COMMISSIONER OF INCOME TAX Vs. KOTAK SECURITIES LIMITED

JUDGEMENT

(1.) Although six questions of law are raised by the revenue in this appeal, learned counsel for the revenue does not press the first five questions as the said questions stand answered against the revenue by the decisions of the Apex Court in the case of Techno Shares and Stocks Ltd. V/s. CIT, 2010 327 ITR 323 and T.R.F. Ltd. V/s. CIT, 2010 323 ITR 397.

(2.) The appeal is admitted on the sixth question of law and taken up for hearing by consent of parties. The sixth question of law (reframed) reads thus:-

(3.) Since several appeals are pending before this Court wherein similar question is raised, we have permitted counsel for the assessees in those appeals to appear as 'intervenors'.