PR. COMMISSIONER OF INCOME TAX vs. SHRI SANJAY CHHABRA

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.

• KOTAK MAHINDRA CO. LTD. AND ANOTHER. 367 50.(1987) 3 SCC 544: MADHAV AYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 51

  10 SCC 1 · 2014 · SC
  250 citing
• State. In Executive Committee of Vaish Degree College, Shamli and Others v. Lakshmi Narain and Others

  2 SCC 58 · 1976
  4 citing
• BINNY LTD. AND ANOTHER v. V.SADASIVAN AND OTHERS

  6 SCC 657 · 2005
  3 citing