Commissioner of Income Tax vs. Agricultural Market Committee,
ITTA/415/2011HC TelanganaHBHC01031468201117 November 2011Bench: V.V.S.RAO,SANJAY KUMAR19 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.
- Chennai Properties & Investments Ltd. v. CIT381 citing373 ITR 673 · 2015 · SC
- Shambhu Investment (P) Ltd. v. CIT181 citing263 ITR 143 · 2003 · SC
- Rayala Corporation Pvt. Ltd. v. ACIT89 citing386 ITR 500 · 2016 · SC · Read judgment
- CIT v. Chugandas and Co.83 citing55 ITR 17 · 1965 · SC
- Dr. Narendra Prasad & Others v. CIT & Another13 citing322 ITR 171 · 2010 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- M/S Jsw Cement Limited,Jajpur vs. State Of OdishaOrissa · 16 Oct 2026
- M/S.Sreeshobi Enterprises vs. The Appellate AuthorityMadras · 16 Oct 2026
- S.T.Promotors vs. The Commercial Tax OfficerMadras · 16 Oct 2026
- Prashanti Das (M/S. Panchamukhi Enterprises) vs. Assistant Commissioner Of State Tax, CT And GST, Jagatsinghpur CircleOrissa · 16 Oct 2026
- M/S Utkal Highways, Bidanasi vs. Union Of INDIAOrissa · 16 Oct 2026
