PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. DIMPLE MURARKA

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.

• ZAHIRA HABIBULLAH SHEIKH AND ANOTHER v. STATE OF GUJARAJ AND OTHERS. 31

  2 SCC 1 · 1998
  167 citing
• ChandavarkarSitaRatna Rao v. Ashalata S. Guram

  4 SCC 447 · 1986
  19 citing
• P.S. Sathappan (Dead) by LRS v. Andhra Bank Ltd. & Ors.

  3 SCR 497 · 2004
  10 citing
• AIR (1976)1 SCC 916 and NVR VARMA RAJAH v. UNION OF INDIA

  1 SCC 681 · 1969
  9 citing
• Vinita M. Khanolkar v. Pragna M. Pai & Ors.

  1 SCC 500 · 1973
  8 citing
• Chandar Ruhidas v. Chandan Kumar Sarkar

  7 SCC 66 · 2003
  7 citing
• Patel v. Union of India, (1995) 4 SCC 51; (viii) State of Rajasthan v. Talib Khan

  4 SCC 234 · 2002
  6 citing
• 16 and 18 and Fuerst Day Lawson Limited v. Jindal Exports Limited

  8 SCC 333 · 2011
  5 citing
• Patel Field Marshal Agencies v. PM Diesels Limited

  2 SCC 112 · 2018
  5 citing
• 3 SCC 462

  3 SCC 462 · 1997
  4 citing
• 7 South Asia Industries (P) Ltd. v S.B. Sarup Singh (1965) 2 SCR 756 8 Vinita M. Khanolkar v. Pragna M. Pai

  3 SCC 705 · 2002
  4 citing
• 1965) 2 SCR 756 8 Vinita M. Khanolkar v Pragna M. Pai (1998) 1 SCC 500 9 Sharda Devi v. State of Bihar

  10 SCC 361
  3 citing
• 3 SCC 900

  3 SCC 900 · 1970
  3 citing
• 6 Union of India v. Aradhna Trading Co.

  2 SCR 756 · 1965
  3 citing
• Annapoorni v. K. Vijay

  2022 SCC OnLine MAD 4367 · 2022
  3 citing
• Jugal Kishore Paliwal v. S. Sat Jit Singh and Another

  1 SCC 358 · 1984
  3 citing
• Kandla Export Corporation and Anr. v. OCI Corporation and Another

  14 SCC 715
  3 citing
• Page 13 of 48 (i) Resham Singh Pyara Singh v. Abdul Sattar

  1 SCC 49 · 1996
  3 citing
• State of J&K v. UCO Bank and Ors.

  10 SCC 331 · 2005
  3 citing