The Commissioner of Income Tax-IV vs. M/s Pokarna Limited

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.

• Allied Motors (supra); CIT v. Podar Cement Pvt Ltd.

  226 ITR 625 · 1997 · SC
  244 citing
• Karanpura Development Co. Ltd. v. CIT

  44 ITR 362 · 1962 · SC · Read judgment
  157 citing
• Sultan Bros. (P) Ltd. v. CIT

  51 ITR 353 · 1964 · SC
  148 citing
• East India Housing and Land Development Trust Ltd. v. CIT

  42 ITR 49 · 1961 · SC
  147 citing
• S.G. Mercantile Corporation P. Ltd. v. CIT, Calcutta

  83 ITR 700 · 1972 · SC
  126 citing
• United Commercial Bank Ltd. v. CIT

  32 ITR 688 · 1957 · SC
  109 citing
• Nalinikant Ambalal Mody v. S.A.L. Narayan Row,CIT

  61 ITR 428 · 1966 · SC
  87 citing
• CIT v. George Henderson & Co. Ltd.

  66 ITR 622 · 1967 · SC
  82 citing
• CIT v. National Storage (P.) Ltd.

  66 ITR 596 · 1967 · SC
  23 citing
• Commissioner of Income Tax v. Bhoopalam Commercial Complex & Industries (P) Ltd.

  262 ITR 517 · 2003 · HC
  5 citing