The Commissioner of Income Tax-III vs. M/s.Shail Galada
ITTA/347/2010HC TelanganaHBHC01029092201021 March 2016Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY19 pages
Cases cited in this judgment(3)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.
- Commissioner of Income Tax, New Delhi v. Eli Lilly and Company (India) Private Ltd.23 citing15 SCC 1 · 2009 · Read judgment
- Olam Exports (India) Ltd. v. Commissioner of Income Tax9 citing332 ITR 40 · 2011 · HC
- 5 citing
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- M/S. Rohit Medical Systems vs. Commissioner Of Delhi Goods And Services Tax And Anr.Delhi · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- Shivam Kumar vs. The State Of BiharPatna · 28 Oct 2026
- M/S Rajkalpana Travels PVT. LTD. vs. Commissioner CGST, Delhi North CommissionerateDelhi · 28 Oct 2026
