The Commissioner of Income Tax- V, vs. Dr. M.Venkataramana,
ITTA/259/2010HC TelanganaHBHC01056551201016 June 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY6 pages
Cases cited in this judgment(1)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.
- 400 ITR 566 (SC); Catholic Syrian Bank Ltd. v. CIT28 citing304 ITR 61 · 2008 · SC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- M/S. Ut Corp vs. Union Of INDIARajasthan · 26 Oct 2026
- Sunrise Engineering vs. The State Of Andhra PradeshAndhra Pradesh · 26 Oct 2026
- M/S Kalra Traders vs. Union Of INDIAUttarakhand · 26 Oct 2026
- Ms Isoft vs. The Commissioner State TaxUttarakhand · 26 Oct 2026
- M/S Sita Enterprises vs. Office Of The CommissionerUttarakhand · 26 Oct 2026
