Section 63 of the Income Tax Act

Income-tax Act, 2025: s.98

Section 63 of the Income-tax Act, 1961 corresponds to section 98 (“Transfer” and “revocable transfer” defined) of the Income-tax Act, 2025.

Read section 98 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 63 is Smt. Sarifabibi Mohmed Ibrahim v. CIT (204 ITR 631), cited in 197 of the 92 judgments on BharatTax that turn on this section.

Leading authorities on Section 63

Smt. Sarifabibi Mohmed Ibrahim v. CIT
204 ITR 631 · 1993 · Supreme Court
197
citing judgments

The determinative test for whether land is agricultural land or a capital asset is its actual user for agricultural purposes, not merely ownership. An explicit intention to stop cultivation or convert the land to non-agricultural use can cause it to lose its agricultural character, making its sale proceeds chargeable to capital gains tax.

Ex Japan) Analyst Fund (2014) 61 SOT 277 and Capital International Emerging Markets Funs v. DIT
145 ITD 491 · 2013 · ITAT
11
citing judgments

The decision in ADIT vs Legg Mason Sia (Ex Japan) Analyst Fund and Capital International Emerging Markets Funs vs DIT supports the assessee where non-STT paid funds are concerned.

Behramji Sorabji Lalkaka v. CIT
16 ITR 301 · 1948 · High Court
8
citing judgments
Ltd. vs. ADIT (2009) (132 TTJ 218); Fidelity Investment Trust Fidelity Overseas Fund v. ADIT
36 SOT 22 · ITAT
4
citing judgments

Judgments on Section 63

Sham Sunder Lal Kalawati Acharwale Charitable Trust, Delhi vs. ITO Ward-Exemption 2(1), Delhi

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

ITA 903/DEL/2026[2026-27]Status: DisposedITAT Delhi08 Jul 2026AY 2026-27

Bench: Shri M Balaganesh & Shri Vimal Kumarita No. 903/Del/2026, A.Y. 2026-27 Sham Sunder Lal Kalawati Vs. Ito, Acharwale Charitable Trust, Ward-Exemption 2(1), 108 Banarsi Das Estate Delhi Timarpur, Civil Lines S.O. (North Delhi) Majnu Ka Tilla, Central Delhi, New Delhi "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaats1258C Appellant .. Respondent

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. K. Hauthang Kilong, CIT- DR
Section 12ASection 12A(1)(ac)Section 61

Saurabh Garg, DCIT, CC-1(4), Abd., Aashram Road, Ahmedabad vs. Mehulkumar Baldevbhai Patel, Ahmedabad

Appeal of the Revenue is dismissed

ITA 926/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Jul 2026AY 2017-18

Bench: Sun City, 200 Ft, Ring Road, Bhopal Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aawpp5126 G (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul K. Patel, Advocate ""यथ" क" ओर से/Respondent By : Shri Alpesh Parma, Cit, D.R. Date Of Hearing 08/04/2026 Date Of Pronouncement 07/07/2026

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Alpesh Parma, CIT, D.R
Section 250Section 63

ITO 22 1 6 Mumbai, Mumbai vs. Arcil Cps 012 I Trust, Mumbai

In the result, appeal filed by revenue stands dismissed

ITA 3303/MUM/2026[2016]Status: DisposedITAT Mumbai22 Jun 2026

Bench: Hon’Ble Beena Pillai & Hon’Ble Jagadish

Section 61

Imppa Welfare Trust, Mumbai vs. ITO (Exemption) Ward 1(3), Mumbai

In the result, ITA No.1999/Mum/2026 is dismissed as having become infructuous, whereas ITA No

