INCOME TAX BANGALORE vs. SHALINI BHUPAL

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.

• J.P. Tobacco Products Pvt. Ltd. v. CIT

  229 ITR 123 · 1998 · HC
  12 citing
• 274 ITR 176 (Guj.); CIT v. Mittal Appliances P. Ltd.

  271 ITR 444 · 2004 · HC
  10 citing
• CIT v. Chokshi Contacts P. Ltd.

  251 ITR 587 · 2001 · HC
  9 citing
• CIT v. Nima Specific Family Trust

  248 ITR 29 · 2001 · HC
  8 citing
• 270 ITR 65 (MP); CIT v. Rochiram and Sons.

  276 ITR 664 · 2005 · HC
  5 citing
• 271 ITR 444 (Raj.); CIT v. Prakash Chandra Basant Kumar

  274 ITR 495 · 2005 · HC
  5 citing
• CIT v. S.A. Engineering Pvt. Ltd.

  285 ITR 423 · 2006 · HC
  5 citing
• 251 ITR 587 (Raj); CIT v. Amod Stamping

  270 ITR 65 · 2004 · HC
  4 citing
• 274 ITR 495 (P&H); CIT v. SKG Engineering P. Ltd.

  200 CTR 305 · 2006 · HC
  4 citing
• 140 ITR 745

  140 ITR 745
  3 citing
• 203 ITR 811

  203 ITR 811
  3 citing