The Commissioner of Income-tax-I, vs. Derco Cooling Coils Ltd,
ITTA/175/2015HC TelanganaHBHC01054425201508 October 2015Bench: CHALLA KODANDA RAM,G.CHANDRAIAH27 pages
Cases cited in this judgment(4)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.
- Smt. Sarifabibi Mohmed Ibrahim v. CIT197 citing204 ITR 631 · 1993 · SC · Read judgment
- CWT v. Officer-in-Charge (Court of Wards), Paigha93 citing105 ITR 133 · 1976 · SC
- CIT v. Gemini Pictures P. Ltd.25 citing220 ITR 43 · 1996 · SC
- CIT v. Murali Lodge24 citing194 ITR 125 · 1995 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Piyush Shantilal Veera vs. State Of U.P.Allahabad · 23 Oct 2026
- Tvl. Pooja Shri Traders vs. The Deputy State Tax Officer - 1Madras · 23 Oct 2026
- Aashutosh vs. The State Of Madhy PradeshMadhya Pradesh · 23 Oct 2026
- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026
