Commissioner of IncomeTax-2, vs. Mr. Mustafa Alam Khan,
ITTA/72/2017HC TelanganaHBHC01018497201729 June 2017Bench: SANJAY KUMAR,GUDISEVA SHYAM PRASAD15 pages
Cases cited in this judgment(3)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.
- Southern Switchgear Ltd. v. CIT99 citing232 ITR 359 · 1998 · SC
- Devidas Vithaldas & Co. v. CIT, Bombay34 citing84 ITR 277 · 1972 · SC
- CIT v. Texas Instruments (India) P. Ltd.19 citing127 Taxmann.com 59 · 2021 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Modern Engineers And Contractors vs. The Deputy Assistant Commissioner (St)Andhra Pradesh · 28 Oct 2026
- K Madhusudan Reddy vs. The State Of Andhra PradeshAndhra Pradesh · 28 Oct 2026
- Sandeep Ranjan Rout vs. The Commissioner Of CT And GST, Odisha, KatakOrissa · 28 Oct 2026
- Gagan Bihari Rout@Gagan Rout vs. State Of OdishaOrissa · 28 Oct 2026
- Biswanath Rana vs. The Commissioner, CT And GST, Odisha, CuttackOrissa · 28 Oct 2026
