Commissioner Of Wealth Tax vs Chelmsford Club Ltd.

Citation : 2011 Latest Caselaw 2445 Del
Judgement Date : 6 May, 2011

Delhi High Court
Commissioner Of Wealth Tax vs Chelmsford Club Ltd. on 6 May, 2011
Author: Rajiv Shakdher
*                      THE HIGH COURT OF DELHI AT NEW DELHI

%                                                      Judgment reserved on: 25.04.2011
                                                      Judgment delivered on:06.05.2011

+                              WTA No 3/2000


COMMISSIONER OF WEALTH TAX                                      ...... APPELLANT


                                                 Vs

CHELSFORD CLUB LTD.                                             ..... RESPONDENT

Advocates who appeared in this case: For the Appellant : Ms. Prem Lata Bansal and Mr. M.P. Sharma, Sr.Advocates with Mr. Deepak Anand, Jr. Standing Counsel For the Respondent : Mr.M.S. Syali, Sr. Advocate with Ms.Husnal Syali & Mr. Rahul Sateeja CORAM :-

HON'BLE MR JUSTICE SANJAY KISHAN KAUL HON'BLE MR JUSTICE RAJIV SHAKDHER

1. Whether the Reporters of local papers may be allowed to see the judgment ?

2. To be referred to Reporters or not ?

3. Whether the judgment should be reported in the Digest ?

RAJIV SHAKDHER, J * For orders see WTR Nos.30/1992.

RAJIV SHAKDHER, J SANJAY KISHAN KAUL,J MAY 06 , 2011 yg/kk WTR Nos.30/92, 31A/92, WTA Nos.1/2000 & 3/2000 Page 1 of 1