The Commissioner of Income Tax - VI vs. M/s. Manikanta Iron AND Hardware

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.

• Omar Salay Mohamed Sait v. CIT

  37 ITR 151 · 1959 · SC
  372 citing
• SumatiDayal v. CIT 214 ITR

  207 ITR 89 · 1994 · HC
  40 citing
• Commissioner of Income Tax v. Sakarlal Balabhai

  69 ITR 186 · 1968 · HC
  23 citing
• ACIT v. Biraj Investment Pvt. Ltd.

  24 Taxmann.com 273 · 2012 · HC · Read judgment
  18 citing
• 199 ITR 173 (Cal.), (ii) CIT v. Shekhawati Rajputana Trading Co. (P). Ltd.

  236 ITR 950 · HC
  4 citing
• CIT v. Ganga Prasad Birla (HUF)

  199 ITR 173 · HC
  3 citing
• Patel Brass Works v. Commissioner of Income Tax

  286 ITR 598 · 2006 · HC · Read judgment
  3 citing