M/s. PLL-PCL Joint Venture vs. The Deputy 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.

• Balakrishnan v. M. Krishnamurthy

  7 SCC 123 · 1998 · SC
  368 citing
• Perumon Bhagvathy Devaswom, Perinadu Village v. Bhargavi Amma (Dead) by LRs

  8 SCC 321 · 2008
  31 citing
• 1. Auto Centre v. State of Uttar Pradesh

  278 ITR 291 · 2005 · HC
  12 citing
• Gujarat State Fertilizers and Chemicals v. Commissioner of Income-tax

  283 ITR 149 · 2006 · HC
  10 citing