COMMNR.INCOME TAX vs. PIYUSH KU GUPTA

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.

• Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT

  8 SCC 463 · 2007
  576 citing
• CIT v. NIIT Ltd.

  318 ITR 289 · 2009 · HC
  79 citing
• CIT v. DLF Commercial Developers Ltd.

  261 CTR 127 · 2013 · HC · Read judgment
  51 citing
• Japan Airlines Co. Limited v. CIT

  377 ITR 372 · 2015 · SC · Read judgment
  23 citing
• 5, 77 to 82, 86, 100, 113, 123, 200, 561, 633 and 688 of 2005 Page 8 of 15 Infopark Limited v. ITO

  385 ITR 465 · 2016 · HC
  6 citing
• Apeejay Surrendera Park Hotels Limited v. Union of India

  383 ITR 697 · 2016 · HC
  4 citing
• Shankar Trading (P) Limited v. CIT

  208 Taxmann 526 · HC
  4 citing