Commissioner of Income Tax-II vs. M/s.Jayalakshmi Chits
ITTA/211/2008HC TelanganaHBHC01045191200823 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY41 pages
Cases cited in this judgment(7)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.
- Omar Salay Mohamed Sait v. CIT372 citing37 ITR 151 · 1959 · SC
- SumatiDayal v. CIT 214 ITR40 citing207 ITR 89 · 1994 · HC
- Commissioner of Income Tax v. Sakarlal Balabhai23 citing69 ITR 186 · 1968 · HC
- ACIT v. Biraj Investment Pvt. Ltd.18 citing24 Taxmann.com 273 · 2012 · HC · Read judgment
- 4 citing
- CIT v. Ganga Prasad Birla (HUF)3 citing199 ITR 173 · HC
- Patel Brass Works v. Commissioner of Income Tax3 citing286 ITR 598 · 2006 · HC · Read judgment
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- M/S Shreekanth Enterprises vs. Joint Commissioner AppealsUttarakhand · 14 Oct 2026
- Sharad Ashok Agarwal vs. State Of Maharashtra Through G.P. And OrsBombay · 14 Oct 2026
- Md. Akhtar Ansari, Proprietor Of M/S Indian Associates vs. State Of Jharkhand, Through Commissioner Of State Tax, Commercial Tax Dept.Jharkhand · 14 Oct 2026
- M/S. Amarjothi Granites (INDIA) PVT. LTD., Berhampur, Ganjam vs. The Commissioner, Commercial Tax And GST, Odisha, CuttackOrissa · 14 Oct 2026
- M/S. Mishka Steels LLP And Anr. vs. The Superintendent Of Central Goods And Service Tax, Cx, Range-Ii, Behala Div. And Ors.Calcutta · 14 Oct 2026