The Commissioner of Income Tax IV vs. Satya Prasad Anagai,

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
• Nasiruddin v. Sita Ram Agarwal

  2 SCC 577 · 1981
  50 citing
• 10 AIR 1963

  10 AIR 1963
  7 citing
• 5 SCC 423

  5 SCC 423 · 2015
  7 citing
• Aloka Bose v. Parmatma Devi and Ors.

  2 SCC 582 · 2016
  7 citing
• Sumer Builders Pvt. Ltd. V/s. Narendra Garani6; and (vi) Jogendra Sinhji Vijay Singhji v. State of Gujarat & Ors.7 2

  5 SCC 533 · 2017
  7 citing
• 11 SCC 722

  11 SCC 722 · 2018
  6 citing
• 9 AIR 1955

  9 AIR 1955
  6 citing
• Ltd. V/s. Narendra Garani6; and (vi) Jogendra Sinhji Vijay Singhji v. State of Gujarat & Ors.7 2

  9 SCC 524 · 2016
  6 citing