High Courts31 Oct 1977Allowed
Mitter Brothers Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1979) 43 STC 134
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1977
232 judgments · page 2 of 12
High Courts31 Oct 1977Dismissed
State Vs National Rubber Manufacturers Ltd.
Andhra Pradesh High Court · (1978) 42 STC 392
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)(c)
High Courts31 Oct 1977
Sirpur Paper Mills Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1979) 43 STC 126
Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 2
High Courts27 Oct 1977
Unicorn Industries Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1978) 42 STC 111
High Courts26 Oct 1977
R.J.K. Ranga Rao Vs Commissioner of Expenditure-tax
Andhra Pradesh High Court · (1979) 116 ITR 154
Expenditure Tax Act, 1957 — Section 5
High Courts26 Oct 1977
C.P. Sarathy Mudaliar (decd.) (by Lrs.) Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1978) 114 ITR 687
Income Tax Act, 1961 — Section 139(1), 139(2), 139(3)
High Courts26 Oct 1977
Depatla Ammannamma Vs D. Ramireddy and Others
Andhra Pradesh High Court · AIR 1978 AP 410
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Article 120, 121, 137, 5
High Courts25 Oct 1977Allowed
Hyderabad Allwyn Metal Works Ltd. Vs Collector of Central Excise
Andhra Pradesh High Court · (1978) 2 ELT 556
Central Excise Rules, 1944 — Rule 173Q, 226, 56A, 9(1)Central Excises and Salt Act, 1944 — Section 40, 40(2)Constitution of India, 1950 — Article 226, 226(3)
High Courts25 Oct 1977
Meram Pocham and Another Vs The Agent to the State Government, (Collector), District Adilabad and Others
Andhra Pradesh High Court · AIR 1978 AP 242
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 50Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Transfer of Property Act, 1882 — Section 53
High Courts25 Oct 1977
The Government of India and Others Vs The Chirala Co-operative Spinning Mills Ltd.
Andhra Pradesh High Court · (1980) 6 ELT 174
High Courts25 Oct 1977
Addl. Commissioner of Income Tax Vs P.R. Parthasarathy
Andhra Pradesh High Court · (1979) 118 ITR 869
Income Tax Act, 1961 — Section 17, 17(1), 17(2)
High Courts24 Oct 1977
Commissioner of Income Tax Vs Sanka Sankaraiah
Andhra Pradesh High Court · (1978) 113 ITR 313
Income Tax Act, 1961 — Section 64, 64(1)
High Courts14 Oct 1977
J.R. Kimtee and Sons Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1978) 115 ITR 190
Income Tax Act, 1922 — Section 10(5A)
High Courts14 Oct 1977
Commissioner of Wealth-tax Vs Hyderabad Race Club
Andhra Pradesh High Court · (1978) 115 ITR 453
Wealth Tax Act, 1957 — Section 5(1)
High Courts13 Oct 1977
Andhra Pradesh Fruit, Vegetable, Onion Potato Merchants Federation Hyderabad and others Vs Municipal Corporation of Hyderabad, Secunderabad Division, Secunderabad and others
Andhra Pradesh High Court · (1977) 10 AP CK 0025
Hyderabad Municipal Corporation Act, 1955 — Section 534
High Courts13 Oct 1977
Addl. Commissioner of Income Tax Vs D.V. Sreerama Murthy and Others D.V. Dhanvantari and Others Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1979) 116 ITR 431
Income Tax Act, 1961 — Section 2(24), 208D, 280D
High Courts13 Oct 1977
Controller of Estate Duty Vs Estate of Late Durga Prasad Beharilal (by accountable person and Others)
Andhra Pradesh High Court · (1979) 116 ITR 692
Estate Duty Act, 1953 — Section 33(1), 34(1)
High Courts13 Oct 1977
Union Carbide India Ltd. Vs Industrial Tribunal and Another
Andhra Pradesh High Court · (1978) 1 LLJ 526
MERCHANT SHIPPING ACT, 1958 — Section 10, 100, 101, 102, 103
High Courts13 Oct 1977
Tumati Rangayya Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1978 AP 106
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3, 4Constitution of India, 1950 — Article 252, 252(1), 254Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts12 Oct 1977
Purella Venkatachalan Vs The Assistant Collector, Central Excise
Andhra Pradesh High Court · (1978) 2 ELT 28
Constitution of India, 1950 — Article 226