Commissioner of Income Tax, vs. Agriculturel 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.

• Malabar Industrial Co. Ltd. v. CIT

  243 ITR 83 · 2000 · SC · Read judgment
  2,943 citing
• CIT v. Max India Ltd.

  295 ITR 282 · 2007 · SC
  1,162 citing
• CIT v. T.V. Sundaram Iyengar & Sons Ltd.

  222 ITR 344 · 1996 · SC · Read judgment
  223 citing
• CIT v. Mahindra & Mahindra Ltd.

  404 ITR 1 · 2018 · SC
  164 citing
• Mahindra & Mahindra Ltd. v. CIT

  267 ITR 770 · 2003 · HC
  147 citing
• Solid Containers Ltd. v. DCIT

  308 ITR 417 · 2009 · HC
  74 citing
• Chief CIT v. Kesaria Tea Company Limited

  254 ITR 434 · 2002 · SC · Read judgment
  59 citing
• Commissioner of Income Tax v. M/s Chemsworth Pvt. Ltd.

  275 Taxmann 408 · 2020 · HC · Read judgment
  24 citing
• CIT v. Cyber Park Development & Constructions Ltd.

  430 ITR 55 · 2021 · HC
  10 citing
• CIT (Asst.) v. Industrial Credit and Development Syndicate Ltd.

  285 ITR 310 · 2006 · HC
  8 citing
• Commissioner of Income Tax v. Aztec Software Technology Ltd.

  428 ITR 245 · 2020 · HC · Read judgment
  5 citing
• (i) CIT v. Chetan Chemicals Pvt. Ltd.

  249 CTR 214 · 2012 · HC
  4 citing
• ORTH (P) LTD.' (2020) 275 TAXMAN 408 (KAR), 'CIT & ANR. v. AZTEC SOFTWARE TECHNOLOGY LTD.

  429 ITR 493 · 2020 · HC
  4 citing
• CIT v. Chetan Chemicals Pvt. Ltd.

  139 Taxmann 301 · HC
  3 citing