THE COMMISSIONER OF INCOMETAX vs. M/S V.SATAYANARAYANA

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.

• ZAHIRA HABIBULLAH SHEIKH AND ANOTHER v. STATE OF GUJARAJ AND OTHERS. 31

  2 SCC 1 · 1998
  167 citing
• Area Development Authority v. SAIL

  4 SCC 450 · 2011
  74 citing
• Premier Automobiles Ltd. v. K.S. Wadke & Ors.

  1 SCC 496 · 1976
  30 citing
• Commissioner of Income Tax, New Delhi v. Eli Lilly and Company (India) Private Ltd.

  15 SCC 1 · 2009 · Read judgment
  23 citing
• Sharad Birdhichand Sarda v. State of Maharashtra

  4 SCC 116 · 1984
  16 citing
• Commissioner of Wealth Tax, Kanpur and Others v. Chander Sen and Others

  3 SCC 567 · 1986
  14 citing
• CIT Kerala v. K Srinivas

  4 SCC 526 · 1972
  11 citing
• Hanumant v. State of Madhya Pradesh

  2 SCC 71 · 1952
  6 citing
• Narsinga Rao v. State of A.P

  1 SCC 691 · 2001
  6 citing
• Commissioner of Income Tax, New Delhi v. Oracle Software India Ltd.

  2 SCC 677 · 2010 · Read judgment
  5 citing
• Dwarikesh Sugar Industries Ltd. v. Prem Heavy Engineering Works (P) Ltd. And Another

  6 SCC 450 · 2011
  4 citing
• Vijayakumar v. State of Tamil Nadu

  3 SCC 687 · 2021
  3 citing