The Commissioner of Income Tax vs. M/s. Bheema Wines

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.

• K.C. Builders & Anr. v. ACIT

  2 SCC 731 · 2004 · Read judgment
  241 citing
• Aman Marble Industries (P.) Ltd. v. Collector of Central Excise

  1 SCC 279 · 2005
  18 citing
• P. Nallammal v. State

  6 SCC 559 · 1999
  5 citing
• DSP Chennai v. K Insbasagaran

  1 SCC 420 · 2006
  3 citing
• Ors. v. The Assistant Commissioner of Income Tax (2004) 2 SCC 731; (3) Kedari Lal v. State of Madhya Pradesh and Ors.

  14 SCC 505 · 2015
  3 citing
• State of Karnataka v. J. Jayualalitha

  6 SCC 263 · 2017
  3 citing