THE PR. COMMISSIONER OF INCOME-TAX vs. SHRI. PEHIUMAL RAM RAMNANI
ITTA/364/2018HC TelanganaHBHC01005202201822 October 2018Bench: D.V.S.S.SOMAYAJULU,RAMESH RANGANATHAN9 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 (P) Ltd. v. CIT398 citing3 SCC 472 · 1997 · Read judgment
- Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT261 citing5 SCC 482 · 1997 · SC
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