M/S. TDI INFRASTRUCTURE LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3948/DEL/2014Status: DisposedITAT Delhi24 September 2018AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal acknowledged the assessee's instruction not to press the appeal. The revenue did not object to the dismissal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel stated that they had instructions not to press the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as not pressed, based on the assessee's explicit instruction.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI

For Appellant: Adv. &
Hearing: 24.09.2018Pronounced: 24.09.2018

ORDER

Per N. K. Saini, AM:

1.

This is an appeal by the assessee against the order dated 20.05.2014 of ld. CIT(A)-III, New Delhi.

2.

During the course of hearing, the ld. Counsel for the assessee at the very outset stated that he has the instruction not to press this appeal and gave in writing as under: “Grounds not pressed.” Sd/- (Salil Agarwal) 3. The ld. CIT DR did not object if the appeal is to be dismissed as not pressed.

4.

In view of the above, the appeal of the assessee is dismissed as not pressed.

TDI Infrastructure Ltd. 5. In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Open Court on 24/09/2018)

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