ITA 2000/MUM/2026[N.A ]Status: DisposedITAT Mumbai08 Jun 2026

Bench: Shri Anikesh Banerjee& Shri Makarand Vasant Mahadeokar1. Ita No. 1999/Mum/2026 (Assessment Year: N.A.) 2. Ita No. 2000/Mum/2026 (Assessment Year: N.A.) Imppa Welfare Trust Ito (Exemptions), Imppa House, Dr. Ward-1(3), Mumbai Ambedkar Road, Vs. Room No. 619, 6Th Bandra (W), Mumbai, Floor, Cumballa Hill Maharashtra-400 050 Mtnl Building, Pedder Road, Mumbai-400 026 Pan/Gir No. Aaati0713J (Applicant) (Respondent) Assessee By Shri Mitali Parekh, Ld. Ar Revenue By Shri R. A. Dhyani, Ld. Dr Date Of Hearing 14.05.2026 Date Of Pronouncement 08.06.2026 आदेश / Order Per Makarand Vasant Mahadeokar, Am: These Two Appeals Are Directed Against Separate Orders Passed By The Commissioner Of Income Tax (Exemptions), Mumbai [Hereinafter Referred To As “The Cit(E)”], Both Dated 18.02.2026, Whereby The Application Of The Assessee-Trust Seeking Renewal Of Registration Under Section 12Ab Of The Income Tax Act, 1961 (“The Act”) & Consequential Application Seeking Approval Under Section 80G Of The Act Came To Be Rejected.Since The Issues Involved In Both The Appeals Arise Out Of Common Facts & Were Heard Together, The Same Are Disposed Of By This Consolidated Order For The Sake Of Convenience.

Section 11Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(i)

Imppa Welfare Trust, Mumbai vs. ITO (Exemptions) Ward 1(3), Mumbai

In the result, ITA No.1999/Mum/2026 is dismissed as having become infructuous, whereas ITA No

ITA 1999/MUM/2026[N.A ]Status: DisposedITAT Mumbai08 Jun 2026

Bench: Shri Anikesh Banerjee& Shri Makarand Vasant Mahadeokar1. Ita No. 1999/Mum/2026 (Assessment Year: N.A.) 2. Ita No. 2000/Mum/2026 (Assessment Year: N.A.) Imppa Welfare Trust Ito (Exemptions), Imppa House, Dr. Ward-1(3), Mumbai Ambedkar Road, Vs. Room No. 619, 6Th Bandra (W), Mumbai, Floor, Cumballa Hill Maharashtra-400 050 Mtnl Building, Pedder Road, Mumbai-400 026 Pan/Gir No. Aaati0713J (Applicant) (Respondent) Assessee By Shri Mitali Parekh, Ld. Ar Revenue By Shri R. A. Dhyani, Ld. Dr Date Of Hearing 14.05.2026 Date Of Pronouncement 08.06.2026 आदेश / Order Per Makarand Vasant Mahadeokar, Am: These Two Appeals Are Directed Against Separate Orders Passed By The Commissioner Of Income Tax (Exemptions), Mumbai [Hereinafter Referred To As “The Cit(E)”], Both Dated 18.02.2026, Whereby The Application Of The Assessee-Trust Seeking Renewal Of Registration Under Section 12Ab Of The Income Tax Act, 1961 (“The Act”) & Consequential Application Seeking Approval Under Section 80G Of The Act Came To Be Rejected.Since The Issues Involved In Both The Appeals Arise Out Of Common Facts & Were Heard Together, The Same Are Disposed Of By This Consolidated Order For The Sake Of Convenience.

Section 11Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(i)

Shree Narayan Rathi Foundation, Mumbai vs. Commissioner of Income-Tax (Exemptions), Mumbai

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

ITA 2579/MUM/2026[2026-27]Status: DisposedITAT Mumbai27 May 2026AY 2026-27
Section 11Section 12A

Arcil Ast 023-I Trust, Mumbai vs. Income Tax Officer 21(1)(2), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 1257/MUM/2026[2016-17]Status: DisposedITAT Mumbai28 Apr 2026AY 2016-17

