PR COMMR OF INCOME TAX-2, HYDERABAD vs. K RAVINDER REDDY, 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.

• DIT v. Morgan Stanley & Co.

  292 ITR 416 · 2007 · SC · Read judgment
  360 citing
• Chryscapital Investment Advisors (India) Pvt. Ltd. v. DCIT

  376 ITR 183 · 2015 · HC
  170 citing
• Set Satellite Pte Ltd. v. CIT

  307 ITR 205 · 2008 · HC
  96 citing
• National Petroleum Construction Company v. DIT

  383 ITR 648 · 2016 · HC
  69 citing
• DIT v. E-Funds IT Solution

  364 ITR 256 · 2014 · HC
  61 citing
• Rolls Royce PLC v. DIT

  339 ITR 147 · 2011 · HC
  28 citing
• U.A.E. EXCHANGE CENTRE LTD. v. UOI

  313 ITR 94 · 2009 · HC
  24 citing
• Formula One World Championship Limited v. CIT

  390 ITR 199 · 2017 · HC · Read judgment
  20 citing
• IT Solution: 399 ITR 34 (SC), DIT v. Samsung Heavy Industries Co Ltd.

  399 ITR 505 · 2017 · HC
  12 citing
• ZTE Corporation v. Addl. DIT

  159 ITD 696 · 2016 · ITAT
  11 citing