TOPSTAR MERCANTILE PVT. LTD. (FORMERLY, URVI CHEMICALS AND ALLIED INDUSTRIES LTD.) Vs. ASSTT. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard learned Counsel for the appellant and the learned Counsel appearing for the Revenue. The appeal is admitted on the following substantial question of law:

(2.) Mr. Sahadevan, advocate appearing for Revenue waives service.

(3.) Both the parties agreed that the appeal be disposed of finally at the stage of admission. That is how this appeal is heard finally.