The Commissioner of Income Tax-III, vs. M/S Resource Technologies Pvt. Ltd.

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.

• National Insurance Co. Ltd. v. Pranay Sethi

  16 SCC 680 · 2017
  152 citing
• Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.

  6 SCC 121 · 2009
  140 citing
• GENERAL INSURANCE CO. LTD. v. NANU RAM & ORS.

  18 SCC 130 · 2018
  41 citing
• Shyamwati Sharma v. Karam Singh

  12 SCC 378 · 2010
  7 citing
• Pranay Sethi (supra) and Manasvi Jain v. Delhi Transport Corporation

  13 SCC 22 · 2014
  5 citing
• Helen C. Rebello (Mrs.) & Ors. v. Maharashtra State Road Transport Corporation & Anr.

  1 SCC 90 · 1999
  4 citing
• Municipal Corporation of Greater Bombay v. Laxman Iyer & Ors.

  8 SCC 731 · 2003
  3 citing