High Courts19 Aug 1983
Dorai Murugan Company, Madras Vs Andhra Pradesh Small Scales Industries Development Corporation Ltd. and Another
Andhra Pradesh High Court · AIR 1984 AP 144
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1983
169 judgments · page 4 of 9
High Courts17 Aug 1983
Kottapally Jaggaiah Vs Kokumanu Venkatasatyanarayana and Others
Andhra Pradesh High Court · AIR 1984 AP 149
Partnership Act, 1932 — Section 2, 4
High Courts17 Aug 1983
Danimireddy Suryanarayana Vs District Collector and District Magistrate, East Godavari District, Kakinada and Others
Andhra Pradesh High Court · (1985) 3 APLJ 81
High Courts16 Aug 1983
Sri Venkateswara Rice Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 271
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(8), 21
High Courts11 Aug 1983
Kesani Narayana and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 64
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts11 Aug 1983
P. Kondaiah Chetty and Another Vs Cheruva Venkata Subrahmanyam and Others
Andhra Pradesh High Court · AIR 1984 AP 145 : (1984) 1 APLJ 70
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77, 77(1), 78
High Courts08 Aug 1983
Sri Rama Krishna Rice and Groundnut Oil Mill No. 1 and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 383
Essential Commodities Act, 1955 — Section 2, 3(2)
High Courts01 Aug 1983
The Special Secretary to Government of Rajasthan and Others Vs Vedakantara Venkataramana Seshaiyer and Others
Andhra Pradesh High Court · AIR 1984 AP 5
Civil Procedure Code, 1908 (CPC) — Section 21(1)Contract Act, 1872 — Section 2
High Courts28 Jul 1983
D.V. Raghavacharyulu Vs Deputy Commissioner Endowments Department, Guntur and Others
Andhra Pradesh High Court · AIR 1984 AP 39
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 20, 20(2), 26, 26(2), 26(3)
High Courts19 Jul 1983
Devabhaktuni Kesavanarayana and Others Vs Challa Lakshmavadhani and Others
Andhra Pradesh High Court · AIR 1984 AP 45
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 6
High Courts16 Jul 1983
The Secretary, Agricultural Market Committee, Kothavalasa Vs Sri Venkateshwara Groundnut Oil Mills and Others
Andhra Pradesh High Court · (1983) 2 APLJ 385
Constitution of India, 1950 — Article 21
High Courts16 Jul 1983
Syed Viquar Mohd. Vs Jawaharlal Nehru Technological University, Hyderabad
Andhra Pradesh High Court · (1984) 1 LLJ 123
Constitution of India, 1950 — Article 226, 311(2)Jawaharlal Nehru Technological University Act, 1972 — Section 23(1), 24(1)Osmania University Service (Discipline and Appeal) Rules — Rule 7
High Courts15 Jul 1983
Commissioner of Income Tax Vs Coromandel Fertilisers Ltd.
Andhra Pradesh High Court · (1984) 18 TAXMAN 451
Companies Act, 1956 — Section 205, 350Income Tax Act, 1922 — Section 16(1)(c), 4(3)Income Tax Act, 1961 — Section 10, 10(2)(vi), 10(2)(vib), 10(6)(vii), 17
High Courts15 Jul 1983Allowed
Coromandal Fertilisers Ltd. Vs Income Tax Officer
Andhra Pradesh High Court · (1984) 16 TAXMAN 459
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194, 197, 197(1), 197(2), 197(3)
High Courts14 Jul 1983
C. Seethaiah Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 443 : (1983) 2 APLJ 196
Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 226
High Courts13 Jul 1983
N. Sulochana Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1984 AP 173
Contract Act, 1872 — Section 128
High Courts08 Jul 1983
The Food and Sanitary Inspector, Giddalur Panchayat Vs Koppu Subbaratnam
Andhra Pradesh High Court · (1983) CriLJ 1801
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 272, 276
High Courts01 Jul 1983
T. Sareetha Vs T. Venkata Subbaiah
Andhra Pradesh High Court · AIR 1983 AP 356 : (1983) 2 APLJ 37
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33, 20Constitution of India, 1950 — Article 13, 14, 21Hindu Marriage Act, 1955 — Section 19
High Courts30 Jun 1983
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Warner Hindustan Limited
Andhra Pradesh High Court · (1985) 151 ITR 701
Income Tax Act, 1961 — Section 36(1), 37, 40A(7)
High Courts30 Jun 1983
Pasadi Veerabbayi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 06 AP CK 0001
Evidence Act, 1872 — Section 105, 27, 4Penal Code, 1860 (IPC) — Section 299, 300, 302, 304