The Director of Income Tax (Exemptions) vs. G Pulla Reddy Chritable Trust
ITTA/192/2015HC TelanganaHBHC01047955201508 October 2015Bench: CHALLA KODANDA RAM,G.CHANDRAIAH13 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.
- Malabar Industrial Co. Ltd. v. CIT2,943 citing243 ITR 83 · 2000 · SC · Read judgment
- CIT v. Max India Ltd.1,162 citing295 ITR 282 · 2007 · SC
- CIT v. Sunbeam Auto Ltd.897 citing332 ITR 167 · 2011 · HC · Read judgment
- Calcutta Discount Co. Ltd. v. ITO384 citing41 ITR 191 · 1961 · SC · Read judgment
- CIT v. Arvind Jewellers186 citing259 ITR 502 · 2003 · HC · Read judgment
- CIT v. J.L. Morrison (India) Ltd.124 citing366 ITR 593 · 2014 · HC
- CIT v. Development Credit Bank Ltd.80 citing323 ITR 206 · 2010 · HC
- 341 ITR 166 (Del) CIT v. Leisure Wear Exports Ltd.39 citing341 ITR 180 · 2012 · HC
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