PR. COMMISSIONER OF INCOME TAX vs. M/S HARI NARAIN PARWAL

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. Manjunatha Cotton & Ginning Factory

  359 ITR 565 · 2013 · HC · Read judgment
  2,590 citing
• CIT v. Reliance Petroproducts Pvt. Ltd.

  322 ITR 158 · 2010 · SC · Read judgment
  2,228 citing
• CIT v. SSA’s Emerald Meadows

  73 Taxmann.com 241 · 2016 · HC
  791 citing
• 21. In SB Gurbaksh Singh v. Union of India

  2 SCC 181 · 2007 · SC
  318 citing
• PCIT v. Sahara India Life Insurance Co. Ltd.

  432 ITR 84 · 2021 · HC · Read judgment
  185 citing
• Rajesh Kumar v. DCIT

  287 ITR 91 · 2006 · SC · Read judgment
  121 citing
• CIT v. Raj Trading Co.

  217 ITR 208 · 1996 · HC
  10 citing
• 2021 SCC OnLine BOM 345

  2021 SCC OnLine BOM 345 · 2021
  7 citing
• CIT v. A. Subramania Pillai

  226 ITR 403 · 1997 · HC
  4 citing
• NEW HOLLAND TRACTORS (INDIA) PRIVATE LIMITED v. THE COMMISSIONER OF INCOME TAX, DELHIV

  2014 SCC OnLine DEL 4927 · 2014
  4 citing