High Courts15 Sept 1977Allowed
Srinivasa and Co. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1979) 44 STC 309
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1977
232 judgments · page 4 of 12
High Courts14 Sept 1977
The Deputy Director of Agriculture, Khamman and Another Vs Sarvadevabhatla Ramanadham and Others
Andhra Pradesh High Court · AIR 1978 AP 412
Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 — Section 17Civil Procedure Code, 1908 (CPC) — Section 2, 96Land Acquisition Act, 1894 — Section 30, 54
High Courts09 Sept 1977
Inguva Mallikarjuna Sharma Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1978) CriLJ 392
Criminal Procedure Code, 1973 (CrPC) — Section 196, 220, 235, 300, 403Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123
High Courts09 Sept 1977Dismissed
Easun Engineering Co. Ltd. Madras Vs The Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · (1977) 09 AP CK 0010
Arbitration Act, 1940 — Section 31(2), 33, 34, 35Electricity (Supply) Act, 1948 — Section 3, 34, 39(2), 5
High Courts07 Sept 1977
Mohammed Mahboob Ali Saheb and Others Vs Inspecting Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (1978) 113 ITR 167
Income Tax Act, 1961 — Section 269, 269C, 269D(2)
High Courts07 Sept 1977
V. Appannammanayuralu Vs B. Sreeramulu
Andhra Pradesh High Court · AIR 1978 AP 160 : (1978) 1 APLJ 63
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts06 Sept 1977
Commissioner of Income Tax Vs A. Krishna Murthy
Andhra Pradesh High Court · (1978) 113 ITR 133
Income Tax Act, 1961 — Section 256(2), 263
High Courts06 Sept 1977
Controller of Estate Duty Vs Estate of Late Sait Bansilal (by accountable person)
Andhra Pradesh High Court · (1978) 113 ITR 479
Estate Duty Act, 1953 — Section 10
High Courts01 Sept 1977
K. Venkaiah and Others Vs K. Venkateswara Rao and Another
Andhra Pradesh High Court · AIR 1978 AP 166
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 89(2), 93Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 93Limitation Act, 1963 — Section 12, 13, 14, 15, 16
High Courts01 Sept 1977
The State of Andhra Pradesh and Others Vs The Pioneer Construction Co.
Andhra Pradesh High Court · AIR 1978 AP 281
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 2, 73
High Courts01 Sept 1977
Bajaj International Pvt. Ltd. Vs The Indian Tobacco Suppliers Pvt. Ltd.
Andhra Pradesh High Court · AIR 1978 AP 80
Arbitration Act, 1940 — Section 34
High Courts31 Aug 1977
Jalagam Sitarama Rao and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1978 AP 82 : (1978) 1 AnWR 319
Agency Rules, 1924 — Rule 12Civil Procedure Code, 1908 (CPC) — Section 24
High Courts26 Aug 1977
Mohd. Yousuf and Others Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1978) 2 LLJ 329
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25, 25A, 25C, 25E
High Courts26 Aug 1977
Addl. Commissioner of Income Tax Vs S.R.Y. Ankineedu Prasad
Andhra Pradesh High Court · (1978) 115 ITR 78
Income Tax Act, 1961 — Section 2(14), 45, 52, 52(1), 52(2)
High Courts22 Aug 1977
Commissioner of Income Tax Vs Omer Khayyam Wineries (P.) Ltd.
Andhra Pradesh High Court · (1979) 120 ITR 859
High Courts17 Aug 1977
Budha Veerinaidu Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1983) 143 ITR 1021
General Clauses Act, 1897 — Section 3(31)Income Tax Act, 1961 — Section 10(20), 2(31)
High Courts16 Aug 1977Allowed
Govt. of Andhra Pradesh Vs Kommareddi Mahalakshmamma
Andhra Pradesh High Court · (1977) 08 AP CK 0008
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(j), 7(3)
High Courts12 Aug 1977
J. Ganapathy and Others Vs Managing Director, Nellore Co-op. Spinning Mills Ltd.
Andhra Pradesh High Court · (1977) 2 APLJ 393 : (1979) 1 LLJ 364
Constitution of India, 1950 — Article 12, 133, 14, 16, 226
High Courts12 Aug 1977
Katikirddi Gavaramma and Others Vs Surireddi Satyam
Andhra Pradesh High Court · AIR 1978 AP 144
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 23 Rule 3, Order 41 Rule 5
High Courts12 Aug 1977
The Governing Body of the Rangaraya Medical College, Kakinada and Another Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1977 AP 420
Constitution of India, 1950 — Article 245, 31, 31A(1)Rangaraya Medical College (Taking Over of the Management) Act, 1977 — Section 4, 4(1), 4(2)