COMMISSIONER OF INCOME TAX.R.MUNDRY vs. B.GURUVA REDDY AND LAKSHMI
ITTA/15/2003HC TelanganaHBHC01016802200321 June 2011Bench: V.V.S.RAO,RAMESH RANGANATHAN8 pages
Cases cited in this judgment(4)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. President Industries471 citing258 ITR 654 · 2002 · HC
- CIT v. Gurubachhan Singh J. Juneja147 citing302 ITR 63 · 2008 · HC · Read judgment
- Man Mohan Sadani v. CIT132 citing304 ITR 52 · 2008 · HC
- CIT v. Samir Synthetics Mill58 citing326 ITR 410 · 2010 · HC
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- Dipanshu Aggarwal vs. Director General Of GST IntelligenceDelhi · 28 Oct 2026
- Dezinetree Projects PVT. LTD. vs. Spokes Digital Inc And AnrDelhi · 28 Oct 2026
- Jaydeep Jayantilal Hudaka vs. State Of GujaratGujarat · 28 Oct 2026
- 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
