High Courts29 Dec 1971Dismissed
Mohammed Hussain Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1973) 30 STC 445
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 38A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 1 of 11
High Courts28 Dec 1971
Deccan Wine and General Stores Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1977) 106 ITR 111
Income Tax Act, 1961 — Section 2(31)
High Courts28 Dec 1971
Kasturi Radhakrishna Murty Vs Kasturi Lakshminarasamma
Andhra Pradesh High Court · AIR 1972 AP 256
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts28 Dec 1971
B. Jagannatha Naidu and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 2 AnWR 93 : (1972) CriLJ 438
Criminal Procedure Code, 1898 (CrPC) — Section 386, 438Penal Code, 1860 (IPC) — Section 144, 183, 188
High Courts27 Dec 1971
Changalal and Others Vs Narsingh Pershad
Andhra Pradesh High Court · AIR 1973 AP 1
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11
High Courts24 Dec 1971
Pentala Githavardhana Rao and Others Vs The Andhra Bank Ltd. and Others
Andhra Pradesh High Court · AIR 1973 AP 245
Civil Procedure Code, 1908 (CPC) — Section 34Provincial Insolvency Act, 1920 — Section 28(2)Registration Act, 1908 — Section 17
High Courts24 Dec 1971
Controller of Estate Duty Vs Trustees of H.E.H. the Nizam''s Family Pocket Money Trust
Andhra Pradesh High Court · (1973) 87 ITR 33
Estate Duty Act, 1953 — Section 5
High Courts22 Dec 1971
Commissioner of Income Tax Vs T. Veeraiah and K. Narasimhulu
Andhra Pradesh High Court · (1977) 106 ITR 283
Income Tax Act, 1961 — Section 40
High Courts21 Dec 1971
Commissioner of Income Tax Vs T. Raja and Satyanarayana Murthy
Andhra Pradesh High Court · (1974) 96 ITR 175
Income Tax Act, 1961 — Section 171(1), 171(8), 221, 271, 273
High Courts17 Dec 1971
Satyanarayana Vs T. Jalaiah
Andhra Pradesh High Court · AIR 1972 AP 265
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts17 Dec 1971
Commissioner of Income Tax Vs M. Manik Rao
Andhra Pradesh High Court · (1977) 109 ITR 580
Income Tax Act, 1961 — Section 139(1)
High Courts17 Dec 1971
Commissioner of Income Tax Vs Sirpur Paper Mills
Andhra Pradesh High Court · (1983) 144 ITR 393
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts15 Dec 1971
The Bar Council of India, New Delhi Vs Gudimeda Kesavaramayya and Another
Andhra Pradesh High Court · AIR 1972 AP 206
Advocates Act, 1961 — Section 2, 24, 49, 7Advocates Rules, 1961 — Rule 11Constitution of India, 1950 — Article 14
High Courts15 Dec 1971
Tatavarthi Raja and Satyanarayanamurthy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1983) 143 ITR 451
Income Tax Act, 1922 — Section 25A
High Courts10 Dec 1971
K. Kishan Rao Vs The Election Commissioner, Adilabad and Others
Andhra Pradesh High Court · AIR 1972 AP 312
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 69
High Courts03 Dec 1971
Commissioner of Gift-tax Vs G. Ethirajulu
Andhra Pradesh High Court · (1974) 93 ITR 366
Gift Tax Act, 1958 — Section 5(1)
High Courts03 Dec 1971
Andhra Pradesh State Road Transport Corporation Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 100 ITR 392
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(4), 2(15)Road Transport Corporations Act, 1950 — Section 22, 23(1)
High Courts03 Dec 1971
Commissioner of Income Tax Vs P.V. Rangaiah Sons and Co.
Andhra Pradesh High Court · (1973) 88 ITR 42
Income Tax Act, 1922 — Section 10(2)
High Courts02 Dec 1971
Kantam Kamal Bai Vs Nagula Ramaswamy and Others
Andhra Pradesh High Court · AIR 1972 AP 264
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Dec 1971
C.S. Rangaswamy Vs Pedda Bidda and Others
Andhra Pradesh High Court · AIR 1972 AP 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23