CIT vs. TRIVENI ENGINEERING & INDSUTRIAL LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 25.1.2011 . Present: Ms. Rashmi Chopra, advocate for the appellant/Revenue. . . +ITA 88/2011 . This appeal is filed against the order passed by the Tribunal in exercise of power under Section 254 (2) of the Income Tax Act. As per Full Bench judgment of this Court in Lachaman Dass Bhatia Vs. Assistant commissioner of Income Tax(ITA 724/2010,decided on 6th August, 2010), this . . appeal is not maintainable. This appeal is according dismissed with the liberty to the appellant to seek such remedy as available to it under the law. . . A.K. SIKRI, J. . M.L. MEHTA, J. JANUARY 25, 2011 skb . 61#