The Commissioner of Income TAx-IV, vs. M/s. Mahaveer Enterprises (India) Limited
ITTA/94/2008HC TelanganaHBHC01058798200823 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY76 pages
Cases cited in this judgment(4)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.
- 19 citing
- Taramati Chandulal Sejpal v. State of Maharashtra8 citing4 SCC 531 · 1981
- HR'HEIRS V/s ADDITIONAL COLLECTOR AND COMPETENT AUTHORITY U.L.C. (4) State of Uttar Pradesh v. Hari Ram4 citing4 SCC 280 · 2013
- Narandas Karsondas v. S.A. Kamtam and Anr.4 citing3 SCC 247 · 1977
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