Cit vs Anil Kumar Bhatia
2012 Latest Caselaw 4679 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on: 14th May, 2012
%                          Date of Decision: 7th August, 2012

+       ITA 1632/2010, ITA 1998/2010, ITA 2006/2010, ITA 2019/2010
        & ITA 2020/2010

        CIT                                                 ..... Appellant
                                Through:     Ms. Rashmi Chopra, Sr. Standing
                                             Counsel
                Versus
        ANIL KUMAR BHATIA                                      ..... Respondent

Through: Mr. Kirti Uppal, Sr. Adv. with Mr.Krishan Kumar and Mr. Arvind Bansal, Advs. CORAM:

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR

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

2. To be referred to the Reporters or not ?

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

R.V. EASWAR, J.:

For order see ITA No.1626/2010

R.V.EASWAR, J

SANJIV KHANNA, J AUGUST 7, 2012/gm/hs