M/s. Sathavahana Ispat Limited vs. Deputy Commissioner of Income Tax
ITTA/261/2007HC TelanganaHBHC01017293200714 September 2023Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY11 pages
Cases cited in this judgment(4)Show listHide list
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.
- E.D. Sassoon & Co. Ltd. v. CIT256 citing26 ITR 27 · 1954 · SC · Read judgment
- (HUF) v. ACIT9 citing299 ITR 410 · 2008 · HC
- Hope (India) Ltd. v. CIT8 citing238 ITR 740 · 1999 · HC
- Hamilton & Co. Pvt. Ltd. v. CIT5 citing194 ITR 391 · HC
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