The Commissioner of Income Tax IV vs. M/s. Nava Bharat Ferro Alloys 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.

• (Central)-1 v. NRA Iron & Steel (P) Ltd.

  15 SCC 529 · 2019
  696 citing
• Hiten P. Dalal v. Bratindranath Banerjee

  6 SCC 16 · 2001
  119 citing
• MOHANLAL v. STATE OF RAJASTHAN

  6 SCC 222 · 2015
  107 citing
• JT 2001(2) SC 642 and in BANK OF INDIA v. KETHAN PAREKH

  8 SCC 148 · 2012
  45 citing
• KTMS Mohamed & Ors. v. UOI

  3 SCC 178 · 1992
  23 citing
• 28 and 29, Ashok Kapil v. Sana Ullah (dead) & Ors.

  8 SCC 673 · 1996
  10 citing
• R.Puthunainar Alhithan & Ors. v. P.H. Pandian & Ors.

  3 SCC 624 · 1992
  9 citing
• Sait Nagjee Purushotham & Co. Ltd. v. Vimalabai Prabhulal

  8 SCC 252 · 2005
  8 citing
• Baldev Singh Bajwa v. Monish Saini

  12 SCC 778 · 2005
  4 citing
• M.M. Quasim v. Manohar Lal Sharma and Ors.

  3 SCC 36 · 1981
  4 citing
• S.P. Bhargava Vs. Haryana Electric Steel Co. Ltd., 1994 SCC Online P&H 395 5. Bacchaj Nahar v. Nilima Mandal &Anr.

  17 SCC 491 · 2008
  4 citing
• State of U.P v. Nahar Singh (Dead) and Others

  3 SCC 561 · 1998
  4 citing
• Ahuja (2014) 14 SCC 610, Sait Nagjee Purushotham & Co. Ltd. v. Vimalabai Prabhulal

  8 SCC 119 · 1998
  3 citing
• Muhammad Abdul Samad v. State of Telangana

  2 SCC 49 · 1977
  3 citing