CIT vs. CHETAN DAS LACHMAN DAS
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ITA 2045/2010, 1788/2010, 2023/2010, 1789/2010, 2024/2010 & 1791/2010 Page 1 of 1
* 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
Whether Reporters of local papers may be allowed to see the judgment? 2. To be referred to the Reporters or not?
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 2012:DHC:4834-DB
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