Commissioner of Income Tax vs. Sri B. Nagendar,
ITTA/29/2001HC TelanganaHBHC01047847200107 November 2013Bench: CHALLA KODANDA RAM,G.CHANDRAIAH9 pages
Cases cited in this judgment(2)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.
- ACG Associated Capsules (P) Ltd. v. CIT144 citing343 ITR 89 · 2012 · SC · Read judgment
- Topman Exports v. CIT121 citing342 ITR 49 · 2012 · SC · Read judgment
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Sanjay Maheshwari vs. Union Of INDIA & Ors.Delhi · 14 Oct 2026
- Sanjay Maheshwari vs. Union Of INDIA & Ors.Delhi · 14 Oct 2026
- Iyyanan Eswaran vs. The Appellate Deputy Commissioner (St) (GST)Madras · 14 Oct 2026
- M/S Dc Security Services vs. Commissioner Of Central Goods And Services TaxUttarakhand · 14 Oct 2026
- M/S Shreekanth Enterprises vs. Joint Commissioner AppealsUttarakhand · 14 Oct 2026