The Commissioner of Income Tax-I, vs. M/s. Celestial Laboratories Limited,

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.

• CIT v. Vegetable Products Ltd.

  88 ITR 192 · 1973 · SC
  2,664 citing
• GE India Technology Centre Pvt. Ltd. v. CIT

  193 Taxmann 234 · 2010 · SC · Read judgment
  663 citing
• Dilip N. Shroff v. Jt. CIT

  6 SCC 329 · 2007
  236 citing
• CIT v. Tara Agencies

  162 Taxmann 337 · 2007 · SC · Read judgment
  80 citing
• CIT v. Manmohan Das

  59 ITR 699 · 1966 · SC · Read judgment
  47 citing
• CIT v. Cargo Linkers

  179 Taxmann 151 · 2009 · HC · Read judgment
  22 citing
• CIT v. Madho Prasad Jatia

  105 ITR 179 · 1976 · SC
  16 citing
• State of Bombay v. Hosptial Mazdoor Sabha

  2 SCR 866 · 1960
  7 citing
• INCOME-TAX v. UPASANA HOSPITAL

  89 Taxmann 525 · 1996 · HC
  4 citing
• NIMET RESOURCES INC. v. ESSAR STEELS LTD.

  2 SCC 20 · 1977
  4 citing
• AMBALAL DAVE v. COMMISSIONER OF INCOME-TAX

  225 ITR 936 · 1997 · HC
  3 citing
• GORM NILGIRI PLANTATIONS CO. CONOOR (NILGIRIS) AND OTHERS v. SALES TAX OFFICER

  15 STC 753 · 1964 · SC
  3 citing
• INCOME- TAX v. DR.K.K.SHAH

  135 ITR 146 · 1982 · HC
  3 citing