Commissioner of Income Tax-VI, vs. M/s. Madras Chakkar Beedi Factory Pvt.Ltd.,
ITTA/211/2013HC TelanganaHBHC01018049201305 July 20138 pages
Cases cited in this judgment(2)Show listHide list
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.
- Allied Motors v. CIT59 citing297 ITR 322 · 2008 · SC
- CIT v. Suresh N. Gupta12 citing166 Taxmann 313 · 2008 · Read judgment
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