The Commissioner of Income tax-Iv, vs. PES Engineers Pvt. Ltd.,

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.

• Om Kumar v. Union of India

  2 SCC 386 · 2001
  110 citing
• Rajnesh v. Neha

  2 SCC 324 · 2021
  33 citing
• Chaturbhuj v. Sita Bai

  2 SCC 316 · 2008
  11 citing
• AMIT KAPOOR v. RAMESH CHANDER AND ANOTHER

  9 SCC 460 · 2012
  9 citing
• India in Bhuwan Mohan Singh v. Meena

  6 SCC 353 · 2015
  9 citing
• Captain Ramesh Chander Kaushal v. Veena Kaushal & Ors.

  4 SCC 70 · 1978
  4 citing
• India in Shail Kumari Devi v. Krishan Bhagwan Pathak

  9 SCC 632 · 2008
  3 citing