AMARJIT THAPAR Vs. S K LAUL

Referred Judgements :-

MRS. NIRMAL LAXMINARAYAN GROVER V. APPROPRIATE AUTHORITY AND ORS. [REFERRED TO]
C B GAUTAM VS. UNION OF INDIA [REFERRED TO]
APPROPRIATE AUTHORITY VS. VIJAY KUMAR SHARMA [REFERRED TO]
SONA BUILDERS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CHIRANJI ESTATE PRIVATE LIMITED [REFERRED TO]
APPROPRIATE AUTHORITY OF INCOME TAX VS. JAGDISH ELECTRICIANS INDIA P LTD [REFERRED TO]
HUNAIDA JAMNAGARWALA VS. APPROPRIATE AUTHORITY [REFERRED TO]
CHOKHAWALA ASSOCIATES VS. APPROPRIATE AUTHORITY [REFERRED TO]
HIMMATLAL VADALIA VS. UNION OF INDIA [REFERRED TO]
CH KAMALA VS. APPROPRIATE AUTHORITY [REFERRED TO]
MUSTHAFA UMMER VS. APPROPRIATE AUTHORITY [REFERRED TO]
VIMAL AGARWAL VS. APPROPRIATE AUTHORITY CONSTITUTED UNDER THE PROVISIONS OF THE INCOME TAX ACT 1961 [REFERRED TO]
SHREYAS BUILDERS VS. M D KODNANI [REFERRED TO]
JAGDISH ELECTRONICS INDIA PVT LIMITED VS. APPROPRIATE AUTHORITY INCOME TAX [REFERRED TO]
VIMAL DEVI G MAHESHWARI VS. D D MOHINDRA CHIEF ENGINEER [REFERRED TO]