The Commissioner of Income Tax IV vs. New Bombay Goods Transport

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.

• MALPE VISHWANATH ACHARYA AND OTHERS v. STATE OF MAHARASHTRA AND ANOTHER. 365 32

  9 SCC 1 · 2018 · SC
  533 citing
• 154 Taxman 512 (SC) and Association of Leasing & Financial Services v. Union of India

  2 SCC 362 · 2011
  113 citing
• CCE, Customs & Service Tax v. Shapoorji Pallonji & Co. (P) Ltd.

  3 SCC 358 · 1991
  64 citing
• Government of India v. Indian Tobacco Association

  7 SCC 396 · 2005
  53 citing
• UOI v. Wood Papers Ltd.

  4 SCC 256 · 1990
  29 citing
• CTT v. DSM Group of Industries

  4 SCC 272 · 2005
  24 citing
• Hansraj Gordhandas v. H.H. Dave, Asst. Collector of Central Excise & Customs, Surat and Ors, AIR 1970 SC 755

  2 SCR 253 · 1969
  18 citing
• State of Andhra Pradesh v. National Thermal Power Corporation Ltd.

  5 SCC 203 · 2002 · SC
  12 citing
• Co. Ltd. Vs. Collector of Customs AIR 1962 SC 1893 and Commissioner of Income Tax, Bhopal v. Ralson Industries Ltd.

  2 SCC 326 · 1975 · SC
  9 citing
• Jaipur v. Rajasthan State Chemical Works (1991) 4 SCC 473, Collector of Central Excise v. Technoweld Industries

  11 SCC 798 · 2004
  9 citing
• Rajkumar Shivhare v. Assistant Director, Directorate of Enforcement

  4 SCC 772 · 2010
  9 citing
• CCE v. Rukmani Pakkwell Traders

  11 SCC 801 · 2004
  6 citing
• FLASK INDUSTRIES LTD. v. COMMISSIONER OF CENTRAL EXCISE

  7 SCC 377 · 2004
  4 citing
• M/s. Novopan India Ltd., Hyderabad v. Collector of Central Excise and Customs, Hyderabad

  3 SCC 606 · 1994
  3 citing