PR. COMMISSIONER OF INCOME TAX vs. M/S AJMER VIDYUT VITRAN NIGAM LIMITED

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.

• Kunhayammed v. State of Kerala

  6 SCC 359 · 2000 · SC
  361 citing
• ANR Vs. STATE OF KARNATAKA' (2011) 9 SCC 1 AND 'DELHI AIRTECH SERVICES PVT. LTD. & ORS. v. STATE OF U.P. & ORS.

  9 SCC 354 · 2011
  106 citing
• Dewanchand Builders and Contractors v. Union of India

  1 SCC 101 · 2012
  82 citing
• 23 ITR 412/AIR 1954 Bom 93(Bombay HC) v. CIT v. Amritlal Bhogila & Co.

  34 ITR 130 · 1958 · SC
  34 citing
• 16. Further, in Khoday Distilleries Ltd. & Others v. Sri Mahadeshwara Sahakara Sakkare Karkhane Limited, Kollegal

  4 SCC 376 · 2019
  21 citing
• Eicher Motors Ltd. v. Union of India

  8 SCC 361 · 2002
  16 citing
• 15 SCC 117

  15 SCC 117
  5 citing
• 2010 SCC OnLine ALL 834

  2010 SCC OnLine ALL 834 · 2010
  5 citing
• 2014 SCC OnLine ALL 12956

  2014 SCC OnLine ALL 12956 · 2014
  5 citing
• 2023 SCC OnLine SC 1004

  2023 SCC OnLine SC 1004 · 2023
  5 citing
• 2023 SCC OnLine SC 1029

  2023 SCC OnLine SC 1029 · 2023
  5 citing
• 2025 SCC OnLine SC 1501

  2025 SCC OnLine SC 1501 · 2025
  5 citing
• 2025 SCC OnLine SC 1609

  2025 SCC OnLine SC 1609 · 2025
  5 citing
• Abbai Maligai Partnership Firm v. K. Santhakumaran

  7 SCC 386 · 1998
  5 citing
• K. Rajamouli v. A.V.K.N. Swamy

  5 SCC 37 · 2001
  5 citing