Commissioner of Income tax-III, vs. Shri Ravi Teja Restaurant AND Resorts private Limited,
ITTA/357/2013HC TelanganaHBHC01029696201327 August 20139 pages
Cases cited in this judgment(2)Show listHide list
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 Insurance Co. Ltd. v. Pranay Sethi152 citing16 SCC 680 · 2017
- 18. Again in United India Insurance Company Ltd. v. Lehru & Ors.5 citing3 SCC 338 · 2003
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