Bench: Shri Om Prakash Kant & Shri Anikesh Banerjeearcil Ast 023-I Trust Vs Ito, Ward 21(1)(2), Mumbai The Ruby, 10Th Floor, 29, Piramal Chamber, Lalbaug, Senapatibapat Marg, Dadar, Parel,Mumbai-400012 Mumbai-400028 Pan:Aafta2318A Appellant Respondent Assessee By : Ms. Yasmin Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 23/04/2026 Date Of Pronouncement : 28/04/2026 O R D E R Per:Anikesh Banerjee (Jm): The Instant Appeal Of The Assessee Filed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)- Addl/Jcit(A), Panchkula [For Brevity The “Ld. Cit(A)”], Order Passed Under Section 250 Of The Income Tax Act 1961 (For Brevity ‘The Act’) For Assessment Year 2016-17, Date Of Order 21.01.2025. The Impugned Order Emanated From The Order Of The Ld. Income Tax Officer Ward

For Appellant: Ms. YasminFor Respondent: Shri Surendra Mohan (Sr. DR)
Section 143(3)Section 250Section 3Section 61Section 63Section 7

Scheme 2 of Arcil Cps 002 I Trust, Mumbai vs. Income Tax Officer-21(3)(2), Mumbai

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

ITA 7236/MUM/2025[2016-17]Status: DisposedITAT Mumbai20 Apr 2026AY 2016-17

Bench: Smt. Beena Pillai () & Shri Jagadish ()

Section 143(3)Section 40Section 61

Amita Memorial Trust, Mumbai vs. CIT (Exemption) Mumbai, Mumbai

In the result, both the appeals of the assessee are allowed

ITA 1263/MUM/2026[2026-27]Status: DisposedITAT Mumbai30 Mar 2026AY 2026-27

Bench: Hon’Ble Justice (Retd.) C V Bhadang & Shri Girish Agrawal

For Appellant: Shri K. Gopal & Ms Neha Paranjpe, AdvocatesFor Respondent: Shri Rajesh Kumar Yadav, CIT DR
Section 11Section 12ASection 12A(1)(ac)Section 60Section 80G

Amita Memorial Trust, Mumbai vs. CIT(Exemption) Mumbai, Mumbai

In the result, both the appeals of the assessee are allowed

ITA 1262/MUM/2026[2026-27]Status: DisposedITAT Mumbai30 Mar 2026AY 2026-27

Bench: Hon’Ble Justice (Retd.) C V Bhadang & Shri Girish Agrawal

For Appellant: Shri K. Gopal & Ms Neha Paranjpe, AdvocatesFor Respondent: Shri Rajesh Kumar Yadav, CIT DR
Section 11Section 12ASection 12A(1)(ac)Section 60Section 80G

Divya Dinesh, Bengaluru vs. DCIT, Circle-7(1)(1), Bangalore

ITA 2195/BANG/2025[2021-22]Status: DisposedITAT Bangalore24 Feb 2026AY 2021-22

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

Section 115BSection 143(1)Section 154Section 250Section 80G

Divya Dinesh, Bengaluru vs. DCIT, Circle-7(1)(1), Bangalore

In the result appeal of the assessee is allowed

ITA 2194/BANG/2025[2019-2020]Status: DisposedITAT Bangalore24 Feb 2026AY 2019-2020

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sudheendra B.R, AdvocateFor Respondent: Shri Balusamy N, JCIT
Section 115BSection 143(1)Section 154Section 250Section 80G

ITO-22(1)(6), Mumbai vs. Arcil Retail Loan Portfolio- 001- A- Trust, Mumbai

ITA 4252/MUM/2025[2016-17]Status: DisposedITAT Mumbai22 Jan 2026AY 2016-17

Bench: Shri Amit Shukla& Shri Makarand Vasant Mahadeokar

Section 143(1)Section 143(3)Section 164Section 2(31)Section 250Section 61Section 63

South Asian Regional Apex Fund, Mumbai vs. Income Tax Officer -19(3)(4), Mumbai

ITA 670/MUM/2025[2010-11]Status: DisposedITAT Mumbai16 Jan 2026AY 2010-11

Bench: Shri Saktijit Dey & Shri Jagadish

Section 143(3)Section 161Section 161(1)Section 234B

South Asian Regional Apex Fund, Mumbai vs. Income Tax Officer -23(3)(4), Mumbai

ITA 669/MUM/2025[2012-13]Status: DisposedITAT Mumbai16 Jan 2026AY 2012-13

Bench: Shri Saktijit Dey & Shri Jagadish

Section 143(3)Section 161Section 161(1)Section 234B

Balasaheb Vitthal Shinde, Pune vs. Income Tax Officer, Ward 5(4), Pune, Aayakar Vibhag, Pmt Building, Swargate

