COMMISSIONER OF INCOME TAX (E) Vs. PUSHPAWATI SINGHANIA RESEARCH INSTITUTE FOR LIVER, RENAL AND DIGESTIVE DISEASES

JUDGEMENT

(1.) CM No. 11511 of 2016 Allowed, subject to all just exceptions. I.T.A. 211 of 2016

(2.) This appeal by the Revenue is against the order dated 12th October, 2015 passed by the Income Tax Appellate Tribunal ("ITAT") in ITA No.5799/Del/2011 for the Assessment Year ("AY") 2008-09.

(3.) The Assessee is a company registered under Section 25 of the Companies Act, 1956 and has been running a hospital in the name of Pushpawati Singhania Research Institute for Liver, Renal and Digestive Disease (PSRI Hospital). It has been approved as a charitable institution under Section 12A of the Act. The Assessee states that it maintains separate books of accounts for the research activity and for the activity of running the hospital.