Commissioner of Income Tax, vs. Agricultural Market Committee,

ITTA/404/2011HC TelanganaHBHC01042296201130 November 201131 pages

Cited by 10 judgments on BharatTax

Counted from the text of the judgments hosted here. Most recent first.

DCIT Circle -1 (Exemption) Ahmedabad, Ahmedabad v. Naroda Enviro Projct Limited, Ahmedabad
Ahmedabad · 2024-05-29
The Dy. CIT, (Exemption), Circle-2, Ahmedabad v. Baroda Cricket Association, (Bca), Vadodara
Ahmedabad · 2022-06-10
Income Tax Officer (Exemptions), Rajahmundry v. Agricultural Market Committe, Akiveedu
Visakhapatnam · 2019-08-23
Agricultural Market Committee, Nirmal v. Income Tax Officer, Ward-2, Nirmal
Hyderabad · 2019-05-24
Agricultural Market Committee, Nirmal v. Income Tax Officer, Ward-2, Nirmal
Hyderabad · 2019-05-24

Cases cited in this judgment(8)Show 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.

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

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