Sri Natakari Gopal vs. Income Tax Appellate Tribunal and 2 Others
ITTA/238/2022HC TelanganaHBHC01039709202218 August 2022Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN6 pages
Cases cited in this judgment(4)Show listHide list
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.
- 249 (Gujarat) and Principal Commissioner of Income-tax, (Central), Ahmedabad v. Anand Natwarlal Sharda10 citing128 Taxmann.com 376 · 2021 · HC
- Gujarat in Principal Commissioner of Income-tax v. Denisha Rajendra Keshwani6 citing134 Taxmann.com 249 · 2022 · HC
- 130 Taxmann.com 2914 citing130 Taxmann.com 291 · 2021
- 130 Taxmann.com 2924 citing130 Taxmann.com 292 · 2021 · SC
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