Commissioner of Income Tax-II, Hyderabad. vs. M/s., Electronics Corporation of India Limited,

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.

• Hiten P. Dalal v. Bratindranath Banerjee

  6 SCC 16 · 2001
  119 citing
• PRAKASHAN v. P.K. SURENDERAN

  1 SCC 258 · 2008
  21 citing
• Krishna Janardhan Bhat v. Dattatraya G. Hegde

  4 SCC 54 · 2008
  17 citing
• Bharat Barrel & Drum Mfg. Co. v. Amin Chand Payrelal

  3 SCC 35 · 1999
  14 citing
• Another (1995) 5 SCC 527, Ashirwad Ispat Udyog & Others v. State Level Committee & Others

  1 SCC 70 · 1972
  8 citing
• John K. John v. Tom Varghese

  12 SCC 714 · 2007
  6 citing
• Union of India v. Association for Democratic Reforms

  5 SCC 294 · 2005
  5 citing
• K.N. Beena v. Muniyappan

  8 SCC 458 · 2001
  3 citing
• Narendra Singh v. State of M.P

  10 SCC 699 · 2004
  3 citing