* IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 14th May, 2012

% Date of Decision: 7th August, 2012

+ ITA 1632/2010, ITA 1998/2010, ITA 2006/2010, ITA 2019/2010 & ITA 2020/2010

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

Versus

ANIL KUMAR BHATIA ..... Respondent Through: Mr. Kirti Uppal, Sr. Adv. with Mr.Krishan Kumar and

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.1626/2010

R.V.EASWAR, J

SANJIV KHANNA, J

AUGUST 7, 2012/gm/hs

ITA Nos.1632, 1998, 2006, 2019 & 2020/2010 Page 1 of 1