The Commissioner of Income Tax, vs. N. Annapurna
ITTA/371/2005HC TelanganaHBHC01003234200514 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY15 pages
Cases cited in this judgment(4)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.
- CIT v. Eli Lily & Co.221 citing312 ITR 225 · 2009 · SC
- Azadi Bachao Andolan v. Union of India57 citing252 ITR 471 · 2001 · HC
- 121 Taxmann 257 citing121 Taxmann 25
- 65 TTJ 17 citing65 TTJ 1 · ITAT
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