Hearing घोषणा क" तार"ख / : 09.10.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are The Cross Appeals, I.E., By The Assessee & Revenue, Arising Out Of The Order By The Commissioner Of Income Tax (Appeals)-30, Mumbai (‘Cit(A)’ For Short) Dated 26-2-2013, Partly Allowing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (The ‘Act’ Hereinafter) For The Assessment Year (Ay) 2009-10 Vide Order Dated 26-12-2011. 2

For Appellant: Shri Sanjay R. ParikhFor Respondent: Shri Jasbir S. ChauhanLove Kumar
Section 143(3)Section 32(1)Section 50Section 50CSection 54E

The ACIT 12(3), Mumbai vs. Shri Lemuir Air Express, Mumbai

In the result, both appeals of the assessee and revenue are dismissed

ITA 3245/MUM/2008[2004-2005]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-2005

Bench: Shri Joginder Singh & Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. Nos. 3245/Mum/2008 (नििाारण वषा / Assessment Year: 2004-05 बिाम/ Asstt. Commissioner Of M/S Lemuir Air Express, Income Tax – 12(3), Oricon House, 2Nd Floor, Vs. Room No. 121, 12-K, Dubhash Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai 400 023. Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. Nos. 2430/Mum/2008 (नििाारण वषा / Assessment Year : 2004-05 बिाम/ M/S Lemuir Air Express, Asstt. Commissioner Of Oricon House, 2Nd Floor, Income Tax – 12(3), Vs. 12-K, Dubhash Marg, Room No. 121, Fort, Aayakar Bhavan, Mumbai 400 023. M.K. Road, Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Assessee By Shri Hiro Rai & Shri Laxmikant Kothari Revenue By : Shri Ajit Kumar Srivastava – Cit Dr सुनवाई की तायीख /Date Of Hearing : 31-07-2015 घोषणा की तायीख /Date Of Pronouncement : 9-10-2015 [

For Respondent: Shri Ajit Kumar Srivastava
Section 143(3)Section 28Section 54E

The Lemuir Air Express, Mumbai vs. M/S. DCIT 12(3), Mumbai

In the result, both appeals of the assessee and revenue are dismissed

ITA 2430/MUM/2008[2004-2005]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-2005

Bench: Shri Joginder Singh & Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. Nos. 3245/Mum/2008 (नििाारण वषा / Assessment Year: 2004-05 बिाम/ Asstt. Commissioner Of M/S Lemuir Air Express, Income Tax – 12(3), Oricon House, 2Nd Floor, Vs. Room No. 121, 12-K, Dubhash Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai 400 023. Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. Nos. 2430/Mum/2008 (नििाारण वषा / Assessment Year : 2004-05 बिाम/ M/S Lemuir Air Express, Asstt. Commissioner Of Oricon House, 2Nd Floor, Income Tax – 12(3), Vs. 12-K, Dubhash Marg, Room No. 121, Fort, Aayakar Bhavan, Mumbai 400 023. M.K. Road, Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aaafl2518C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Assessee By Shri Hiro Rai & Shri Laxmikant Kothari Revenue By : Shri Ajit Kumar Srivastava – Cit Dr सुनवाई की तायीख /Date Of Hearing : 31-07-2015 घोषणा की तायीख /Date Of Pronouncement : 9-10-2015 [

For Respondent: Shri Ajit Kumar Srivastava
Section 143(3)Section 28Section 54E