The Commissioner of Income Tax vs. M/S New Asian Bar AND Restaurant,

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.

• LIC v. Escorts Ltd.58 and Vodafone 58

  1 SCC 264 · 1986
  46 citing
• Vasudev Ram Chandra Shelat v. Pranlal Jayanand Thakar and Others 6

  2 SCC 424 · 1977
  5 citing
• 2 SCC 323

  2 SCC 323 · 1974
  3 citing