Union of India v. Society of Mary Immaculate (Tamil Nadu), W.A. No.410/15 & Conn. Cases 80 Madras

412 ITR 545Reported decision2019#15825 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2015 to 2016.

Judgments citing Union of India v. Society of Mary Immaculate (Tamil Nadu), W.A. No.410/15 & Conn. Cases 80 Madras

Commissioner of Income Tax [TDS] vs. Sri VAraha Laxmi Nrusimha Swamy DEvastanam

ITTA/517/2015HC Telangana01 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax (Central) vs. Swapna Lahari Pvt Ltd

ITTA/493/2015HC Telangana06 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-II vs. Smt G Sailaja

ITTA/476/2015HC Telangana29 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income TAx-II, Hyderabad vs. M/s. Sri Balaji Bio MAss Power Pvt. Ltd

ITTA/508/2015HC Telangana06 Jan 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax -1 vs. Harmahendar Singh Bagga

ITTA/494/2015HC Telangana06 Jan 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-II vs. The Sirpur Paper Mills Ltd

ITTA/428/2015HC Telangana25 Nov 2015

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Union of India v. Society of Mary Immaculate (Tamil Nadu), W.A. No.410/15 & Conn. Cases 80 Madras (412 ITR 545) — Cited in 6 Judgments | BharatTax