Municipal Corporation of Greater Bombay v. Laxman Iyer & Ors.

8 SCC 731Reported decision2003#25670 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2016.

Judgments citing Municipal Corporation of Greater Bombay v. Laxman Iyer & Ors.

The Commissioner of Income Tax vs. The NVR Co.operative Sugars Ltd

ITTA/549/2006HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax-III vs. M/S Resource Technologies Pvt. Ltd

ITTA/282/2006HC Telangana14 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-VI, Hyderabad vs. Sri K.Lakshmi Narasimha

In the result, MAC Appeal No

ITTA/76/2008HC Telangana02 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…Page No.# 1/17 GAHC010066872008 THE GAUHATI HIGH COURT AT GUWAHATI (The High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh) PRINCIPAL SEAT AT GUWAHATI MAC Appeal No. 76 of 2008 Srimati Rubee Das, W/o Late Mrinal Kanti Das, Rupnagar, P.O.- Indrapur, Guwahati-32, P.S.- Paltan Bazar, District – Kamrup, Assam. ………………Appellant -Versus- Sri…