High Courts01 Dec 1982
Commissioner of Income Tax, Andhra Pradesh Vs Sri Ramakrishna Motor Transport
Andhra Pradesh High Court · (1983) 144 ITR 797
Income Tax Act, 1961 — Section 144, 147, 154, 154(1), 155
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
233 judgments · page 3 of 12
High Courts30 Nov 1982
Podisala Sivaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1984) 55 STC 58
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(3), 8(4)
High Courts29 Nov 1982
Skoda Export Vs Additional Commissioner of Income Tax
Andhra Pradesh High Court · (1984) 17 TAXMAN 256
Constitution of India, 1950 — Article 10, 19, 19(2), 2, 3Income Tax Act, 1961 — Section 256(1)
High Courts29 Nov 1982
Allied Auto Agencies Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 53 STC 344
High Courts29 Nov 1982
Skoda Export Vs Additional Commissioner of Income Tax, Andhra Pradesh
Andhra Pradesh High Court · (1983) 37 CTR 77 : (1983) 143 ITR 452
Income Tax Act, 1961 — Section 9
High Courts26 Nov 1982
K. Tirupathi Vs Government of Andh. Pra. and Others
Andhra Pradesh High Court · (1983) CriLJ 1243
Advocates Act, 1961 — Section 29Constitution of India, 1950 — Article 162, 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 25, 482
High Courts26 Nov 1982
K. Tirupathi Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1983) CriLJ 1243
Constitution of India, 1950 — Article 162, 309Criminal Procedure Code, 1973 (CrPC) — Section 25, 25(1), 482
High Courts26 Nov 1982
Commissioner of Income Tax, Andhra Pradesh Vs Maddi Venkataratnam and Co. (P.) Ltd.
Andhra Pradesh High Court · (1983) 35 CTR 87 : (1983) 144 ITR 373
Income Tax Act, 1961 — Section 28, 37, 40A, 40A(3), 43(5)
High Courts25 Nov 1982
R. Venkata Rangareddy and Another Vs N. Muralidhar Rao and Others
Andhra Pradesh High Court · AIR 1983 AP 83
Constitution of India, 1950 — Article 226
High Courts25 Nov 1982
Shaw Wallace and Co. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 58
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)
High Courts25 Nov 1982
The State of Andhra Pradesh Vs Sri Ganesh Bhavan Hotel
Andhra Pradesh High Court · (1983) 53 STC 169
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 20(2)
High Courts22 Nov 1982
K. Shankaraiah, S.I. of Police Vs State of A.P.
Andhra Pradesh High Court · (1983) CriLJ 1296
Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 170, 173, 174
High Courts22 Nov 1982
B. Rajendra Oil Mills Refinery Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 62 STC 72
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 7A
High Courts22 Nov 1982
J. Shankaraih Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1982) 11 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 174, 176, 190(1), 191
High Courts19 Nov 1982
Shantilal Bazaz and Another Vs Municipal Council, Visakhapatnam
Andhra Pradesh High Court · AIR 1983 AP 199
Andhra Pradesh Municipalities Act, 1965 — Section 376, 87(2)Civil Procedure Code, 1908 (CPC) — Section 9Municipalities Act, 1920 — Section 82(2)
High Courts18 Nov 1982
Jeeth Kaur and Others Vs P. Kondalamma and Another
Andhra Pradesh High Court · AIR 1983 AP 219 : (1983) 1 APLJ 97
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 2, 20, 8(5)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Evidence Act, 1872 — Section 17, 3
High Courts17 Nov 1982
Akhila Bharatiya Grahak Panchayat Vs Andhra Pradesh State Electricity Board and Another
Andhra Pradesh High Court · AIR 1983 AP 283
Constitution of India, 1950 — Article 14, 19(1), 226, 245Electricity (Supply) Act, 1948 — Section 16, 16(5), 18, 2(6), 26
High Courts17 Nov 1982
K. Kalappa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 180
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)
High Courts16 Nov 1982
Samalla Krishnamurthy Vs Samala Sasila and Another
Andhra Pradesh High Court · AIR 1983 AP 174 : (1983) 1 APLJ 86
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 100
High Courts12 Nov 1982
T. Pandurangam Vs General Manager, South Central Railway
Andhra Pradesh High Court · (1983) 1 APLJ 105 : (1983) 2 LLJ 265
Constitution of India, 1950 — Article 309Evidence Act, 1872 — Section 13