Commissioner of Income Tax-1, vs. Agrilcultural Market Committee, Anakapalli

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.

• KTMS Mohamed & Ors. v. UOI

  3 SCC 178 · 1992
  23 citing
• Sait Nagjee Purushotham & Co. Ltd. v. Vimalabai Prabhulal

  8 SCC 252 · 2005
  8 citing
• A.Manjula Bhashini v. The Managing Director, A.P.Women’s Co-operative Finance Corporation Limited

  8 SCC 431 · 2009
  5 citing
• Hindustan Aeronautics Ltd. v. State of Karnataka

  1 SCC 706 · 2001
  3 citing