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Judgment
Manmohan, J.
C.M. No. 17392/2010 (for exemption)
Allowed, subject to all just exceptions.
Accordingly, the application stands disposed of.
ITA 1520/2010
The present appeal has been filed u/s 260A of Income Tax Act, 1961 challenging the order dated 15th January, 2010 passed by the Income Tax Appellate Tribunal (for brevity, "Tribunal") in ITA No. 1553/Del/2007 for the Assessment Year 1999-2000.
Vide order dated 24th September, 2010, we have already dismissed ITA No. 1487/2010 filed by the revenue against the present respondent-assessee challenging the same impugned order dated 15th January, 2010. It is pertinent to mention that by virtue of the impugned order dated 15th January, 2010, the Tribunal had disposed of six appeals filed by the revenue for the Assessment Years 1998-1999, 1999-2000, 2000-2001, 2001-2002, 2002-2003 and 2003-2004 respectively.
Consequently, in view of our order dated 24th September, 2010 in ITA No. 1487/2010, the present appeal is also dismissed in limine but without any order as to costs.