THE COMMISSIONER OF INCOME TAX III, vs. M/S. SAVIJANA SEA FOODS PVT. LTD.,

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.

• Radhasoami Satsang v. CIT

  193 ITR 321 · 1992 · SC
  1,695 citing
• S.A. Builders Ltd. v. CIT

  288 ITR 1 · 2007 · SC · Read judgment
  1,484 citing
• CIT v. Excel Industries Ltd.

  13 SCC 459 · 2013 · Read judgment
  935 citing
• Parashuram Pottery Works Co. Ltd. v. ITO

  106 ITR 1 · 1977 · SC · Read judgment
  486 citing
• Chennai Properties & Investments Ltd. v. CIT

  373 ITR 673 · 2015 · SC
  381 citing
• Hero Cycles Pvt. Ltd. v. CIT

  379 ITR 347 · 2015 · SC · Read judgment
  361 citing
• CIT v. Ansal Housing Finance & Leasing Co. Ltd.

  354 ITR 180 · 2013 · HC · Read judgment
  208 citing
• Karanpura Development Co. Ltd. v. CIT

  44 ITR 362 · 1962 · SC · Read judgment
  157 citing
• Sree Meenakshi Mills Ltd. v. Commissioner of Income Tax

  63 ITR 207 · 1957 · SC
  137 citing
• CIT v. Nainital Bank Ltd.

  62 ITR 638 · 1965 · SC
  75 citing
• CIT v. Lokhandwala Construction Inds. Ltd.

  260 ITR 579 · 2003 · HC
  68 citing
• Shahzada Nand & Sons. v. CIT

  108 ITR 358 · 1977 · SC · Read judgment
  52 citing
• CIT v. Bombay Samachar Ltd.

  74 ITR 723 · 1969 · HC
  51 citing
• Regal Theatre v. CIT

  334 ITR 326 · 2011 · HC
  13 citing
• CIT v. Mangal Tirth Estates Ltd.

  303 ITR 366 · 2008 · HC
  12 citing
• CIT v. Sarda Binding Works

  102 ITR 187 · 1976 · HC
  12 citing
• CIT v. Chagan Das and Company

  54 ITR 17
  6 citing