High Courts08 Feb 1984
Commissioner of Income Tax Vs Sagar Talkies
Andhra Pradesh High Court · (1986) 159 ITR 177
Income Tax Act, 1961 — Section 184, 184(1), 184(4), 184(7), 185
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 12 of 12
High Courts08 Feb 1984
Agricultural Market Committee, Anantapur Vs Kulluru Subbi Reddy and Others
Andhra Pradesh High Court · AIR 1984 AP 391 : (1984) 1 APLJ 336
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 23, 4, 7(6)Constitution of India, 1950 — Article 19(1), 19(6)
High Courts08 Feb 1984
Muthavarpu Venkateswara Rao Vs N. Subbarao
Andhra Pradesh High Court · AIR 1984 AP 200 : (1984) 1 APLJ 86
Arbitration Act, 1940 — Section 34
High Courts07 Feb 1984
D.B.R. Mills Ltd. Vs Appellate Authority, Under Payment of Gratuity Act
Andhra Pradesh High Court · (1985) 1 LLJ 181
Payment of Gratuity Act, 1972 — Section 2, 4, 4(1), 4(2)
High Courts06 Feb 1984
P. Padmanabha Reddy and Another Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1984 AP 129 : (1984) 1 ALT 338
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1)Constitution of India, 1950 — Article 371Post Graduate Degree Medical Course Admissions Rules — Rule 4(7)
High Courts04 Feb 1984
In Re : Hussain Saheb
Andhra Pradesh High Court · (1984) 02 AP CK 0005
Constitution of India, 1950 — Article 14, 21, 25, 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 4
High Courts03 Feb 1984
Krishna Coal Site Industry Vs The Singareni Collieries Co. Ltd. and Another
Andhra Pradesh High Court · AIR 1984 AP 208
Constitution of India, 1950 — Article 14, 226
High Courts01 Feb 1984
Kotla Appalaswamy and Others Vs Sub-Collector and Land Acquisition Officer, Vizianagaram
Andhra Pradesh High Court · AIR 1984 AP 381
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 25
High Courts31 Jan 1984
Eid Parry Staffs'' Association and Others Vs Deputy Commissioner of Labour-I, Madras
Andhra Pradesh High Court · (1984) 1 ALT 36 : (1984) 2 AnWR 325 : (1984) 1 APLJ 26 : (1985) 1 LLJ 340
Industrial Disputes Act, 1947 — Section 10, 17, 20, 20(2), 22
High Courts31 Jan 1984
Allampati Gopalareddy Vs Ponnavolu Raghava Reddy
Andhra Pradesh High Court · AIR 1985 AP 12
Provincial Insolvency Act, 1920 — Section 28(7), 34(2), 78, 78(2)
High Courts28 Jan 1984
Tilak Shaheen and Others Vs Omprakash Gupta and Others
Andhra Pradesh High Court · AIR 1986 AP 16
Civil Procedure Code Amendment Act, 1976 — Section 72, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts20 Jan 1984
In Re: Ashfar Ahmed
Andhra Pradesh High Court · AIR 1984 AP 247
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
High Courts20 Jan 1984
Nirmal Talkies, Adoni Vs The District Revenue Officer-Cum-Joint Collector, Kurnool
Andhra Pradesh High Court · (1984) 01 AP CK 0001
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts17 Jan 1984Allowed
Voothla Raghaviah and Others Vs Andaru Prasada Rao and Others
Andhra Pradesh High Court · AIR 1984 AP 267
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22(2)(d), 22(2)(e)Mysore Town Municipalities Act, 1951 — Section 27(3)
High Courts17 Jan 1984
Registrar of Andhra University, Visakhapatnam and Others Vs N. Venkateswarlu
Andhra Pradesh High Court · AIR 1984 AP 248
Constitution of India, 1950 — Article 15, 29(2)
High Courts17 Jan 1984
Choudry Brothers Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1986) 158 ITR 224
Income Tax Act, 1922 — Section 32Income Tax Act, 1961 — Section 183, 184, 2, 2(31), 4
High Courts17 Jan 1984
Sri Srinivasa Co. Vs Firm, Vitta Dodda Hanumanthappa Anjayya Setti
Andhra Pradesh High Court · AIR 1985 AP 21
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 4, 5
High Courts16 Jan 1984
Andhra Pradesh Paper Mills Ltd. Vs Asstt. Collector of Central Excise, Rajahmundry and Others
Andhra Pradesh High Court · (1984) 2 AnWR 22 : (1985) 4 ECC 289 : (1984) 17 ELT 300
Central Excise Rules, 1944 — Rule 173B, 8, 8(1), 8(2)Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 37(2)