The Pr. Commissioner of Income tax (Central), vs. Sri Vaishnavi Educational Society,
ITTA/622/2015HC TelanganaHBHC01055477201501 June 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY754 pages
Cases cited in this judgment(3)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.
- BONDURAMASWAMY AND OTHERS v. BDA AND OTHERS186 citing7 SCC 129 · 2010
- 186 citing
- M.P.GANGADHARAN AND ANOTHER v. STATE OF KERALA AND OTHERS182 citing6 SCC 162 · 2006
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