DHULABHAI v. STATE OF M.P. 9

2 SCC 134Reported decision1982#1083 most cited

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Also referred to as

Dhulabhai v. State of M.P. · 2 SCC 134 · 1982 · Supreme Court · case law India · judgment · citation discrepancy · legal research

Judgments citing DHULABHAI v. STATE OF M.P. 9

The Pr. Commissioner of vs. M/S. Aol Online India Pvt. Ltd

ITA/433/2017HC Karnataka29 Nov 2017

Bench: L.NARAYANA SWAMY (AG.CJ),P.S.DINESH KUMAR

…M REGULATORY AUTHORITY OF INDIA AND OTHERS. 362 7. (1996) 3 SCC 709: STATE OF A.P. AND OTHERS Vs. MCDOWELL & CO. AND OTHERS. 8. (1968) 3 SCR 662: AIR 1969 SC 78: 22 STC 416 : DHULABHAI Vs. STATE OF M.P. 9. (1982) 2 SCC 134: GOVERNMENT OF ANDHRA PRADESH VS. THUMMALA KRISHNA RAO AND ANOTHER. 10.(2017) 13 SCC 661: M. SANKARANARAYANAN Vs. DEPUTY COMMISSIONER, BANGALORE. 11.(1989) 4 SCC 630: SHAN SUNDER AND OTHERS Vs. STATE OF HARYANA. 12.(1998) 5 SCC 343: STATE OF HARYANA Vs. BRIJ LAL MUTTAL AND OTHERS.…