PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. M/S. M.M. ENGINEERS AND CONSULTANTS

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.

• Mohinder Singh Gill v. Chief Election Commissioner

  1 SCC 405 · 1978 · SC
  79 citing
• Orient Paper and Industries Ltd. and Anr. v. State of Orissa and Ors.

  1 SCC 81 · 1990
  16 citing
• (1981) 2 SCC 17; (ii) Icchudevi Choraria v. Union of India

  1 SCC 748 · 1981
  8 citing
• ( Laminated Packings (P) Ltd. v. Collector of Central Excise

  4 SCC 51 · 1990
  8 citing
• Taramati Chandulal Sejpal v. State of Maharashtra

  2 SCC 17 · 1981
  8 citing
• Haradhan Saha v. State of West Bengal and Others

  3 SCC 198 · 1969
  7 citing
• State of Maharashtra, (1981) 1 SCC 748; (iv) Shalini Soni v. Union of India

  3 SCC 440 · 1982
  7 citing
• Patel v. Union of India, (1995) 4 SCC 51; (viii) State of Rajasthan v. Talib Khan

  4 SCC 234 · 2002
  6 citing
• 7 SCC 144

  7 SCC 144 · 2000
  5 citing
• Kamarunnisa v. Union of India

  1 SCC 128 · 1991
  5 citing
• New India Assurance Co. Ltd. v. Yogesh Devi

  3 SCC 613 · 2008
  5 citing
• Gautam Jain v. Union of India

  3 SCC 133 · 2017
  4 citing
• Mrs. Tsering Dolkar v. Administrator, Union Territory Of Delhi & Others

  2 SCC 69 · 1987
  4 citing
• Union of India, (1980) 4 SCC 531; (iii) Kamla Kanyalal Khushalani v. State of Maharashtra

  4 SCC 544 · 1980
  4 citing
• 17 SCC 348

  17 SCC 348 · 2008
  3 citing
• 2 SCR 832

  2 SCR 832 · 1975
  3 citing
• A Sowkath Ali v. Union of India & Others

  7 SCC 148 · 2000
  3 citing
• Bhupinder Singh v. UOI

  7 SCC 603 · 2006
  3 citing
• Dharmista Bhagat v. State

  2 SCC 234 · 1987
  3 citing
• Dimple Prakash Shah v. UOI

  2010 SCC OnLine DEL 1605 · 1991
  3 citing
• Gopal Gupta v. Union of India & Ors.

  2021 SCC OnLine DEL 3926 · 2021
  3 citing
• Mehrunissa v. State of Maharashtra

  2 SCC 709 · 1981
  3 citing
• Mohd. Nashruddin v. Union of India

  2021 SCC OnLine DEL 4017 · 2021
  3 citing
• Narendra Bahadur Lama v. Union of India

  2001 SCC OnLine DEL 521 · 2001
  3 citing
• Naresh Kumar Goyal v. Union of India and Others

  8 SCC 276 · 2005
  3 citing
• Praduman Singh v. Union of India & Ors.

  2004 SCC OnLine DEL 446 · 2004
  3 citing
• Prakash Chandra Mehta v. Commissioner and Secretary, Government of Kerala &Ors.

  3 SCR 679 · 1985
  3 citing
• Rajesh Vashdev Adnani v. State of Maharashtra

  8 SCC 390 · 2005
  3 citing
• Rakesh Sherpal Singh Rana v. State of Maharashtra

  2000 SCC OnLine BOM 684 · 2000
  3 citing
• Sarvanan v. State of T.N. and Others

  10 SCC 212 · 2001
  3 citing