PRINCIPAL COMMISSIONER OF INCOME TAX, RAJAHMUNDRY vs. SRI KAVIVARAPU VENU, E.G.DIST
ITTA/707/2017HC TelanganaHBHC01089988201722 November 2017Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD19 pages
Cases cited in this judgment(8)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.
- C.C.AIavi Haji v. Palapatty Muhammed16 citing6 SCC 555 · 2007
- (Vide Jagdish Singh v. Natthu Singh9 citing7 SCC 523 · 1992
- Popat and Kotecha Property v. SBI Staff Assn.8 citing7 SCC 510 · 2005
- Chandrappa v. State of Karnataka5 citing4 SCC 415 · 2007
- State of M.P v. Hiralal5 citing8 SCC 774 · 2004
- Basheera Begum v. Mohd. Ibrahim3 citing11 SCC 174 · 2020
- Murugesan v. State3 citing10 SCC 383 · 2012
- Vijayakumar v. State of Tamil Nadu3 citing3 SCC 687 · 2021
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