Commissioner Of Income Tax - V vs Rail Track India Ltd.
2009 Latest Caselaw 5426 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                      Reserved on:    4th, November,2009
                                 Date of Decision: 23rd December, 2009

+     ITA 633/2008

      COMMISSIONER OF INCOME TAX - V                       ..... Appellant

                           Through:   Ms. Rashmi Chopra, Adv.

                  versus

      RAIL TRACK INDIA LTD.                              ..... Respondent

                           Through:   Mr. Ajay Vohra with Ms. Kavita Jha
                                      and Mr. Sriram Krishna, Advs.




%     CORAM:
      HON'BLE MR. JUSTICE A.K. SIKRI
      HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
      1.  Whether reporters of local papers may be allowed to see
             the judgment?
      2.     To be referred to the Reporter or not?
      3.     Whether the judgment should be reported in
             the Digest?
                             JUDGMENT

A.K. SIKRI, J.

1. For orders see ITA No. 783/2007.

A.K. SIKRI, J.

SIDDHARTH MRIDUL, J.

DECEMBER 23, 2009 mk