Commissioner of Income Tax, vs. Dr. T.Ravi Kumar,

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.

• Collector, Land Acquisition v. Mst. Katiji

  167 ITR 471 · 1987 · SC
  3,926 citing
• ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

  14 SCC 208 · 2007 · Read judgment
  1,030 citing
• Ambica Quarry Works v. State of Gujarat

  4 SCC 363 · 1992 · SC
  117 citing
• Commissioner of Income-tax v. Motor Industries Company Limited

  223 ITR 112 · 1997 · HC
  64 citing
• CIT v. Refrigeration & Allied Industries Ltd.

  113 Taxmann 103 · 2001 · HC
  50 citing
• CIT v. Pepsu Road Transport Corporation

  253 ITR 303 · 2002 · HC
  11 citing
• Karnataka in Karnataka State Co-Operative Apex Bank Ltd. v. Deputy Commissioner of Income-tax, Circle 3(1) Bangalore

  283 Taxmann 98 · 2021 · HC
  10 citing
• Commissioner of Income Tax, Mumbai v. Wallfort Shares and Stock Broker Pvt. Ltd.

  8 SCC 137 · 2010
  3 citing
• M/s. Everest Hotel Limited VS. CIT 2) 84 TTJ (Del) 776 M/s. Onkar Engineers Private Limited v. ITO 3)

  128 ITR 402 · 1981 · HC
  3 citing