Commissioner of Income Tax-I vs. M/s. BDR Projects 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.

• (ii) CIT v. Hindustan Bulk Carriers

  3 SCC 57 · 2003
  131 citing
• 60. In State of Tamil Nadu v. Thirumagal Mills Ltd.

  1 SCC 176 · 2011
  100 citing
• (6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others v. State of Karnataka (7)

  1 SCC 345 · 1996 · SC
  67 citing
• CCE, Customs & Service Tax v. Shapoorji Pallonji & Co. (P) Ltd.

  3 SCC 358 · 1991
  64 citing
• Ballimal Naval Kishore v. CIT

  2 SCC 449 · 1996
  41 citing
• State of U.P v. Synthetics and Chemicals Ltd.

  3 SCC 537 · 2011
  20 citing
• Graphic Company India Limited v. Collector of Customs

  1 SCC 549 · 2000
  15 citing
• Kehar Singh v. State (Delhi Admn.)

  3 SCC 609 · 1988
  14 citing
• 2005 Sanjiv Kumar v. Om PrakashChautala and Another

  5 SCC 510 · 2005
  13 citing
• Uday Shankar Triyar v. Ram Kalewar Prasad Singh and Another

  1 SCC 75 · 2006
  10 citing
• Shri Prithvi Cotton Mills Ltd. and Anr. v. Broad Borough Municipality and Ors. MANU/SC/0057/

  2 SCC 283 · 1969
  7 citing
• Bakhtawar Trust and Others v. M.D. Narayan and Others

  5 SCC 298 · 2003
  4 citing
• Manohar Bros. (Capacitors) v. Collector of Customs-II, 2

  9 SCC 285 · 1998
  3 citing