Commissioner of Income Tax, Guntur vs. Agricultural Market Committee, Krosur

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.

• State of Punjab v. Bhatinda District Coop. Milk Producers Union Ltd.

  11 SCC 363 · 2007
  140 citing
• CIT v. NHK Japan Broadcasting Corporation

  305 ITR 137 · 2008 · HC · Read judgment
  96 citing
• DIT v. Mahindra & Mahindra Ltd.

  365 ITR 560 · 2014 · HC
  56 citing
• Bharti Airtel Ltd. v. Union of India

  245 Taxmann 80 · 2016 · HC · Read judgment
  26 citing
• 124/238 Taxman 625/385 ITR 436 and in CIT v. C.J. International Hotels (P.) Ltd.

  372 ITR 684 · 2015 · HC
  10 citing
• CIT v. Satluj Jal Vidyut Nigam Ltd.

  345 ITR 552 · 2012 · HC
  10 citing
• CIT(TDS) & Anr. v. Bharat Hotels Limited

  384 ITR 77 · 2016 · HC
  9 citing
• 371 ITR 314

  371 ITR 314 · 2015 · HC
  5 citing