|
BULDANA DISTRICT MAIN CLOTH IMPORTERS GROUP KHAMGAON Vs. COMMISSIONER OF INCOME TAX/EXCESS PROFITS TAX MADHYA PRADESH AND BHOPAL NAGPUR
|
April 13, 1956 |
|
COCHIN COTTAGE INDUSTRIES CO OPERATIVE MARKETING SOCIETY LTD TRICHUR Vs. COMMISSIONER OF INCOME TAX MYSORE TRAVANCORE COCHIN AND COORG BANGALORE
|
March 16, 1956 |
|
JAINARAYAN BALABAKAS OF KHAMGAON Vs. COMMISSIONER OF INCOME TAX MADHYA PRADESH
|
September 7, 1956 |
|
LAJWANTI SIAL AND OTHERS Vs. COMMISSIONER OF INCOME TAX MADHYA PRADESH AND BHOPAL NAGPUR
|
February 3, 1956 |
|
MINISTER IN CHARGE INCOME TAX DEPARTMENT Vs. PRAN NATH OM PARKASH
|
January 2, 1956 |
|
NEW SHORROCK SPINNING AND MANUFACTURING CO LTD Vs. COMMISSIONER OF INCOME TAX
|
February 27, 1956 |
|
PADMANABHAN KRISHNA MENON Vs. COMMISSIONER OF INCOME TAX BANGALORE
|
February 8, 1956 |
|
R B BANSILAL ABIRCHAND SPINNING AND WEAVING MILLS Vs. COMMISSIONER OF INCOME TAX MADHYA PRADESH
|
October 31, 1956 |
|
REV FATHER PRIOR SACRED HEARTS MONASTERY Vs. INCOME TAX OFFICER ERNAKULAM AND OTHERS
|
August 29, 1956 |
|
SETH KHUSHALCHAND DAGA Vs. COMMISSIONER OF INCOME TAX MADHYA PRADESH
|
October 31, 1956 |
LOGIN