The Commissioner of Income Tax vs. M.Venkata Krishna Mohan

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.

• Empire Jute Co. Ltd. v. CIT

  124 ITR 1 · 1980 · SC
  622 citing
• Madras Industrial Investment Corporation Ltd. v. CIT

  225 ITR 802 · 1997 · SC · Read judgment
  568 citing
• Alembic Chemical Works Co. Ltd. v. CIT

  177 ITR 377 · 1989 · SC · Read judgment
  275 citing
• CIT v. Madras Auto Service (P) Ltd.

  233 ITR 468 · 1998 · SC · Read judgment
  246 citing
• CIT v. Associated Cement Companies Ltd.

  172 ITR 257 · 1988 · SC
  126 citing
• CIT v. J.K. Synthetics Ltd.

  309 ITR 371 · 2009 · HC
  111 citing
• Lord Radcliffe in Commissioner of Taxes v. Nchanga Consolidated Copper Mines Ltd.

  58 ITR 241 · 1965
  69 citing
• Formula One World Championship Limited v. CIT

  390 ITR 199 · 2017 · HC · Read judgment
  20 citing
• Ill CIT v. Saw Pipes Limited

  300 ITR 35 · 2008 · HC
  17 citing
• Honda Siel Cars India Ltd. v. CIT, Ghaziabad

  395 ITR 713 · 2017 · SC · Read judgment
  15 citing
• CIT v. VRV Breweries & Bottling Industries Ltd.

  347 ITR 249 · 2012 · HC
  8 citing