COMMISSIONER OF INCOME TAX Vs. N K SINGLA

JUDGEMENT

(1.) THIS appeal has been preferred by the revenue under Section 260-A of the Income Tax Act, 1961 (for short, the Act) against the order dated 28.8.2009 of the Income Tax Appellate Tribunal, New Delhi in I.T.A. No.713/Del/09 for the assessment year 1998-99 proposing to raise following substantial questions of law:-

(2.) LEARNED counsel for the revenue fairly states that the matter is covered against the revenue by order of this Co[urt dated 15.7.2010 in I.T.A. No.16 of 2010 CIT v. Fateh Sigh (HUF). Accordingly, this appeal is dismissed.