The Commissioner of Income Tax, vs. M/s. Laila Impex,

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. Vatika Township Pvt. Ltd.

  1 SCC 1 · 2014 · SC · Read judgment
  1,558 citing
• Union of India v. Azadi Bachao Andolan

  263 ITR 706 · 2003 · SC · Read judgment
  691 citing
• Asia Satellite Telecommunications Co. Ltd. v. DIT

  332 ITR 340 · 2011 · HC
  359 citing
• Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT

  5 SCC 482 · 1997 · SC
  261 citing
• CIT v. Siemens Aktiongesellschaft

  310 ITR 320 · 2009 · HC
  259 citing
• Verizon Communications Singapore Pte Ltd. v. ITO

  361 ITR 575 · 2014 · HC
  156 citing
• CIT v. Visakhapatnam Port Trust

  144 ITR 146 · 1983 · HC
  124 citing
• Mis Yahoo India Pvt Ltd. v. DCIT (ITAT Mumbai), Standard Chartered Bank

  307 ITR 59 · 2008 · HC
  90 citing
• Govind Das v. ITO

  1 SCC 906 · 1976 · SC
  83 citing
• 156-157. (c) N.V. Philips v. Commissioner of Income Tax

  172 ITR 521 · 1988 · HC
  46 citing
• (a) Commissioner of Income Tax v. Ahmedabad Manufacturing and Calico Printing Co.

  139 ITR 806 · 1983 · HC
  42 citing
• Sanofi Pasteur Holding SA v. Department of Revenue

  354 ITR 316 · 2013 · HC
  42 citing
• Indian Government. 3.9. CIT v. S.R.M Firm

  208 ITR 400 · 1994 · HC
  41 citing
• (2015) 11 SCC 628: TATA CHEMICALS LIMITED v. COMMISSIONER OF CUSTOMS (PREVENTIVE), JAMNAGAR

  2 SCC 630 · 2009
  31 citing
• CGT v. BudurThippaiah

  208 ITR 291 · 1994 · HC
  29 citing
• CIT v. Loyal Textiles Ltd.

  231 ITR 573 · 1998 · HC
  27 citing
• Holmes v. Pheonix Insurance Co.

  103 ITR 189 · 1899 · HC
  26 citing
• Steffen Robertson and Kirsten Consulting Engineers and Scientists v. CIT

  230 ITR 206 · 1998
  24 citing
• 2008) 13 SCC 145 and Salora International Limited v. Commissioner of Central Excise, New Delhi

  9 SCC 662 · 2008
  5 citing