Commissioner of Income Tax-1, vs. Agricultural Market Committee,
ITTA/21/2011HC TelanganaHBHC01035250201104 March 2011Bench: V.V.S.RAO,RAMESH RANGANATHAN17 pages
Cases cited in this judgment(7)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.
- Queen’s Educational Society v. CIT152 citing372 ITR 699 · 2015 · SC · Read judgment
- New Noble Educational Society v. Chief Commissioner of Income Tax50 citing448 ITR 594 · 2022 · SC · Read judgment
- Industrial Infrastructure Development Corporation (Gwalior) M.P. Ltd. v. CIT, Gwalior39 citing403 ITR 1 · 2018 · SC · Read judgment
- Oxford Academy for Career Development v. Chief CIT37 citing315 ITR 382 · 2009 · HC
- Welham Boys' School Society v. CBDT36 citing285 ITR 74 · 2006 · HC
- Ananda Marga Pracharaka Sangha v. CIT13 citing218 ITR 254 · 1996 · HC
- Bharati Vidyapeeth v. ITO3 citing119 TTJ 261 · ITAT
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