PRINCIPAL COMMNR. OF INCOME TAX, SAMBALPUR vs. BINAY KUMAR JINDAL, HUF

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

• Zile Singh v. State of Haryana

  8 SCC 1 · 2004
  222 citing
• ZAHIRA HABIBULLAH SHEIKH AND ANOTHER v. STATE OF GUJARAJ AND OTHERS. 31

  2 SCC 1 · 1998
  167 citing
• Ambica Quarry Works v. State of Gujarat

  1 SCC 213 · 1992
  117 citing
• United Bank of India v. Satyawati Tondon

  8 SCC 110 · 2010
  16 citing
• Coal Co. Ltd.-1971 (1) SCC 309 10. Authorised Officer, State Bank of Travancore & Anr. v. Mathew K.C

  3 SCC 85 · 2018
  14 citing
• 2007) 5 SCC 447; Union of India v. Mohindra Supply Co.: AIR 1962 SC 256; Bank of England v. Vagliano Bros 39 LR

  1 SCC 633 · 2002
  12 citing
• Bhavnagar University v. Palitana Sugar Mill (P) Ltd.

  2 SCC 111 · 2003
  10 citing
• Director of Settlements A.P v. M.R. Apparao

  4 SCC 638 · 2002
  9 citing
• Ors. v. Balasaheb Tukaram Shevale & Anr.

  9 SCC 352 · 2009
  9 citing
• 14 to 18. (iv) Goan Real Estate v. UOI

  5 SCC 388 · 2010
  4 citing
• Bharat Petroleum Corporation v. N.R. Vairamani and Anr.

  8 SCC 579 · 2004
  4 citing
• Cosmic Dye Chemical v. Collector of Central Excise, Bombay

  2 SCC 168 · 2005
  4 citing
• Mani Subrat Jain 38 v. State of Haryana

  1 SCC 486 · 1971
  4 citing