M/S Ambience Developers & Infrastructure Pvt. Ltd., New Delhi vs. DCIT, New Delhi
In the result appeal filed by assessee stands partly
ITA 6767/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Feb 2019AY 2010-11
Bench: Shri N.K.Billaiya & Smt. Beena A Pillaiay: 2009-10 Ay: 2011-12 Dcit Vs. Ambience Developers & Central Circle 20 Infrastructure P Ltd. New Delhi L-4, Green Park Extn. New Delhi 110 016 Pan: Aaeca6894P Ay: 2010-11 Ambience Developers & Vs. Dcit Infrastructure P Ltd. Central Circle 16 L-4, Green Park Extn. New Delhi New Delhi 110 016 Pan: Aaeca6894P Ay: 2010-11 Ambience Hotels & Vs. Dcit Resorts Pvt.Ltd. Central Circle 16 L-4, Green Park Extn. New Delhi New Delhi 110 016 Pan: Aadca7906K (Appellant) (Respondent) Department By : Ms. Nidhi Srivastava, Cit, D.R. Assessee By : : Sh. T.R. Talwar, Adv. Date Of Hearing : 06/02/2019 Date Of Pronouncement: 28 /02/2019
For Appellant: : Sh. T.R. Talwar, AdvFor Respondent: Ms. Nidhi Srivastava, CIT, D.R
Section 60
…ar Singh v. CIT, (1969) 73 ITR 438 ITA Nos. 6413 & 6414/Del/15 AY:2009-10/2011-12 ITA Nos. 6767 & 6766/Del/15 AY:2010-11 Ambience Developers and Infrastructure P Ltd./Ambience Hotels & Resorts Pvt.Ltd. (Del); S. Venugopala Varma Rajah vs. Comr.Ag.IT, (1968) 68 ITR 83 (Ker), affirmed, (1972) 84 ITR 466 (SC). In the 1961 Act, section 60 is independent and stands alone The income which could, under proviso 3 to section 16(1)(c) of the 1922 Act be assessed in the hands of the transferee is, under section 60 of the 1961 Act, to be assessed in the hands of the transferor under all circumstances. Object of enactment.—…
