- (1.) Heard Sri Subham Agarwal, learned counsel for the petitioner and Sri Abhinav Mehrotra, learned counsel for the respondent.
(2.) The appellant is aggrieved by the order of the Income Tax Appellate Tribunal dated 28.6.2016 by which it has confirmed the order of the Commissioner, Income Tax (Appeals) dated 9.10.2012.
(3.) The CIT (Appeals) by the aforesaid order has held that the scheme of amalgamation has come into effect on 1.4.2008, the appointed date mentioned in the scheme of amalgamation and as such Rave Entertainment Private Limited stood dissolved and ceased to exist w.e.f. 1.4.2008 as it got amalgamated with M/s. Adlabs Films Limited now known as Reliance Media Works Limited.;