Rachit V Shah vs. The Commissioner of Income Tax-7
ITTA/85/2023HC TelanganaHBHC01028990202325 February 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA3 pages
Cases cited in this judgment(2)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.
- Union of India v. Rajeev Bansal713 citing2024 SCC OnLine SC 2693 · 2024 · Read judgment
- Ram Balram Buildhome (P.) Ltd. v. Income-tax Officer47 citing2025 SCC OnLine DEL 481 · 2025
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Sukant Kumar vs. Union Of INDIA And 6 OthersAllahabad · 21 Oct 2026
- M/S New Sana Brick Field vs. Union Of INDIA And 4 OthersAllahabad · 21 Oct 2026
- M/S Shivam Tiles House vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- Vinay Singh vs. Union Of INDIAAllahabad · 21 Oct 2026
- M/S Aaradhyam Infrabuilders PVT LTD vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
