The Commissioner of Income Tax (Central) vs. Sri R.Gowsreesham,
ITTA/296/2011HC TelanganaHBHC01058774201129 February 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY19 pages
Cases cited in this judgment(5)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.
- Chennai Properties & Investments Ltd. v. CIT381 citing373 ITR 673 · 2015 · SC
- Shambhu Investment (P) Ltd. v. CIT181 citing263 ITR 143 · 2003 · SC
- Rayala Corporation Pvt. Ltd. v. ACIT89 citing386 ITR 500 · 2016 · SC · Read judgment
- CIT v. Chugandas and Co.83 citing55 ITR 17 · 1965 · SC
- Dr. Narendra Prasad & Others v. CIT & Another13 citing322 ITR 171 · 2010 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Santa Singh vs. SuperintendentUttarakhand · 27 Oct 2026
- Azaad Builders vs. Assistant Commissioner SGSTUttarakhand · 27 Oct 2026
- Shadab Malik vs. State Of U.P. And 2 OthersAllahabad · 26 Oct 2026
- Ganesh Trimbak Saraf And Another vs. The State Of Maharashtra And AnotherBombay · 26 Oct 2026
- M/S. Vajram Infra Material Industries vs. The State Of Andhra PradeshAndhra Pradesh · 26 Oct 2026
