The Commissioner of Income Tax (Exemptions0 vs. Kalinga Cultural Trust

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.

• National Thermal Power Co. Ltd. v. CIT

  229 ITR 383 · 1998 · SC
  5,834 citing
• Goetze (India) Ltd. v. CIT

  284 ITR 323 · 2006 · SC
  1,842 citing
• Bajaj Tempo Ltd. v. CIT

  62 Taxmann 480 · 1992 · SC
  289 citing
• Textile Machinery Corporation Ltd. v. CIT

  107 ITR 195 · 1977 · SC
  165 citing
• Bachittar Singh v. CIT

  328 ITR 400 · 2010 · HC · Read judgment
  66 citing
• CIT v. Ace Multi Axes Systems Ltd.

  400 ITR 141 · 2017 · SC · Read judgment
  61 citing
• L.RS. AND ORS. (2016)10 SCC 315 and PRINCIPAL COMMISSIONER OF INCOME TAX, BANGALORE & ORS. v. SOFTBRANDS INDIA P. LTD.

  406 ITR 513 · 2018 · HC
  48 citing
• SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS.

  10 SCC 315 · 2016
  27 citing
• 58 Taxmann 72

  58 Taxmann 72 · 1991 · HC
  5 citing
• SAMI LABS LTD. v. ASSISTANT COMMISSIONER OF INCOME- 18 TAX

  20 Taxmann.com 785 · 2012 · HC · Read judgment
  5 citing