TR 273 (Bom), CIT v. Bowrisankara Stemp Ferry Co. (1973) 87 ITR 650 (AP), CIT v. Late G.D.Naidu and Ors.

291 ITR 107High Court2007#3572 most cited
33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2022.

Also referred to as

CIT v. Bowrisankara Stemp Ferry Co. · 291 ITR 107 · elimination of competition · acquisition of business · enhancement of lease rent

Issues it is cited on

Judgments citing TR 273 (Bom), CIT v. Bowrisankara Stemp Ferry Co. (1973) 87 ITR 650 (AP), CIT v. Late G.D.Naidu and Ors.