Which cases are most cited on Section 54G?

Commissioner of Income Tax, Chennai v. M/s. Accel Limited 421 of (423 ITR 180) — 41 citing judgments; CIT v. G.K. Kabra (211 ITR 336) — 37 citing judgments; (i) Star India Ltd. v. Addl. CIT, 143 TTJ 307(Mum. Trib.) (ii) B S Sangwan v. ITO (54 SOT 172) — 5 citing judgments.

How many judgments are there on Section 54G?

BharatTax indexes 49 ITAT, High Court and Supreme Court judgments that turn on Section 54G of the Income Tax Act, 1961.

Section 54G of the Income Tax Act

Income-tax Act, 2025: s.87

Section 54G of the Income-tax Act, 1961 corresponds to section 87 (Exemption of capital gains on transfer of assets in cases of shifting of industrial undertaking from urban area) of the Income-tax Act, 2025.

Read section 87 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 54G is Commissioner of Income Tax, Chennai v. M/s. Accel Limited 421 of (423 ITR 180), cited in 41 of the 49 judgments on BharatTax that turn on this section.

Leading authorities on Section 54G

Commissioner of Income Tax, Chennai v. M/s. Accel Limited 421 of

423 ITR 180 · 2020 · High Court

citing judgments

An addition to income cannot be made solely on the basis of a transaction, especially when its bona fides are established and the department does not allege the sale to be bogus.

CIT v. G.K. Kabra

211 ITR 336 · 1995 · High Court

citing judgments

For the Commissioner to exercise revisional jurisdiction under Section 263, the show-cause notice must clearly specify the exact error in the assessment order that is considered erroneous and prejudicial to the revenue, giving the assessee an adequate opportunity to respond.

(i) Star India Ltd. v. Addl. CIT, 143 TTJ 307(Mum. Trib.) (ii) B S Sangwan v. ITO

54 SOT 172 · ITAT

citing judgments

Judgments on Section 54G

Principal Comm of Income Tax 1, Kolkata vs. M/S Kilburn Engineering Ltd

The appeal is dismissed and the substantial questions of law are

ITA/1/2019HC Calcutta13 Sept 2022

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Supratim Bhattacharya Date : September 13, 2022. Appearance: Ms. Smita Das De, Adv. … For Appellant Ms. Manju Agarwal, Adv. …For Respondent The Court :- This Appeal Filed By The Revenue Under Section 260A Of The Income Tax Act, 1961 (The Act) Is Directed Against The Order Passed By The Income Tax Appellate Tribunal “A” Bench, Kolkata (Tribunal) Dated 11Th March, 2018 In I.T.A. No. 1987/Kol/2013 For The Assessment Year 2009-10. The Appeal Was Admitted On The Following Substantial Questions Of Law:- I) Whether The Income Tax Appellate Tribunal Erred In Law In Overlooking The Terms & Conditions As Provided In Section 139(5) Of The Income Tax Act, 1961 ? Ii) Whether The Illegal Validation Of The Deposit Made Beyond The Period Legalized Or Validated As Omission, Thereby, The Assessee Getting The

Section 139(5)Section 260ASection 54ASection 54GSection 54G(2)

Iris Engineering Industries P. Ltd., Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

ITA 1837/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 May 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri T. Banusekar, C.AFor Respondent: Dr. S. Palani Kumar, CIT

Section 133ASection 139(1)Section 139(4)Section 143(2)Section 147Section 148Section 263Section 54G

Vasant Co-Op Shetkari Ginning & Pressing Factory Ltd., Yavatmal vs. Principal Commissioner of Income Tax-II, Nagpur

In the result, appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 29/NAG/2021[2016-17]Status: DisposedITAT Nagpur09 May 2022AY 2016-17

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 29/Nag/2021 "नधा"रण वष" / Assessment Year : 2016-17 The Vasant Co-Op. Shetkari Ginning & Pressing Factory Limited; At. Yavatmal Road, Wani, Tq. Wani, Dist. Yavatmal-440 010 Pan : Aaaat1439M .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-Ii, Nagpur. ……""यथ" / Respondent Assessee By : Shri Pravin Gandhi, Ar Revenue By : Shri Vitthal Bhosale, Dr

