Commissioner of Income Tax-III, vs. M/s. Sankhya Infotech Limited,
ITTA/16/2012HC TelanganaHBHC01069057201228 February 20128 pages
Cases cited in this judgment(5)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. Indo Nippon Chemicals Ltd.30 citing327 ITR 369 · 2010 · HC
- CIT v. Loknete Balasaheb Desai S.S.K. Ltd.16 citing339 ITR 288 · 2011 · HC · Read judgment
- Wallace Flour Mills Co. Ltd. v. Collector of Central Excise10 citing4 SCC 592 · 1989
- ACIT v. D & H Secheron Electrodes (P) Ltd.4 citing173 Taxmann 188 · 2008 · HC
- CENTRAL EXCISE v. POLYSET CORPORATION AND ANOTHER3 citing115 ELT 41 · SC
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