PR. COMMISSIONER OF INCOME TAX, vs. SHRI ASHOK AGARWAL HUF

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.

• ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

  14 SCC 208 · 2007 · Read judgment
  1,030 citing
• 398 BHANUMATI AND OTHERS v. STATE OF UTTAR PRADESH, THROUGH ITS PRINCIPAL SECRETARY AND OTHERS

  12 SCC 1 · 2010
  220 citing
• Mohinder Singh Gill v. Chief Election Commissioner

  1 SCC 405 · 1978 · SC
  79 citing
• Opto Circuit India Ltd. v. Axis Bank

  6 SCC 707 · 2021 · Read judgment
  26 citing
• (2014) 3 SCC 151: VARINDER SINGH v. STATE OF PUNJAB AND ANOTHER

  14 SCC 186 · 2008
  20 citing