Section 60 of the Income Tax Act

Income-tax Act, 2025: s.96

Section 60 of the Income-tax Act, 1961 corresponds to section 96 (Transfer of income without transfer of assets) of the Income-tax Act, 2025.

Read section 96 of the 2025 Act

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

68 judgments on BharatTax turn on Section 60.

Judgments on Section 60

Pranit Kirtikant Nanavati, Ahmedabad vs. ACIT, Circle-4(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 2277/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad28 Sept 2021AY 2013-14
For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri L.P. Jain, Sr. D.R
Section 139Section 143(2)Section 143(3)Section 271(1)(c)Section 5Section 59

Smt. Manish Jaitha, Mumbai vs. Asst CIT Circle- 26 (1), Mumbai

ITA 384/MUM/2020[2009-10]Status: DisposedITAT Mumbai02 Aug 2021AY 2009-10

Bench: Shri Rajesh Kumar & Shri Ravish Soodita Nos.342 To 345/Mum/2020 Ita Nos.384 To 388/Mum/2020 (Assessment Years: 2005-06 To 2013-14) Smt. Manisha Jaitha Asst. Commissioner Of Income-Tax, 2B, Brighton No. 2, 68-D Circle 26(1), 1St Floor , Room No. 107, Rungta Lane, Vs. Nepean Sea Road Piramal Chambers, Parel Mumbai – 400 006 Mumbai – 400 012

For Appellant: Shri Rajesh P. Shah, A.RFor Respondent: Shri Tharian Oommen, D.R
Section 143(2)Section 143(3)Section 147Section 148Section 149(1)(c)

Smt.Manisha Jaitha, Mumbai vs. Asst CIT Circle- 26 (1), Mumbai

ITA 342/MUM/2020[2005-06]Status: DisposedITAT Mumbai02 Aug 2021AY 2005-06

Bench: Shri Rajesh Kumar & Shri Ravish Soodita Nos.342 To 345/Mum/2020 Ita Nos.384 To 388/Mum/2020 (Assessment Years: 2005-06 To 2013-14) Smt. Manisha Jaitha Asst. Commissioner Of Income-Tax, 2B, Brighton No. 2, 68-D Circle 26(1), 1St Floor , Room No. 107, Rungta Lane, Vs. Nepean Sea Road Piramal Chambers, Parel Mumbai – 400 006 Mumbai – 400 012

For Appellant: Shri Rajesh P. Shah, A.RFor Respondent: Shri Tharian Oommen, D.R
Section 143(2)Section 143(3)Section 147Section 148Section 149(1)(c)

DCIT, Circle- 18(2), New Delhi vs. Ntpc Electrical Supply Company Ltd., New Delhi

In the result, the ITA No

ITA 4684/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Aug 2020AY 2013-14

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: Ms. Pramita M. Biswa, CIT(DR)For Respondent: Shri Ved Jain, Advocate & Sh. Ashish
Section 60

ACIT, Chennai vs. Sri. K.Srikanth, Chennai

In the result, all the four appeals adjudicated by us in this order are partly allowed

ITA 1324/CHNY/2012[2001-02]Status: DisposedITAT Chennai19 May 2020AY 2001-02

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 147Section 263

Sri K.Srikanth, Chennai vs. ACIT, Chennai

In the result, all the four appeals adjudicated by us in this order are partly allowed

ITA 1016/CHNY/2012[2001-02]Status: DisposedITAT Chennai19 May 2020AY 2001-02

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 147Section 263

Sri K.Srikanth, Chennai vs. ACIT, Chennai

In the result, all the four appeals adjudicated by us in this order are partly allowed

ITA 1015/CHNY/2012[2001-02]Status: DisposedITAT Chennai19 May 2020AY 2001-02

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 147Section 263

Shri K.Srikanth, Chennai vs. ACIT, Chennai

In the result, all the four appeals adjudicated by us in this order are partly allowed

ITA 307/CHNY/2010[2001-02]Status: DisposedITAT Chennai19 May 2020AY 2001-02

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 147Section 263

M/S. Ntpc Electric Supply Company Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 603/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Nov 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 143(2)Section 143(3)Section 199Section 37(1)Section 60

ACIT, New Delhi vs. M/S. Ntpc Electrical Supply Company Ltd., New Delhi

In the result, the appeal of the assessee is allowed

ITA 777/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Nov 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 143(2)Section 143(3)Section 199Section 37(1)Section 60

Bhavik Bharatbhai Padia vs. Income Tax Officer Ward 3(3)(1)

SCA/17021/2018HC Gujarat19 Aug 2019
Section 147

Surendra Babu Gudapati, Hyderabad vs. Income Tax Officer, (International Taxation)-1, Hyderabad

In the result, appeal of the assessee is allowed

ITA 233/HYD/2019[2014-15]Status: DisposedITAT Hyderabad27 May 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2014-15 Surendra Babu Gudapati, Vs. Income-Tax Officer, Hyderabad. International Taxation – 1, Hyderabad Pan – Ahxpg 7295D Appellant Respondent Assessee By: Shri Manoj Kumar Daga Revenue By: Shri Dinesh Paduchuri Date Of Hearing: 07/05/2019 Date Of Pronouncement: 27/05/2019 O R D E R

For Appellant: Shri Manoj Kumar DagaFor Respondent: Shri Dinesh Paduchuri
Section 143(1)Section 143(2)Section 2(47)Section 24Section 60

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

M/S Ambience Hotels & Resorts Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal filed by assessee stands partly

ITA 6766/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

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

DCIT, New Delhi vs. M/S Ambience Developers and Infrastructure Pvt. Ltd, New Delhi

In the result appeal filed by assessee stands partly

ITA 6413/DEL/2015[2009-10]Status: DisposedITAT Delhi28 Feb 2019AY 2009-10

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

Global Academy of Emergency Medicine, New Delhi vs. CIT(E), New Delhi

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

ITA 6291/DEL/2015[]Status: DisposedITAT Delhi14 Sept 2018

Bench: Shri G.D. Agrawal & Shri Amit Shukla

For Appellant: Shri Rajeev Bansal, CAFor Respondent: Shri Vijay Verma, CIT-DR
Section 12ASection 80G

Maharashtra Industrial Development Corporation, Mumbai vs. Deputy Commissioner Income Tax (Exemptions)-2(1), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 4474/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Sept 2018AY 2011-12

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Maharashtra Industrial Deputy Commissioner Of Income Development Corporation Tax (Exemption)-2(1), बिधम/ Udyog Sarathi, Mahakali Piramal Chambers, Lalbaug, Vs. Caves Road, Andheri (East), Mumbai-400 012 Mumbai-400 093 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaacm3560C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri V. Sridharan &For Respondent: Shri Purushottam Tripuri, CIT D.R
Section 143(3)Section 2Section 60Section 61Section 62

DCIT 2(3)(2), Mumbai vs. Sea Princess Hotels & Properties P.Ltd, Mumbai

In the result this appeal by the revenue stands dismissed

ITA 697/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 Jul 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Appellant: Shri Niraj Punamiya
Section 60Section 61

DCIT, New Delhi vs. M/S. Ambience Hotels & Resorts Pvt. Ltd., New Delhi

In the result appeal of the Revenue in case of Ambience Hotels and Resorts Pvt Ltd in ITA No

ITA 6422/DEL/2015[2012-13]Status: DisposedITAT Delhi20 Nov 2017AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri TR Talwar, AdvFor Respondent: Ms. Aparna Karan, CIT DR
Section 14ASection 60