High Courts10 Nov 1971Allowed
Kotha Rama Doss Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1985) 60 STC 53
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 3 of 11
High Courts09 Nov 1971
Commissioner of Income Tax Vs Anantharam Veerasingaiah and Co.
Andhra Pradesh High Court · (1975) 99 ITR 544
Income Tax Act, 1961 — Section 271(1), 274
High Courts08 Nov 1971
Commissioner of Income Tax Vs Bankatlal Gopikishan, Hariprasad Gopikishan and Onkarlal Bansilal
Andhra Pradesh High Court · (1985) 154 ITR 713
Income Tax Act, 1961 — Section 139(1), 246
High Courts05 Nov 1971
K.P. Narayanappa Setty and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 100 ITR 17
High Courts04 Nov 1971
Mabbu Subbaram Reddi Vs T.A.P. Srinivasa Raghavan
Andhra Pradesh High Court · AIR 1972 AP 203
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)
High Courts03 Nov 1971
Pingle Venkatarama Reddy (Decd.) and Another Vs Commissioner of Wealth Tax
Andhra Pradesh High Court · (1972) 85 ITR 132
Wealth Tax Act, 1957 — Section 7
High Courts29 Oct 1971
K. Kusuma Kumari Vs Grandhi Surya Bhaghawan and Others
Andhra Pradesh High Court · AIR 1982 AP 163
Evidence Act, 1872 — Section 101, 112, 114
High Courts22 Oct 1971
Commissioner of Wealth-tax Vs K. Butchaiah
Andhra Pradesh High Court · (1977) 108 ITR 324
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 6
High Courts22 Oct 1971
B.A.R. Abdul Rahman Saheb Vs Income Tax Officer, A-Ward and Another
Andhra Pradesh High Court · (1975) 100 ITR 541
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts21 Oct 1971Allowed
G. Venkatasubbaiah Vs Tax Recovery Officer and Another
Andhra Pradesh High Court · (1973) 1 AnWR 82 : (1974) 44 CompCas 294 : (1974) 94 ITR 375
COMPANIES ACT, 1956 — Section 560Income Tax Act, 1961 — Section 179, 297
High Courts21 Oct 1971Allowed
The Public Prosecutor Vs Mahaveer Prasad and Others
Andhra Pradesh High Court · (1972) CriLJ 1546
Drugs and Cosmetics Act, 1940 — Section 17, 18, 18A, 22, 27Drugs and Cosmetics Act, 1940 — Section 17, 18, 18A, 22, 27Drugs and Cosmetics Act, 1940 — Section 17, 18, 18A, 22, 27
High Courts15 Oct 1971
Ramesh Siram Sane Vs Bhagwandas Atmasingh
Andhra Pradesh High Court · AIR 1972 AP 216
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4
High Courts14 Oct 1971
The Nizam Sugar Factory Ltd. Vs The Bodhan Municipality, Bodhan and Others
Andhra Pradesh High Court · AIR 1972 AP 173
Andhra Pradesh Municipalities Act, 1965 — Section 87(3)Hyderabad District Municipalities Act, 1956 — Section 102(3)
High Courts12 Oct 1971Allowed
Parasuram Bickchand Vs Commercial Tax Officer
Andhra Pradesh High Court · (1973) 30 STC 363
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(2), 14(4), 14(8)
High Courts11 Oct 1971Dismissed
Sri Krishna Coconut Co. and Another Vs Commercial Tax Officer
Andhra Pradesh High Court · (1973) 30 STC 461
Central Sales Tax Act, 1956 — Section 15, 6, 9
High Courts05 Oct 1971
C.R. Krishna Reddi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 315
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212
High Courts24 Sept 1971
Andhra Pradesh Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 100 ITR 472
Income Tax Act, 1961 — Section 18, 22, 81
High Courts24 Sept 1971
Damarowthu Apparao Vs Gandepalli Simhachalam and Others
Andhra Pradesh High Court · (1972) CriLJ 1126
Criminal Procedure Code, 1898 (CrPC) — Section 144, 435, 438
High Courts23 Sept 1971
Namburi Rajyalakshmamma Vs Kongara Rajamma and Another
Andhra Pradesh High Court · AIR 1973 AP 126
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 53
High Courts22 Sept 1971
Commissioner of Income Tax Vs Merchant Navy Club
Andhra Pradesh High Court · (1974) 96 ITR 261
Income Tax Act, 1922 — Section 10, 10(6), 12