M/S.R.S.RANGADAS vs. THE ASST.COMMISSIONER OF INCOME TAX

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.

• K.P. Varghese v. ITO

  131 ITR 597 · 1981 · SC
  989 citing
• CIT v. Shivakami Co. (P.) Ltd.

  159 ITR 71 · 1986 · SC · Read judgment
  133 citing
• CIT v. George Henderson & Co. Ltd.

  66 ITR 622 · 1967 · SC
  82 citing
• CIT v. Dinesh Jain HUF (Delhi HC)

  352 ITR 629 · 2013 · HC
  71 citing
• CIT v. Gillanders Arbuthnot & Co.

  87 ITR 407 · 1973 · SC · Read judgment
  51 citing
• Co (1973) 87 ITR 407(SC), K.P. Varghese v. ITO(1981) 131 ITR 597(SC), CIT v. Shivakami Co. (P) Ltd.

  200 ITR 567 · 1993 · SC
  33 citing
• CIT v. Gulshan Kumar

  257 ITR 703 · 2002 · HC
  27 citing
• Mrs. A. Ghosh v. Commissioner of Income Tax, West Bengal-II

  141 ITR 45 · 1983 · HC
  3 citing