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

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

ITA 6423/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

Assistant Commissioner of Income-Tax, Circle -11, Pune vs. Capgemini Technology Services India Limited, (Formerly Igate Global Solutions Ltd.), Pune

In the result, both the appeals are partly allowed

ITA 1935/PUN/2017[2013-14]Status: DisposedITAT Pune30 Aug 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 10ASection 115JSection 391Section 72ASection 74

Capgemini Technology Services India Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 11, Pune

In the result, both the appeals are partly allowed

ITA 1857/PUN/2017[2013-14]Status: DisposedITAT Pune30 Aug 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 10ASection 115JSection 391Section 72ASection 74

DCIT, Range- 8(2), Mumbai vs. M/S Hotel Leela Venture Ltd., Mumbai

In the result, the appeal filed by th

ITA 4453/MUM/2013[2007-08]Status: DisposedITAT Mumbai10 Aug 2022AY 2007-08

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 Asst. Commissioner Of Income M/S Hotel Leela Venture Ltd., Tax, Range 8(2), The Leela Kempinski Sahar, R. No. 216-A, Aayakar Bhavan, Vs. Andheri (East), M.K. Road, Mumbai-400059. Mumbai-400020. Pan No. Aaach 3167 J Appellant Respondent Revenue By : Mr. Rakesh Ranjan, Cit-Dr Assessee By : Mr. Prakash K. Jotwani, Adv. Date Of Hearing : 30/06/2022 Date Of Pronouncement : 10/08/2022

For Appellant: Mr. Prakash K. Jotwani, AdvFor Respondent: Mr. Rakesh Ranjan, CIT-DR

Section 72ASection 79

The Commissioner of Income Tax vs. M/S Kbd Sugars & Distilleries Ltd

ITA/169/2014HC Karnataka30 Jun 2022

Bench: P.S.DINESH KUMAR,ANANT RAMANATH HEGDE

Section 2Section 260Section 724Section 72A

M/S. Nicholas Piramal India Ltd, Mumbai vs. The ACIT Cur 7(1)

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

ITA 769/MUM/2008[2004-2005]Status: DisposedITAT Mumbai28 Jun 2022AY 2004-2005

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmanpiramal Enterprises Ltd Vs. Acit, Circle – 7(1) (Formerly Known As Aayakar Bhavan Piramal Healthcare Ltd) Mumbai – 400020. (Before Known As Nicholas Piramal Ind) Piramal Tower, Ganpatrao Kadam Marg, Lower Parel, Mumbai – 400013. Pan/Gir No. : Aaacn4538P Appellant .. Respondent Dcit, Circle – 7(1) Vs. Piramal Enterprises Ltd Aayakar Bhyavan (Formerly Known As Mumbai – 400 020. Piramal Healthcare Ltd) (Before Known As Nicholas Piramal Ind) Piramal Tower, Ganpatrao Kadam Marg, Lower Parel, Mumbai – 400 013. Pan/Gir No. : Aaacn4538P Assessee By : Mr.Ronak Doshi & Ms.Manshi Padhiyar.Ar Revenue By : Mr.S.N.Kabra.Dr

For Appellant: Mr.Ronak Doshi &For Respondent: Mr.S.N.Kabra.DR

Section 143(3)Section 145Section 32Section 35Section 80

Deputy Commissioner of Income-Tax, Circle -1(1), Pune vs. M/S. Cummins Sales & Services (I), Ltd, (Formerly Known As Cummins Diesels Sales & Service Ltd, Pune

In the result, the appeal filed by the Revenue stands partly allowed

ITA 2121/PUN/2017[2006-07]Status: DisposedITAT Pune27 Jun 2022AY 2006-07

For Appellant: Shri Ketan VedFor Respondent: Shri Shivraj B. Morey

Section 143(3)Section 14ASection 72ASection 72A(4)

Reliance Home Financ Ltd., Mumbai vs. Pr. CIT-8, Mumbai

ITA 815/MUM/2021[2015-16]Status: DisposedITAT Mumbai24 Nov 2021AY 2015-16

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Yogesh Thar, A.R. &For Respondent: Shri Shekhar Gajbhiy, D.R

Section 143(3)Section 263Section 72A

Keva Frgrances Pvt Ltd., Mumbai vs. Dy CIT 4 (2)(2), Mumbai

In the result the appeal of the assessee is allowed and that of the Revenue is dismissed

ITA 334/MUM/2020[2016-17]Status: DisposedITAT Mumbai02 Aug 2021AY 2016-17

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2016-17

For Appellant: Shri Saurabh Bhat, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 115J

Cil Nova Petrochemicals Ltd., Ahmedabad vs. The Pr.CIT, Range-1, Ahmedabad

In the result, the appeal of the assessee is dismissed as infructuous

ITA 707/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad24 Jun 2021AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No.707/Ahd/2016 & आयकर अपील सं./Ita No.2374/Ahd/2018 नि◌धा"रण वष"/Asstt. Year: 2011-2012 Cil Nova Petrochemicals Ltd., Pr.C.I.T., 391/396 Moraiya Village, Vs. Range-1, Sarkhej-Bavla Highway, Ahmedabad. Sanand, Ahmedabad-382210. Pan: Aadcn0932G

