High Courts31 Dec 1982
Godrej Soaps Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 53 STC 376
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
229 judgments · page 1 of 12
High Courts31 Dec 1982
Menta Narasimhaswamy and Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 6
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts31 Dec 1982
Commissioner of Income Tax, Andhra Pradesh Vs Anantharam Veerasingaiah and Co.
Andhra Pradesh High Court · (1983) 142 ITR 755
Income Tax Act, 1922 — Section 18A(3)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 256(2), 27
High Courts30 Dec 1982
The State of Andhra Pradesh Vs Vayugundla Venkata Subbaiah and Sons
Andhra Pradesh High Court · (1983) 54 STC 133
High Courts30 Dec 1982
Fatechand and Sons Vs The Commercial Tax Officer, V Circle, Hyderabad
Andhra Pradesh High Court · (1983) 54 STC 166
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 5(1), 8
High Courts29 Dec 1982
East India Sandal Oil Industries Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 88
High Courts29 Dec 1982
Commissioner of Income Tax Vs Warner Hindustan Ltd.
Andhra Pradesh High Court · (1984) 145 ITR 24
Income Tax Act, 1961 — Section 256(1), 37, 40A(5)
High Courts29 Dec 1982
Nathmal Manghilal and Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 91
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2
High Courts29 Dec 1982
A. Kamalakar Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1982) 12 AP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 438(3), 439Penal Code, 1860 (IPC) — Section 120B
High Courts28 Dec 1982
Controller of Estate Duty, Hyderabad Vs Estate of Late Sri Muppana Soma Raju
Andhra Pradesh High Court · (1984) 3 APLJ 51 : (1984) 148 ITR 36
Estate Duty Act, 1953 — Section 10, 11, 3(1), 40, 7
High Courts28 Dec 1982
Nava Bharat Enterprises (P.) Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1983) 13 TAXMAN 52
Finance Act, 1966 — Section 2Finance Act, 1969 — Section 2, 2(6)(c)Income Tax Act, 1961 — Section 256(1), 37, 37(1), 37(2A), 37(3)
High Courts27 Dec 1982
NAVA BHARAT ENTERPRISES (P.) LTD. Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1983) 34 CTR 92 : (1983) 143 ITR 804
Finance Act, 1969 — Section 2Income Tax Act, 1961 — Section 256, 37
High Courts27 Dec 1982
Nava Bharat Enterprises (P) Ltd. Vs Commissioner of Income Tax, Andhra Pradesh
Andhra Pradesh High Court · (1983) 143 ITR 805
Income Tax Act, 1961 — Section 103, 37, 37(1), 37(2A), 37(3)Income Tax Rules, 1962 — Rule 6C(3)
High Courts24 Dec 1982
Andhra Pradesh Rice Bran Solvent Extractors'' Association and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 206
Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts24 Dec 1982
Ravikindi Ramaswamy and Another Vs Sri Bhavanasi Subrahmanyam and Another
Andhra Pradesh High Court · (1982) 12 AP CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 107, 107(2), 111
High Courts23 Dec 1982
Commissioner of Income Tax, Andhra Pradesh Vs Kodandarama and Company, Bhupathiraju Gopal Krishanraju, C. Surayanrao and Company and Venkata Satyanarayana Veera Vengata Satyanarayana Vs Commissioner of Income Tax, Andhra Pradesh
Andhra Pradesh High Court · (1983) 144 ITR 395
Income Tax Act, 1961 — Section 261, 37, 37(1), 37(10), 80G
High Courts23 Dec 1982
Padma Oil Company and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 364
Andhra Pradesh General Sales Tax Act, 1957 — Section 16, 16(1), 16(3)
High Courts22 Dec 1982
S. Anjaiah Setty Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 53 STC 262
High Courts22 Dec 1982
Commissioner of Gift-tax, Andhra Pradesh Vs Chalasani Subbayya
Andhra Pradesh High Court · (1983) 37 CTR 303 : (1983) 144 ITR 295
Gift Tax Act, 1958 — Section 3, 4, 5(1)Partnership Act, 1932 — Section 46
High Courts22 Dec 1982
Commissioner of Income Tax, Andhra Pradesh Vs Indian Detonators Ltd.
Andhra Pradesh High Court · (1983) 37 CTR 74 : (1983) 143 ITR 547
Income Tax Act, 1961 — Section 10, 4, 41(2), 5, 80J