The Commissioner of Income Tax (Central) vs. M/s Hyderabad House Pvt 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.

• Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.

  6 SCC 121 · 2009
  140 citing
• HAZARI 'SANTOSH v. PURSHOTTAM TIWARI

  3 SCC 179 · 2001
  41 citing
• Hon’ble Judges in Reshma Kumari & Ors. v. Madan Mohan & Anr.

  9 SCC 65 · 2013
  31 citing
• UPSRTC v. Trilok Chandra

  5 SCC 175 · 2008
  29 citing
• KURUVILA AND ORS. v. KUNJUJAMMA MOHAN AND ORS.

  9 SCC 166 · 2015
  22 citing
• Manager, Kerala S.R.T.C v. Mrs. Susamma Thomas

  2 SCC 176 · 1994
  18 citing
• CWT v. Ellis Bridge Gymkhana

  1 SCC 384 · 1998
  17 citing
• Sunil Sharma v. Bachitar Singh

  11 SCC 425 · 2011
  12 citing
• R K Malik & Anr. v. Kiran Pal & Ors.

  14 SCC 1 · 2009
  11 citing
• Municipal Corporation of Delhi v. Uphaar Tragedy Victims Association

  14 SCC 481 · 2011
  7 citing
• Sunil Sharma v. Bachitar Singh (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Limited

  17 SCC 627 · 2009
  7 citing
• Page 42 of 70 Devi v. National Insurance Co. Ltd.

  6 SCC 421 · 2012
  6 citing
• Lata Wadhwa v. State of Bihar

  8 SCC 197 · 2001
  5 citing
• 136 (1980) 2 SCC 360 137 Refer Nilabati Behra Alias v. State of Orissa

  6 SCC 241 · 1997
  4 citing
• Amrit Bhanu Shali & Ors. v. National Insurance Co. Ltd.

  11 SCC 738 · 2012
  4 citing
• 11 SCC 178

  11 SCC 178 · 2014
  3 citing
• 15. 50. Kaushalya Devi v. Karan Arora

  11 SCC 120
  3 citing
• (2009) 161 DLT 660 (DB); Nagrik Sangarsh Samiti & Ors. v. Union of India & Ors. ILR

  2010 SCC OnLine DEL 1190 · 2010
  3 citing
• CC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC

  15 SCC 45 · 2013
  3 citing