State of Punjab v. Nokia India Pvt. Ltd.

16 SCC 410Reported decision2014#16858 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2025.

Judgments citing State of Punjab v. Nokia India Pvt. Ltd.

Pr. Commissioner of Income Tax vs. Palsana Gram Sewa Sahkari Samiti Limited

ITA/26/2022HC Rajasthan15 Jan 2025

Bench: INDERJEET SINGH,VINOD KUMAR BHARWANI

The Pr. Commissioner of Income-tax-4 vs. Sri. Krishna Chigullapally

ITTA/40/2022HC Telangana15 Jun 2023

Bench: N.TUKARAMJI,UJJAL BHUYAN

The Principal Commissioner of Income Tax-1 vs. M/s Devi Sea Foods Ltd

ITTA/521/2017HC Telangana11 Sept 2017

…Rajasthan Value Added Tax, 2003 (for short-`the Act of 2003’) as also the reassessment orders passed, on the basis of such notice in some of the cases, relying on the judgment of the Supreme Court in State of Punjab vs. Nokia India Pvt. Ltd.-(2014) 16 SCC 410. Some of the petitioners filed reply to the show cause notice and agitated those very arguments, which have been raised before this Court and in some of the cases, the assessment orders have been passed, therefore, after considering such issues, in the facts and circumstances of the case, the learned Single Judge taking note of the submi…

The Pr. Commissioner of Income -Tax-6 vs. M/s. B.Surendra Chowdary

ITTA/519/2017HC Telangana21 Aug 2017

…Rajasthan Value Added Tax, 2003 (for short-`the Act of 2003’) as also the reassessment orders passed, on the basis of such notice in some of the cases, relying on the judgment of the Supreme Court in State of Punjab vs. Nokia India Pvt. Ltd.-(2014) 16 SCC 410. Some of the petitioners filed reply to the show cause notice and agitated those very arguments, which have been raised before this Court and in some of the cases, the assessment orders have been passed, therefore, after considering such issues, in the facts and circumstances of the case, the learned Single Judge taking note of the submi…

The Commissioner of Income Tax (Central) vs. K.V.Ram Kumar

ITTA/494/2017HC Telangana03 Aug 2017

…Rajasthan Value Added Tax, 2003 (for short-`the Act of 2003’) as also the reassessment orders passed, on the basis of such notice in some of the cases, relying on the judgment of the Supreme Court in State of Punjab vs. Nokia India Pvt. Ltd.-(2014) 16 SCC 410. Some of the petitioners filed reply to the show cause notice and agitated those very arguments, which have been raised before this Court and in some of the cases, the assessment orders have been passed, therefore, after considering such issues, in the facts and circumstances of the case, the learned Single Judge taking note of the submi…

State of Punjab v. Nokia India Pvt. Ltd. (16 SCC 410) — Cited in 5 Judgments | BharatTax