The commissioner of Income Tax IV vs. M/s Lanco Kondapalli Power (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.

• Builders’ Association Of India v. Union Of India

  2 SCC 645 · 1989
  113 citing
• Bengal Immunity Company Limited v. State of Bihar

  2 SCR 603 · 1955
  75 citing
• Universal Plast Ltd. v. Commissioner of Income Tax, Calcutta

  5 SCC 189 · 1999 · Read judgment
  14 citing
• Ramegowda, Major & Ors. v. Special Land Acquisition Officer, Bangalore

  2 SCC 142 · 1988
  13 citing
• State of Andhra Pradesh v. National Thermal Power Corporation Ltd.

  5 SCC 203 · 2002 · SC
  12 citing
• Hindustan Lever v. State of Maharashtra

  9 SCC 438 · 2004
  11 citing
• State of Bombay v. Hosptial Mazdoor Sabha

  2 SCR 866 · 1960
  7 citing
• Swami Krishnanand Govindananad v. Managing Director, Oswal Hosiery (Regd.)

  3 SCC 39 · 2019
  7 citing
• Hari Narain v. Badri Das AIR 1963 SC 1558, Welcome Hotel v. State of A.P

  4 SCC 575 · 1983
  4 citing
• India in PGF Ltd. v. UOI

  13 SCC 50 · 2015
  4 citing
• 33. In Lachhman Dass v. State of Punjab

  2 SCR 353 · 1963
  3 citing
• K.V.Muthu v. Angamuthu Ammal

  2 SCC 53 · 1997
  3 citing