High Courts16 Nov 1966Dismissed
J.B. Roy Vs The State
Andhra Pradesh High Court · AIR 1968 AP 236 : (1968) CriLJ 1035
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(1), 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1966
154 judgments · page 2 of 8
High Courts14 Nov 1966
T. R. EKAMBARAM AND ANOTHER Vs CONTROLLER OF ESTATE DUTY, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 66 ITR 67
High Courts09 Nov 1966
HYDERABAD STOCK EXCHANGE LTD. Vs COMMISSIONER OF INCOME TAX, A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 226 : (1967) 66 ITR 195
Income Tax Act, 1961 — Section 4(3)(i)
High Courts09 Nov 1966
R. B. SHREERAM and CO. (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 428
Income Tax Act, 1922 — Section 10(2)(vi), 10(2)(xv), 66(1)
High Courts09 Nov 1966
Hyderabad Stock Exchange Ltd. Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 4
Income Tax Act, 1922 — Section 4(3)(I)
High Courts07 Nov 1966Allowed
Balaji Industries (Bhimavaram) Vs Special Deputy Collector for Land Acquisition, Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 141
Andhra Pradesh (Telangana Area) Housing Board Act, 1956 — Section 22A, 22A(1), 40BConstitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23
High Courts07 Nov 1966Allowed
Jowli Sunkiah and Co. Vs The Commercial Tax Officer and Another
Andhra Pradesh High Court · AIR 1968 AP 303 : (1968) 21 STC 300
Andhra Pradesh General Sales Tax Act, 1957 — Section 6
High Courts07 Nov 1966
The United Tobacco Co. Ltd. Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · AIR 1968 AP 282
Central Excises and Salt Act, 1944 — Section 12, 35Sea Customs Act, 1878 — Section 189
High Courts03 Nov 1966
SUNDERMUL and CO. Vs COMMISSIONER OF Income Tax A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 88 : (1967) 66 ITR 277
Income Tax act, 1922 — Section 22(4), 23(4), 27, 31(2)
High Courts02 Nov 1966
Sarojini (R.) Vs Lakshmana Rao (B.) and Another
Andhra Pradesh High Court · (1969) 1 LLJ 9
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts01 Nov 1966Dismissed
V. Sivakamayya Vs Secretary to Government of India, Department of Communications (Posts and Telegraph Board), New Delhi and Another
Andhra Pradesh High Court · AIR 1968 AP 283 : (1969) 2 LLJ 485
Constitution of India, 1950 — Article 226, 311, 311(2)Post and Telegraph Manual — Rule 153A, 26Prevention of Corruption Act, 1988 — Section 5
High Courts28 Oct 1966Allowed
Chimakurihi Seethaiah Vs Burra Venkata Reddi
Andhra Pradesh High Court · AIR 1968 AP 289
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 20 Rule 15, Order 20 Rule 16, Order 9 Rule 9
High Courts26 Oct 1966
A. Bapiraju and Others Vs District Registrar, Registration and Stamps, Srikakulam
Andhra Pradesh High Court · AIR 1968 AP 142
Stamp Act, 1899 — Article 20, 33, 35, 42, 6Transfer of Property Act, 1882 — Section 8
High Courts26 Oct 1966
SINGARENI COLLIERIES CO. LTD. Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1968) 1 AnWR 172 : (1967) 66 ITR 553
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts26 Oct 1966
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Bharat Trading Co.
Andhra Pradesh High Court · AIR 1969 AP 3
Income Tax Act, 1922 — Section 3, 34
High Courts25 Oct 1966
YELAVARTI GOPALAKRISHNAIAH AND OTHERS Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 184
Income Tax Act, 1922 — Section 28(1)(c), 66(2)
High Courts07 Oct 1966
P. Sagar and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 165
Constitution (First Amendment) Act, 1951 — Section 2Constitution of India, 1950 — Article 12, 13, 14, 15, 15(1)Evidence Act, 1872 — Section 115
High Courts06 Oct 1966
WESTMERCURR HANDELMIJI Vs COMMISSIONER OF Income Tax, HYDERABAD
Andhra Pradesh High Court · (1968) 67 ITR 39
Income Tax Act, 1961 — Section 43, 66(1)
High Courts06 Oct 1966
Anna Nagedrasmand Bommireddi Venkayy and Co. Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 6
Income Tax Act, 1922 — Section 34, 34(1)
High Courts06 Oct 1966
ANNE NAGENDRAM AND BOMMA REDDI VENKAYYA AND CO. Vs COMMISSIONER OF Income Tax A. P.
Andhra Pradesh High Court · (1967) 66 ITR 46
Constitution of India, 1950 — Article 226