COMMISSIONER OF INCOME TAX Vs. ANIL KUMAR BATRA

JUDGEMENT

(1.) C.M. No. 17392/2010 (for exemption).

(2.) THE present appeal has been filed under Section 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.

(3.) 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.