High Courts25 Apr 1984
A. Manik Rao Vs Director, Defence Mettalurgical Research Laboratory, Hyderabad and Others
Andhra Pradesh High Court · (1985) 1 LLJ 103
Constitution of India, 1950 — Article 12, 14, 16, 19(1), 21
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 10 of 12
High Courts23 Apr 1984
Government of Andhra Pradesh and Others Vs K. Sethuramman and Others
Andhra Pradesh High Court · AIR 1986 AP 170
High Courts23 Apr 1984
S. Prakash Reedy and Others Vs Principal, Government Ayurvedic College, Hyderabad and Others
Andhra Pradesh High Court · AIR 1985 AP 110
Admission to Post Graduate Courses (M.D.) in Ayurveda at Government Ayurvedic College, Hyderabad Rules — Rule 6, 7Constitution of India, 1950 — Article 15(4), 371
High Courts19 Apr 1984
Alankar Theatre Vs Entertainment Tax Officer, Warangal
Andhra Pradesh High Court · (1991) 82 STC 417
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4(1)
High Courts19 Apr 1984
The District Manager, A.P.S.R.T.C. Kukatpalli Bus Depot, Hyderabad Vs The Labour Court, Hyderabad and Another
Andhra Pradesh High Court · (1986) 1 LLJ 250
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts13 Apr 1984
Bollam Venkataiah Vs Venumuddala Venkata Ramana Reddy
Andhra Pradesh High Court · AIR 1985 AP 26
Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 35
High Courts11 Apr 1984
Mohd. Azeezuddin Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1984) 04 AP CK 0004
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 207, 300, 302
High Courts07 Apr 1984
S.S. Transport Contractors Vs Vice-Chairman and Managing Director, Andhra Pradesh State Civil Supplies Corporation Ltd. and Another
Andhra Pradesh High Court · AIR 1984 AP 337
Constitution of India, 1950 — Article 14
High Courts05 Apr 1984
I. Bolum Bhaskara Rao and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1984) 04 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 307, 34
High Courts27 Mar 1984
K.U. Srinivasa Rao Vs Commissioner of Wealth Tax
Andhra Pradesh High Court · (1985) 46 CTR 256 : (1985) 152 ITR 128
Wealth Tax Act, 1957 — Section 17A, 27(3)
High Courts27 Mar 1984
G. Narsi Reddy and Others Vs District Collector, Guntur and Others
Andhra Pradesh High Court · AIR 1984 AP 335
Constitution of India, 1950 — Article 226Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 4(1)Land Acquisition Act, 1894 — Section 17(4), 17(5), 4, 4(1), 5
High Courts27 Mar 1984
Commissioner of Income Tax, Andhra Pradesh Vs Chandulal
Andhra Pradesh High Court · (1985) 48 CTR 23 : (1985) 152 ITR 238
Income Tax Act, 1961 — Section 260, 271, 271(1), 274, 69
High Courts27 Mar 1984
K.U. Srinivasa Rao Vs Commissioner of Wealth-tax, Andhra Pradesh, Visakhapatnam
Andhra Pradesh High Court · (1985) 46 CTR 256 : (1985) 152 ITR 128
Wealth Tax Act, 1957 — Section 17A(1)
High Courts27 Mar 1984
Commissioner of Income Tax Vs Guntur District Co-operative Marketing Society Ltd.
Andhra Pradesh High Court · (1985) 45 CTR 197 : (1985) 154 ITR 799
Income Tax Act, 1961 — Section 260(1), 261, 80P, 80P(2), 81
High Courts23 Mar 1984
Commissioner of Income Tax, Andhra Pradesh Vs Balaji Chitra Mandir
Andhra Pradesh High Court · (1985) 45 CTR 206 : (1985) 154 ITR 777
Income Tax Act, 1961 — Section 28
High Courts18 Mar 1984
Commissioner of Income Tax Vs Rajah Dhanrajgiriji
Andhra Pradesh High Court · (1985) 45 CTR 53 : (1985) 154 ITR 719
Income Tax Act, 1961 — Section 24, 24(1)
High Courts17 Mar 1984
Commissioner of Income Tax Vs Warner Hindustan Ltd.
Andhra Pradesh High Court · (1987) 165 ITR 403
Income Tax Act, 1961 — Section 80J
High Courts17 Mar 1984
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Zaibunnisa Begum
Andhra Pradesh High Court · (1985) 46 CTR 48 : (1985) 151 ITR 320
Income Tax Act, 1961 — Section 2(14), 22, 45, 48, 53Wealth Tax Act, 1957 — Section 5(1)
High Courts17 Mar 1984
M.G. Brothers Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 47 CTR 213 : (1985) 154 ITR 695
Income Tax Act, 1961 — Section 139, 139(8), 246, 256(2), 261
High Courts16 Mar 1984
Commissioner of Income Tax, Andhra Pradesh Vs S. Krishna Rao
Andhra Pradesh High Court · (1985) 154 ITR 643
Income Tax Act, 1961 — Section 155(5), 34(3)