CIT vs. TRENT BRANDS LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 25.02.2011 . Present: Ms. Rashmi Chopra, Sr. Standing Counsel for the appellant/Revenue. Mr. Ajay Vohra with Ms. Kavita Jha, Advocate for the respondent. . +ITA No.360/2011 . This appeal is filed against the order of the Income Tax Appellate Tribunal under Section 254 (2) of the Income Tax Act. As per the judgment of the Full Bench of this Court in a batch matter, the lead case being Lachman Dass . . Bhatia Vs. Assistant Commissioner of Income Tax (ITA No.724 of 2010 decided on 06.08.2010), such an appeal is not maintainable under Section 260A of the Act. Following the aforesaid judgment, this appeal is not maintainable and accordingly dismissed. However, liberty is granted to the appellant to file appropriate proceedings in accordance with law. A.K. SIKRI, J. . M.L. MEHTA, J. . . FEBRUARY 25, 2011 pmc . . #8