CIT vs. MERCANTILE CAPITAL & FINANCIAL SERVICES PVT LTD
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. 19.12.2011 . . . .
We are not inclined to entertain the present appeal by revenue under Section 260A of the Income Tax Act, 1961 in view of the decision of the Delhi High Court in the case of Maxopp Investment Ltd. v. CIT, New Delhi in ITA No.687/2009 dated 18.11.2011. The Tribunal has passed an order of remand. While deciding the matter the Assessing Officer will take into consideration the observations and ratio of the decision of the Delhi High Court in the case of Maxopp Investment Ltd. v. CIT, New Delhi (supra). Liberty is granted to the parties to approach this Court in case they face any difficulty. .
The appeal is disposed of. . . . . . . . SANJIV KHANNA, J. . . . . . . . R.V.EASWAR, J. . DECEMBER 19, 2011 . mm . . . 49 . $ .