COURT ARCHIVE

Andhra Pradesh High Court judgments, 1982

233 judgments · page 11 of 12

High Courts09 Apr 1982

Ravella Satyanarayana Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1982 AP 330

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 4(1)Andhra Pradesh Panchayat Samithis and Zilla Parishads Ordinance, 1981 — Ordinance 13Constitution of India, 1950 — Article 14

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High Courts08 Apr 1982

Chinthalacheruvu Chenchamma and Others Vs The District Collector, Nelore and Another

Andhra Pradesh High Court · AIR 1982 AP 445

Land Acquisition Act, 1894 — Section 3

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High Courts07 Apr 1982

Srinivasa Cement Works Vs Assistant Collector of Central Excise, Nizamabad Division, Collector, Central Excise and The Addl. Secretary to the Govt. of the India, Ministry of Finance, Department of Revenue

Andhra Pradesh High Court · (1983) 3 ECR 2100D

Central Excises and Salt Act, 1944 — Section 35A

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High Courts07 Apr 1982

I.D.L. Chemicals Limited Vs Shaikh Yousuf and Another

Andhra Pradesh High Court · (1982) 1 APLJ 440 : (1983) 1 LLJ 21

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts05 Apr 1982

Assistant Collector of Customs and Central Excise, Hyderabad Vs Parasmal

Andhra Pradesh High Court · (1983) 12 ELT 328

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High Courts29 Mar 1982

In Re: State of Andhra Pradesh

Andhra Pradesh High Court · (1983) 54 STC 132

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(1), 20(2)

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High Courts27 Mar 1982

Commissioner of Income Tax, Andhra Pradesh Vs Aryan Industries (P.) Ltd.

Andhra Pradesh High Court · (1982) 31 CTR 267 : (1982) 138 ITR 718

Income Tax Act, 1961 — Section 28

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High Courts21 Mar 1982

Commissioner of Income Tax, Andhra Pradesh Vs L. Raghu Kumar

Andhra Pradesh High Court · (1982) 31 CTR 192 : (1983) 141 ITR 674

Income Tax Act, 1961 — Section 2(14), 2(47), 41(2), 45, 47

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High Courts19 Mar 1982

Nagavarapu Krishna Prasad and Another Vs Andhra Bank Ltd.

Andhra Pradesh High Court · (1983) 53 CompCas 73

Banking Regulation Act, 1949 — Section 2, 5A, 6, 6(1), 6(2)Companies Act, 1956 — Section 173, 188(4), 379(2), 397, 397(2)

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High Courts19 Mar 1982

Hindustan Milkfood Manufacturers Ltd. Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1982) 51 STC 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 5, 5A, 6, 6ACentral Sales Tax Act, 1956 — Section 15

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High Courts18 Mar 1982

S. Radhakrishna Murthy Vs K. Narayanadas and Another

Andhra Pradesh High Court · AIR 1982 AP 384

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2

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High Courts17 Mar 1982

Rajdoot Enterprises Vs Commercial Tax Officer, Visakhapatnam

Andhra Pradesh High Court · (1988) 71 STC 275

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 29(7)

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High Courts17 Mar 1982

Nakkala Nageswara Rao Vs Assistant Transport Commissioner and Secretary, Regional Transport Authority

Andhra Pradesh High Court · AIR 1982 AP 339 : (1982) 1 APLJ 362

Motor Vehicles Act, 1939 — Section 33, 33(1), 60

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High Courts16 Mar 1982

K.C.P. Ltd. Vs Income Tax Officer, Central Circle, Vijayawada-3

Andhra Pradesh High Court · (1984) 146 ITR 284

Income Tax Act, 1961 — Section 41(2), 43A, 43A(2), 80

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High Courts05 Mar 1982

Sri Anjaneya Swami Temple, Nandikotkur Vs Baddula Lakshmiah and Others

Andhra Pradesh High Court · AIR 1982 AP 300

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 17, 3, 3(3)Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3

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High Courts04 Mar 1982

Mallavarapu Suryanarayana Murthy and Others Vs Buddaraju Suryanarayana Raju and Others

Andhra Pradesh High Court · AIR 1982 AP 313

Contract Act, 1872 — Section 74

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High Courts04 Mar 1982

Nellore Bujjanna and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1982 AP 414

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) (Amendment) Act, 1975 — Section 7Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2Constitution of India, 1950 — Article 31A

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High Courts02 Mar 1982