Commissioner of Income Tax-V, vs. Sri S.Venkat Reddy, (PAN ALAPS4009A)

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.

• National Thermal Power Co. Ltd. v. CIT

  229 ITR 383 · 1998 · SC
  5,834 citing
• Goetze (India) Ltd. v. CIT

  284 ITR 323 · 2006 · SC
  1,842 citing
• Bharat Earth Movers v. CIT

  112 Taxmann 61 · 2000 · SC · Read judgment
  901 citing
• Kedarnath Jute Mfg. Co. Ltd. v. CIT

  82 ITR 363 · 1971 · SC · Read judgment
  654 citing
• Taparia Tools Ltd. v. JCIT

  55 Taxmann.com 361 · 2015 · SC · Read judgment
  343 citing
• SUDARSHAN SILKS & SAREES v. CIT

  378 ITR 640 · 2008 · SC · Read judgment
  97 citing
• Hero Vinoth (Minor) v. Seshammal

  5 SCC 545 · 2006
  55 citing
• L.RS. AND ORS. (2016)10 SCC 315 and PRINCIPAL COMMISSIONER OF INCOME TAX, BANGALORE & ORS. v. SOFTBRANDS INDIA P. LTD.

  406 ITR 513 · 2018 · HC
  48 citing
• JT 2001(2) SC 642 and in BANK OF INDIA v. KETHAN PAREKH

  8 SCC 148 · 2012
  45 citing
• Vijay Kumar Talwar v. CIT

  196 Taxmann 136 · 2011 · SC · Read judgment
  6 citing