THE COMMISSIONER OF I.T.-I, HYDERABAD. vs. M/S. AKASH CABLE TV NETWORK PVT.LTD., HYDERABAD.
ITTA/253/2012HC TelanganaHBHC01018520201218 February 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA8 pages
Cases cited in this judgment(3)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. Orissa Corporation Pvt. Ltd.897 citing297 ITR 441 · 1986 · SC
- CIT v. Divine Leasing & Finance Ltd.426 citing299 ITR 268 · 2008 · HC
- Bhav Shakti Steel Mines (P.) Ltd. v. Commissioner of Income-tax32 citing320 ITR 619 · 2009 · HC · Read judgment
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- J M Mhatre Infra PVT. LTD Thr. Authorized Chetanj Mhatre vs. Union Of INDIA Thr. Secretary And OrsBombay · 14 Oct 2026
- J M Mhatre Infra PVT. LTD Thr. Authorized Chetan J. Mhatre vs. Union Of INDIA Thr. Secretary And OrsBombay · 14 Oct 2026
- Namita Behera vs. Commissioner Of CT And GST, CuttackOrissa · 14 Oct 2026
- Ratul Boro vs. The Union Of INDIA And 4 OrsGauhati · 14 Oct 2026
- Jashwant Sharma vs. The Union Of INDIA And A4 OrsGauhati · 14 Oct 2026