High Courts29 Dec 1979
E. Sreeramulu Vs K. Chengal Rayan and Others
Andhra Pradesh High Court · (1980) 2 LLJ 413
Constitution of India, 1950 — Article 225, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1979
210 judgments · page 1 of 11
High Courts28 Dec 1979
Marriddi Janikamma and Others Vs Hanumantha Vajjula Paradesi Sarma and Others
Andhra Pradesh High Court · AIR 1980 AP 209 : (1980) 1 APLJ 284
Civil Procedure Code Amendment Act, 1976 — Section 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 100, 47
High Courts28 Dec 1979
Commissioner of Income Tax Vs Dara Seshavataram
Andhra Pradesh High Court · (1981) 129 ITR 339
Income Tax Act, 1961 — Section 171, 171(1), 171(2), 171(3), 171(4)
High Courts27 Dec 1979
Commissioner of Wealth-tax Vs G.M. Omar Khan
Andhra Pradesh High Court · (1980) 19 CTR 150 : (1981) 127 ITR 543
Wealth Tax Act, 1957 — Section 7
High Courts27 Dec 1979
Commissioner of Wealth Tax Vs G.M. Omar Khan
Andhra Pradesh High Court · (1980) 4 TAXMAN 244
Estate Duty Act, 1953 — Section 36Wealth Tax Act, 1957 — Section 27(2), 7
High Courts27 Dec 1979
In Re: Vijaya Durga Cotton Trading Ltd. In Re: Nava Bharath Enterprises (P.) Ltd.
Andhra Pradesh High Court · (1980) 50 CompCas 785
Companies Act, 1956 — Section 391
High Courts26 Dec 1979
Controller of Estate Duty Vs Estate of Late Mohd. Sultan
Andhra Pradesh High Court · (1981) 127 ITR 277
Estate Duty Act, 1953 — Section 36
High Courts12 Dec 1979
Commissioner of Income Tax Vs M. Farahatullah
Andhra Pradesh High Court · (1985) 151 ITR 763
Income Tax Act, 1961 — Section 271(1)
High Courts07 Dec 1979
Fatima Fouzia Vs Walashan Prince Moazzam Jah Bahadur
Andhra Pradesh High Court · (1979) 12 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Specific Relief Act, 1963 — Section 41
High Courts04 Dec 1979Dismissed
Gowri Shankar Palnitkar Vs Deputy Commissioner, Municipal Corporation, Hyderabad, Secunderabad Division
Andhra Pradesh High Court · (1979) 12 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts04 Dec 1979
The District Manager, Andhra Pradesh State Road Transport Corporation, Bhimavarm Vs Labour Court, Guntur and Another
Andhra Pradesh High Court · AIR 1980 AP 132 : (1980) 1 APLJ 157
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 18(1), 20(3)Constitution of India, 1950 — Article 14, 16, 21
High Courts02 Dec 1979
M. Narasimha Rao Vs Secretary to the Government Medical and Health Department Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1980 AP 104
Constitution of India, 1950 — Article 14, 15(4)
High Courts30 Nov 1979
Controller of Estate Duty Vs Estate of Late Smt. K. Narasamma
Andhra Pradesh High Court · (1980) 4 TAXMAN 126
Estate Duty Act, 1953 — Section 64(1), 7, 7(1)Hindu Succession Act, 1956 — Section 14
High Courts30 Nov 1979
Controller of Estate Duty Vs Estate of Late Smt. K. Narasamma (Accountable person : K. Venkataramaiah)
Andhra Pradesh High Court · (1980) 125 ITR 196
Estate Duty Act, 1953 — Section 7
High Courts27 Nov 1979
K. Narayanaswamy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1980) CriLJ 588
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 307, 324
High Courts21 Nov 1979
Smt. Lakshmisagar Reddy Vs Controller of Estate Duty
Andhra Pradesh High Court · (1980) 16 CTR 366 : (1980) 123 ITR 601
Airlines Corporation Employees Service Rules — Rule 73Estate Duty Act, 1953 — Section 2(15), 2(16), 3(1), 5(1), 6
High Courts20 Nov 1979
Merla Veera Venkata Satyanarayana Chowdary Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1980 AP 154
Andhra Pradesh Gram Panchayats Act, 1964 — Section 232, 25(2), 25(3)
High Courts19 Nov 1979
Praga Tools Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1980) 123 ITR 773
Companies Act, 1956 — Section 617Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 37
High Courts16 Nov 1979
Y.R.S. Rao Vs Deputy Director of Agriculture and Others
Andhra Pradesh High Court · (1980) CriLJ 1364
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 319, 42Insecticides Act, 1968 — Section 29, 30, 31, 32, 33
High Courts02 Nov 1979
Reddipilli Chinna Rao and Vs Reddi Lorudu and Others
Andhra Pradesh High Court · AIR 1980 AP 279 : (1980) 1 APLJ 82
Motor Vehicles Act, 1939 — Section 110, 96(2)