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Kishan Vyas, C.I.T. D.R with Shri S.S. Shukla, Sr.D.R

Section 115Section 115JSection 143(3)Section 263

Roca Bathroom Products P Ltd, Chennai vs. DCIT, Ltu-1, Chennai

In the result, the assessee’s appeal is dismissed

ITA 2767/CHNY/2019[2014-15]Status: DisposedITAT Chennai21 Jun 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. G. Johnson, Addl. CIT

Section 2Section 72A

Shalby Limited, Ahmedabad vs. The Dy. CIT, Circle-4(1)(1), Ahmedabad

In the result, appeal filed by the assessee is allowed

ITA 793/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad07 Apr 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.793/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2014-15)

For Appellant: Shri Aseem Thakkar, ARFor Respondent: Shri Mohd. Usman, CIT-DR

Section 14ASection 263Section 72A

The Commissioner of Income-Tax vs. M/S. Indus Fila Ltd

In the result, the order passed by the Income Tax

ITA/431/2012HC Karnataka18 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 260Section 260ASection 72Section 72ASection 72A(2)(b)

DCIT, New Delhi vs. M/S. Srf Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 914/DEL/2014[1995-96]Status: DisposedITAT Delhi27 Apr 2020AY 1995-96

Bench: Ms. Sushma Chowla, Vp & Dr.B.R.R. Kumar, Am आयकर अपील सं. / Ita No.914/Del/2014 "नधा"रण वष"/Assessment Year 1995-96 The Dcit, ..........अपीलाथ"/Appellant Circle-9(1), New Delhi. Vs Srf Ltd., C-8, Safdarjung Development Area, New Delhi-110016. …………. ""यथ" / Respondent Pan-Aaacs0206P

For Appellant: Sh. Saras Kumar, Sr. DRFor Respondent: Sh. Satyan Sethi & A.T.Panda, Adv

Section 143(3)Section 32A(4)Section 32A(6)

DCIT, Circle - 11(1), Kolkata vs. M/S. Hindusthan Udyog Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is also dismissed as rendered infructuous

ITA 1776/KOL/2018[2009-10]Status: DisposedITAT Kolkata21 Feb 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1776/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Smt. Ranu Biswas, Addl. CITFor Respondent: Shri R.P. Agarwal, Sr. Advocate & Shri Nirav Sheth, FCA

Section 143(3)Section 147Section 148Section 72ASection 79

DCIT 6(2)(1), Mumbai vs. Charak Pharma P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 7117/MUM/2016[2009-10]Status: DisposedITAT Mumbai10 Jan 2020AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bledy. Commissioner Of Income Tax V. M/S. Charak Pharma Pvt. Ltd., Circle – 6(2)(1) 21, Evergreen Industrial Estate R.No. 563, Aayakar Bhavan Shakti Mill Lane, Opp. Dr. E. Moses Road Mahalaxmi, Mumbai – 400 011 M.K. Road, Mumbai – 400 020 Pan: Aabcc4014A (Appellant) (Respondent) Assessee By : Shri Ronak G. Doshi & Ms. Niyanta Mehta Department By : Ms. Kavita P.Kaushik

For Appellant: Shri Ronak G. Doshi &For Respondent: Ms. Kavita P.Kaushik

Section 143(1)Section 143(3)Section 147Section 148Section 72A

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

ITA 487/DEL/2019[2013-14]Status: DisposedITAT Delhi21 Nov 2019AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

Section 143(3)Section 37Section 40Section 72ASection 9Section 9(1)(vi)

M/S Value First Digital Media Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 4389/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Nov 2019AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

Section 143(3)Section 37Section 40Section 72ASection 9Section 9(1)(vi)

DCIT Corporate Circle 2(2), Chennai vs. India Piston Ltd., Chennai

In the result the appeal of the assessee in ITA

ITA 2384/CHNY/2017[2011-12]Status: DisposedITAT Chennai26 Sept 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.2339 & 2340/Chny/2017 "नधा"रण वष" /Assessment Years :2010-11 & 2011-12. M/S. India Pistons Limited, The Deputy Commissioner Of Vs. Huzur Gardens, Income Tax, Sembium, Corporate Circle 2(2) Chennai 600 011. Chennai.

For Respondent: Ms. R. Anitha, IRS, JCIT

Section 143(3)Section 14ASection 32(1)

DCIT Corporate Circle 2(2), Chennai vs. India Piston Ltd., Chennai

In the result the appeal of the assessee in ITA

ITA 2383/CHNY/2017[2010-11]Status: DisposedITAT Chennai26 Sept 2019AY 2010-11

For Respondent: Ms. R. Anitha, IRS, JCIT

Section 143(3)Section 14ASection 32(1)