The Commissioner of Income - Tax II vs. Transport 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
• RANGAPPA v. SRI MOHAN

  11 SCC 441 · 2010
  30 citing
• Krishna Janardhan Bhat v. Dattatraya G. Hegde

  4 SCC 54 · 2008
  17 citing
• METERS AND INSTRUMENTS PRIVATE LIMITED AND ANOTHER v. KANCHAN MEHTA

  1 SCC 560 · 2011
  17 citing
• JANKI VASHDEO BHOJWANI & ANR. v. INDUS IND. BANK LTD. & ORS.

  2 SCC 217 · 2005
  6 citing