Commissioner of Income tax, vs. Dr. T.Ravi Kumar,
ITTA/402/2011HC TelanganaHBHC01062018201124 July 201331 pages
Cases cited in this judgment(8)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.
- RANGAPPA v. SRI MOHAN30 citing11 SCC 441 · 2010
- BIR SINGH v. MUKESH KUMAR23 citing4 SCC 197 · 2019
- PRAKASHAN v. P.K. SURENDERAN21 citing1 SCC 258 · 2008
- Subramani v. K. Damodara Naidu20 citing2 SCC 99 · 2015
- John K. Abraham v. Simon C. Abraham18 citing2 SCC 236 · 2014
- Basalingappa v. Mudibasappa15 citing5 SCC 418 · 2019
- ANSS RAJASHEKAR v. AUGUSTUS JEBA ANANTH5 citing2019 SCC OnLine SC 185 · 2019
- APC FOREX SERVICES PVT. LTD. v. SHAKTI INTERNATIONAL FASHION LINKERS AND OTHERS5 citing2020 SCC OnLine SC 193 · 2020
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