Commissioner of Income Tax-I vs. Dredging Corporation of India Limited
ITTA/345/2008HC TelanganaHBHC01012248200823 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY9 pages
Cases cited in this judgment(2)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.
- Hon’ble Judges in Reshma Kumari & Ors. v. Madan Mohan & Anr.31 citing9 SCC 65 · 2013
- Kalpanaraj v. T.N. State Transport Corpn9 citing2 SCC 764 · 2015
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