High Courts29 Jun 1979
Additional Commissioner of Income Tax Vs Burugupalli China Krishnamurthy (decd.) and Others
Andhra Pradesh High Court · (1980) 121 ITR 326
Income Tax Act, 1961 — Section 271(1), 274(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1979
210 judgments · page 6 of 11
High Courts28 Jun 1979Dismissed
D. Shiv Kumar Vs The Deputy Commissioner of Excise, A.P. Hyderabad and another
Andhra Pradesh High Court · (1979) 06 AP CK 0012
Andhra Pradesh Excise Act, 1968 — Section 31(1), 37Constitution of India, 1950 — Article 133
High Courts28 Jun 1979Allowed
Kasaraneni Kutumba Rao Vs Kakaria Basava Purnamma
Andhra Pradesh High Court · (1979) 06 AP CK 0001
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3(1), 4
High Courts27 Jun 1979
Commissioner of Wealth-tax Vs Subakaran Gangabhishan
Andhra Pradesh High Court · (1980) 121 ITR 69
Wealth Tax Act, 1957 — Section 14(2), 17(1)
High Courts26 Jun 1979Allowed
Ch. Srinivasarao Vs Ch. Narasimharao
Andhra Pradesh High Court · (1979) 06 AP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 16, Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 3
High Courts26 Jun 1979Allowed
Nandulal Jain Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1979) 06 AP CK 0010
Constitution of India, 1950 — Article 226
High Courts26 Jun 1979Allowed
Durvasula Sambamurthy, formerly Block Development Officer, Panchayat Samithi, Pithapuram now District Panchayat Officer, Nellore Vs The Collector, East Godavari District, Kakinada and another
Andhra Pradesh High Court · (1979) 06 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19(1)(a), 226, 32
High Courts25 Jun 1979
B. Suresh Goud Vs The Collector (Excise) Mahaboobnagar District
Andhra Pradesh High Court · (1979) 06 AP CK 0013
Andhra Pradesh Excise Act, 1968 — Section 31(1)(b), 31(3)
High Courts25 Jun 1979
The Premier Insurance Company, Kakinada Vs R. Jagadeswara Rao and Another
Andhra Pradesh High Court · AIR 1980 AP 34
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 530Motor Vehicles Act, 1939 — Section 110
High Courts21 Jun 1979Allowed
Ramtenki Venkati Vs Stale of A.P.
Andhra Pradesh High Court · (1979) 06 AP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1979
Jayalakshmi Cloth Stores Vs Income Tax Officer and Others
Andhra Pradesh High Court · (1981) 132 ITR 764
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 283(2)Income Tax Rules, 1962 — Rule 45
High Courts19 Jun 1979Dismissed
S. Venkateswarlu Vs Superintendent of Post Offices, Kurnool
Andhra Pradesh High Court · (1979) 06 AP CK 0009
Constitution of India, 1950 — Article 311, 311(2)
High Courts13 Jun 1979Dismissed
V. Chandra Sekhar Vs Director, National Cadet Corps., Andhra Pradesh and Another
Andhra Pradesh High Court · (1979) 06 AP CK 0005
National Cadets Corps Act, 1948 — Section 13
High Courts13 Jun 1979
Kallam Jampareddi Vs Yarava Krishnareddy
Andhra Pradesh High Court · (1979) 06 AP CK 0002
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 12
High Courts12 Jun 1979
G. Subhan Basha Vs Sham Shunnisa Begum and Another
Andhra Pradesh High Court · (1980) CriLJ 376
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Apr 1979
Bhubaneswar Naik Santoshrai and Vs The Special Tahsildar Land Reforms Tekkali and Others
Andhra Pradesh High Court · AIR 1980 AP 139
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 122
High Courts27 Apr 1979
Kolikipudi Atchamma and Others Vs Kolikipudi Keti and Another
Andhra Pradesh High Court · AIR 1980 AP 66
Limitation Act, 1963 — Section 12(3)
High Courts26 Apr 1979
Kollur Lakshmi Koteswararao Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1979 AP 262
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 7Constitution of India, 1950 — Article 254
High Courts25 Apr 1979
Shankerlal Gupta Vs V. Jagadishwar Rao
Andhra Pradesh High Court · AIR 1980 AP 181
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3(5)Contract Act, 1872 — Section 23Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 3(3), 3(5)
High Courts24 Apr 1979
Gandlury Pedda Veera Reddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1979) CriLJ 1451
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 14, 228, 407Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 407