The Commissioner of Income Tax-V vs. M/S G.M.Corporation
ITTA/349/2010HC TelanganaHBHC01005576201021 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY19 pages
Cases cited in this judgment(3)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.
- Commissioner of Income Tax, New Delhi v. Eli Lilly and Company (India) Private Ltd.23 citing15 SCC 1 · 2009 · Read judgment
- Olam Exports (India) Ltd. v. Commissioner of Income Tax9 citing332 ITR 40 · 2011 · HC
- 5 citing
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
- Fasil Hussain Shah vs. Ut Of J And K Th Commissioner Secretary TO Government Finance Department And OthersJammu and Kashmir and Ladakh · 21 Oct 2026
- M/S. Devkinandan Traders vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- M/S Dixit Medical Agencies vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- Sukant Kumar vs. Union Of INDIA And 6 OthersAllahabad · 21 Oct 2026
