The Director of Income Tax, (Exemptions) vs. Royal Education Society

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.

• Goetze (India) Ltd. v. CIT

  157 Taxmann 1 · 2006 · SC
  1,842 citing
• ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

  291 ITR 500 · 2007 · SC · Read judgment
  1,030 citing
• CIT v. Sun Engineering Works (P) Ltd.

  198 ITR 297 · 1992 · SC · Read judgment
  814 citing
• 254 ITR 657 (Del); Hardillia Chemicals Ltd. v. CIT

  75 ITR 373 · 1970 · SC
  172 citing
• ITO v. K.L. Srihari (HUF)

  250 ITR 193 · 2001 · SC
  16 citing
• ITO v. MEWALAL DWARKA PRASAD

  176 ITR 529 · 1989 · SC
  10 citing
• Ahmedabad Mfg. Calico Printing Co. Ltd. (1977) 106 ITR 159 (Guj) (ii) CIT v. Sundaram & Co.(P) Ltd.

  32 ITR 418 · 1957
  4 citing
• CIT v. MYSORE IRON & STEEL LTD.

  157 ITR 531 · 1986 · HC
  3 citing