Section 54F of the Income Tax Act

Income-tax Act, 2025: s.86

Section 54F of the Income-tax Act, 1961 corresponds to section 86 (Capital gains on transfer of certain capital assets not to be charged in case of investment in residential house) of the Income-tax Act, 2025.

Read section 86 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 54F is CIT v. Zoom Communication (P) Ltd. (327 ITR 510), cited in 330 of the 2,628 judgments on BharatTax that turn on this section.

Leading authorities on Section 54F

CIT v. Zoom Communication (P) Ltd.
327 ITR 510 · 2010 · High Court
330
citing judgments

Penalty under section 271(1)(c) is not leviable for legally unsustainable claims if the assessee provides a substantiated, bona fide explanation without concealing facts or giving incorrect information. However, penalty is attracted if a claim is baseless, legally incorrect, and the explanation lacks bona fides.

Mysore Minerals Ltd. v. CIT
239 ITR 775 · 1999 · Supreme Court
215
citing judgments

For income tax purposes, the 'owner' of a property is the person who is entitled to receive income in their own right, bears the risks incidental to ownership, and utilizes the asset, even if the sale deed is not formally registered. This beneficial ownership is sufficient for claiming depreciation or capital gains exemption under relevant sections.

Sanjeev Lal v. CIT
365 ITR 389 · 2014 · Supreme Court
122
citing judgments

For claiming capital gains exemption under beneficial provisions like section 54, the 'date of transfer' can be the date of the agreement to sell, particularly when coupled with substantial advance consideration or an enforceable right, adopting a purposive and liberal interpretation to acknowledge the assessee's intent.

CIT v. Manjula J. Shah
355 ITR 474 · 2013 · High Court
113
citing judgments

For capital assets acquired by gift or will, the indexed cost of acquisition under Section 48 is computed with reference to the year the previous owner first held the asset. The period of holding for determining if an asset is long-term also includes the previous owner's holding period, as per Section 2(42A).

CIT v. Escorts Finance Ltd.
328 ITR 44 · 2010 · High Court
108
citing judgments

An assessee is liable to penalty under Section 271(1)(c) read with Explanation 1 if they make a claim that is incorrect in law, wholly without basis, and the explanation furnished for such a claim is not bona fide.

CIT v. K.G. Rukminiamma
331 ITR 211 · 2011 · High Court
104
citing judgments

For capital gains exemption under Sections 54 and 54F of the Income Tax Act (prior to the 2015 amendment), the expression "a residential house" includes multiple residential units and should not be construed in the singular, by applying Section 13 of the General Clauses Act.

CIT v. D. Ananda Basappa
309 ITR 329 · 2009 · High Court
97
citing judgments

For exemption under Section 54, the expression 'a residential house' allows for investment in multiple residential units that form one functional unit, as 'a' does not imply a singular number. The amendment to Section 54, effective from April 1, 2015, is prospective.

CIT v. Ramkrishna Deo
35 ITR 312 · 1959 · Supreme Court
84
citing judgments

The burden of proving that a particular income is exempt from taxation, or is not taxable, lies on the assessee. To claim an exemption or a deduction, the assessee must provide proper materials to establish eligibility.

CIT v. Gita Duggal
357 ITR 153 · 2013 · High Court
77
citing judgments

For capital gains exemption under sections 54 and 54F, the term "a residential house" does not restrict the exemption to a single residential unit and can include multiple contiguous or combined residential units treated as one house.

CIT v. Kamal Wahal
351 ITR 4 · 2013 · High Court
71
citing judgments

An assessee is eligible for capital gains exemption under Sections 54 and 54F even when the new residential house is purchased in the name of their spouse, provided the investment comes from the assessee's own funds. This allows for a purposive construction of these provisions.

