Late Smt. Hoorjahan Begum vs. Tghe Income Tax Officer
ITTA/448/2015HC TelanganaHBHC01047665201507 December 2015Bench: RAMESH RANGANATHAN,S.RAVI KUMAR19 pages
Cases cited in this judgment(8)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.
- National Insurance Co. Ltd. v. Pranay Sethi152 citing16 SCC 680 · 2017
- Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.140 citing6 SCC 121 · 2009
- GENERAL INSURANCE CO. LTD. v. NANU RAM & ORS.41 citing18 SCC 130 · 2018
- United India Insurance Co. Ltd. v. Satinder Kaur23 citing11 SCC 780 · 2021
- Municipal Corporation of Delhi v. Uphaar Tragedy Victims Association7 citing14 SCC 481 · 2011
- Shyamwati Sharma v. Karam Singh7 citing12 SCC 378 · 2010
- 5 citing
- Vimal Kanwar v. Kishore Dan5 citing7 SCC 476 · 2013
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