* IN THE HIGH COURT OF DELHI AT NEW DELHI

Reserved on: 14th May, 2012

% Date of Decision: 7th August, 2012

+ ITA Nos.1733, 1734/2010

CIT .....Appellant Through: Ms.Rashmi Chopra, Sr.Standing Counsel.

VERSUS

LACHMAN DASS BHATIA .....Respondent Through: Mr. Kirti Uppal, Sr.Adv. with Mr.Krishna Kumar & Mr. Arvind Bansal, Advs.

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.1731/2010.

R.V. EASWAR, J.

SANJIV KHANNA, J.

AUGUST 7, 2012/Bisht

ITA 1733 & 1734/2010 Page 1 of 1