The Commissioner of Income Tax- I vs. M/s. Avon Organics Limited

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.

• Western India Vegetable Products Ltd. v. CIT

  26 ITR 151 · 1954 · HC
  108 citing
• CIT v. Saurashtra Cement and Chemical Industries Ltd.

  91 ITR 170 · 1973 · HC
  48 citing
• CIT v. ESPN Software India P. Ltd.

  301 ITR 368 · 2008 · HC · Read judgment
  40 citing
• CIT v. Hughes Escorts Communications Ltd.

  311 ITR 253 · 2009 · HC · Read judgment
  29 citing
• CIT v. E-Funds International India

  162 Taxmann 1 · 2007 · HC
  24 citing
• CIT v. L.G. Electronic (India) Ltd.

  282 ITR 545 · 2006 · HC
  23 citing
• Similarly, in CIT v. Whirlpool of India Ltd.

  318 ITR 347 · 2009 · HC
  17 citing
• CIT v. Sponge Iron India Ltd.

  201 ITR 770 · 1993 · HC
  10 citing
• Prem Conductors (P.) Ltd. v. CIT

  108 ITR 654 · 1977 · HC
  10 citing