Commissioner Of Income Tax vs Delhi Public School
2011 Latest Caselaw 5270 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              Reserved on: 21st September, 2011
%                           Date of decision: 31st October, 2011

+    ITA NO.345/2009, ITA NO.414/2009, ITA NO.458/2009,
     ITA NO.780/2009 & ITA NO.787/2009

     All titled as:
     COMMISSIONER OF INCOME TAX                .....Appellant
              Through:  Ms. Rashmi Chopra, Advocate.

            -versus-

     DELHI PUBLIC SCHOOL                       .....Respondent
               Through:  Mr. Ajay Vohra, Advocate with
                         Ms. Kavita Jha, Advocate and
                         Mr. Somnath Shukla, Advocate.

     CORAM:
     HON'BLE THE ACTING CHIEF JUSTICE
     HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

     1.     Whether reporters of local papers may be allowed to see
            the Judgment? No.
     2.     To be referred to the Reporter or not? No.
     3.     Whether the Judgment should be reported in
            the Digest? Yes.

SIDDHARTH MRIDUL, J.

For orders see ITA No.345/2009.

SIDDHARTH MRIDUL, J.

ACTING CHIEF JUSTICE OCTOBER 31, 2011 mk