Commissioner of Income Tax vs. Agricultural Market Committee
ITTA/242/2011HC TelanganaHBHC01065835201127 June 2011Bench: V.V.S.RAO,RAMESH RANGANATHAN15 pages
Cases cited in this judgment(5)Show listHide list
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. Madras Auto Service (P) Ltd.246 citing233 ITR 468 · 1998 · SC · Read judgment
- CIT v. Bilahari Investment (P) Ltd.206 citing168 Taxmann 95 · 2008 · SC · Read judgment
- Assam Bengal Cement Co. Ltd. v. CIT174 citing27 ITR 34 · 1955 · SC · Read judgment
- DCIT v. Datacraft India Ltd.45 citing40 SOT 295 · 2010 · ITAT
- COMPANY v. COMMISSIONER OF INCOME-TAX, MYSORE4 citing112 ITR 12 · 1978
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Commissioner/Additional Commissioner Of Central Tax vs. M/S INDIA Agro Exports Private LimitedKarnataka · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- M/S. Rohit Medical Systems vs. Commissioner Of Delhi Goods And Services Tax And Anr.Delhi · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- Shivam Kumar vs. The State Of BiharPatna · 28 Oct 2026
