CIT Vs. SRC AVIATION PVT LTD

JUDGEMENT

(1.) THE appellant claims to be aggrieved by an order dated 26.8.2011 in appeal appeals had been preferred by the SRC Aviation Private Limited and one appeal by CDIT.

(2.) THE following questions are sought to be urged, i.e.,

(3.) SO far as the first question, i.e., applicability of Section 14A is concerned, this Court is of the opinion that the law having been declared in Maxopp Investment Limited v. CIT; 2012 (247)CTR 162 (Del), the matter has to be remitted. The Tribunals decision to that extent is upheld. The Assessing Officer shall take into consideration the direction in Maxopp (supra) while carrying out the directions of the Tribunal.