(1.) This appeal, preferred under Section 260A of the Income Tax Act, 1961, is directed against order dated 24.10.2008, passed by the Income Tax Appellate Tribunal, Delhi Bench "G" New Delhi in ITA No. 861/Del/2005 (Assessment Year 2000-2001), whereby said court has dismissed the appeal of the Revenue.
(2.) Heard learned counsel for the parties, and perused the impugned order challenged before this Court.
(3.) Brief facts of the case are that the assessee Company iss incorporated in United States of America.