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, Non Corporate Ward -15(3), Chennai vs. Shri Ramachandra Raman, Chennai

In the result, the appeal filed by the Revenue is dismissed and the Cross Objection filed by the assessee is allowed

ITA 124/CHNY/2018[2009-10]Status: DisposedITAT Chennai08 Jun 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.124/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 58/Chny/2018 [In I.T.A. No.124/Chny/2018] The Income Tax Officer, Vs. Shri Ramachandra Raman, Non Corporate Ward 15(3), 21B, Deccan Parvathy, 2Nd Floor, Room No. 206, Wanaparthy Kannappa Nagar Extension, Block, 121, M.G. Road, Thiruvanmiyur, Chennai 41. Chennai – 600 034. [Pan: Aehpr6467D] (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri Sajit Kumar, Jcit Assessee By : Shri T. Banusekar, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.05.2022 घोषणा की तारीख /Date Of Pronouncement : 08.06.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Revenue & The Cross Objection Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai, Dated 28.09.2017 Relevant To The Assessment Year 2009-10. 2. The Cross Objection Filed By The Assessee Is In Respect Of Reopening Of Assessment Under Section 147 Of The Income Tax Act

For Appellant: Shri T. Banusekar, C.AFor Respondent: Shri Sajit Kumar, JCIT
Section 143(1)Section 143(3)Section 147Section 148Section 3Section 54ESection 54F

Roshan David, Chennai vs. ITO International Taxation 1(1), Chennai

In the result, both the appeals filed by the assessee are allowed

ITA 792/CHNY/2019[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 791/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Deep David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” Vs. International Taxation 1(1), No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3357R] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 792/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Roshan David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” International Taxation 1(1), Vs. No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3355P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.07.2021 घोषणा की तारीख /Date Of Pronouncement : 17.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By Different Assessees Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai, Dated 14.02.2019 Relevant To The Assessment Year 2013-14. Since

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 46