Commissioner of Income Tax-I, Visakhapatnam vs. Agricultural Market Committee, Paderu

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.

• (Central)-1 v. NRA Iron & Steel (P) Ltd.

  15 SCC 529 · 2019
  696 citing
• Kale Khan Mohammad Hanif v. CIT

  50 ITR 1 · 1963 · SC
  581 citing
• CIT v. P. Mohanakala

  291 ITR 278 · 2007 · SC · Read judgment
  525 citing
• DCIT v. Rohini Builders

  256 ITR 360 · 2002 · HC
  489 citing
• Nemi Chand Kothari v. CIT

  264 ITR 254 · 2003 · HC
  340 citing
• CIT v. Daulat Ram Rawatmull

  103 ITR 344 · 1976 · HC
  97 citing
• 1) CIT v. Sahibganj Electric Cables Pvt. Ltd. (

  151 ITR 150 · 1985 · HC
  79 citing
• Addl. CIT v. Bahri Bros. (P) Ltd.

  154 ITR 244 · 1985 · HC
  73 citing
• STATE OF GUJARAT v. UTILITY USERS WELFARE ASSOCIATION

  6 SCC 21 · 2018
  53 citing
• Prayag Tendu Leaves Processing Co. v. Commissioner of Income Tax

  400 ITR 120 · 2018 · HC
  18 citing
• Commissioner of Income Tax v. Chunni Lal

  211 ITR 11 · 1995
  6 citing