High Courts05 Aug 1982
K.V. Bhagvanulu Vs Hindupur Mutual Benefit Permanent Fund Ltd.
Andhra Pradesh High Court · (1985) 57 CompCas 602
Limitation Act, 1963 — Section 20
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
233 judgments · page 8 of 12
High Courts04 Aug 1982
Pioneer Electronics Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 83
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 2(2), 20, 5(1)
High Courts04 Aug 1982
Government of State of Orissa, Bhubaneshwar Vs Jaldu Rama Rao and Company, Machilipatnam
Andhra Pradesh High Court · AIR 1983 AP 214
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 11, 9Specific Relief Act, 1963 — Section 34
High Courts04 Aug 1982
Gopal Innani Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1982 AP 474
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 7Land Acquisition Act, 1894 — Section 4(1), 5AUrban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts04 Aug 1982
Commissioner of Income Tax, Andhra Pradesh Vs Jaldu Rama Rao
Andhra Pradesh High Court · (1983) 140 ITR 168
Income Tax Act, 1922 — Section 2(6A)
High Courts03 Aug 1982Dismissed
A. Satyanarayana Rao and others Vs The District Collector, Karimnagar and another
Andhra Pradesh High Court · AIR 1982 AP 465
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5A
High Courts30 Jul 1982
Andhra Pradesh State Road Transport Corporation Vs Dodda Somayajulu Sitaramamurthy
Andhra Pradesh High Court · AIR 1982 AP 436
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 533Motor Vehicles Act, 1939 — Section 110Workmens Compensation act, 1923 — Section 2, 4
High Courts29 Jul 1982
Andhra Pradesh Transport Co., Vijayawada Vs Ghansyamdas Thosniwal
Andhra Pradesh High Court · AIR 1983 AP 12
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23, 23(4)
High Courts29 Jul 1982
Andhra Pradesh Wakf Board, Hyderabad Vs Bowlat Bibi
Andhra Pradesh High Court · AIR 1983 AP 57 : (1984) 3 APLJ 151
Public Wakfs (Extension of Limitation) Act, 1959 — Section 3Transfer of Property Act, 1882 — Section 51Waqf Act, 1954 — Section 3, 66
High Courts28 Jul 1982
South India Corporation Agencies Ltd. Vs Assistant Collector of Customs, Visakhapatnam and Another
Andhra Pradesh High Court · (1983) 3 ECR 477D : (1988) 33 ELT 351
Customs Act, 1962 — Section 116, 128, 129
High Courts27 Jul 1982
Commissioner of Income Tax Vs Aryan Industries (P.) Ltd.
Andhra Pradesh High Court · (1983) 12 TAXMAN 64
Income Tax Act, 1961 — Section 10, 256(1), 28, 30, 56
High Courts27 Jul 1982
Shri Krishna Bottlers Private Ltd. Vs Assistant Collector of Central Excise, Hyderabad and Others
Andhra Pradesh High Court · (1984) 3 ECC 362 : (1983) 12 ELT 674
Central Excise Rules, 1944 — Rule 173C, 206Central Excises and Salt Act, 1944 — Section 35, 35A, 36, 4
High Courts26 Jul 1982
Bollapalli Venkat Rao Vs Chaturvedula Subbaiah and Another
Andhra Pradesh High Court · AIR 1983 AP 166 : (1984) 3 APLJ 93
Civil Procedure Code Amendment Act, 1976 — Section 100, 101Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4), 47
High Courts26 Jul 1982
Karachi Stores Vs Yargani Venkateswara Rao
Andhra Pradesh High Court · AIR 1982 AP 470 : (1982) 2 APLJ 354
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22
High Courts22 Jul 1982
Commissioner of Income Tax Vs A. Gattupalli
Andhra Pradesh High Court · (1982) 07 AP CK 0003
Income Tax Act, 1961 — Section 148, 256(1)
High Courts21 Jul 1982
Union Bank of India, Visakapatnam Vs Andhra Technocrat Industries and Another
Andhra Pradesh High Court · AIR 1982 AP 408
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6, Order 43 Rule 1
High Courts21 Jul 1982
G. Balaiah Setty Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1982) 51 STC 335
Andhra Pradesh General Sales Tax Act, 1957 — Section 5Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 14Central Sales Tax Act, 1956 — Section 9
High Courts21 Jul 1982
Commissioner of Income Tax Vs L. Raghu Kumar
Andhra Pradesh High Court · (1982) 11 TAXMAN 163
Income Tax Act, 1961 — Section 2(14), 2(47), 256(1), 41(2), 45Registration Act, 1908 — Section 17(1)(c), 48
High Courts16 Jul 1982
Atmakuri Venkatratnam Vs District Magistrate, Prakasam District, Ongole
Andhra Pradesh High Court · (1982) 2 APLJ 345 : (1982) CriLJ 2024
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts15 Jul 1982
K.D. Nagappa Vs Sannkka
Andhra Pradesh High Court · (1982) 07 AP CK 0015
Provincial Insolvency Act, 1920 — Section 9