Section 72(2) of the Income Tax Act

Income-tax Act, 2025: s.112

Section 72(2) falls under section 72 of the Income-tax Act, 1961, which corresponds to section 112 (Carry forward and set off of business loss) of the Income-tax Act, 2025.

Read section 112 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 72(2) is CIT v. Govind Nagar Sugar Ltd. (334 ITR 13), cited in 4 of the 31 judgments on BharatTax that turn on this section.

Leading authorities on Section 72(2)

CIT v. Govind Nagar Sugar Ltd.
334 ITR 13 · 2011 · High Court
4
citing judgments

Judgments on Section 72(2)

M/S Invenger Technologies Private Limited vs. The Joint Commissioner of Commercial Taxes

WP/10727/2017HC Karnataka20 Mar 2017

Bench: The Hon’Ble Mr.Justice Raghvendra S. Chauhan

Section 133ASection 36Section 72(2)

DCIT, New Delhi vs. M/S Xansa India Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 3672/DEL/2013[2007-08]Status: DisposedITAT Delhi09 Dec 2016AY 2007-08

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblesteria India Ltd. (Estwhile Vs Acit Xansa India Ltd.) Circle-18(1) Seaview Special Economic New Delhi Zone, Building 4, Plot No. 20 & (Respondent) 21, Sector-135, Gautam Budh Nagar Noida Aaacx0385L (Appellant) Dcit Vs Xansa India Ltd. Circle-18(1) (Now Known As Steria India Ltd.,) New Delhi C-2, Sector-1 (Appellant) Noida Aaacx0385L (Respondent)

Section 10(14)Section 10ASection 143(3)Section 195Section 40a

Steria India Ltd. (Estwhile Xansa India Ltd.), Noida vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3264/DEL/2013[2007-08]Status: DisposedITAT Delhi09 Dec 2016AY 2007-08

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblesteria India Ltd. (Estwhile Vs Acit Xansa India Ltd.) Circle-18(1) Seaview Special Economic New Delhi Zone, Building 4, Plot No. 20 & (Respondent) 21, Sector-135, Gautam Budh Nagar Noida Aaacx0385L (Appellant) Dcit Vs Xansa India Ltd. Circle-18(1) (Now Known As Steria India Ltd.,) New Delhi C-2, Sector-1 (Appellant) Noida Aaacx0385L (Respondent)

Section 10(14)Section 10ASection 143(3)Section 195Section 40a

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4033/DEL/2016[2014-15]Status: DisposedITAT Delhi25 Oct 2016AY 2014-15

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4032/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Oct 2016AY 2012-13

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

Msource(India)Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 1178/BANG/2014[2004-05]Status: DisposedITAT Bangalore18 Oct 2016AY 2004-05

Bench: Shri S.K.Yadav & Shri A. K. Garodia

For Appellant: Shri P. C. Khincha, C. AFor Respondent: Miss Neera Malhotra, CIT(DR)
Section 10Section 10ASection 115Section 115JSection 234CSection 32(2)Section 72(2)

Exevo India Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result appeal filed by the assessee stands allowed

ITA 907/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Jul 2016AY 2011-12

Bench: Shri Pramod Kumar & Smt. Beena A. Pillai

For Appellant: Shri Deepak Chopra, AdvFor Respondent: Shri Amrendra Kumar, CIT DR
Section 143(2)Section 143(3)Section 144CSection 90

DCIT, New Delhi vs. M/S. Intuit Technology Services Ltd., Bangalore

In the result appeal filed by the revenue stands dismissed

ITA 1892/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Jul 2016AY 2008-09

Bench: Shri Pramod Kumar & Smt. Beena A. Pillai

For Appellant: Shri S.P. Singh, ARFor Respondent: Shri Amrendra Kumar, CIT DR
Section 143(2)Section 144CSection 246ASection 92BSection 92C

DCIT, Bangalore vs. M/S Delixus Software India Pvt. Ltd., Tumkur

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

ITA 1167/BANG/2015[2010-11]Status: DisposedITAT Bangalore29 Feb 2016AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri A.C.Raju, CAFor Respondent: Shri B. Saravanan, Addl.CIT
Section 10ASection 10BSection 32(1)Section 32(2)Section 72Section 72(2)Section 80B(5)

Garden Silk Weaving Factory, Surat vs. Commissioner of Income Tax, Gujarat, Ahmedabad

In the result, appeals for both the assessment years are allowed

CIVIL APPEAL No. 1249/1975Supreme Court22 Mar 1991

Bench: 2 Judges

Section 10(2)(vib)Section 32(2)

Commissioner of Income Tax, Kanpur Etc vs. M/S. Mother India Refrigeration Industries (P) Ltd. Etc

CIVIL APPEAL No. 1570/1973Supreme Court14 Aug 1985

Bench: 3 Judges