The Commissioner of Income Tax - VI vs. Sri Macha Srinivas Goud

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.

• Radhasoami Satsang v. CIT

  193 ITR 321 · 1992 · SC
  1,695 citing
• MALPE VISHWANATH ACHARYA AND OTHERS v. STATE OF MAHARASHTRA AND ANOTHER. 365 32

  9 SCC 1 · 2018 · SC
  533 citing
• 14 In Sun Export Corporation, Bombay v. Collector of Customs

  6 SCC 564 · 1997
  184 citing
• Parshuram Pottery Works Ltd. v. ITO

  264 ITR 276 · 2003 · HC
  73 citing
• (6) 1989 Supp(1) SCC 696- P.M. Aswathanarayana Setty & Others v. State of Karnataka (7)

  1 SCC 345 · 1996 · SC
  67 citing
• M/s. Radhasoami Satsang, Saomi Bagh, Agra v. Commissioner of Income Tax

  1 SCC 659 · 1992 · SC · Read judgment
  23 citing
• Abhiram Singh v. C.D. Commachen

  2 SCC 629 · 2017
  5 citing
• Collector and Customs and Central Excise, Guntur and Ors. v. Surendra Cotton Oil Mills and Fertilizers Co. And Ors.

  1 SCC 578 · 2001
  5 citing