For Appellant: Shri Pravin Gandhi, ARFor Respondent: Shri Vitthal Bhosale, DR

Section 143(3)Section 263Section 54G

ACIT, Madurai vs. M/S. Standard Fireworks Pvt. Ltd., Sivakasi

In the result, the appeal filed by the Revenue is dismissed

ITA 2654/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Apr 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 2654/Chny/2019 िनधा"रण वष"/Assessment Year:2014-15 The Deputy Commissioner Of M/S. Standard Fireworks (P) Ltd., Income Tax, Central Circle 2, Vs. No. 1/3, Thiruthangal Road, Madurai. Sivakasi 626 123. [Pan:Aaccs1480M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. R. Anita, Jcit ""थ" की ओर से/Respondent By : Shri Arjunraj, Ca For Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 31.03.2021 घोषणा की तारीख /Date Of Pronouncement : 09.04.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 19, Chennai, Dated 27.06.2019 Relevant To The Assessment Year 2014-15 Passed Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short]. In The Grounds Of Appeal, The Revenue Has Raised The Following Grounds: “1. The Order Of The Learned Commissioner Of Income Tax (Appeals) Is Erroneous On Facts Of The Case & In Law. 2. The Ld. Cit(A) Failed To Note That The Assessee Had Only Shifted A Part Of The Industrial Undertaking & Not As Whole.

For Appellant: Ms. R. Anita, JCITFor Respondent: Shri Arjunraj, CA for Shri S. Sridhar, Advocate

Section 143(3)Section 153ASection 271(1)(c)Section 54G

Bangalore Pharmacetical & Research Laboratory Pvt. Ltd., Bangalore vs. The Deputy Commissioner of Income Tax, Circle 1(1)(2), Bangalore

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 77/BANG/2017[2006-07]Status: DisposedITAT Bangalore21 Aug 2020AY 2006-07

Bench: Shri A.K Garodia & Smt. Beena Pillaiassessment Years : 2006-07

For Appellant: Shri Anil Kumar, C.AFor Respondent: Shri Manjeet Singh, Addl. CIT

Section 143(1)Section 234BSection 243BSection 48Section 54G

Shri Lingaraju Bangalore Lingaiah, Bangalore vs. Income Tax Officer Circle-6(2)(1), Bangalore

In the result appeal filed by assessee stands partly allowed as indicated hereinabove

ITA 2892/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Apr 2020AY 2014-15

Bench: Smt. Beena Pillai & Shri. O.P Meena

For Appellant: Shri. Guru Prasad, C.AFor Respondent: Shri. S.T Seshadri, JCIT – DR

Section 234Section 234ASection 234BSection 54G

El Forge Limited, Chennai vs. DCIT Corporate Circle 2(3), Chennai

In the result, the appeal of assessee is allowed

ITA 3402/CHNY/2019[2007-08]Status: DisposedITAT Chennai13 Feb 2020AY 2007-08

Bench: Shri Mahavir Singh & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No.3402/Chny/2019 "नधा"रण वष"/Assessment Year : 2007-08

For Appellant: Mr.S.Sridhar,AdvocateFor Respondent: Mr.J.Pavithnan Kumar,JCIT ,D.R

Section 143(1)Section 154Section 54G

M/S.Fabsun Engineering Pvt. Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bailur

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1616/BANG/2016[2012-13]Status: DisposedITAT Bangalore31 Jan 2020AY 2012-13

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.Balram R. Rao, AdvocateFor Respondent: Smt.Swapna Das, JCIT-DR

Section 54FSection 54GSection 54G(1)

Sajjadhusein Kaderbhai Kapadia, Mumbai vs. Income Tax Officer 17(3)(2), Mumbai

In the result, appeal is allowed for statistical purposes

ITA 2586/MUM/2018[2013-14]Status: DisposedITAT Mumbai16 Aug 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: NoneFor Respondent: Shri Chaudhary Arunkumar Singh

Section 54G

M/S. Mechelonic Welders Private Limited, Bengaluru vs. Deputy Commissioner of Income-Tax, Circle-12(1), Bengaluru

