Section 79 of the Income Tax Act

The decision most relied on for Section 79 is PCIT v. Shark Mines and Minerals (P.) Ltd. (151 Taxmann.com 71), cited in 25 of the 145 judgments on BharatTax that turn on this section.

Leading authorities on Section 79

PCIT v. Shark Mines and Minerals (P.) Ltd.
151 Taxmann.com 71 · 2023 · High Court
25
citing judgments

Revisionary powers under Section 263 cannot be invoked to find fault with an assessment order on an issue not covered by 'limited scrutiny' where the Assessing Officer could not have examined such an issue.

CIT v. Amco Power Systems Ltd.
379 ITR 375 · 2015 · High Court
9
citing judgments
CIT v. Oriental Motors Car Co. P. Ltd.
124 ITR 74 · 1980 · High Court
7
citing judgments

Judgments on Section 79

Dy. Commissoner of Income Tax 15(1)(2), Mumbai vs. Hiranandani Healthcare Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 2009/MUM/2024[2015]Status: DisposedITAT Mumbai21 Jun 2024

Bench: Shri Amarjit Singh & Shri Rahul Chaudharydcit-15(1)(2) Vs. Hiranandani Healthcare Room No.126B, 1St Floor, Private Limited, Aayakar Bhavan, Sector 10A, Mini Sea M.K.Road, Shore, Vashi Maharashtra – 400020 Maharashtra – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabch5894D Appellant .. Respondent

For Appellant: Dhivya RuthFor Respondent: Atul T. Suraiya
Section 143(2)Section 28Section 79Section 92C

Metsil Exports Pvt. Ltd., Kolkata vs. PCIT Cen.-2, Kolkata

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

ITA 928/KOL/2024[2018-19]Status: DisposedITAT Kolkata10 Jun 2024AY 2018-19

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 143(1)Section 153ASection 263Section 79

DCIT, Circle- 20(2), New Delhi vs. Quippo Energy (P) Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 4120/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Apr 2024AY 2011-12

Bench: Shri Challa Nagendra Prasad & Dr. B.R.R. Kumarआ.अ.सं/.I.T.A No.4120/Del/2017 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Dcit, Quippo Energy (P) Ltd., D-2, 5Th Floor, Southern Park, Circle 20(2), Vs. New Delhi. Saket Place, New Delhi. Pan No. Aaacq1675Q अपीलाथ" Appellant ""यथ"/Respondent

Section 79

Sunshine Granites Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(2), Hyderabad

Appeal is allowed

ITA 61/HYD/2022[2013-14]Status: DisposedITAT Hyderabad13 Feb 2024AY 2013-14

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं / Ita No. 61/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) M/S. Sunshine Granites Vs. Deputy Commissioner Of Private Limited, Income Tax, Karimnagar Central Circle-1(2), [Pan No. Aaocs6148Q] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee By: Shri A. Srinivas, Ar रधजस्‍व द्वधरध / Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 07/02/2024 घोर्णध की तधरीख/Pronouncement On: 13/02/2024

For Appellant: Shri A. Srinivas, ARFor Respondent: Shri Kumar Aditya, DR
Section 143(3)Section 263Section 79

M/S Real Time Infractive Media Private Limited, Mumbai vs. ITO-3(3)(1), Mumbai

Appeal is allowed for statistical purposes

ITA 1016/MUM/2023[2016-2017]Status: DisposedITAT Mumbai29 Nov 2023AY 2016-2017
For Appellant: NoneFor Respondent: Shri Rajendra Chandekar
Section 143(3)Section 79

Pr. Commissioner of Income Tax, Delhi-1 vs. M/S Burda Druck India Pvt. Ltd

ITA/660/2023HC Delhi24 Nov 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 79

Pr. Commissioner of Income Tax, Delhi-1 vs. M/S Burda Druck India Pvt. Ltd

ITA - 660 / 2023HC Delhi24 Nov 2023
Section 79

Hiranandani Healthcare P. Ltd, Navi Mumbai vs. CIT(Appeals), Mumbai

In the result, appeal filed by the Assessee stands allowed

ITA 1142/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 Aug 2023AY 2013-14

Bench: Shri B.R. Baskaran, Am & Shri N. K. Choudhry, Jm

For Appellant: Shri Atul Suraiya & Nilay JhaveriFor Respondent: Shri Surendra Kumar Meena
Section 143(2)Section 143(3)Section 250Section 79

Hiranandani Healthcare P. Ltd, Navi Mumbai vs. CIT(Appeals), Mumbai

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

ITA 3240/MUM/2022[2012-13]Status: DisposedITAT Mumbai27 Jul 2023AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

Section 68Section 79Section 79(1)

Cyquator Media Services Private Limited, Mumbai vs. DCIT, Range .6(2)(1), Mumbai

In the result, overall, the appeal of the Revenue in ITA No

ITA 4478/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Mar 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.4312/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Dcit-6(2)(1) बिधम/ M/S. Cyquator Media R. No. 504, 5Th Floor, Services Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 135, Continental Building, Road, Mumbai-400020. Dr. A. B. Road, Worli, Mumbai-400018. Cross Objection No. 302/Mum/2018 Arising Out Of I.T.A. No.4312/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2012-13) Cyquator Media Services बिधम/ Dcit-6(2)(1) Pvt. Ltd. Aayakar Bhavan, Vs. 18Th Floor, A Wing, Mumbai-400020. Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400013. आयकर अपील सं/ I.T.A. No.4478/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Cyquator Media बिधम/ Dcit-6(2)(1) R. No. 504, 5Th Floor, Services Pvt. Ltd. Vs. 135, Continental Building, Aayakar Bhavan, M. K. Dr. A. B. Road, Worli, Road, Mumbai-400020 Mumbai-400018. Dcit-6(2)(1) R. No. 504, 5Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaecp0069P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Jay Bhansali/Ms. Slachi Jain Revenue By: Shri H. N. Singh (Dr) & Mr. R. A. Dhyani (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/12/2022 घोषणा की तारीख /Date Of Pronouncement: 06/03/2023 C.O. 302/Mum/2018 A.Ys. 2012-13 Shri Cyquator Media Services Pvt. Ltd.

