DEPUTY INSPECTOR GENERAL vs. JOINT COMMISSIONER OF INCOME TAX, (TDS)

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.

• CIT v. Vatika Township Pvt. Ltd.

  1 SCC 1 · 2014 · SC · Read judgment
  1,558 citing
• MALPE VISHWANATH ACHARYA AND OTHERS v. STATE OF MAHARASHTRA AND ANOTHER. 365 32

  9 SCC 1 · 2018 · SC
  533 citing
• Shree Chamundi Mopeds Ltd. v. Church of South India Trust Association

  3 SCC 1 · 1992
  267 citing
• Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT

  5 SCC 482 · 1997 · SC
  261 citing
• KOTAK MAHINDRA CO. LTD. AND ANOTHER. 367 50.(1987) 3 SCC 544: MADHAV AYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 51

  10 SCC 1 · 2014 · SC
  250 citing
• SedcoForexInternational Drill. Inc. v. CIT

  10 SCC 165 · 2000
  186 citing
• 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93

  1 SCC 248 · 1978
  176 citing
• ZAHIRA HABIBULLAH SHEIKH AND ANOTHER v. STATE OF GUJARAJ AND OTHERS. 31

  2 SCC 1 · 1998
  167 citing
• Setty & Others vs. State of Karnataka (7) (1996) 1 SCC 345- Secretary Government of Madras v. P.R. Sriramulu

  4 SCC 720 · 2008
  145 citing
• MOHD. HANIF QUARESHI AND OTHERS v. STATE OF BIHAR AND OTHERS. 381 7

  6 SCC 312 · 2012
  138 citing
• 2 SCC 188

  2 SCC 188 · 2002
  101 citing
• SANJAY DUTT v. STATE THROUGH C.B.I., BOMBAY (II). 16

  1 SCC 745 · 2013
  101 citing
• Bhagwati, J., in E.P. Royappa v. State of T.N

  4 SCC 3 · 1974
  100 citing
• Dharam Dutt v. Union of India

  1 SCC 712 · 2004
  88 citing
• Pon Adithan v. Dy. Director, Narcotics Control Bureau

  6 SCC 1 · 1999
  73 citing
• S.T.Sadiq v. State of Kerala

  4 SCC 400 · 2015
  42 citing
• Dr. Subramanian Swamy v. Director, Central Bureau of Investigation and Another

  8 SCC 682 · 2014 · SC
  28 citing
• R.K. Garg v. Union of India

  4 SCC 675 · 1982
  27 citing
• BAR ASSOCIATION v. STATE OF U.P. AND ANOTHER

  4 SCC 104 · 1996
  25 citing
• Shree Bhagwati Steel Rolling v. Commissioner of Central Excise

  3 SCC 643 · 2016 · SC
  19 citing
• Graphic Company India Limited v. Collector of Customs

  1 SCC 549 · 2000
  15 citing
• SHASHIKANT LAXMAN KALE AND ANOTHER v. UNION OF INDIA AND ANOTHER 58

  4 SCC 366 · 1990
  15 citing
• India Cement India Ltd. v. State of Tamil Nadu

  1 SCC 12 · 1990
  14 citing
• A.R. Antulay v. R.S. Nayak

  2 SCC 602 · 2011
  12 citing
• UP SRTC v. Imtiaz Hussain

  1 SCC 380 · 2006
  12 citing
• Madan Lal Agarwal v. Rajiv Gandhi

  1 SCC 442 · 1973 · SC
  11 citing
• Haryana v. Bhagirath and Others

  5 SCC 96 · 1999
  10 citing
• P.S. Sathappan (Dead) by LRS v. Andhra Bank Ltd. & Ors.

  11 SCC 672 · 2004
  10 citing
• 12 SCC 631

  12 SCC 631 · 2005
  9 citing
• Kalyani Mathivanan v. K.V.Jeyaraj and Others

  6 SCC 363 · 2015
  8 citing