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

ITA 441/BANG/2018[2011-12]Status: DisposedITAT Bangalore10 Jul 2019AY 2011-12

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri S.V. Ravishankar, AdvocateFor Respondent: Shri K.N. Dhandapani, JCIT (D.R)

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 54G

M/S.Sri.Srinivas Wheat Industries P. Ltd, Thevara vs. The ITO, Cor Ward-2(1), Range-2 Kochi, Kochi

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

ITA 33/COCH/2018[2013-14]Status: DisposedITAT Cochin19 Mar 2019AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. Arun Raj SFor Respondent: Sri. Sudhanshu Shekhar Jha

Section 143(3)Section 54Section 54GSection 54G(1)

Rako Mercantile Traders, Lucknow vs. Deputy Commssioner of Income Tax, Range- 4, Lucknow

In the result, the appeal of the assessee stands dismissed

ITA 693/LKW/2018[2013-14]Status: DisposedITAT Lucknow08 Mar 2019AY 2013-14

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:2013-14

Section 143(3)Section 54G

Income Tax Officer, Ward-3, Kalaburgi vs. Shri. Santhosh Verghese, Kalaburgi

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

ITA 2693/BANG/2017[2012-13]Status: DisposedITAT Bangalore30 Jan 2019AY 2012-13

Bench: Shri Chandra Poojari & Shri Laliet Kumarassessment Year : 2012-13

For Appellant: NoneFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)

Section 54G

DCIT, Circle-2(1) (1), Baroda vs. M/S the Spunpipe & Construction Co. (Baroda) Pvt. Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1651/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 1651/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Shri Mudit Nagpal, Sr.D.R

Section 271Section 271(1)(c)Section 54G

Devendra Narendrabhai Thakker, Ahmedabad vs. ACIT, Circle-5(2), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 762/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad28 Jun 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./I.T.A. No. 762/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2011-12) Devendra Narendrabhai Acit, बनाम/ Thakker, Cir – 5(2), Vs. C/O Maffick Logistics, 228, Ahmedabad. Akshar Arcade, Opp. Memnagar Fire Station, Navrangpura, Ahmedabad-14 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abfpt 6354 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Jyotish M. Shah, A.R. ""यथ" क" ओर से/Respondent By : Shri Prasoon Kabra, Sr.D.R.

For Appellant: Shri Jyotish M. Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr.D.R

Section 143(1)Section 143(2)Section 143(3)Section 263Section 271Section 274Section 54ESection 54G

The ACIT, Circle-4, Baroda vs. The Spunpipe & Construction Co. (Baroda) Pvt. Ltd., Baroda

In the result, the appeals of the Revenue are dismissed

ITA 286/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad09 Apr 2018AY 2008-09

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri Saurabh Singh, Sr.DR

Section 271(1)(c)Section 54G

DCIT, Bangalore vs. M/S Geneva Fine Punch Enclosures Ltd., Bangalore

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

ITA 1560/BANG/2013[2009-10]Status: DisposedITAT Bangalore19 Jan 2018AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Lalit Kumardeputy Commissioner Of Income-Tax, Circle 11(3), Bengaluru. … Appellant Vs. M/S.Geneva Industries Ltd., (Formerly Geneva Fine Punch Enclosures Ltd.),No.140/1, Pattandur Agrahara Village, Whitefield Road, Bengaluru-560 066. … Respondent Pan: Aaacg7208F & (By The Assessee) Assessee By : Shri B.Balachandran, Advocate. Revenue By : Shri Pradeep Kumar, Cit(Dr) Date Of Hearing : 02/11/2017 Date Of Pronouncement : 19/01/2018 O R D E R Per Inturi Rama Rao, Am : These Cross Appeals Filed By The Assessee-Company As Well As Revenue Directed Against The Order Of The Ld. Commissioner Of Income- Tax(Appeals)-I, Bengaluru, Dated 30/08/2013 For The Assessment Year 2009-10. 2. Briefly, Facts Of The Case Are As Under: The Assessee Is A Company Duly Incorporated Under The Provisions Of The Companies Act 1956. It Is Engaged In The Business Of Making Of Sheet Metal, Medical Equipments & Accessories. The Return Of Income For The Assessment Year 2009-

For Appellant: Shri B.Balachandran, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)

Section 143Section 54GSection 69