PRINCIPAL COMNR. OF INCOME TAX, SAMBALPUR RANGE vs. M/S. TATA SPONGE IRON 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.

• Roshan Di Hatti v. CIT

  2 SCC 378 · 1977 · SC · Read judgment
  477 citing
• (2008) 14 SCC 186: ASLAM MOHAMMAD MERCHANT v. COMPETENT AUTHORITY AND OTHERS

  11 SCC 628 · 2015
  35 citing
• U.P. State Electricity Board v. Hari Shankar Jain

  1 SCC 315 · 2001
  18 citing
• Commr. of Customs v. South India Television (P) Ltd.

  6 SCC 373 · 2007
  9 citing
• Mirah Exports (P) Ltd. v. Collector of Customs

  98 ELT 3 · 1998
  7 citing
• 1 SCC 154

  1 SCC 154 · 1991
  6 citing
• 17 SCC 46

  17 SCC 46 · 2019
  6 citing
• Blue Industries Ltd. v. Commr. of Customs

  172 ELT 145 · 2005
  6 citing
• Eicher Tractors Ltd. v. Commissioner of Customs

  122 ELT 321 · 2000 · SC
  6 citing
• 117 ELT 538

  117 ELT 538 · 2000 · SC
  5 citing
• 1961 SCC OnLine SC 292

  1961 SCC OnLine SC 292 · 1961
  5 citing
• 2009 SCC OnLine BOM 801

  2009 SCC OnLine BOM 801 · 2009
  5 citing
• 2023 SCC OnLine DEL 509

  2023 SCC OnLine DEL 509 · 2023
  5 citing
• 240 ELT 490

  240 ELT 490 · 2009 · HC
  5 citing
• 6 SCC 655

  6 SCC 655 · 2019
  5 citing
• Basant Industries v. Addl. Collector of Customs

  81 ELT 195 · 1996
  5 citing
• Chapman v. Hart

  2 SCC 674 · 1952
  5 citing
• Commissioner of Customs v. Modern Overseas

  184 ELT 65 · 2005
  5 citing
• Guardian Plasticote Ltd. v. Commissioner of Customs

  223 ELT 605 · 2008
  5 citing
• Neha Intercontinental Pvt. Ltd. v. Commissioner of Customs, Goa

  202 ELT 530 · 2006
  5 citing
• Ramakant Rai v. Madan Rai

  12 SCC 395 · 2003
  5 citing
• Vikas Spinners v. Commissioner of Customs

  128 ELT 143 · 2001
  5 citing