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Andhra Pradesh High Court judgments, 1975

181 judgments · page 1 of 10

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High Courts31 Dec 1975

Kaamareddy Suryanarayana and Another Vs The District Co-operative Officer-cum-Election Officer, The West Godavari Co-operative Sugars Ltd. and Others

Andhra Pradesh High Court · AIR 1976 AP 340 : (1976) 1 APLJ 225

Constitution of India, 1950 — Article 19(1)
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High Courts30 Dec 1975

The Tahsildar, Hyderabad and Another Vs T. Venkata Reddy

Andhra Pradesh High Court · AIR 1976 AP 326 : (1976) 1 APLJ 105

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High Courts29 Dec 1975

Sangubhotla Venkatramaiah Vs Kalu Venkaswamy and Others

Andhra Pradesh High Court · AIR 1976 AP 402 : (1976) 2 APLJ 28

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9
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High Courts26 Dec 1975

Addl. Commissioner of Income Tax Vs Medisetty Ramarao

Andhra Pradesh High Court · (1977) 108 ITR 318

Income Tax Act, 1961 — Section 147, 271(1)
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High Courts26 Dec 1975

Additional Commissioner of Income Tax Vs Rajkamal Hotel and Bar

Andhra Pradesh High Court · (1977) 107 ITR 737

Income Tax Act, 1961 — Section 271(1), 275
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High Courts24 Dec 1975

Emana Veeraraghavamma Vs Gudiseva Subbarao and Another

Andhra Pradesh High Court · AIR 1976 AP 337

Hindu Succession Act, 1956 — Section 15(2)
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High Courts22 Dec 1975

Valluri Appayya and Others Vs Dosapati Narasimhamurty and Others

Andhra Pradesh High Court · AIR 1976 AP 295 : (1976) 1 APLJ 114

Civil Procedure Code, 1908 (CPC) — Section 105(2)Evidence Act, 1872 — Section 35
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High Courts19 Dec 1975

Immedisetti Ramkrishnaiah Sons, Anakapalli and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1976 AP 193

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 4(3), 5(1)Constitution of India, 1950 — Article 13
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High Courts16 Dec 1975

Additional Commissioner of Income Tax Vs Chekka Ayyanna and Others

Andhra Pradesh High Court · (1977) 106 ITR 313

Income Tax Act, 1961 — Section 184(7), 185(1), 246
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High Courts16 Dec 1975

Balaji Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1976) CriLJ 1461

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457
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High Courts15 Dec 1975

Addl. Commissioner of Income Tax Vs T. Nagireddy and Co.

Andhra Pradesh High Court · (1976) 105 ITR 669 : (1978) 41 STC 223

Income Tax Act, 1961 — Section 41(1)
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High Courts12 Dec 1975

Commissioner of Income Tax Vs Maduri Rajaiahgari Kistaiah

Andhra Pradesh High Court · (1979) 120 ITR 294

Income Tax Act, 1961 — Section 256(2)
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High Courts11 Dec 1975

Bansilal Vyas Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1978) 113 ITR 537

Hindu Adoptions and Maintenance Act, 1956 — Section 17, 17(1)Income Tax Act, 1961 — Section 64
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High Courts10 Dec 1975

Kashiram Vs Income Tax Officer, E-Ward Prahlad Rai Goel Vs Income Tax Appellate Tribunal and Others

Andhra Pradesh High Court · (1977) 107 ITR 825

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 140A(3)
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High Courts10 Dec 1975

The Public Prosecutor Vs Gundu Rao

Andhra Pradesh High Court · (1976) CriLJ 1835

Criminal Procedure Code, 1973 (CrPC) — Section 173, 256, 257
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High Courts09 Dec 1975

The Andhra Bank Limited Vs Industrial Tribunal (Central) and Others

Andhra Pradesh High Court · (1976) 1 LLJ 521

Industrial Disputes Act, 1947 — Section 2
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High Courts09 Dec 1975Allowed

The Yemmiganur Spinning Mills Limited and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1976) 37 STC 314

Income Tax Act, 1961 — Section 2
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High Courts08 Dec 1975

Governing Body of Rangaraya Medical College Vs Income Tax Officer, A-Ward

Andhra Pradesh High Court · (1979) 117 ITR 284

Income Tax Act, 1961 — Section 10, 10(22)
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High Courts05 Dec 1975Allowed

Income Tax Officer, A-Ward Vs Official Liquidator

Andhra Pradesh High Court · (1977) 47 CompCas 54 : (1977) 106 ITR 119

Companies Act, 1956 — Section 497(2), 497(3), 497(6)Income Tax Act, 1961 — Section 2(35)
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High Courts05 Dec 1975

Sri Jagannadha Sway Vari Temple Vadali Vs Bokinala Nikodev and Others

Andhra Pradesh High Court · AIR 1976 AP 253

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 11Limitation Act, 1908 — Article 116, 118Limitation Act, 1963 — Article 62
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