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Andhra Pradesh High Court judgments, 1967

137 judgments · page 6 of 7

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High Courts26 Apr 1967

Sri Venugopalaswamy Temple, Tennali Vs Kakumarree Anjaneyulu (Died) and Others

Andhra Pradesh High Court · AIR 1969 AP 18

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Constitution of India, 1950 — Article 227
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High Courts25 Apr 1967

VEERABHADRA IRON FOUNDRY AND ANOTHER Vs COMMISSIONER OF Income Tax, A.P.

Andhra Pradesh High Court · (1968) 69 ITR 425

Income Tax Act, 1922 — Section 10(2)(vib), 66(1)
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High Courts24 Apr 1967

Income Tax OFFICER COMPANIES CIRCLE HYDERABAD Vs VEMULAPALLI AND SONS (PRIVATE) LTD. AND OTHERS.

Andhra Pradesh High Court · (1967) 66 ITR 331

COMPANIES ACT, 1956 — Section 192, 294, 394, 501, 509
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High Courts24 Apr 1967

Income Tax Officer, Companies Circle, Hyderabad Vs Vemulapalli and Sons (P) Ltd. and Others

Andhra Pradesh High Court · AIR 1969 AP 140

Companies Act, 1956 — Section 559(1)
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High Courts20 Apr 1967Allowed

The State of Andhra Pradesh Vs Lakshmi Oil Mills and Others

Andhra Pradesh High Court · (1968) 1 AnWR 272 : (1967) 20 STC 489

Central Sales Tax Act, 1956 — Section 1, 14, 15Constitution of India, 1950 — Article 14, 286
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High Courts20 Apr 1967Dismissed

Union of India (UOI) and Another Vs Rajasthan Supplying Agencies and Another

Andhra Pradesh High Court · AIR 1968 AP 327

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 102, 103, 104, 114Railways Act, 1890 — Section 73, 74(1), 74(2), 74(3), 76F
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High Courts19 Apr 1967

HYDERABAD CONSTRUCTION CO. LTD. Vs COMMISSIONER OF WEALTH-TAX, A. P.

Andhra Pradesh High Court · (1968) 68 ITR 320

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High Courts18 Apr 1967

SHAIK IBRAHIM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1968) 69 ITR 117

Income Tax Act, 1922 — Section 2(4), 4(3)(vii)
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High Courts18 Apr 1967

COMMISSIONER OF WEALTH-TAX ANDHRA PRADESH Vs TRUSTEES OF H. E. H. NIZAMS SUPPLEMENTAL FAMILY TRUST.

Andhra Pradesh High Court · (1968) 68 ITR 508

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High Courts18 Apr 1967

Marshall Sons and Co. (India) Ltd. Vs Vegetols Ltd. Official Liquidator, Vegetols Ltd. (In Liquidation) Vs Indian Bank Ltd.

Andhra Pradesh High Court · (1967) 04 AP CK 0011

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 468, 477, 536(2)Limitation Act, 1963 — Article 137
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High Courts17 Apr 1967Dismissed

The State of Andhra Pradesh Vs Satyanarayana Kaithan (P.) Ltd.

Andhra Pradesh High Court · (1968) 2 AnWR 451 : (1967) 20 STC 409

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High Courts17 Apr 1967

Smt. A. Jayalakshmamma Vs Controller of Estate Duty

Andhra Pradesh High Court · (1972) 85 ITR 217

Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 6, 7
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High Courts14 Apr 1967

COMMISSIONER OF GIFT-TAX, A. P. Vs P. HANUMANTHAPPA AND ANOTHER.

Andhra Pradesh High Court · (1968) 68 ITR 363

Income Tax Act, 1961 — Section 16
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High Courts14 Apr 1967

Prince Azam Jah Vs Expenditure Tax Officer

Andhra Pradesh High Court · (1970) 78 ITR 364

Constitution of India, 1950 — Article 14, 19Expenditure Tax Act, 1957 — Section 16, 2, 4
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High Courts11 Apr 1967

Irri Veera Raju and Others Vs The Commercial Tax Officer and Another

Andhra Pradesh High Court · (1967) 20 STC 501

Constitution of India, 1950 — Article 14
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High Courts11 Apr 1967

Kerla Ankamma Devasthanam Vinnakota Vs Manikonda Venkata Ratnama and Others

Andhra Pradesh High Court · AIR 1969 AP 13

Limitation Act, 1908 — Article 134, 134B, 142, 144
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High Courts31 Mar 1967Dismissed

The State of Andhra Pradesh Vs Oruganti Venkateswarlu and Bros. and Others

Andhra Pradesh High Court · (1967) 20 STC 340

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2)(a)Central Sales Tax Act, 1956 — Section 8
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High Courts28 Mar 1967

Commissioner of Income Tax Vs C.P. Sarathy Mudaliar

Andhra Pradesh High Court · (1968) 68 ITR 626

Income Tax Act, 1922 — Section 2(6A)
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High Courts24 Mar 1967

Akuluru Venkata Subramanyam Vs Special Commercial Tax Officer (Evasions) and Others

Andhra Pradesh High Court · (1967) 20 STC 249

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 21, 30, 31
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High Courts23 Mar 1967Allowed

T.K. Khadar Mohiuddin Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1968) 21 STC 45

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