Section 55 of the Income Tax Act

Income-tax Act, 2025: s.90

Section 55 of the Income-tax Act, 1961 corresponds to section 90 (Meaning of “adjusted”, “cost of improvement” and “cost of acquisition”) of the Income-tax Act, 2025.

Read section 90 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 55 is CIT v. Mythreyi Pai (152 ITR 247), cited in 44 of the 127 judgments on BharatTax that turn on this section.

Leading authorities on Section 55

CIT v. Mythreyi Pai
152 ITR 247 · 1985 · High Court
44
citing judgments

Expenditure incurred towards the purchase of shares is a capital expenditure and therefore, interest expenditure incurred on such purchases is not eligible for deduction under Section 36(1)(iii) of the Income Tax Act.

CIT v. Sambhaji Nagar Co-op. Hsg. Society Ltd.
370 ITR 325 · 2015 · High Court
23
citing judgments

Transferable Development Rights (TDR), generated by a change in zoning laws and transferred, do not result in capital gains as they lack an ascertainable cost of acquisition. Gains from the transfer of such rights are not taxable.

Commissioner of Income Tax v. Raman Kumar Suri
29 Taxmann.com 231 · 2013 · High Court
19
citing judgments

Deduction under sections 54 and 54F for investment in property can be claimed when two residential flats are treated as a single unit, even if they were purchased separately and converted into one duplex by the assessee, provided they were joined before the assessee became the owner.

Habib Hussain v. CIT
48 ITR 859 · 1963 · High Court
14
citing judgments

The actual cost of an asset to the assessee includes all amounts expended or laid out to acquire it, as per the ordinary dictionary meaning of 'cost'.

CIT v. Shri Hariram Hotels Pvt. Ltd.
325 ITR 136 · 2010 · High Court
10
citing judgments

Interest paid on loans taken for acquiring an asset is includible in the cost of acquisition for computing capital gains. This interest is also eligible for indexation benefit.

MSCI EM UCITS ETF USD ACC v. DCIT
164 Taxmann.com 56 · 2024 · ITAT
9
citing judgments
CIT v. Sri Hariram Hotels (Purchase) Ltd.
188 Taxmann 170 · 2010 · High Court
9
citing judgments
Chitra Publicity Co. (P) Ltd. v. ACIT
127 TTJ 1 · 2010 · ITAT
8
citing judgments
CiT v. Sri. Hari Ram Hotels P. Ltd.
27 Taxmann.com 104 · 2012 · ITAT
7
citing judgments
CIT v. Fort Gloster Industries (P.) Ltd.
79 ITR 48 · 1971 · High Court
6
citing judgments

Judgments on Section 55

Dr. Narendra D. Desai, Mumbai vs. ACIT Crn Cir 34, Mumbai

In the result, all appeals of assessee are dismissed

ITA 5159/MUM/2010[2008-09]Status: DisposedITAT Mumbai11 May 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Mahavir Singh, Jm आमकय अऩीर सं./Ita No.5157 To 5159/Mum/2010 (नििाारण वषा / Assessment Year : 2006-07 To 2008-09) Dr. Narendra D. Desai, Vs. Acit, Cc-34, Mumbai Apar House, Corporate Park, Building No.5, Sion Trombay Road, Chembur, Mumbai- 400071 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpd 5020 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By Shri N.P.Singh : सुनवाई की तायीख / Date Of Hearing : 31/03/2016 घोषणा की तायीख/Date Of Pronouncement 11/05/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A)-Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.143(3) R.W.S.153A Of The Act. 2. Common Grievance Of The Assessee In All The Years Pertains To Disallowance Of Claim Of Management Fees While Computing Short Term Capital Gain U/S.48 Of The I.T.Act. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That Assessee Is An Individual, Shown Income Under The Head Short Term Capital Gain. While Computing The Same Assessee Has Claimed

For Appellant: Shri Vijay Mehta
Section 143(3)Section 48Section 55

Dr. Narendra D. Desai, Mumbai vs. ACIT Crn Cir 34, Mumbai

In the result, all appeals of assessee are dismissed

ITA 5158/MUM/2010[2007-08]Status: DisposedITAT Mumbai11 May 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Mahavir Singh, Jm आमकय अऩीर सं./Ita No.5157 To 5159/Mum/2010 (नििाारण वषा / Assessment Year : 2006-07 To 2008-09) Dr. Narendra D. Desai, Vs. Acit, Cc-34, Mumbai Apar House, Corporate Park, Building No.5, Sion Trombay Road, Chembur, Mumbai- 400071 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpd 5020 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By Shri N.P.Singh : सुनवाई की तायीख / Date Of Hearing : 31/03/2016 घोषणा की तायीख/Date Of Pronouncement 11/05/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A)-Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.143(3) R.W.S.153A Of The Act. 2. Common Grievance Of The Assessee In All The Years Pertains To Disallowance Of Claim Of Management Fees While Computing Short Term Capital Gain U/S.48 Of The I.T.Act. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That Assessee Is An Individual, Shown Income Under The Head Short Term Capital Gain. While Computing The Same Assessee Has Claimed

For Appellant: Shri Vijay Mehta
Section 143(3)Section 48Section 55

Dr. Narendra D. Desai, Mumbai vs. ACIT Crn Cir 34, Mumbai

In the result, all appeals of assessee are dismissed

ITA 5157/MUM/2010[2006-07]Status: DisposedITAT Mumbai11 May 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Mahavir Singh, Jm आमकय अऩीर सं./Ita No.5157 To 5159/Mum/2010 (नििाारण वषा / Assessment Year : 2006-07 To 2008-09) Dr. Narendra D. Desai, Vs. Acit, Cc-34, Mumbai Apar House, Corporate Park, Building No.5, Sion Trombay Road, Chembur, Mumbai- 400071 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpd 5020 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By Shri N.P.Singh : सुनवाई की तायीख / Date Of Hearing : 31/03/2016 घोषणा की तायीख/Date Of Pronouncement 11/05/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A)-Mumbai, For The Assessment Years 2006-07 To 2008-09, In The Matter Of Order Passed U/S.143(3) R.W.S.153A Of The Act. 2. Common Grievance Of The Assessee In All The Years Pertains To Disallowance Of Claim Of Management Fees While Computing Short Term Capital Gain U/S.48 Of The I.T.Act. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That Assessee Is An Individual, Shown Income Under The Head Short Term Capital Gain. While Computing The Same Assessee Has Claimed

For Appellant: Shri Vijay Mehta
Section 143(3)Section 48Section 55