THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) vs. M/S VAIBHAV GLOBAL LIMITED
Cases cited in this judgment(1)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.
- Kerala State Cooperative Agricultural and Rural Development Bank Ltd. v. Assessing Officer93 citing458 ITR 384 · 2023 · SC
Judgment text not available
The text for this order has not been extracted yet.
Similar judgments
Other orders that rely on the same authority or decide the same section.
- Mudur Vyavasaya Seva Sahakari Sangha Ltd vs The Commissioner of Income Tax AppealsKarnataka31 Jan 2026Dismissed
The High Court noted that similar issues were decided in a previous appeal (ITA No.55/2025) which was dismissed. The Court clarified that remand proceedings should be conducted independently, uninfluenced by ITAT's obser...
- Pr. Commissioner of Income Tax, Panchkula vs M/S Haryana State Co-Operative Agricultural…Punjab & Haryana7 Apr 2025Dismissed
The High Court upheld the Tribunal's order, agreeing that the assessee was rightly entitled to the deduction under Section 80P(2)(a)(i). The court relied on previous decisions of the High Court and the Supreme Court.
Latest GST High Court judgments
Search GST case law →- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026
- M/S Priya, Townhall Road, Cuttack vs. Superintendent Cuttack- I Range, CuttackOrissa · 31 Oct 2026