High Courts30 Dec 1968
Commissioner of Income Tax Vs Trustees of H.E.H. The Nizam''s Miscellaneous Trust
Andhra Pradesh High Court · (1969) 74 ITR 558
Income Tax Act, 1922 — Section 8
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1968
132 judgments · page 1 of 7
High Courts24 Dec 1968
Kancharla Kesava Rao Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 2 APLJ 18 : (1969) 74 ITR 248
Estate Duty Act, 1953 — Section 16(2), 24, 24(1)Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts17 Dec 1968
Public Prosecutor Vs Gokarakonda Subbarao
Andhra Pradesh High Court · (1968) 12 AP CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 162, 342Penal Code, 1860 (IPC) — Section 304A, 337
High Courts12 Dec 1968
Rajah Raghavaraju Subbarajugaru Vs Controller of Estate Duty
Andhra Pradesh High Court · (1970) 75 ITR 734
Estate Duty Act, 1953 — Section 10, 6, 9
High Courts04 Dec 1968
K. Santha Kumari Vs Suseela Devi
Andhra Pradesh High Court · AIR 1969 AP 355 : (1969) 1 APLJ 432
Civil Procedure Code, 1908 (CPC) — Section 11, 60(1)
High Courts03 Dec 1968
Commissioner of Income Tax Vs Ghanta Bapaniah and Others
Andhra Pradesh High Court · (1969) 74 ITR 605
Income Tax Act, 1922 — Section 22(1), 25A, 31, 34, 34(3)
High Courts28 Nov 1968
Venigella Parendhamayya Vs Sri Somasekharaswamy Temple Kotipalli
Andhra Pradesh High Court · AIR 1970 AP 394
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 115
High Courts26 Nov 1968
Suggala Veera Raghaviah and Others Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 2 APLJ 312 : (1970) 75 ITR 714
Estate Duty Act, 1953 — Section 10, 9
High Courts26 Nov 1968
Namilla Rachayya Vs Gajula Nunna Narayanappa
Andhra Pradesh High Court · AIR 1970 AP 278
High Courts26 Nov 1968
M. Subrahmanya Sarma Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1969) 74 ITR 407
Gift Tax Act, 1958 — Section 16Income Tax Act, 1922 — Section 16(3)Wealth Tax Act, 1957 — Section 4(1)
High Courts26 Nov 1968
Officer-in-charge (Court of Wards) Paigah, Vicar-ul-umra, Hyderabad Vs The Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 345 : (1969) 72 ITR 552
Constitution of India, 1950 — Article 252(1)Wealth Tax Act, 1957 — Section 2
High Courts25 Nov 1968
Smt. Pankumari Kochar Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 73 ITR 373
Estate Duty Act, 1953 — Section 10, 46, 46(1)
High Courts25 Nov 1968
Gopisetty Chandramouli Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 74 ITR 439
Estate Duty Act, 1953 — Section 10, 46, 46(1), 46(2)
High Courts25 Nov 1968
Khan Bahadur Ahmed Alladin and Sons Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1969) 74 ITR 651
Income Tax Act, 1922 — Section 4(1)
High Courts22 Nov 1968
In Re: Gangavaram Sankaraiah
Andhra Pradesh High Court · (1970) CriLJ 1029
Criminal Procedure Code, 1898 (CrPC) — Section 106Penal Code, 1860 (IPC) — Section 105, 147, 148, 149, 300
High Courts22 Nov 1968
M.S. Narayanacharyulu Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 2 AnWR 383 : (1970) 77 ITR 594
Estate Duty Act, 1953 — Section 63
High Courts20 Nov 1968
The Public Prosecutor, A.P.P. Vs Vaijnath and Another, Accused
Andhra Pradesh High Court · AIR 1971 AP 48 : (1971) CriLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 241, 251, 537
High Courts20 Nov 1968
Mumtaz Ahmed Khan Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 1 APLJ 245 : (1969) 73 ITR 592
Estate Duty Act, 1953 — Section 10
High Courts19 Nov 1968
Commissioner of Expenditure Tax, Andhra Pradesh, Hyderabad Vs S.R.Y. Sivarama Prasad Bahadur
Andhra Pradesh High Court · AIR 1970 AP 197 : (1970) 78 ITR 622
Expenditure Tax Act, 1957 — Section 19, 2, 4(I)
High Courts15 Nov 1968
Shankariah Vs Annapurnamma
Andhra Pradesh High Court · (1970) CriLJ 775
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Hindu Marriage Act, 1955 — Section 5(1)