The Commissioner of Income Tax [Central] vs. Sri K S V Raja
ITTA/530/2017HC TelanganaHBHC01010451201721 August 201711 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.
- CIT v. Tata Elxsi Ltd.818 citing204 Taxmann 321 · 2012
- III v. HCL Technologies Ltd.245 citing93 Taxmann.com 33 · 2018 · SC · Read judgment
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