Serene Country Owners welfare Association vs. Income Tax Officer

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.

• Government Wood Works v. State of Kerala

  69 STC 62 · 1988 · HC
  54 citing
• CIT v. BJN Hotels Ltd.

  79 Taxmann.com 336 · 2016 · HC
  40 citing
• Tax Officer (1991) 190 ITR 464 (Ker) and Commissioner of Agricultural Income Tax Officer v. Kappurmalai Estate

  234 ITR 187 · 1998 · HC
  31 citing
• 336 (Kar); K. Joseph v. Agricultural Income Tax Officer

  190 ITR 464 · 1991 · HC
  14 citing
• Commissioner of Income Tax, Central-1 v. M/s. Binani Industries Ltd.

  59 Taxmann.com 389 · 2015 · HC
  12 citing