M/s Lissy Medical Institutions v. CIT

349 ITR 344Reported decision#15672 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 361,891 Indian tax judgments — from 2017 to 2017.

Judgments citing M/s Lissy Medical Institutions v. CIT

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1790/BANG/2016[2013-14]Status: DisposedITAT Bangalore29 Nov 2017AY 2013-14

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1789/BANG/2016[2012-13]Status: DisposedITAT Bangalore29 Nov 2017AY 2012-13

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1788/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2017AY 2011-12

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1787/BANG/2016[2010-11]Status: DisposedITAT Bangalore29 Nov 2017AY 2010-11

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1786/BANG/2016[2009-10]Status: DisposedITAT Bangalore29 Nov 2017AY 2009-10

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1785/BANG/2016[2008-09]Status: DisposedITAT Bangalore29 Nov 2017AY 2008-09

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…of revenue supported the assessment order. She also submitted written submissions and in respect of the allowability of depreciation, reliance is placed on a judgment of Hon’ble Kerala High Court rendered in the case of M/s Lissy Medical Institutions vs. CIT, 349 ITR 344 and of Hon’ble Apex court rendered in the case of Escorts Ltd. vs. Union of India, 199 ITR 43. In respect of the second issue i.e. carry forward and set off of excess of expenditure over income, reliance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the…

M/s Lissy Medical Institutions v. CIT (349 ITR 344) — Cited in 6 Judgments | BharatTax