Kuchipudi Krishna Kishore vs. THE DCIT, CIR-2[1],

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.

• Narendra & Ors. v. State of Uttar Pradesh & Anr.10 8

  13 SCC 710 · 2011
  69 citing
• Sunder v. UOI19. 19

  7 SCC 211 · 2001
  56 citing
• Pushpa Devi Bhagat Vs. Rajinder Singh (2006) 5 SCC 566, Horil v. Keshav

  5 SCC 747 · 2010
  48 citing
• 10 SCC 627

  10 SCC 627 · 2004
  47 citing
• 15 SCC 290

  15 SCC 290 · 2014
  47 citing
• 1963 SCC OnLine SC 305

  1963 SCC OnLine SC 305 · 1963
  47 citing
• 1999 SCC OnLine DEL 1070

  1999 SCC OnLine DEL 1070 · 1999
  47 citing
• 2 SCC 305

  2 SCC 305 · 1995
  47 citing
• 2001 SCC OnLine DEL 325

  2001 SCC OnLine DEL 325 · 2001
  47 citing
• 6 SCC 47

  6 SCC 47 · 2011
  47 citing
• Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel

  14 SCC 367 · 2009
  47 citing
• Union of India v. Kesar Singh & Ors. 6

  4 SCC 180 · 1994
  47 citing