COMMISSIONER OF INCOME TAX RAJAHMUNDRY vs. M/S.B.KRISHNA MURTHY KAKINADA AND 2 ORS

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.

• Alembic Chemical Works Co. Ltd. v. CIT

  177 ITR 377 · 1989 · SC · Read judgment
  275 citing
• CIT v. Ciba India Ltd.

  69 ITR 692 · 1968 · SC
  65 citing
• 156-157. (c) N.V. Philips v. Commissioner of Income Tax

  172 ITR 521 · 1988 · HC
  46 citing
• Shriram Refrigeration Industries Ltd. v. CIT

  136 ITR 340 · 1981 · HC
  29 citing
• CIT v. Davy Ashmore India Ltd.

  190 ITR 626 · 1991 · HC
  24 citing
• Shriram Pistons & Rings Ltd. v. CIT

  307 ITR 363 · 2008 · HC · Read judgment
  17 citing
• Citizen Watch Company Limited v. Inspecting Assistant Commissioner

  15 Taxmann 438 · 1983 · HC
  3 citing
• India. In Commissioner of Income Tax v. DCM Limited

  336 ITR 599 · 2011 · HC
  3 citing