ASHOK KAKKAR vs. COMMISSIONER OF INCOME TAX

$~51 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1018/2010

ASHOK KAKKAR

..... Appellant

Through: Mr. Salil Aggarwal, Mr. Madhur Aggarwal and Mr. Uma Shankar, Advocates.

versus

COMMISSIONER OF INCOME TAX

..... Respondent

Through: None.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

05.09.2018

It is stated by the learned counsel for the assessee/appellant that he has instructions not to press the appeal; this is because the question of law framed pertained to two issues that were subjected to remand. After remission the assessee’s claims were upheld and relief was granted to him.

In these circumstances, the appeal is dismissed as infructuous.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J SEPTEMBER 05, 2018/nn