Principal Commissioner of Income Tax-2 vs. M/s Indur Green Power Private Limited

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.

• Addl. CIT v. Surat Art Silk Cloth Manufacturers Association

  121 ITR 1 · 1980 · SC
  328 citing
• Sole Trustee, Loka Shikshana Trust v. CIT

  101 ITR 796 · 1975 · SC · Read judgment
  323 citing
• Keshavji Ravji and Co. v. CIT

  183 ITR 1 · 1971 · SC
  209 citing
• CIT v. Andhra Chamber of Commerce

  55 ITR 722 · 1965 · SC · Read judgment
  167 citing
• ACIT v. Surat City Gymkhana

  300 ITR 214 · 2008 · SC · Read judgment
  125 citing
• CIT v. Andhra Pradesh State Road Transport Corporation

  159 ITR 1 · 1986 · SC
  102 citing
• CIT v. Gujarat Maritime Board

  295 ITR 561 · 2007 · SC · Read judgment
  98 citing
• CIT v. Ahmedabad Rana Caste Association

  140 ITR 1 · 1983 · SC
  82 citing
• Hiralal Bhagwati v. CIT

  246 ITR 188 · 2000 · HC
  71 citing
• Mathuram Agrawal v. State of Madhya Pradesh

  8 SCC 667 · 1999 · SC
  70 citing
• Andhra Pradesh State Road Transport Corporation v. ITO

  52 ITR 524 · 1964 · SC · Read judgment
  69 citing
• DIT v. Sabarmati Gaushala Trust

  362 ITR 539 · 2014 · HC
  63 citing
• Ahmedabad Rana Caste Association v. CIT

  82 ITR 704 · 1971 · SC · Read judgment
  51 citing
• CIT v. Shri Billeswara Charitable

  246 ITR 452 · 2000 · HC
  38 citing
• CIT v. Kamala Town Trust

  217 ITR 699 · 1996 · SC
  33 citing
• Sonia Gandhi v. ACIT

  407 ITR 594 · 2018 · HC
  31 citing
• Institute of Chartered Accountants of India v. Director General of Income Tax (Exemptions), Delhi

  217 Taxmann 152 · 2013 · HC
  26 citing
• Similarly, in Institute of Chartered Accountants of India v. DGIT (Exemptions)

  35 Taxmann.com 140 · 2013 · HC
  26 citing
• Commissioner of Income Tax, New Delhi v. Federation of Indian Chambers of Commerce and Industries, New Delhi

  130 ITR 186 · 1981 · SC · Read judgment
  22 citing
• CIT v. Agricultural Produce and Market Committee

  291 ITR 419 · 2007 · HC
  17 citing
• 87 ITR 83 and Andhra Pradesh State Road Transport Corporation v. CIT

  100 ITR 392 · 1975 · HC
  15 citing
• Kerala and Andhra Pradesh High Courts in CIT v. Cochin Chamber of Commerce & Industry

  87 ITR 83 · 1973 · HC
  15 citing
• CIT v. Lok Shikshana Trust

  77 ITR 61 · 1970
  13 citing
• DIT (Exemption) v. Sabarmati Ashram Gaushala Trust

  44 Taxmann.com 141 · 2014 · HC
  11 citing
• Luke v. IRC

  54 ITR 692 · 1996
  11 citing
• CIT v. Agricultural Market Committee

  336 ITR 641 · 2011 · HC · Read judgment
  10 citing
• CIT v. Indian Sugar Mills Association

  97 ITR 486 · 1974 · SC · Read judgment
  5 citing
• JUDGMENT 58. In Keshavji Ravji and Co. v. CIT

  2 SCC 231 · 1990
  5 citing
• Agriculture Produce Market Committee v. ITO

  355 ITR 384 · 2013 · HC
  4 citing
• State of T.N v. Kodaikanal Motor Union (P) Ltd.

  3 SCC 91 · 2006
  4 citing