The Commissioner of Income tax vs. M/s. Nirmala Constructions

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.

• Surat Vankar Sahakari Sangh Ltd. v. ACIT

  72 Taxmann.com 169 · 2016 · HC
  126 citing
• U.P. Cooperative Cane Unions’ Federation Ltd., Lucknow v. Commissioner of Income Tax, Lucknow-I

  11 SCC 287 · 1997
  120 citing
• Kerala State Cooperative Marketing Federation Ltd. & Ors. v. CIT

  231 ITR 814 · 1998 · SC · Read judgment
  20 citing
• Kota Co-operative Marketing Society v. CIT

  207 ITR 608 · 1994 · HC
  9 citing
• CTT v. Haryana State Co-operative Housing Society

  234 ITR 714 · 1998 · HC
  8 citing
• U/s80P(2)(d) CIT v. Haryana Co.

  180 ITR 631 · 1989 · HC
  7 citing
• 201 ITR 338

  201 ITR 338
  4 citing
• 263 ITR 263; (xvii) National Agricultural Co-operative Marketing Federation of India Ltd. v. Union of India

  260 ITR 548 · 2003 · SC
  4 citing
• 9. In Commissioner of Income Tax, Tamilnadu-I v. Tamilnadu Co-operative Marketing Federation Ltd.

  151 CTR 232 · 1999
  4 citing
• Kerala State Cooperative Marketing Federation Ltd. & Ors. ETC v. Commissioner of Income Tax

  147 CTR 29 · 1998
  4 citing