Section 72A of the Income Tax Act

Income-tax Act, 2025: s.116

Section 72A of the Income-tax Act, 1961 corresponds to section 116 (Treatment of accumulated losses and unabsorbed depreciation in amalgamation or demerger, etc) of the Income-tax Act, 2025.

Read section 116 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

92 judgments on BharatTax turn on Section 72A.

Judgments on Section 72A

ACIT-1(1)(1), Mumbai vs. Bennett Property Holdings Company Limited, Mumbai

ITA 556/MUM/2024[2017-18]Status: DisposedITAT Mumbai12 Dec 2024AY 2017-18

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Madhur Agarwal &For Respondent: Shri Kailash C. Kanojiya &
Section 115JSection 143(3)Section 14A(2)Section 32(1)Section 72A(2)Section 72A(4)

Bennett Property Holdings Company Limited, Mumbai vs. Deputy Commissioner of Income Tax - 1 (1) (1), Mumbai

ITA 502/MUM/2024[2017-18]Status: DisposedITAT Mumbai12 Dec 2024AY 2017-18
For Respondent: Shri Kailash C. Kanojiya & Ms. Kaveeta Punit Kaushik Date Conclusion of hearing
Section 10(38)Section 115JSection 143(3)Section 14A(2)Section 32(1)Section 72A(2)Section 72A(4)

Bennett Property Holdings Company Limited, Mumbai vs. Additional -Joint -Deputy-Asst. Commissioner of Income Tax- ITO, Delhi

ITA 302/MUM/2024[2018-19]Status: DisposedITAT Mumbai12 Dec 2024AY 2018-19
For Appellant: Shri Madhur Agarwal & Shri Fenil Bhatt For theFor Respondent: Shri Kailash C. Kanojiya & Ms. Kaveeta Punit Kaushik Date Conclusion of hearing
Section 10(38)Section 115JSection 143(3)Section 14A(2)Section 32(1)Section 72A(2)Section 72A(4)

Bharat Technologies Auto Components Limited, Chennai vs. ITO, Company Ward 1(1), Chennai

In the result, appeals filed by the assessee are allowed for statistical

ITA 1843/CHNY/2024[2006-07]Status: DisposedITAT Chennai13 Nov 2024AY 2006-07

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

Bharat Technologies Auto Components Limited, Chennai vs. ITO, Company Ward 1(1), Chennai

In the result, appeals filed by the assessee are allowed for statistical

ITA 1842/CHNY/2024[2004-05]Status: DisposedITAT Chennai13 Nov 2024AY 2004-05

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

Bharat Technologies Auto Components Limited, Chennai vs. ITO, Company Ward 1(1), Chennai

In the result, appeals filed by the assessee are allowed for statistical

ITA 1841/CHNY/2024[2003-04]Status: DisposedITAT Chennai13 Nov 2024AY 2003-04

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

T V Sundaram Iyengar & Sons Limited, Madurai vs. DCIT, CC - 2, Madurai

Appeal of the assessee stands dismissed

ITA 1803/CHNY/2019[2013-14]Status: DisposedITAT Chennai28 Oct 2024AY 2013-14

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S.R. Raghunathaआयकर अपील सं./Ita No.1803/Chny/2019 िनधा"रण वष"/Assessment Year:2013-2014. M/S. T.V. Sundram Iyengar & The Deputy Commissioner Sons Private Limited, Vs. Of Income Tax, No.7B, Tvs Building, Corporate Circle 2, West Veli Street. Madurai. Madurai 625 001. Pan: Aabct 0159K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri N.V. Balaji, Advocate ""यथ"क"ओरसे/Respondent By : Shri. Nilay Baran Som, Irs, Cit

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 143(3)Section 263Section 35DSection 391

M/S Mallelil Industries Pvt Ltd, Pathanamthitta vs. The ITO, Thiruvalla

ITA 557/COCH/2023[2018-19]Status: DisposedITAT Cochin26 Sept 2024AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Surendranath Rao, CAFor Respondent: Smt. Girly Albert, Sr. D.R
Section 72A

ACIT Circle 4.3.1, Mumbai vs. Just Dial Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2020-

ITA 486/MUM/2024[2017-18]Status: DisposedITAT Mumbai23 Sept 2024AY 2017-18

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri Madhur Agarwal, Ms. MokshaFor Respondent: Shri Ankush Kapoor, CIT DR
Section 115Section 115JSection 250

