Commissioner of Income Tax, Guntur vs. Agricultural Market Committee, Sattenapalli
ITTA/377/2012HC TelanganaHBHC01066232201206 November 2012Bench: GODA RAGHURAM,M.S.RAMACHANDRA RAO19 pages
Cases cited in this judgment(10)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.
- CIT v. Calcutta Knitwears528 citing43 Taxmann.com 446 · 2014 · SC · Read judgment
- CIT v. Yokogawa India Ltd.290 citing391 ITR 274 · 2017 · SC · Read judgment
- CIT v. Yokogawa India Ltd.270 citing341 ITR 385 · 2012 · HC
- CIT v. Mahendra Mills69 citing243 ITR 56 · 2000 · SC · Read judgment
- CIT v. Black & Veatch Consulting Pvt. Ltd.63 citing348 ITR 72 · 2012 · HC
- Hindustan Unilever Ltd. v. DCIT62 citing325 ITR 102 · 2010 · HC
- CIT v. Galaxy Surfactants Ltd.14 citing343 ITR 108 · 2012 · HC
- Navin Bharati Industries Ltd. v. DCIT (9 citing102 TTJ 691 · 2006 · ITAT
- 57 Taxmann.com 4397 citing57 Taxmann.com 439 · 2015 · HC
- 374 ITR 5203 citing374 ITR 520 · HC
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