COMMISSIONER OF INCOME TAX (EXEMPTIONS) vs. M/S. ROLAND EDUCATIONAL AND CHARITABLE TRUST

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.

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  471 citing
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  384 ITR 147 · 2016 · HC
  274 citing
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  396 ITR 5 · 2017 · HC
  272 citing
• Sarthak Securities Co. Pvt. Ltd. v. ITO

  329 ITR 110 · 2010 · HC
  217 citing
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  180 ITR 319 · 1989 · HC
  212 citing
• CIT v. Atul Kumar Swami

  362 ITR 693 · 2014 · HC · Read judgment
  57 citing
• Oriental Insurance Co. v. CIT

  378 ITR 421 · 2015 · HC · Read judgment
  47 citing
• 1 In Commissioner of Income Tax, New Delhi v. Highgain Finvest (P) Limited

  164 Taxmann 142 · 2007 · HC
  27 citing
• 395 ITR 677 (Delhi), CIT v. Jyoti Prakash Dutta

  363 ITR 625 · 2014 · HC
  19 citing
• March 16, 2016, in W. P. (C) No. 9659 of 2015 (Rajiv Agarwal v. Asst. CIT

  395 ITR 255 · 2017 · HC
  18 citing
• KANPUR TEXEL(P) LTD. v. DCIT

  406 ITR 353 · 2018 · HC
  16 citing
• 1 In CIT v. Highgain Finvest (P.) Ltd.

  304 ITR 325 · 2008 · HC
  9 citing
• 2017 SCC OnLine DEL 8691

  2017 SCC OnLine DEL 8691 · 2017
  3 citing
• 2024 SCC OnLine DEL 7059

  2024 SCC OnLine DEL 7059 · 2024
  3 citing