COURT ARCHIVE

Andhra Pradesh High Court judgments, 1977

232 judgments · page 3 of 12

High Courts11 Oct 1977

Commissioner of Gift-tax Vs Smt. Gollapudi Santhamma Controller of Estate Duty Vs Estate of Late P. Venkatasubbarayudu

Andhra Pradesh High Court · (1979) 116 ITR 930

Estate Duty Act, 1953 — Section 27(1), 5Hindu Adoptions and Maintenance Act, 1956 — Section 10, 17(1)

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High Courts10 Oct 1977

Pathuri Dharma Rao Vs Vatluru Co-operative Bank and Others

Andhra Pradesh High Court · AIR 1978 AP 197

Provincial Insolvency Act, 1920 — Section 24

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High Courts07 Oct 1977

Pallapothu Narshimha Rao and Another Vs Kidanbi Radhakrishnamacharyalu

Andhra Pradesh High Court · AIR 1978 AP 319

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2(6)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11Transfer of Property Act, 1882 — Section 111, 112

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High Courts07 Oct 1977

Seethapathi Nageswara Rao and Others Vs The Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1978 AP 121 : (1978) 1 APLJ 1

Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21

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High Courts06 Oct 1977

K. Venkatiah Vs Govt. of India, Ministry of Labour and Another

Andhra Pradesh High Court · (1978) 2 LLJ 487

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts28 Sept 1977

Addl. Commissioner of Income Tax Vs Challapalli Sugars Ltd.

Andhra Pradesh High Court · (1979) 116 ITR 255

Income Tax Act, 1961 — Section 36(1)Income Tax Rules, 1962 — Rule 7, 7(1)

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High Courts28 Sept 1977

NARAYAN VENKAT and CO. Vs STATE OF ANDHRA PRADESH.

Andhra Pradesh High Court · (1978) 7 CTR 127

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High Courts28 Sept 1977

Commissioner of Wealth Tax Vs S. Baliah

Andhra Pradesh High Court · (1978) 114 ITR 858

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 2Income Tax Act, 1961 — Section 255, 255(1), 255(2), 255(3), 255(4)

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High Courts28 Sept 1977Allowed

Narayan Venkat and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 33 ELT 327

Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 5(1), 8

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High Courts27 Sept 1977

Addl. Commissioner of Income Tax Vs G.M. Omarkhan

Andhra Pradesh High Court · (1979) 116 ITR 950

Income Tax Act, 1961 — Section 2(14), 256(1), 256(2), 45, 47Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 7(2)

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High Courts24 Sept 1977

Coramandal Fertilisers Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1979) CENCUS 456 : (1979) 4 ELT 501

Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3, 4Sea Customs Act, 1878 — Section 30

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High Courts22 Sept 1977Dismissed

M/s. Siri Pharma and others Vs The Superintendent of Central Excise, M.O.R.I. Vijayawada and others

Andhra Pradesh High Court · (1977) 09 AP CK 0015

Customs Tariff Act, 1975 — Section 1

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High Courts21 Sept 1977

Labour Enforcement Officer (Central) Govt. of India Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1978) 1 ALT 175 : (1978) CriLJ 1007

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 13, 2, 23, 24

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High Courts20 Sept 1977

Commissioner of Income Tax Vs M. Varadarajan

Andhra Pradesh High Court · (1979) 119 ITR 150

Income Tax Act, 1961 — Section 57, 80K

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High Courts20 Sept 1977

N. Ramana and others Vs The Collector, West Godavari and another

Andhra Pradesh High Court · (1977) 09 AP CK 0008

Land Acquisition Act, 1894 — Section 10, 10(1), 17, 17(1), 17(2)

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High Courts20 Sept 1977Allowed

Smt. Putrevu Sarojini and another Vs Venka Ramachandra Rao, Agent, Swastic Company, residing at Kotta Agraharam, Vizianagaram

Andhra Pradesh High Court · (1977) 09 AP CK 0005

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts20 Sept 1977

Mothika Mutyalu and Another Vs Malladi Rajyalaxammamma and Others

Andhra Pradesh High Court · AIR 1978 AP 316

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151

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High Courts19 Sept 1977

Vijaya Wines Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1978) 42 STC 329

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 2(l)(r)

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High Courts17 Sept 1977Dismissed

Bhaskara Janna Vs Regional Transport Officer

Andhra Pradesh High Court · (1978) ACJ 227

Motor Vehicles Act, 1939 — Section 2(25), 2(33), 2(7), 2(8)

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High Courts15 Sept 1977

Addl. Commissioner of Income Tax Vs Dr. K.P. Karanth

Andhra Pradesh High Court · (1983) 139 ITR 479

Income Tax Act, 1961 — Section 256(1)

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