COURT ARCHIVE

Andhra Pradesh High Court judgments, 1970

156 judgments · page 7 of 8

High Courts03 Mar 1970

Veligati Lakshminarayana and Others Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1972 AP 19

Constitution of India, 1950 — Article 14, 19(1), 245, 31(1), 31(2)Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4)Nagarjunasagar Project (Acquisition of Land) Act, 1956 — Section 1, 2(3)

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High Courts03 Mar 1970Dismissed

Nevatia Private Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1971) 28 STC 555

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)

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High Courts02 Mar 1970

Mohammed Hidayat Ali Vs Alopi Shanker and Others

Andhra Pradesh High Court · AIR 1971 AP 376 : (1971) 4 APLJ 133

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 89(2)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151

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High Courts27 Feb 1970

British India Tobacco Corporation Ltd. Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1971 AP 112 : (1971) 79 ITR 41

Income Tax Act, 1961 — Section 37

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High Courts27 Feb 1970

Commissioner of Income Tax Vs Krishna Mining Co.

Andhra Pradesh High Court · (1972) 83 ITR 860

Income Tax Act, 1922 — Section 13, 6, 66, 66(2)

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High Courts27 Feb 1970

Kakaraparthy Bhavanarayana Vs Official Reciever, Krishna and Others

Andhra Pradesh High Court · AIR 1971 AP 359 : (1971) 2 APLJ 115

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 58

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High Courts26 Feb 1970

Maddi Rama Kotaiah Vs Maddi Seshamma

Andhra Pradesh High Court · AIR 1971 AP 315

Transfer of Property Act, 1882 — Section 130, 137

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High Courts24 Feb 1970

Kadari Satyanarayana Vs Gulslapudi Narasimhamurthy

Andhra Pradesh High Court · AIR 1971 AP 341

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 2(4)Transfer of Property Act, 1882 — Section 111

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High Courts24 Feb 1970Allowed

Chowdhary Punnamchand Hastimal Co. Vs The Commercial Tax Officer

Andhra Pradesh High Court · (1972) 29 STC 694

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4A), 14(7)

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High Courts20 Feb 1970

Merla Sitarama Prasad Vs Assistant Controller of Estate Duty and Another

Andhra Pradesh High Court · (1971) 80 ITR 672

Estate Duty Act, 1953 — Section 58, 59, 73A

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High Courts19 Feb 1970

COMMISSIONER OF Income Tax, A. P. Vs MANDYALA GOVINDU AND CO.

Andhra Pradesh High Court · (1971) 82 ITR 926

Income Tax Act, 1922 — Section 26A, 66(1)

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High Courts19 Feb 1970

P.V.G. Raju (Rajah of Vizianagaram) Vs Commissioner of Expenditure-tax

Andhra Pradesh High Court · (1971) 79 ITR 430

Expenditure Tax Act, 1957 — Section 13(2), 5

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High Courts16 Feb 1970

VARIETY HALL AND RAMAKRISHNA TEXTILES Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1972) 84 ITR 202

Income Tax Act, 1961 — Section 26A

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High Courts16 Feb 1970

Variety Hall and Ramkrishna Textiles, Atmakur Vs Commissioner of Income Tax, Andhra Pradesh

Andhra Pradesh High Court · AIR 1971 AP 184

Income Tax Act, 1922 — Section 13, 26A, 66(1)

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High Courts16 Feb 1970

Raja Dhanraj Girji Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1971) 79 ITR 563

Income Tax Act, 1922 — Section 10

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High Courts13 Feb 1970

The Management of Hyderabad (Usha Works) Proprietors Jay Engineering Works Ltd., Hyderabad Vs The Industrial Tribunal Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · AIR 1971 AP 108 : (1971) 22 FLR 250 : (1970) 2 LLJ 315

Industrial Disputes Act, 1947 — Section 15

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High Courts13 Feb 1970

Khaja Moinuddin Vs Uppula Veeraiah and Others

Andhra Pradesh High Court · AIR 1971 AP 318

Arbitration Act, 1940 — Section 14(1)Limitation Act, 1963 — Article 119

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High Courts11 Feb 1970

Parimi Venkatasubba Rao Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1972) 85 ITR 145

Income Tax Act, 1922 — Section 13

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High Courts11 Feb 1970

Malepati Ramanaiah and Another Vs Malepati China Tirupalureddy

Andhra Pradesh High Court · AIR 1971 AP 319

Evidence Act, 1872 — Section 68

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High Courts10 Feb 1970

The Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Rayalaseema Oil Mills, Tadiparti

Andhra Pradesh High Court · (1970) 78 ITR 682

Income Tax Act, 1922 — Section 28(1)

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