The Commissioner of Income Tax - Central vs. M/s. Himagiri Biotech Pvt. Ltd.,

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.

• CIT v. Reliance Utilities & Power Ltd.

  313 ITR 340 · 2009 · HC
  2,118 citing
• S.A. Builders Ltd. v. CIT

  288 ITR 1 · 2007 · SC · Read judgment
  1,484 citing
• CIT v. Dalmia Cement (Bharat) Ltd.

  254 ITR 377 · 2002 · HC
  417 citing
• Sassoon J. David & Co. Pvt. Ltd. v. CIT

  118 ITR 261 · 1979 · SC
  323 citing
• DCIT v. Core Health Care Ltd.

  298 ITR 194 · 2008 · SC · Read judgment
  165 citing
• CIT v. Hotel Savera

  239 ITR 795 · 1999 · HC
  119 citing
• CIT v. Bharti Televenture Ltd.

  331 ITR 502 · 2011 · HC · Read judgment
  89 citing
• CIT v. Tin Box Company

  260 ITR 637 · 2003 · HC
  80 citing
• Phaltan Sugar Works Ltd. v. CIT

  215 ITR 582 · 1995 · HC
  49 citing
• CIT v. Sahara India Corporation Ltd.

  296 ITR 295 · 2000 · HC
  10 citing
• Commissioner of Income Tax v. Sahara India Corpn Ltd.

  296 ITR 285 · 2000 · HC
  10 citing