Commissioner of Income Tax, vs. Agricultural Market Committee,

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. Ghanshyam (HUF)

  8 SCC 412 · 2009 · SC · Read judgment
  363 citing
• CIT v. Atul Mohan Bindal

  1 SCC 674 · 2009 · Read judgment
  200 citing
• Eagle Flask Industries Ltd. v. Commissioner of Central Excise, 2004 Supp (4) SCR 35. State of Jharkhand v Ambay Cements

  1 SCC 368 · 2005 · SC
  146 citing
• NOS. 38 OF 1997 AND 21 OF 2004: SUBRAMANIAN SWAMY AND ORS. 371 v. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION AND ORS. 84

  10 SCC 744 · 2010
  101 citing
• Mafatlal Industries Ltd. v. Union of India

  5 SCC 536 · 1997
  93 citing
• Ishikawajima Harinia Heavy Industries Ltd. v. DIT, Mumbai

  3 SCC 481 · 2007 · SC
  43 citing
• Punjab Land Development and Reclamation Corporation Ltd. v. Presiding Officer, Labour Court

  3 SCC 682 · 1990 · SC
  42 citing
• Empire Industries Ltd. v. Union of India

  3 SCC 314 · 1985
  38 citing
• Union of India v. Gosalia Shipping P. Ltd.

  3 SCC 23 · 1978
  37 citing
• Union of India v. Bombay Tyre International Ltd.

  1 SCC 467 · 1984
  34 citing
• (1996) 5 SCC 1: BIJAYA KUMAR AGARWALA v. STATE OF ORISSA

  4 SCC 746 · 1986
  20 citing
• India Cement India Ltd. v. State of Tamil Nadu

  1 SCC 12 · 1990
  14 citing
• Union Public Service Commission And Others v. Angesh Kumar And Others

  4 SCC 530 · 1997
  11 citing
• State of Punjab v. Mohar Singh

  3 SCC 632 · 1999
  10 citing
• Nature Lovers Movement v. State of Kerala

  5 SCC 373 · 2000
  8 citing
• (supra); Prakash Nath Khanna v. CIT

  11 SCC 625 · 2004
  8 citing
• Bharat Singh v. Management of New Delhi Tuberculosis Centre

  2 SCC 614 · 1986
  7 citing
• Hindustan Polymers v. Collector of Central Excise

  4 SCC 323 · 1989
  7 citing
• Union of India v. Delhi Cloth and General Mills Co. Ltd.

  5 SCC 767 · 1997
  7 citing
• 36. In Budhia Swain and Ors. v. Gopinath Dev and Ors.

  4 SCC 396 · 1999
  5 citing
• Kirti v. OIC

  2 SCC 166 · 1969
  5 citing
• M/s. M. Ramnarain Pvt. Ltd. & Anr. v. State Trading Corpn. Of India Ltd.

  3 SCC 75 · 1983
  5 citing
• Shin-Etsu Chemical Co. Ltd. v. Aksh Optifibre Ltd.

  5 SCC 407 · 2001
  5 citing
• South Bihar Sugar Mills Limited v. Union of India

  3 SCR 21 · 1968
  5 citing
• 16. In Ram Krishna Verma & Ors. v. State of U.P. & Ors.

  2 SCC 620 · 1972
  4 citing
• Bharat Petroleum Corporation v. N.R. Vairamani and Anr.

  8 SCC 579 · 2004
  4 citing
• ( Chirukandan v. Superintendent, Central Excise

  15 ELT 7 · 1984
  4 citing
• Tungabhadra Industries Ltd. v. CTO

  2 SCR 14 · 1961
  4 citing
• 6 SCC 186

  6 SCC 186 · 2003
  3 citing
• Act. (Bombay Dyeing and Mfg. Co. Limited v. Bombay Environmental Action Group

  3 SCC 434 · 2006
  3 citing