DCIT, New Delhi vs. M/S Ambience Developers and Infrastructure Pvt. Ltd, New Delhi
In the result appeal filed by assessee stands partly
ITA 6414/DEL/2015[2011-12]Status: DisposedITAT Delhi28 Feb 2019AY 2011-12
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
…from the transferred income, the income was not to be included in the total income of the transferor by virtue of the main section 16(1)(c) but was saved by the proviso 3 to be included in the total income of the transferee [see, D. R. Shahapure v. CIT (1946) 14 ITR 781 (Bom); S. Kartar 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…
