M/s. Kausalya Shelters Private Limited vs. Deputy Commissioner of Income Tax

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.

• Associate Builders v. Delhi Development Authority

  3 SCC 49 · 2015
  18 citing
• Sharad Birdhichand Sarda v. State of Maharashtra

  4 SCC 116 · 1984
  16 citing
• Rooplal and Ors. v. Ltd. Governor

  1 SCC 644 · 2000
  8 citing
• McDermott International Inc. v. Burn Standard Co. Ltd.

  11 SCC 181 · 2006
  7 citing
• Indowind Energy Limited v. Wescare (India) Limited And Another

  5 SCC 306 · 2012
  6 citing
• MMTC Ltd. v. Vedanta Ltd.

  4 SCC 163 · 2019
  6 citing
• JUDGMENT 58. In Keshavji Ravji and Co. v. CIT

  2 SCC 231 · 1990
  5 citing
• SAIL v. Gupta Brother Steel Tubes Ltd.

  10 SCC 63 · 2009
  5 citing
• Delhi Airport Metro Express Pvt. Ltd. v. Delhi Metro Rail Corporation Ltd.

  1 SCC 131 · 2022
  4 citing
• Indus Airways Private Limited and Others v. Magnum Aviation Private Limited

  12 SCC 539 · 2014
  4 citing
• NHAI v. ITD Cementation India Ltd.

  14 SCC 21 · 2015
  4 citing
• Dyna Technologies (P) Ltd. v. Crompton Greaves Ltd.

  20 SCC 1 · 2019
  3 citing