The Commissioner of Income Tax - IV vs. M/s. Mekins Agro Product (P) 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. Institute of Banking Personnel Selection

  264 ITR 110 · 2003 · HC
  398 citing
• Escorts Ltd. v. UOI

  199 ITR 43 · 1993 · SC
  267 citing
• CIT v. Society of the Sisters of St. Anne

  146 ITR 28 · 1984 · HC
  195 citing
• Lissie Medical Institutions v. CIT

  348 ITR 344 · 2012 · HC · Read judgment
  164 citing
• CIT v. Market Committee, Pipli

  330 ITR 16 · 2011 · HC · Read judgment
  113 citing
• CIT v. Tiny Tots Education Society

  330 ITR 21 · 2011 · HC · Read judgment
  112 citing
• CIT v. Sheth Manilal Ranchhoddas Vishram Bhavan Trust

  198 ITR 598 · 1992 · HC
  98 citing
• Keshav Mills Ltd. v. CIT

  23 ITR 230 · 1953 · SC · Read judgment
  86 citing
• CIT v. Raipur Pallottine Society

  180 ITR 579 · 1989 · HC
  79 citing
• CIT v. Indian Jute Mills Association

  134 ITR 68 · 1982 · HC
  30 citing
• CIT v. Devi Sakuntala Tharal Charitable Foundation

  358 ITR 452 · 2013 · HC
  18 citing
• Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax v. Manav Mangal Society

  328 ITR 421 · 2010 · HC
  17 citing