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Citedby 124 docs - [View All]
Kerala State Industrial ... vs Commissioner Of Income-Tax on 18 December, 1999
Punjiben D/O. Rana Chhotalal ... vs Mohanlal Mansukhbhai Gandhi. on 2 May, 1973
H.P. State Indl. Dev. Corporation ... vs Joint Commissioner Of Income-Tax on 11 September, 2001
The Commissioner Of Income-Tax vs Bank Of Maharashtra on 17 April, 2003
Assam State Electricity Board And ... vs Shanti Conductors Pvt. Ltd. And ... on 5 March, 2002

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Section 5 in The Interest Act, 1978
5. Section 34 of the Code of Civil Procedure, 1908 to apply. Nothing in this Act shall affect the provisions of section 34 of the Code of Civil Procedure, 1908 . (5 of 1908 )
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