High Courts16 Mar 1984
Commisioner of Income Tax Vs S. Krishna Rao
Andhra Pradesh High Court · (1985) 44 CTR 232
Income Tax Act, 1961 — Section 155(5), 34(3)Partnership Act, 1932 — Section 14
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 11 of 12
High Courts16 Mar 1984
Electronic Corporation of India Ltd. Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1984) 43 CTR 324 : (1985) 151 ITR 381
Income Tax Act, 1961 — Section 33B, 80HH, 80HHA, 80J, 80J(3)
High Courts15 Mar 1984
Maddipatta Govindaiah Naidu and Others Vs Yelakaluri Kamalamma and Another
Andhra Pradesh High Court · (1984) 03 AP CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 302, 323, 380, 392, 395
High Courts15 Mar 1984
G. Venkatanarayana Vs Karupati Laxmi Devi
Andhra Pradesh High Court · AIR 1985 AP 1
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 14Hindu Marriage Act, 1955 — Section 12
High Courts10 Mar 1984
State Bank of Hyderabad Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1985) 47 CTR 224 : (1985) 151 ITR 703
Banking Regulation Act, 1949 — Section 24Income Tax Act, 1961 — Section 28
High Courts07 Mar 1984
New India Assurance Co. Ltd. and Others Vs Kothapalli Venkateswara Rao
Andhra Pradesh High Court · (1986) ACJ 294 : AIR 1985 AP 69
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110APenal Code, 1860 (IPC) — Section 30
High Courts02 Mar 1984
Commissioner of Income Tax, Andhra Pradesh Vs Superintending Engineer, Upper Sileru
Andhra Pradesh High Court · (1985) 46 CTR 238 : (1985) 152 ITR 753
Income Tax Act, 1961 — Section 195, 201, 260(1)
High Courts01 Mar 1984
Guggilam Murahan Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1984) 2 APLJ 194 : (1985) CriLJ 1253
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1)
High Courts01 Mar 1984
Guggilam Murahan Rao Vs State of A.P.
Andhra Pradesh High Court · (1984) 2 APLJ 194 : (1985) CriLJ 1253
Arms Act, 1959 — Section 29, 30, 33Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200Prevention of Food Adulteration Act, 1954 — Section 13
High Courts27 Feb 1984
Barkat Ali Khan Bahadur Vs Controller of Estate Duty
Andhra Pradesh High Court · (1985) 47 CTR 229 : (1986) 158 ITR 259
Estate Duty Act, 1953 — Section 2(15), 22, 44, 46, 5Income Tax Act, 1961 — Section 147
High Courts24 Feb 1984
Ajay Trading Co. Vs Commercial Tax Officer, Begum Bazar Circle, Hyderabad
Andhra Pradesh High Court · (1985) 60 STC 56
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6), 29
High Courts22 Feb 1984
Commissioner of Income Tax, Andhra Pradesh Vs Andhra Bank Ltd.
Andhra Pradesh High Court · (1985) 153 ITR 64 : (1984) 18 TAXMAN 210
Banking Regulation Act, 1949 — Section 17(1), 35Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts21 Feb 1984
K.S. Radhakrishna Vs Vice-Chancellor, Andhra Pradesh Agricultural University and Another
Andhra Pradesh High Court · (1984) 2 AnWR 241 : (1985) 2 LLJ 83
Andhra Pradesh Agricultural University Act, 1963 — Section 19, 24, 43(6), 43(6A)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 17(3)Constitution of India, 1950 — Article 14
High Courts20 Feb 1984
Life Insurance Corporation of India, Hyderabad Vs Nirmala Adi Reddy and Others
Andhra Pradesh High Court · AIR 1985 AP 58
Insurance Act, 1938 — Section 39
High Courts17 Feb 1984
V. Rajagopala Reddy Vs Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · (1984) 2 LLJ 176
Constitution of India, 1950 — Article 12, 14, 16, 191, 226Electricity (Supply) Act, 1948 — Section 5, 5(7), 79Meeting Regulations, 1959 — Regulation 11
High Courts17 Feb 1984
G. Balraj Vs Mallamma and Another
Andhra Pradesh High Court · (1984) 1 APLJ 209 : (1984) 2 RCR(Criminal) 307
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(1), 128
High Courts14 Feb 1984
B. Ajay Kumar Reddy and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1984 AP 199
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rules, 1983 — Rule 6(2)Constitution of India, 1950 — Article 371
High Courts09 Feb 1984
Jasti Punnarao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1984) 02 AP CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 193(2), 194, 28, 31(3), 325Penal Code, 1860 (IPC) — Section 307
High Courts08 Feb 1984
Commissioner of Income Tax Vs Amabati Venkanna and Co.
Andhra Pradesh High Court · (1985) 153 ITR 643
Income Tax Act, 1961 — Section 28