Commissioner of Income Tax - VI vs. Smt. G. Narayanamma L/R and

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