RAMASWAMI NAIDU V Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

WEBB V. STENTON [REFERRED TO]
COLQUOHOUN V. BROOKS [REFERRED TO]
WEBB'S CASE [REFERRED TO]
BRADBURY V. ENGLISH SEWING COTTON CO. [REFERRED TO]
JAME'S CASE [REFERRED TO]
NEUMANN V. COMMR. OF INLAND REVENUE [REFERRED TO]
W.S. TRY LTD. V. JOHNSON INSPECTOR OF TAXES [REFERRED TO]
JOLLY V. FEDERAL COMMR. OF TAXATION [REFERRED TO]
IN RE: HOME CROWN SUGAR LTD. [REFERRED TO]
CULL V. INLAND REVENUE COMMISSIONERS [REFERRED TO]
COMMISSIONER OF LNCOME TAX BOMBAY VS. AHMEDBHAI UMARBHAI AND CO BOMBAY [REFERRED TO]
E D SASSOON AND COMPANYMPANY LIMITED VS. COMMR OF INCOME TAX BOMBAY CITY [REFERRED TO]
ANGUS CO LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. ANAMALLAIS TIMBER TRUST LIMITED [REFERRED TO]
JOSEPH KAY VS. COMMISSIONER OF INCOME TAX BOMBAY CITY BOMBAY [REFERRED TO]
ROGERS PRATT SHELLAC COMPANY VS. SECRETARY OF STATE [REFERRED TO]
COMMISSIONER OF INCOME-TAX, BENGAL VS. SHAW WALLACE AND COMPANY [REFERRED TO]