COMMISSIONER OF INCOME TAX DELHI vs. MS SUMAN DHAMIJA
ITA - 21 / 2003HC Delhi08 Dec 2015
December, 1969 were decided in favour of Smt. Gulab Sundri. It was
held that the land in question fell within the purview of Section 3(13) of
DLRA and that Smt. Gulab Sundri was a tenant as defined under
Section 4(5) of the Punjab Tenancy Act. Deciding issue