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

ITA 674/PUN/2025[2011-12]Status: DisposedITAT Pune29 Dec 2025AY 2011-12

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2011-12 Balasaheb Vitthal Shinde Ito, Ward-5(4), Pune Chaledi, Nasarapur, Taluka Bhor, Vs. Pune – 412213 Pan: Anips1140A (Appellant) (Respondent) Assessee By : Shri Deepak S Sasar Department By : Shri Vidya Ratan Kishore Date Of Hearing : 17-12-2025 Date Of Pronouncement : 29-12-2025 O R D E R Per R.K. Panda, Vp:

For Appellant: Shri Deepak S SasarFor Respondent: Shri Vidya Ratan Kishore
Section 143(3)Section 148Section 2Section 63

Vythiri Service Co-Operative Bank Ltd., Vythiri vs. ITO, Ward 1, Kalpetta P.O

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

ITA 627/COCH/2025[2023-24]Status: DisposedITAT Cochin21 Nov 2025AY 2023-24

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2023-24 Vythiri Service Co-Op. Bank Ltd. .......... Appellant Vythiri P.O., Wayanad 673576 [Pan: Aaaav8077B] Vs. The Income Tax Officer, Ward-1, Kalpetta .......... Respondent Assessee By: ------- None ------- Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 28.10.2025 Date Of Pronouncement: 21.11.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 04.07.2025 For Assessment Year (Ay) 2023-24. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Engaged In The Business Of Accepting Deposits From Members & Providing Credit Facilities To Members. The Appellant Filed The Return Of Income For Ay 2023-24 On 14.10.2023 Disclosing Income Of Rs. 1,46,100/- After Claiming Deduction U/S. 80P(2)(A)(I) Of The Income Tax Act, 1961 (The Act) Of Rs. 1,68,13,360/-. Against

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 40Section 63Section 64Section 80P(2)(a)

Mrs. Snehlata Goel, Mumbai vs. Dy Comm of Income Tax, Cir-3(3)(1), Mumbai

ITA 1793/MUM/2024[2016-17]Status: DisposedITAT Mumbai03 Nov 2025AY 2016-17

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri S K Tulsian and Lata Goel
Section 133(6)Section 2(14)Section 250

Ashok Somnath Sonawane, Nashik vs. ITO Ward 2(1) Nashik, Nashik Maharashtra

ITA 2154/PUN/2024[2013-14]Status: DisposedITAT Pune30 Sept 2025AY 2013-14

Bench: Shri Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.2154/Pun/2024 धििाारण वर्ा / Assessment Year : 2013-14 Ashok Somnath Sonawane, Ito, Ward-2(1), Nashik Tara Kutir Bunglow, Mahatma Nagar, Nashik-422005 Vs. Pan : Alops7734A अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Suhas Vadulekar (Virtual) Department By : Shri Ramnath P. Murkunde Date Of Hearing : 23-07-2025 Date Of 30-09-2025 Pronouncement : आदेश / Order

For Appellant: Shri Suhas Vadulekar (Virtual)For Respondent: Shri Ramnath P. Murkunde
Section 142(1)Section 143(3)Section 147Section 148Section 151(2)Section 54BSection 63

Green Maiden A 2013, Mumbai vs. The Assistant Commissioner of Income Tax International Tax Circle 2(3)(2), Mumbai

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

ITA 1986/MUM/2025[2019-20]Status: DisposedITAT Mumbai21 Jul 2025AY 2019-20

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Ms. Hirali Desai/ Shri Hardik Nirmal/ MsFor Respondent: Shri Krishna Kumar, Sr.DR
Section 144C(13)Section 144C(5)Section 147Section 153Section 61Section 63