Principal Commissioner of Income Tax-6 vs. M/s. Chillara Kalyan
ITTA/351/2019HC TelanganaHBHC01025216201901 November 2023Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY26 pages
Cases cited in this judgment(6)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.
- National Insurance Co. Ltd. v. Pranay Sethi152 citing16 SCC 680 · 2017
- Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.140 citing6 SCC 121 · 2009
- 10 citing
- AIR 1977 SC 1680 and Satish Chander Ahuja v. Sneha Ahuja5 citing1 SCC 414 · 2021
- 10. In Mayar (H.K.) Ltd. and Ors. v. Owners and Parties Vessel M.V. Fortune Express and Ors.4 citing3 SCC 100 · 2006
- National Insurance Co. Ltd. v. Yad Ram4 citing2023 SCC OnLine DEL 1849 · 2023
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