ACIT Circle 4.3.1, Mumbai vs. Just Dial Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2020-

ITA 483/MUM/2024[2021-22]Status: DisposedITAT Mumbai23 Sept 2024AY 2021-22

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri Madhur Agarwal, Ms. MokshaFor Respondent: Shri Ankush Kapoor, CIT DR
Section 115Section 115JSection 250

Just Dial Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 4(3)(1), Mumbai

In the result, the appeal by the Revenue for the assessment year 2020-

ITA 254/MUM/2024[2017-18]Status: DisposedITAT Mumbai23 Sept 2024AY 2017-18

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri Madhur Agarwal, Ms. MokshaFor Respondent: Shri Ankush Kapoor, CIT DR
Section 115Section 115JSection 250

Neptune Buildcon LLP, Vadodara vs. The Income Tax Officer, Ward-1(2)(2) (Previously Ward-1(2)(3)), Vadodara

In the result, the appeal filed by the Assessee is treated as allowed for statistical purposes

ITA 1177/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad05 Sept 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1177/Ahd/2024 "नधा"रण वष" /Assessment Year : 2014-15 Neptune Buildcon Llp The Ito, Ward-1(2)(2) 24/P, Imperia बनाम/ [Previously Ward-1(2)(3)] Madhvnagar 4 Rasta Vadodara-390 007 V/S. Off Old Padra Road Vadodara – 390 020 (Gujarat) "थायी लेखा सं./Pan: Aakfn 6673 J (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Hemant Suthar, Ar Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 02/09/2024 घोषणा क" तार"ख /Date Of Pronouncement: 05/09/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Hemant Suthar, ARFor Respondent: Shri Sudhakar Verma, Sr.DR
Section 143(2)Section 143(3)Section 23Section 28Section 72A

Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad vs. Ascend Telecom Infrastructure Private Limited, Secunderabad

Appeal of the assessee is allowed for statistical purposes

ITA 552/HYD/2020[2010-11]Status: DisposedITAT Hyderabad05 Sept 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.552/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Asstt. Commissioner Of Vs. Ascend Telecom Income Tax, Central Circle Infrastructure (P) Ltd 3(2), Hyderabad Secunderabad Pan:Aaefa2381H (Appellant) (Respondent) आ.अपी.सं /Ita No.539/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Ascend Telecom Vs. Asstt. Commissioner Of Infrastructure (P) Ltd Income Tax, Central Secunderabad Circle 3(2), Hyderabad Pan:Aaefa2381H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.R. Vasudevan राज" व "ारा/Revenue By:: Smt. T Vijayalakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 05/09/2024 घोषणा की तारीख/Pronouncement: 05/09/2024 आदेश/Order Per Manjunatha, G. A.M These Are Cross Appeals Filed By Both The Assessee As Well As The Revenue For The A.Y 2010-11 Against The Common Order Dated 31/07/2020 Of The Learned Cit (A) 11 Hyderabad.

For Appellant: Shri K.R. VasudevanFor Respondent: : Smt. T Vijayalakshmi, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153A

Ascend Telecom Infrastructure Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

Appeal of the assessee is allowed for statistical purposes

ITA 539/HYD/2020[2010-11]Status: DisposedITAT Hyderabad05 Sept 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.552/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Asstt. Commissioner Of Vs. Ascend Telecom Income Tax, Central Circle Infrastructure (P) Ltd 3(2), Hyderabad Secunderabad Pan:Aaefa2381H (Appellant) (Respondent) आ.अपी.सं /Ita No.539/Hyd/2020 (िनधा"रण वष"/Assessment Year: 2010-11) Ascend Telecom Vs. Asstt. Commissioner Of Infrastructure (P) Ltd Income Tax, Central Secunderabad Circle 3(2), Hyderabad Pan:Aaefa2381H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.R. Vasudevan राज" व "ारा/Revenue By:: Smt. T Vijayalakshmi, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 05/09/2024 घोषणा की तारीख/Pronouncement: 05/09/2024 आदेश/Order Per Manjunatha, G. A.M These Are Cross Appeals Filed By Both The Assessee As Well As The Revenue For The A.Y 2010-11 Against The Common Order Dated 31/07/2020 Of The Learned Cit (A) 11 Hyderabad.

