High Courts31 Dec 1970Dismissed
Pothula Subba Rao Vs The State of A.P.
Andhra Pradesh High Court · (1973) 30 STC 69
Andhra Pradesh General Sales Tax Act, 1957 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1970
156 judgments · page 1 of 8
High Courts29 Dec 1970
M. Sulochanamma and Others Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1972) 85 ITR 201
Wealth Tax Act, 1957 — Section 2, 4(1)
High Courts23 Dec 1970
Uppalapati Venkataratnam Vs Sri Chennakeswavaswami Temple, Uppalapadu
Andhra Pradesh High Court · AIR 1972 AP 152
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Article 142, 182, 142Trusts Act, 1882 — Section 14
High Courts22 Dec 1970
V. Dharma Reddy Vs The State
Andhra Pradesh High Court · (1972) CriLJ 436
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204, 251, 252, 253Penal Code, 1860 (IPC) — Section 322, 409
High Courts21 Dec 1970Dismissed
The Hyderabad Allwyn Metal Works Ltd. Vs The Deputy Commissioner, Commercial Taxes, Hyderabad Division and Others
Andhra Pradesh High Court · (1972) 29 STC 153
Constitution of India, 1950 — Article 226
High Courts14 Dec 1970
Gorivelli Appanna Vs Gorivelli Setthamma
Andhra Pradesh High Court · AIR 1972 AP 62
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts10 Dec 1970Allowed
Simhapuri Vanijya Mandali and Others Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1972) 29 STC 225
Stamp Act, 1899 — Section 33
High Courts09 Dec 1970
P. Lakshmana Rao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 118 : (1971) 4 APLJ 163
Constitution of India, 1950 — Article 13, 16(3), 226, 35Public Employment (Requirement as to Residence) Act, 1957 — Section 2, 3
High Courts08 Dec 1970
Commissioner of Income Tax Vs Smt. Allareddy Sudarsanamma and Others
Andhra Pradesh High Court · (1972) 83 ITR 759
Income Tax Act, 1922 — Section 23(5)Income Tax Act, 1961 — Section 182, 183
High Courts07 Dec 1970
In Re: S.R. Narasimlu
Andhra Pradesh High Court · (1972) CriLJ 434
Penal Code, 1860 (IPC) — Section 420
High Courts04 Dec 1970Allowed
Chigurupati Veeranna and Egalapati Pattabhiramana Vs The Special Commercial Tax Officer (Evasions) and Others
Andhra Pradesh High Court · (1971) 28 STC 388
Sales of Goods Act, 1930 — Section 4
High Courts03 Dec 1970
Commissioner of Income Tax Vs K.S. Subbaiah Pillai and Co. P. Ltd.
Andhra Pradesh High Court · (1972) 85 ITR 71
Finance (No. 2) Act, 1962 — Section 2(5)Income Tax Act, 1961 — Section 154
High Courts27 Nov 1970
Mattapalli Satyam Vs Kolluru Krishna Murthy and Others
Andhra Pradesh High Court · (1971) 2 AnWR 433 : (1972) 85 ITR 311
Income Tax Act, 1922 — Section 46(2)
High Courts27 Nov 1970
Maddi Subba Rao and Another Vs The State of Andhra Pradesh Public Prosecutor (A.P.) Vs Anumula Chenchu Ratnam and Others
Andhra Pradesh High Court · (1971) 2 APLJ 73 : (1973) 30 STC 528
Criminal Procedure Code, 1898 (CrPC) — Section 103, 165Penal Code, 1860 (IPC) — Section 147, 149, 332, 352, 426
High Courts26 Nov 1970
Kesarimal Sohanraj Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 84 ITR 519
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts25 Nov 1970
K. Hanumantha Rao and Another Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1972 AP 16
Civil Procedure Code, 1908 (CPC) — Section 15
High Courts24 Nov 1970
Nookavarapu Kanakadurga Devi Vs The Kakatiya Medical College and Others
Andhra Pradesh High Court · AIR 1972 AP 83
Constitution of India, 1950 — Article 12, 14, 226Evidence Act, 1872 — Section 115
High Courts19 Nov 1970Allowed
The State of Andhra Pradesh Vs Murali Cafe
Andhra Pradesh High Court · (1971) 28 STC 399
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts18 Nov 1970
P.V.G. Raju, Raja of Vizianagaram Vs Commissioner of Expenditure-tax
Andhra Pradesh High Court · (1972) 86 ITR 267
Expenditure Tax Act, 1957 — Section 2, 5, 6(1)
High Courts18 Nov 1970
Krishna Mining Company Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 83 ITR 868
Income Tax Act, 1922 — Section 66(1), 66(2)