The Commissioner of Income Tax [Central] vs. Akula Nageswara Rao
ITTA/408/2017HC TelanganaHBHC01012687201710 July 2017Bench: SANJAY KUMAR,GUDISEVA SHYAM PRASAD27 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.
- MOHANLAL v. STATE OF RAJASTHAN107 citing6 SCC 222 · 2015
- Jose v. Antony, 2005 (1) KLT 252, Mohd. Ayub5 citing2 SCC 155 · 2012
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