COMMISSIONER OF INCOME TAX - V vs. RAIL TRACK INDIA LTD.

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ITA-633/2008HC Delhi2009:DHC:567823 December 20091 pages

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* 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?

J U D G M E N T

A.K. SIKRI, J.

1.

For orders see ITA No. 783/2007.

A.K. SIKRI, J.

SIDDHARTH MRIDUL, J.

DECEMBER 23, 2009 mk 2009:DHC:5678-DB

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