M/s.Shriram Chits Private Limited, vs. Deputy Commissioner of income tax

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.

• A.P. State Electricity Board v. Collector of Central Excise, Hyderabad

  2 SCC 428 · 1994
  12 citing
• Badrinath v. Government of Tamil Nadu & Ors.

  8 SCC 395 · 2000
  3 citing
• Union of India & anr. v. A.K.Narula

  11 SCC 10 · 2007
  3 citing
• UPSC v. Hirnyalal Dev & Ors.

  2 SCC 242 · 1988
  3 citing
• UPSC v. Rajaiah & Ors.

  10 SCC 15 · 2005
  3 citing