Commissioner of Income TAx-II, Hyderabad vs. M/s. Sri Balaji Bio MAss Power 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.

• Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

  227 ITR 172 · 1997 · SC
  621 citing
• Tuticorin Alkali Chemicals & Fertilizers Ltd, Madras v. Commissioner of Income Tax, Madras

  6 SCC 117 · 1997 · SC · Read judgment
  34 citing
• Kerala Financial Corporation v. CIT

  4 SCC 375 · 2003
  29 citing
• Moti Lal Chhadami Lal Jain v. Commissioner of Income Tax, Delhi and Ors.

  190 ITR 1 · 1991 · SC
  24 citing
• Joshi Technologies International Inc. v. Union of India and Others

  7 SCC 728 · 2015 · Read judgment
  9 citing
• Molly Joseph Alias Nish v. George Sebastian Alias Joy

  6 SCC 337 · 1996
  7 citing
• State of Andhra Pradesh v. U.S.V. Balaram

  1 SCC 660 · 2003
  7 citing
• Union of India v. Society of Mary Immaculate (Tamil Nadu), W.A. No.410/15 & Conn. Cases 80 Madras

  412 ITR 545 · 2019
  6 citing