For Appellant: Shri Jay Bhansali/Ms. Slachi JainFor Respondent: Shri H. N. Singh (DR) & Mr. R
Section 143(3)Section 56Section 56(1)Section 68

DCIT, Circle.6(2)(1), Mumbai vs. Cyquator Media Services Private Limited, Mumbai

In the result, overall, the appeal of the Revenue in ITA No

ITA 4312/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Mar 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.4312/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Dcit-6(2)(1) बिधम/ M/S. Cyquator Media R. No. 504, 5Th Floor, Services Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 135, Continental Building, Road, Mumbai-400020. Dr. A. B. Road, Worli, Mumbai-400018. Cross Objection No. 302/Mum/2018 Arising Out Of I.T.A. No.4312/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2012-13) Cyquator Media Services बिधम/ Dcit-6(2)(1) Pvt. Ltd. Aayakar Bhavan, Vs. 18Th Floor, A Wing, Mumbai-400020. Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400013. आयकर अपील सं/ I.T.A. No.4478/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Cyquator Media बिधम/ Dcit-6(2)(1) R. No. 504, 5Th Floor, Services Pvt. Ltd. Vs. 135, Continental Building, Aayakar Bhavan, M. K. Dr. A. B. Road, Worli, Road, Mumbai-400020 Mumbai-400018. Dcit-6(2)(1) R. No. 504, 5Th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaecp0069P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Jay Bhansali/Ms. Slachi Jain Revenue By: Shri H. N. Singh (Dr) & Mr. R. A. Dhyani (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/12/2022 घोषणा की तारीख /Date Of Pronouncement: 06/03/2023 C.O. 302/Mum/2018 A.Ys. 2012-13 Shri Cyquator Media Services Pvt. Ltd.

For Appellant: Shri Jay Bhansali/Ms. Slachi JainFor Respondent: Shri H. N. Singh (DR) & Mr. R
Section 143(3)Section 56Section 56(1)Section 68

Bla Power Pvt.Ltd, Mumbai vs. Pr. Commm of Income Tax-3, Mumbai

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

ITA 1180/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Feb 2023AY 2017-18

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Dr. Mahesh Akhade
Section 142(1)Section 143(2)Section 143(3)Section 263Section 36(1)(iii)Section 56(2)(vii)Section 56(2)(viib)Section 79

Sodexo India Services Private Limited, Mumbai vs. PCIT, Mumbai 5, Circle 13(2)(2), Mumbai

ITA 930/MUM/2022[2017-2018]Status: DisposedITAT Mumbai23 Feb 2023AY 2017-2018

Bench: Shri Kuldip Singh () & Shri Gagan Goyal ()

Section 143(3)Section 263Section 270ASection 79

Dy CIT Cent. Cir 6(4), Mumbai vs. M/S. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 98/MUM/2022[2011-12]Status: DisposedITAT Mumbai17 Feb 2023AY 2011-12

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1426/MUM/2022[2015-16]Status: DisposedITAT Mumbai17 Feb 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 102/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Feb 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

Dy. Commissioner of Income Tax, Circle-3(1), Hyderabad vs. Sembmarine Kakinanda Limited, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 123/HYD/2019[2013-14]Status: DisposedITAT Hyderabad15 Nov 2022AY 2013-14

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Abhiroop Bhargav, ARFor Respondent: Shri P.V.Subba Raju, DR
Section 69Section 79

M/S. Birla Edutech Ltd., Mumbai vs. ITO Ward-3(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1915/MUM/2020[2012-13]Status: DisposedITAT Mumbai10 Nov 2022AY 2012-13
For Appellant: Shri Vipul JainFor Respondent: Shri Chetan Kacha (Sr. AR)
Section 143(3)Section 154Section 2(18)Section 3Section 79

DCIT, Cen. Cir. 4(4), Kolkata vs. M/S G.K. & Sons Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 240/KOL/2022[2011-12]Status: DisposedITAT Kolkata20 Oct 2022AY 2011-12

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2011-12 Deputy Commissioner Of M/S. G. K. & Sons Pvt. Ltd., Income-Tax, Central Circle- Room No. 603, 6Th Floor, 4(4), Kolkata. Vs. Shantiniketan Building, 8, Camac Street, Kolkata- 700017. (Pan:Aaacg8389H) (Appellant) (Respondent) Present For: Appellant By : Shri P. P. Barman, Addl. Cit Respondent By : Shri Ravi Tulsiyan, Fca Date Of Hearing : 12.10.2022 Date Of Pronouncement : 20.10.2022

For Appellant: Shri P. P. Barman, Addl. CITFor Respondent: Shri Ravi Tulsiyan, FCA
Section 143(3)Section 72Section 78Section 79

ITO, Ward-3(3), Thane vs. M/S. Satya Sai G Agroils P. Ltd., Thane

The appeal of the Revenue is dismissed, whereas the appeal of the Assessee is allowed for statistical purposes

ITA 289/MUM/2021[2010-11]Status: DisposedITAT Mumbai10 Aug 2022AY 2010-11
For Appellant: NoneFor Respondent: Shri Amol Kirtane
Section 143(3)Section 79