CIT vs. POWER FINANCE CORP LTD

4&5# % 01.04.2011 Present: Mr. N.P. Sahni, Sr. Standing Counsel for the.Revenue. Mr. Mayank Nagi, Advocate for respondent/assessee + CM APPL. 5942/2011 in ITA 593/2011 Exemption allowed subject to just exception. Application stands disposed of. ITA 593/2011 & ITA 594/2011 As per the judgment of the Full Bench of this Court in a batch matter, the lead case being Lchman Dass Bhatia Vs. Assistant Commissioner of Income Tax (ITA No. 724 of 2010 decided on 06th August, 2010), such an appeal is not maintainable under Section 26-A of the Act. O ML . CA E H TA, J. APRIL 01, 2011 skb 2011:DHC:14153-DB