COMMISSIONER OF INCOME TAX - V vs. RAIL TRACK INDIA LTD
ITA/633/2008HC Delhi23 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