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

Cellan Gunaseelan, Chennai vs. ACIT Non Corporate Circle 3(1), Chennai

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

ITA 2717/CHNY/2017[2011-12]Status: DisposedITAT Chennai20 Sept 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकरअपीलसं./Ita No.: 2717/Chny/2017 िनधा"रण वष"/Assessment Year: 2011 - 12 Shri Cellan Gunaseelan, The Acit, No.6, Jayammal Road, Vs. Non-Corporate Circle 3(1), Teynampet, Chennai. Chennai – 600 018. Pan: Aampg 2229F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Chinthapalli Mehar Chand, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20.09.2022 घोषणा क" तार"ख/Date Of Pronouncement : 20.09.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)-4, Chennai, In Ita No.141/2016-17/A.Y.2011-12/Cit(A)-4 Dated 27.09.2017. The Assessment Was Framed By The Acit, Non-Corporate Circle 3(1), Chennai For The Assessment Year 2011-12 U/S.147 (3) R.W.S 144 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 27.09.2017. 2. The First Issue In This Appeal Of Assessee Is As Regards To Reopening Of Assessment & Assumption Of Jurisdiction By The Ao U/S.147 Of The Act, Confirmed By The Cit(A). At The Outset, The Ld.Counsel For The Assessee Has Not Pressed This Issue & Hence, The Same Is Dismissed As Not-Pressed.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Chinthapalli Mehar Chand, JCIT
Section 147Section 45Section 54F

Thomas Mulayimkal, Chennai vs. ITO, Non Corporate Ward 22(5), Chennai

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

ITA 200/CHNY/2022[2013-2014]Status: DisposedITAT Chennai16 Sept 2022AY 2013-2014

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.200/Chny/2022 िनधा"रण वष"/Assessment Years: 2013-14 Shri Thomas Mulayimkal, Vs. The Income Tax Officer, 6/8, Periyar Street, Plot No. 176, Anna Non Corporate Ward 22(5), Nagar, Pammal, Chennai 600 075. Tambaram, Chennai 600 045. [Pan:Acipt2203L] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.199/Chny/2022 िनधा"रण वष"/Assessment Years: 2013-14 Smt. Lourdes Mary Arulanandam, Vs. The Income Tax Officer, 6/8, Periyar Street, Plot No. 176, Anna Non Corporate Ward 22(5), Nagar, Pammal, Chennai 600 075. Tambaram, Chennai 600 045. [Pan:Acipt2203L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sankarlingam, Cit (Retd.) ""थ" की ओर से/Respondent By : Shri S. Venkatesh, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 30.08.2022 घोषणा की तारीख /Date Of Pronouncement : 16.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By Different Assessees (Husband & Wife) Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-10, Chennai Both Dated 06.12.2018 Relevant To The Assessment

For Appellant: Shri S. Sankarlingam, CIT (Retd.)For Respondent: Shri S. Venkatesh, Addl.CIT

Lourdes Mary Arulanandam, Chennai vs. ITO, Non Corporate Ward 22(5), Chennai

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

ITA 199/CHNY/2022[2013-2014]Status: DisposedITAT Chennai16 Sept 2022AY 2013-2014

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.200/Chny/2022 िनधा"रण वष"/Assessment Years: 2013-14 Shri Thomas Mulayimkal, Vs. The Income Tax Officer, 6/8, Periyar Street, Plot No. 176, Anna Non Corporate Ward 22(5), Nagar, Pammal, Chennai 600 075. Tambaram, Chennai 600 045. [Pan:Acipt2203L] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.199/Chny/2022 िनधा"रण वष"/Assessment Years: 2013-14 Smt. Lourdes Mary Arulanandam, Vs. The Income Tax Officer, 6/8, Periyar Street, Plot No. 176, Anna Non Corporate Ward 22(5), Nagar, Pammal, Chennai 600 075. Tambaram, Chennai 600 045. [Pan:Acipt2203L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sankarlingam, Cit (Retd.) ""थ" की ओर से/Respondent By : Shri S. Venkatesh, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 30.08.2022 घोषणा की तारीख /Date Of Pronouncement : 16.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By Different Assessees (Husband & Wife) Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-10, Chennai Both Dated 06.12.2018 Relevant To The Assessment

For Appellant: Shri S. Sankarlingam, CIT (Retd.)For Respondent: Shri S. Venkatesh, Addl.CIT