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Judgment
Manmohan, J.
CM No. 11851/2010
This is an application for condonation of delay in refiling the appeal.
For the reasons stated in the application, delay in refiling the appeal is condoned.
Accordingly, the application stands disposed of.
ITA 863/2010
The present appeal has been filed u/s 260A of the Income Tax Act, 1961 challenging the order dated 08th August, 2008 passed by the Income Tax Appellate Tribunal (in short "Tribunal") in ITA No. 815/Del of 2002 for the Assessment Year 1998-1999.
In the present appeal, it has been urged that the Tribunal had erred in law in upholding the Commissioner of Income Tax (Appeals) order and in deleting the addition of Rs. 60,61,043/- made by the Assessing Officer on account of foreign exchange fluctuation.
Admittedly, the aforesaid issue is covered against the Revenue by the judgment of the Supreme Court in Commissioner of Income Tax, Delhi Vs. Woodward Governor India P. Ltd., Accordingly, the present appeal is dismissed in limine but without any order as to costs.