Commissioner of Income-tax-VI vs. Sri Premchand Kothari

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.

• Aditanar Educational Institution v. Addl. CIT

  224 ITR 310 · 1997 · SC
  121 citing
• Pinegrove International Charitable Trust v. UOI

  327 ITR 73 · 2010 · HC
  56 citing
• S.R.M.M.C.T.M Tiruppani Trust v. CIT

  230 ITR 636 · 1998 · SC
  54 citing
• New Noble Educational Society v. Chief Commissioner of Income Tax

  2022 SCC OnLine SC 1458 · 2022 · Read judgment
  50 citing
• CRL.A. 124/2013 & ORS. Page 344 of 400 State of Madhya Pradesh v. Sheetla Sahai and Ors.

  8 SCC 47 · 2015
  35 citing
• 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT

  10 SCC 509 · 2008
  22 citing
• St. Lawrence Educational Society (Regd) v. CIT

  197 Taxmann 504 · 2010 · HC
  11 citing