INDIAN MACHINE TOOLS Vs. DIRECTOR OF INCOME TAX

Referred Judgements :-

CAPE BRANDY SYNDICATE V. IRC [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX V. SURAT ART SILK CLOTH MANUFACTURERS ASSOCIATION [REFERRED TO]
INCOME TAX OFFICER V. TRILOK TIRATH VIDYAWATI CHUTTANI CHARITABLE TRUST [REFERRED TO]
NARAIN SWADESHI WEAVING MILLS VS. COMMR OF EXCESS PROFITS TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX MADRAS IN ALL APPEALS VS. ANDHRA CHAMBER OF COMMERCE MADRAS IN ALL THE APPEALS [REFERRED TO]
COMMISSIONER OF INCOME TAX PUNJAB VS. LAHORE ELECTRIC SUPPLY COMPANY LIMITED [REFERRED TO]
SOLE TRUSTEE LOK SHIKSHANA TRUST VS. COMMISSIONER OF INCOME TAX MYSORE [REFERRED TO]
INDIAN CHAMBER OF COMMERCE C I T KERALA ERNAKULAM VS. COMMISSIONER OF INCOME TAX WEST BENGAL II CALCUTTA:COCHIN CHAMBER OF COMMERCE AND INDUSTRY COCHIN [REFERRED TO]
COMMISSIONER OF INCOME TAX NEW DELHI VS. FEDERATION OF INDIAN CHAMBERS OF COMMERCE AND INDUSTRIES NEW DELHI [REFERRED TO]
MATHURAM AGRAWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX VS. DELHI BRICK KILN OWNERS ASSOCATION [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. WESTERN INDIA CHAMBER OF COMMERCE LIMITED [REFERRED TO]
COMMISSIONER OF INCOME-TAX PUNJAB JAMMU AND KASHMIR VS. KARTAR SINGH [REFERRED TO]
GS1 INDIA VS. DIRECTOR GENERAL OF INCOME TAX [REFERRED TO]
INDIA TRADE PROMOTION ORGANIZATION VS. DIRECTOR GENERAL OF INCOME TAX (EXEMPTIONS) [REFERRED TO]
DIRECTOR OF INCOME TAX (EXEMPTIONS) VS. SHRI VILE PARLE KELAVANI MANDAL [REFERRED TO]
DIRECTOR OF INCOME TAX VS. M/S LALA LAJPATRAI MEMORIAL TRUST [REFERRED TO]