THE COMMISSIONER OF INCOME TAX-III vs. M/S. SOMA ENTERPRISES LTD
ITTA/209/2010HC TelanganaHBHC01041343201016 July 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA13 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.
- CIT v. Society of the Sisters of St. Anne195 citing146 ITR 28 · 1984 · HC
- CIT v. Rajasthan & Gujarati Charitable Foundation Poona187 citing402 ITR 441 · 2018 · SC
- CIT v. Rao Bahadur Calavala Cunnan Chetty Charities98 citing135 ITR 485 · 1982 · HC
- DIT (Exemption) v. Girdharilal Shewnarain Tantia Trust24 citing199 ITR 215 · 1993 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- M/S Priya, Townhall Road, Cuttack vs. Superintendent Cuttack- I Range, CuttackOrissa · 31 Oct 2026
- Dwaraka Jewellers, Bhubaneswar vs. Superintendent, CGST And Central Excise, BhubaneswarOrissa · 31 Oct 2026
- M/S N D Waddar And Co vs. Sri Gaurav GuptaKarnataka · 30 Oct 2026
- Kanwar Enterprises Private Limited vs. The Joint Commissioner - State TaxTelangana · 30 Oct 2026
- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026