For Appellant: Shri K.R. VasudevanFor Respondent: : Smt. T Vijayalakshmi, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153A

Madison Communications Private Limited, Mumbai vs. Assessment Unit, Income Tax Department, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 4000/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Apr 2024AY 2020-21

Bench: Shri Narendra Kumar Billaiya & Shri Sunil Kumar Singhmadison Vs. Acit Circle 2(2)(1) Communications Pvt. 1St, Floor, Aayakar Ltd. Bhavan, New Marine 1St Floor, 349, Business Lines, Point, Western Express Highway, Andheri East, Mumbai-400020 Mumbai-400069 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaacm5979P Appellant .. Respondent

For Appellant: Shri Sukhsagar SyalFor Respondent: Smt. Mahita Nair
Section 115BSection 143(3)Section 144BSection 250

Sterling Holiday Resorts Limited (on Behalf of Erstwhile Sterling Holiday Resorts(India) Limited), Mumbai vs. The Pr. CIT-2, Mumbai

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

ITA 3793/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Aug 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.3793/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2014-15) Sterling Holiday Resorts बिधम/ Pcit-2 Limited (On Behalf Of Room No.344, 3Rd Floor, Vs. Erstwhile Sterling Holiday Aayakar Bhavan, Resorts (India) Limited) Mumbai-400020. Thomas Cook Building, D. N. Road, Fort, Mumbai- 400001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabct7079G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ketan Ved Revenue By: Smt Anne Varghese (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/07/2023 घोषणा की तारीख /Date Of Pronouncement: 21/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Action Of The Ld. Principal Commissioner Of Income Tax-02, Mumbai Dated 25.03.2019 For Assessment Year 2014-15 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Submitted That The Only Issue On Which The Ld. Pcit Has Invoked His Revisional Jurisdiction U/S 263 Of The Act Is In Respect Of Following Issues: - (A) Carry Forward Unabsorbed Depreciation For Ay. 2004-5 To 2009-10 Of M/S. Manchanda Resorts Pvt. Ltd. Amounting To Rs.54,29,744/-. (B) Carry Forward Unabsorbed Depreciation For Ay. 2005-06, 2008-09 Of M/S. Sterling Holiday Resorts (I) Ltd., Amounting To Rs.5,51,57,288/-. (C) Carry Forward Business Loss Of M/S. Manchanda Resorts Pvt. Ltd. For Ay. 2009-10 & 2010-11 Amounting To Rs.7,16,96,555/-.”

For Appellant: Shri Ketan VedFor Respondent: Smt Anne Varghese (Sr. AR)
Section 263Section 32(2)Section 72A

ACIT Circle 25-(1), Delhi vs. Value First Digital Media Pvt. Ltd., Gurgaon Haryana

In the result, ITA No. 3143/Del/2019 [A

ITA 2050/DEL/2021[2014-15]Status: PendingITAT Delhi08 Feb 2023AY 2014-15

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

ACIT, Circle-26(1), New Delhi vs. Value First Digital Media Pvt. Ltd., New Delhi

In the result, ITA No. 3143/Del/2019 [A

ITA 5127/DEL/2019[2016-17]Status: DisposedITAT Delhi08 Feb 2023AY 2016-17

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

ACIT, Circle-26(1), New Delhi vs. Value First Digital Media Pvt. Ltd., New Delhi

In the result, ITA No. 3143/Del/2019 [A

ITA 3143/DEL/2019[2012-13]Status: DisposedITAT Delhi08 Feb 2023AY 2012-13

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

Jitf Urban Infrastructure Services Ltd, New Delhi vs. ACIT, Circle-13(2), New Delhi

ITA 6632/DEL/2018[2015-16]Status: DisposedITAT Delhi16 Jan 2023AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No.6632/Del/2018, A.Y. 2015-16 M/S. Jitf Urban Infrastructure Vs. Asst. Commissioner Of Income Services Limited Tax 28, Shivaji Marg, West Delhi, Circle 13(2), Central Revenue P.O: Ramesh Nagar Building Room No. 316A 3Rd Floor, New Delhi- 110015 Pan : Aaccj4785G I.P.Estate, New Delhi-110002

Section 143(2)Section 143(3)Section 14ASection 2