The Pr. Commissioner of Incometax-4 vs. Smt. S. Uma Devi
ITTA/19/2016HC TelanganaHBHC01016144201603 June 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY171 pages
Cases cited in this judgment(12)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.
- Narendra & Ors. v. State of Uttar Pradesh & Anr.10 869 citing13 SCC 710 · 2011
- Sunder v. UOI19. 1956 citing7 SCC 211 · 2001
- 48 citing
- 10 SCC 62747 citing10 SCC 627 · 2004
- 15 SCC 29047 citing15 SCC 290 · 2014
- 1963 SCC OnLine SC 30547 citing1963 SCC OnLine SC 305 · 1963
- 1999 SCC OnLine DEL 107047 citing1999 SCC OnLine DEL 1070 · 1999
- 2 SCC 30547 citing2 SCC 305 · 1995
- 2001 SCC OnLine DEL 32547 citing2001 SCC OnLine DEL 325 · 2001
- 6 SCC 4747 citing6 SCC 47 · 2011
- Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel47 citing14 SCC 367 · 2009
- Union of India v. Kesar Singh & Ors. 647 citing4 SCC 180 · 1994
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