The Commissioner of Income Tax, vs. M/s Sri Satya Sai Wines,
ITTA/207/2010HC TelanganaHBHC01065848201014 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY17 pages
Cases cited in this judgment(2)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.
- India in Bhuwan Mohan Singh v. Meena9 citing6 SCC 353 · 2015
- Captain Ramesh Chander Kaushal v. Veena Kaushal & Ors.4 citing4 SCC 70 · 1978
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