DIRECTORATE OF REVENUE INTELLIGENCE Vs. ANIL CHANANA

JUDGEMENT

(1.) THE Directorate of Revenue Intelligence (DRI) is aggrieved by two orders. The first is the order dated 15.01.2007 passed by the learned ACMM which reads herein as under: -

(2.) THE second is the order dated 20.02.2010 which is also an order passed by the ACMM. It reads herein as under: -

(3.) RECORD relevant for the purpose of these petitions reflects that : -