High Courts24 Jun 1983
P. Rama Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 06 AP CK 0008
Penal Code, 1860 (IPC) — Section 353
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1983
169 judgments · page 5 of 9
High Courts17 Jun 1983
Commissioner of Income Tax, Andhra Pradesh Vs Visakhapatnam Port Trust
Andhra Pradesh High Court · (1984) 38 CTR 1 : (1983) 144 ITR 146
Income Tax Act, 1961 — Section 4, 5, 9, 90
High Courts17 Jun 1983
Jatti Krishnareddy Vs Bhadri Ramagopalaiah
Andhra Pradesh High Court · AIR 1985 AP 49
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 151, 47Limitation Act, 1963 — Article 126
High Courts15 Jun 1983
Tirumalesa Sugars, Palakol Vs Government of India and Others
Andhra Pradesh High Court · (1985) 21 ELT 71
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 35
High Courts15 Jun 1983
Ippili Trinadha Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 2 APLJ 185
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354
High Courts13 Jun 1983
Krishna Oil and General Merchants and Commissions Agents, Ravulapalem Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 06 AP CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 45, 517
High Courts10 Jun 1983
Y. Gopal Krishna Prasad Vs Yenduri Subbarao and Another
Andhra Pradesh High Court · (1983) 06 AP CK 0010
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 93(1), 93(2)
High Courts10 Jun 1983
Coromandel Fertilizers Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1984) 39 CTR 210 : (1984) 148 ITR 546
Income Tax Act, 1922 — Section 10(2)
High Courts22 Apr 1983
Commissioner of Income Tax, Andhra Pradesh Vs Pabbati Shankaraiah and Others
Andhra Pradesh High Court · (1984) 38 CTR 37 : (1984) 145 ITR 702
Income Tax Act, 1961 — Section 139(2), 148, 2(3), 2(31), 269C
High Courts22 Apr 1983
The State of Andhra Pradesh Vs Thungabhadra Industries Ltd.
Andhra Pradesh High Court · (1986) 62 STC 71
High Courts22 Apr 1983
V.V. Narayan Chetty Vs Nenla Dhanamma and Another
Andhra Pradesh High Court · AIR 1984 AP 159
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 60, Order 21 Rule 66(2), Order 21 Rule 90
High Courts22 Apr 1983
The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Nalla Venkat Reddy and Another
Andhra Pradesh High Court · (1983) 04 AP CK 0010
Constitution of India, 1950 — Article 134, 134(1)
High Courts22 Apr 1983
Superintendent of Post Offices, Khammam and Another Vs Kalluri Vasayya
Andhra Pradesh High Court · (1984) 3 APLJ 9 : (1984) 2 LLJ 140
Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 12Arms Act, 1959 — Section 25(1), 25A, 3, 4, 6Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19
High Courts22 Apr 1983Dismissed
M. Veerabhadra Rao and Another Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1983) 04 AP CK 0005
Contract Act, 1872 — Section 151, 152, 161, 52Railways Act, 1989 — Section 55, 56, 56(1), 56(2), 72
High Courts20 Apr 1983
Food Corporation of India, Tadepalligudem Vs Sri Ramachandra Boiled and Raw Rice Mill and Others
Andhra Pradesh High Court · (1983) 04 AP CK 0008
Limitation Act, 1963 — Article 120, 5
High Courts20 Apr 1983Dismissed
Employees'' State Insurance Corporation Vs B.V. Balanarasaraju
Andhra Pradesh High Court · (1985) ACJ 563
Employees State Insurance Act, 1948 — Section 2, 51, 54A, 54A(1), 54A(2)
High Courts18 Apr 1983
G. Nalini Vs The Director, Medical Education, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1984 AP 321
Constitution of India, 1950 — Article 226
High Courts18 Apr 1983
Commissioner of Income Tax, Andhra Pradesh-IV Vs Nalli Venkataramana and Others Commissioner of Income Tax, Andhra Pradesh-II Vs P. Thirupathi Rao and Company
Andhra Pradesh High Court · (1984) 3 APLJ 323 : (1984) 38 CTR 17 : (1984) 145 ITR 759
Andhra Pradesh Excise Act, 1968 — Section 15Andhra Pradesh Excise Rules, 1969 — Rule 19Income Tax Act, 1961 — Section 185, 36
High Courts18 Apr 1983
Vittal Reddy and Others Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 165 ITR 673
Income Tax Act, 1961 — Section 139, 143, 144, 217, 246
High Courts18 Apr 1983
Commissioner of Income Tax, Andhra Pradesh Vs V. Janardhan Reddy and Others
Andhra Pradesh High Court · (1984) 39 CTR 73 : (1984) 145 ITR 303
Land Acquisition Act, 1894 — Section 28, 34