Commissioner of Income Tax-II vs. Smt G Sailaja

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.

• Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

  227 ITR 172 · 1997 · SC
  621 citing
• Tuticorin Alkali Chemicals & Fertilizers Ltd, Madras v. Commissioner of Income Tax, Madras

  6 SCC 117 · 1997 · SC · Read judgment
  34 citing
• Kerala Financial Corporation v. CIT

  4 SCC 375 · 2003
  29 citing
• Moti Lal Chhadami Lal Jain v. Commissioner of Income Tax, Delhi and Ors.

  190 ITR 1 · 1991 · SC
  24 citing
• Joshi Technologies International Inc. v. Union of India and Others

  7 SCC 728 · 2015 · Read judgment
  9 citing
• Molly Joseph Alias Nish v. George Sebastian Alias Joy

  6 SCC 337 · 1996
  7 citing
• State of Andhra Pradesh v. U.S.V. Balaram

  1 SCC 660 · 2003
  7 citing
• Union of India v. Society of Mary Immaculate (Tamil Nadu), W.A. No.410/15 & Conn. Cases 80 Madras

  412 ITR 545 · 2019
  6 citing