Insight Diagnostic and Oncological Research Institute P. Ltd. v. Deputy CIT

262 ITR 41Reported decision2003#24078 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 357,271 Indian tax judgments — from 2012 to 2020.

Judgments citing Insight Diagnostic and Oncological Research Institute P. Ltd. v. Deputy CIT

Trent Ltd, Mumbai vs. Addl. C.I.T.-2(3), Mumbai

ITA 5775/MUM/2011[2007-08]Status: DisposedITAT Mumbai15 Jul 2020AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Trent Ltd., V. Add. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) Addl. Cit – 2(3) V. M/S. Trent Ltd., Room No. 556, 5Th Floor Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) M/S. Trent Ltd., V. Dy. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent)

Section 14ASection 35DSection 37(1)

…utes Act cannot be adopted for the purposes of income tax and for this proposition, he placed reliance on the decision of the Hon'ble jurisdictional High Court in the case of Insight Diagnostic and Cological-Research Institute Pvt. Ltd vs. DCIT as reported in 262 ITR 41. 9. We have considered the rival submissions, material placed on record, judicial decisions cited by them and other applicable legal provisions. It is not in dispute that the assessee incurred expenses for raising additional resources through public issue to acquire new ships-. It is also not in dispute that these expenses are in the nature of cap…

Commissioner of Income Tax, Del vs. M/S Dewan Chand Satyapal

ITA/87/2003HC Delhi21 Dec 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 143(3)Section 260ASection 263Section 80

…ion of this Court reported as CIT v. Yogender Sharma 311 ITR 372 (Del). The Court held as follows: “As mentioned above, the Bombay High Court has taken a different view in Insight Diagnostic and Oncological Research Institute P. Ltd. v. Deputy CIT [2003] 262 ITR 41. In this case, a CT scan machine was installed in a diagnostic centre and it was held that a diagnostic centre is not an industrial undertaking in the context of the Income-tax Act. In fact the expression “industrial undertaking" must be read in the context ITA Nos. 87/03, 1411, 1541/06 Page 7 of the Income-tax Act and not in the con…

Commissioner of Income Tax vs. M/S. Dewan Chand Satyapal

ITA-87/2003HC Delhi21 Dec 2012

Section 143(3)Section 260ASection 263Section 80

…ion of this Court reported as CIT v. Yogender Sharma 311 ITR 372 (Del). The Court held as follows: “As mentioned above, the Bombay High Court has taken a different view in Insight Diagnostic and Oncological Research Institute P. Ltd. v. Deputy CIT [2003] 262 ITR 41. In this case, a CT scan machine was installed in a diagnostic centre and it was held that a diagnostic centre is not an industrial undertaking in the context of the Income-tax Act. In fact the expression “industrial undertaking" must be read in the context 2012:DHC:7635-DB ITA Nos. 87/03, 1411, 1541/06 Page 7 of the Income-tax Act a…