The Commissioner of Income Tax-III, vs. Ms. Poornima Datla

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.

• Indian & Eastern Newspaper Society v. CIT

  119 ITR 996 · 1979 · SC
  205 citing
• Madan Lal Agarwal v. Rajiv Gandhi

  1 SCC 442 · 1973 · SC
  11 citing
• CIT, Bangalore v. Shree Manjunathesware Packing Products

  1 SCC 598 · 1998
  4 citing
• Air India v. V.K. Srivastava C.I.T. And Others

  213 ITR 739 · 1995 · HC
  3 citing