PRL COMMR OF INCOME TAX-7, HYDERABAD vs. M/S SRI VENKATESWARA PADMAVATHI COMPAY, KHAMMAM DIST

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.

• Narendra & Ors. v. State of Uttar Pradesh & Anr.10 8

  13 SCC 710 · 2011
  69 citing
• Sunder v. UOI19. 19

  7 SCC 211 · 2001
  56 citing
• Pushpa Devi Bhagat Vs. Rajinder Singh (2006) 5 SCC 566, Horil v. Keshav

  5 SCC 747 · 2010
  48 citing
• 10 SCC 627

  10 SCC 627 · 2004
  47 citing
• 15 SCC 290

  15 SCC 290 · 2014
  47 citing
• 1963 SCC OnLine SC 305

  1963 SCC OnLine SC 305 · 1963
  47 citing
• 1999 SCC OnLine DEL 1070

  1999 SCC OnLine DEL 1070 · 1999
  47 citing
• 2 SCC 305

  2 SCC 305 · 1995
  47 citing
• 2001 SCC OnLine DEL 325

  2001 SCC OnLine DEL 325 · 2001
  47 citing
• 6 SCC 47

  6 SCC 47 · 2011
  47 citing
• Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel

  14 SCC 367 · 2009
  47 citing
• Union of India v. Kesar Singh & Ors. 6

  4 SCC 180 · 1994
  47 citing