Andhra Pradesh High Court Judgments 1976

High Courts31 Dec 1976

The Visakhapatnam District Marketing Cooperative Society Ltd. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1977 AP 241 : (1977) 34 FLR 322 : (1977) 2 LLJ 332

Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 41, 63Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 10(1), 2A, 33C(2)

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High Courts30 Dec 1976

Commissioner of Income Tax Vs Gudur Mica Produce Co.

Andhra Pradesh High Court · (1977) 110 ITR 617

Income Tax Act, 1961 — Section 147, 256(2), 271(1)

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High Courts21 Dec 1976

A.M.K. Vasudeva Rao (Died) and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1977) 1 APLJ 437 : (1978) 2 LLJ 281

Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19SUITS VALUATION ACT, 1887 — Section 11

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High Courts20 Dec 1976

C. Lakshman Reddi Vs The State Transport Authority, Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1977 AP 299

Motor Vehicles Act, 1939 — Section 58(4), 62(1)

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High Courts16 Dec 1976

A. Ranga Reddy Vs General Manager, Co-operative Electricity Supply Society Ltd., Sircilla, Karimnagar District

Andhra Pradesh High Court · (1976) 12 AP CK 0015

Constitution of India, 1950 — Article 22, 226

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High Courts16 Dec 1976Dismissed

A. Ranga Reddy Vs General Manager, Co-operative Electricity Supply Society Ltd., Sircilla

Andhra Pradesh High Court · (1976) 12 AP CK 0001

Constitution of India, 1950 — Article 226, 228

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High Courts15 Dec 1976

Venkata Rao Vs T. Ramakrishna

Andhra Pradesh High Court · AIR 1977 AP 247

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 36

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High Courts14 Dec 1976Allowed

Munaga Singaraiah Sreshty and Sons Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1977) 1 APLJ 316 : (1977) 40 STC 89

Constitution of India, 1950 — Article 14, 226

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High Courts14 Dec 1976

The Additional Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Watan Mechanical and Turning Works, Hyderabad

Andhra Pradesh High Court · AIR 1977 AP 313 : (1977) 107 ITR 743

Income Tax Act, 1961 — Section 275

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High Courts03 Dec 1976

Public Prosecutor, High Court of A.P. Vs G. Manikya Rao

Andhra Pradesh High Court · (1977) ACJ 246

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)

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High Courts03 Dec 1976

Commissioner of Income Tax Vs Warangal Industries Pvt. Ltd.

Andhra Pradesh High Court · (1977) 110 ITR 756

Income Tax Act, 1961 — Section 32(2), 41(2)

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High Courts03 Dec 1976

M/S. FOOD CORPORATION OF INDIA Vs STATE OF ANDHRA PRADESH.

Andhra Pradesh High Court · (1977) 6 CTR 108

Central Sales Tax Act, 1956 — Section 2(b)

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High Courts01 Dec 1976

The Appellate Collector of Customs and Central Excise and Another Vs T.N. Khamibati

Andhra Pradesh High Court · (1977) CriLJ 1331

Customs Act, 1962 — Section 100, 110, 111, 112, 123

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High Courts01 Dec 1976Dismissed

Appellate Collector of Customs and C.E. Vs T.N. Khambati

Andhra Pradesh High Court · (1988) 37 ELT 37

Customs Act, 1962 — Section 100, 110, 110(1), 110(2), 110(3)

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High Courts24 Nov 1976Allowed

Sailam Boyam Taramma and another Vs Devanapalli Narasaiah

Andhra Pradesh High Court · (1976) 11 AP CK 0011

Registration Act, 1908 — Section 49

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High Courts23 Nov 1976Dismissed

The Management of Brooke Bond India Ltd. Visakhapatnam Branch, Visakhapatnam Vs S. Subramanya Sastry, being Secretary of the Brooke Bond Employees Union and others

Andhra Pradesh High Court · (1976) 11 AP CK 0009

Industrial Disputes Act, 1947 — Section 10, 10(1)(d), 18, 2(k), 2(s)

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High Courts23 Nov 1976

The Andhra Pradesh State Electricity Board, Hyderabad Vs K. Ramachandra Reddy

Andhra Pradesh High Court · AIR 1977 AP 200

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High Courts23 Nov 1976Dismissed

Chilakala Ayyanna and others Vs Special Tahsildar for Land Reforms East Division, Hyderabad Dt. Hyderabad

Andhra Pradesh High Court · (1976) 11 AP CK 0004

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 8(1)

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High Courts19 Nov 1976Dismissed

P. Rama Babu, Proprietor Happy Corner, Vijayawada Vs Commissioner and Special Officer, Vijayawada Municipality, Vijayawada

Andhra Pradesh High Court · (1976) 11 AP CK 0012

Andhra Pradesh Gaming Act, 1974 — Section 6, 7Constitution of India, 1950 — Article 226, 7

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High Courts19 Nov 1976Dismissed

Vamulapalli Purnachandra Rao Vs The State of A.P.

Andhra Pradesh High Court · (1976) 11 AP CK 0007

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129, 9

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Andhra Pradesh High Court judgments, 1976