CIT Vs. MOTOR & GENERAL FINANCE LTD

JUDGEMENT

(1.) VIDE order dated 11.9.2009, the following substantial questions of law were framed :

(2.) THESE questions of law were disposed of by judgment dated 30.10.2009. For the sake of convenience paragraph 17 of the said judgment is reproduced below :

(3.) THE Supreme Court in its decision dated 14th January, 2011 has stated that these questions i.e. whether the receipt from lease charges, hire purchase charges and bill discounting charges could be taxed under the Interest Tax Act, 1974 has not been examined.