Commissioner of Income Tax III vs. Sri P.V. Ramana Reddy

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.

• Vodafone International Holdings BV v. Union of India

  6 SCC 613 · 2012 · SC
  216 citing
• Chandra Prakash Agrawal v. Asst. CIT

  287 ITR 172 · 2006 · HC
  32 citing
• 267 ITR 577 (Karnataka) Rishabchand Bhansali v. DCIT (iv)

  252 ITR 712 · 2001 · HC
  27 citing
• CIT v. Shakuntala: AIR 1966 SC 719 and Mancheri Puthusseri Ahmed v. Kuthiravattam Estate Receiver

  6 SCC 185 · 1996
  7 citing