The Commissioner of Income Tax-II vs. M/s GVK Industries Limited,
ITTA/180/2015HC TelanganaHBHC01070196201504 April 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY25 pages
Cases cited in this judgment(4)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.
- C. In J.P. Builders v. A. Ramadas Rao5 citing1 SCC 429 · 2011
- N.P. Thirugnanam v. R. Jagan Mohan Rao5 citing5 SCC 115 · 1995
- HC-KAR NC: 2025:KHC:46420-DB RFA No. 180 of 2015 D. In Umabai v. Nilkanth Dhondiba Chavan (Dead) By LRs3 citing6 SCC 243 · 2005
- Pushparani S. Sundaram v. Pauline Manomani James3 citing9 SCC 582 · 2002
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