Commissione Rof Income Tax-Vii vs Chetan Das Lachman Das
2012 Latest Caselaw 4681 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                        Reserved on: 14th May, 2012
%                                                  Date of Decision: 7th August, 2012

+       ITA No.2045/2010, ITA No.1788/2010, ITA No.2023/2010, ITA
        No.1789/2010, ITA No.2024/2010 & ITA No.1791/2010

        COMMISSIONE ROF INCOME TAX-VII      .....Appellant
                     Through: Ms. Rashmi Chopra, Sr. Standing
                              Counsel.
                     Versus

        CHETAN DAS LACHMAN DAS                  ....Respondent

Through: Mr. Arvind Bansal, Advocate.

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.2021/2010.

R.V.EASWAR, J

SANJIV KHANNA, J AUGUST 07, 2012 hs