Mr. K.S.N.Raju vs. Deputy Commissioner of Income Tax,
ITTA/418/2016HC TelanganaHBHC01049129201603 November 2016Bench: ANIS,SANJAY KUMAR25 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.
- State of U.P v. Satish35 citing3 SCC 114 · 2005
- Sunil Kumar v. Ram Prakash6 citing7 SCC 646 · 1988
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