Judgments on Section 54F

Smt. Sangeeta Ganpati Jadhav, Pune vs. Chief Commissioner of Income Tax, Pune

The appeal stands allowed

ITA 123/PUN/2021[2015-16]Status: DisposedITAT Pune14 Oct 2022AY 2015-16

Bench: Shri Ss Viswanethra Ravi & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No. 123/Pun/2021 निर्धारण वर्ा / Assessment Year : 2015-2016 Smt. Sangeeta Ganpati Jadhav D-406, Neha Co-Op. Society, Sus, Pune-411045. . . . . . . . अपीऱधर्थी / Appellant Pan : Aefpj8933A बनाम / V/S. Chief Commissioner Of Income Tax, . . . . . . . प्रत्यर्थी / Respondent Pune. द्वारा / Appearances Assessee By : Shri Dhananjay Barve Revenue By : Shri Sardar Singh Meena. सुनवाई की तारीख / Date Of Conclusive Hearing : 08/09/2022 घोषणा की तारीख / Date Of Pronouncement : 14/10/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Agitated Against The Order Of Chief Commissioner Of Income Tax-(Pr-Cit-2), Pune [For Short “Ccit”] Dt. 17/02/2021 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Dove Out Of The Order Assessment Passed U/S 143(3) By Asstt. Cit, Circle-4 Pune [For Short “Ao”] Vide Order Dt. 21/12/2017, For Assessment Year [For Short “Ay”] 2015-16. Itat-Pune Page 1 Of 17

For Appellant: Shri Dhananjay BarveFor Respondent: Shri Sardar Singh Meena
Section 143(2)Section 143(3)Section 263Section 54Section 54FSection 54F(1)

Sudam Sakharam Jadhav, Pune vs. ITO, Wad-8(3), Pune

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

ITA 2119/PUN/2019[2011-12]Status: DisposedITAT Pune14 Oct 2022AY 2011-12

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.2119/Pun/2019 िनधा"रणवष" / Assessment Year : 2011-12 Sudam Sakharam Jadhav, The Income Tax Officer, Gat No.440, Jadhavwadi Vs Ward-8(3), Pune. Chikhali, Pune – 410501. Pan: Akgpj 6314 G Appellant/ Assessee Respondent /Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 22/07/2022 Date Of Pronouncement 14/10/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals), Pune-13, Dated 26.11.2019 For The A.Y.2011-12. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law Ld. Commissioner Of Income Tax (Appeals)-13, Pune Erred In Passing An Ex-Parte Order Without Appreciating The Fact That Due To Valid & Sufficient Reasons Your Appellant Could Not Attend The Hearing & Without Considering The Merit Of The Case, Your Appellant Prays For Set Aside The Matter To The Cit (Appeals) In The Interest Of Principal Of Natural Justice. 2. Without Prejudice To The Above Ground, On The Facts & In The Circumstances Of The Case & In Law The Learned A.O. Erred In Restricting The Indexed Value Of 1981 To Rs. 1,22,796/- Against Rs. 15,82,423/- As Claimed By Your Appellant. Such Action Is Bad In Law As At The Relevant Point Of Time, Section 55A Of Income Tax Act Was Not Permitting Of Making Any Such Reference For Determining Value As On Sudam Sakharam Jadhav (A)

Section 54FSection 55A

R.Rajagopal Tondaiman, Trichy vs. DCIT Central Circle-1, Trichy

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

ITA 525/CHNY/2020[2010-11]Status: DisposedITAT Chennai12 Oct 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.525/Chny/2020 िनधा"रण वष"/Assessment Year: 2010-11 Sri R. Rajagopal Tondaiman, Vs. The Deputy Commissioner Of Old No. 4-D, New No. 22, Collector Income Tax, Office Road, Trichy 620 001. Central Circle 1, Trichy. [Pan:Afbpr0712E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Viswanathan, Ca ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Trichy, Dated 30.12.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Is A Hereditary Of Raja Of Pudukottai & Stated That He Is Assessed To Tax In The Status Of Huf & Individual. The Property At Cenotaph Road, Chennai Was Given To M/S. Doshi Housing Ltd. On A Development Agreement Entered Into On 30.01.2006 Through A Power Of Attorney. The Assessing Officer Has 2

For Appellant: Shri R. Viswanathan, CAFor Respondent: Shri G. Johnson, Addl. CIT
Section 143(3)Section 147Section 148Section 54F