Andhra PRadesh Pradesh Fibres Limited vs. Assistant commissioner of Income Tax

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. Bhan Textile P. Ltd.

  300 ITR 176 · 2008 · HC · Read judgment
  17 citing
• INCOME TAX v. PAUL NOEL RODRIGUES

  231 Taxmann 811 · 2015 · HC
  4 citing
• JHAVERCHAND v. COMMISSINOER OF INCOME-TAX

  249 ITR 774 · 2001 · HC
  4 citing
• DISTRIBUTORS (P.) LTD. v. INCOME-TAX OFFICER, WARD 2(3), NEW DELHI

  159 Taxmann 410 · 2007 · HC
  3 citing
• INDIA (P.) LTD. v. DEPUTY COMMISSIONER OF INCOME-TAX

  407 ITR 20 · 2018 · HC
  3 citing
• Instruments and Control Co. v. CCIT 1 & 2 of Hon’ble Gujarat High Court

  25 Taxmann.com 16 · 2012 · HC
  3 citing