The Commissioner of Income Tax -V, vs. M/S Secunderabad Club

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. Kelvinator of India Ltd.

  320 ITR 561 · 2010 · SC · Read judgment
  1,673 citing
• ITO v. Lakhmani Mewal Das

  103 ITR 437 · 1976 · SC · Read judgment
  721 citing
• Phool Chand Bajrang Lal v. ITO

  203 ITR 456 · 1993 · SC · Read judgment
  396 citing
• Calcutta Discount Co. Ltd. v. ITO

  41 ITR 191 · 1961 · SC · Read judgment
  384 citing
• CIT v. Sterling Foods

  237 ITR 579 · 1999 · SC · Read judgment
  311 citing
• Cambay Electric Supply Industrial Co. Ltd. v. CIT

  113 ITR 84 · 1978 · SC · Read judgment
  245 citing
• CIT v. Usha International Ltd.

  348 ITR 485 · 2012 · HC · Read judgment
  231 citing
• Pr. CIT v. Silver Line

  383 ITR 455 · 2016 · HC · Read judgment
  201 citing
• CIT v. Menon Impex (P.) Ltd.

  259 ITR 403 · 2003 · HC
  42 citing
• CIT v. Pandian Chemicals Ltd.

  233 ITR 497 · 1998 · HC
  22 citing
• CIT v. Cochin Refineries Ltd.

  135 ITR 278 · 1982 · HC
  4 citing