The Commissioner of income Tax, vs. M/S Amrutha 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.

• RANGAPPA v. SRI MOHAN

  11 SCC 441 · 2010
  30 citing
• BIR SINGH v. MUKESH KUMAR

  4 SCC 197 · 2019
  23 citing
• PRAKASHAN v. P.K. SURENDERAN

  1 SCC 258 · 2008
  21 citing
• Subramani v. K. Damodara Naidu

  2 SCC 99 · 2015
  20 citing
• John K. Abraham v. Simon C. Abraham

  2 SCC 236 · 2014
  18 citing
• Basalingappa v. Mudibasappa

  5 SCC 418 · 2019
  15 citing
• ANSS RAJASHEKAR v. AUGUSTUS JEBA ANANTH

  2019 SCC OnLine SC 185 · 2019
  5 citing
• APC FOREX SERVICES PVT. LTD. v. SHAKTI INTERNATIONAL FASHION LINKERS AND OTHERS

  2020 SCC OnLine SC 193 · 2020
  5 citing