PRL COMM OF INCOME TAX-2, HYDERABAD vs. M/S NUZIVIDU SWATHI COASTAL CONSORTIUM, HYDERABAD

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.

• TRF Ltd. v. CIT

  323 ITR 397 · 2010 · SC
  714 citing
• Badridas Daga v. CIT

  34 ITR 10 · 1958 · SC · Read judgment
  181 citing
• Nemi Chand Kothari v. CIT

  330 ITR 1 · 2011 · SC
  73 citing
• Narain Swadeshi Weaving Mills v. Commissioner of Excess Profits Tax

  26 ITR 765 · 1954 · SC · Read judgment
  64 citing
• Mohan Meakin Ltd. v. CIT

  348 ITR 109 · 2012 · HC · Read judgment
  58 citing
• A.V. Thomas and Co. Ltd. v. CIT

  48 ITR 67 · 1963 · SC · Read judgment
  27 citing
• CIT v. Gillanders Arbuthnot & Co. Ltd.

  138 ITR 763 · 1982 · HC
  27 citing
• CIT v. Smt Padma S. Bora

  54 Taxmann.com 319 · 2015 · HC
  21 citing
• All Grow Finance and Investment P. Ltd. v. CIT

  338 ITR 496 · 2012 · HC
  10 citing
• Credit Ltd. 292 ITR 339 (Del). 2. Auto Meter Ltd. 210 CTR 339 3. Poysha Oxygen (P) Ltd. v. Asst. CIT

  19 SOT 711 · 2008 · ITAT
  10 citing
• CIT v. T. Veerabhadra Rao, K. Koteswara Rao & Co.

  152 ITR 588 · 1985 · HC
  6 citing
• CIT', 338 ITR 496, 'POYSHA OXYGEN (P) LTD VS. ACIT', 19 SOT 711, 'MOHAN MEAKIN LTD. v. CIT

  383 ITR 480 · 2016 · HC
  5 citing
• A MUDALIAR VS. CIT', 152 ITR 588, 'NARAIN SWADESHI WEAVING MILLS v. CEPT

  55 ITR 736
  3 citing