Principal Commissioner of Income Tax-2 vs. M/s.Viskha Container Terminal Private Limited

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.

• 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd.

  370 ITR 288 · 2015 · HC
  98 citing
• Saraswati Industrial Syndicate Ltd. v. CIT

  186 ITR 278 · 1990 · SC · Read judgment
  79 citing
• CIT v. Norton Motors

  275 ITR 595 · 2005 · HC
  71 citing
• Sri Nath Suresh Chand Ram Naresh v. CIT

  280 ITR 396 · 2006 · HC
  68 citing
• CIT v. Micra India (P) Ltd.

  57 Taxmann.com 163 · 2015 · HC
  42 citing
• CIT v. Micron Steels (P.) Ltd.

  372 ITR 386 · 2015 · HC · Read judgment
  27 citing
• CIT v. Harjinder Kaur

  222 CTR 254 · 2009 · HC · Read judgment
  22 citing
• 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT

  52 Taxmann.com 356 · 2014 · HC
  21 citing
• (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd.

  85 Taxmann.com 330 · 2017 · HC
  17 citing
• CIT v. Intel Techno India P. Ltd.

  57 Taxmann.com 159 · 2015 · HC
  15 citing
• 163(Del); (ii) CIT v. Micron Steels (P) Ltd.

  59 Taxmann.com 470 · 2015 · HC
  12 citing
• Principal Commisioner of Income-tax v. BMA Capfin Ltd.

  100 Taxmann.com 330 · 2018 · SC
  9 citing
• Principal Commissioner of Income Tax, New Delhi v. Maruti Suzuki India Limited

  2019 SCC OnLine SC 928 · 2019
  4 citing