High Courts26 Oct 1984
S. Venka Reddy Vs Commissioner of Income Tax, Andhra Pradesh-II, Hyderabad
Andhra Pradesh High Court · (1986) 157 ITR 489
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 4 of 12
High Courts25 Oct 1984Dismissed
B. Rajendra Oil Mills and Refinery Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1985) 5 ECC 7 : (1993) ECR 333 : (1985) 5 ECR 346
Constitution of India, 1950 — Article 133
High Courts25 Oct 1984
B. Rajendra Oil Mills And Refinery Vs Union of India and Others
Andhra Pradesh High Court · (1985) 19 ELT 53
Central Excises and Salt Act, 1944 — Section 3
High Courts25 Oct 1984
Indo National Limited Vs Union of India
Andhra Pradesh High Court · (1985) 5 ECC 11 : (1985) 19 ELT 52
Central Excise Rules, 1944 — Rule 173QConstitution of India, 1950 — Article 133
High Courts25 Oct 1984
Standard Packagings and Others Vs Union of India
Andhra Pradesh High Court · (1985) 4 ECC 299 : (1985) 20 ELT 314
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts22 Oct 1984
Commissioner of Income Tax Vs Raj Brothers
Andhra Pradesh High Court · (1986) 158 ITR 831
Income Tax Act, 1961 — Section 187(2)
High Courts22 Oct 1984
S. Sreenivasa Jaideep and Another Vs The Registrar, Andhra University, Waltair and Another
Andhra Pradesh High Court · AIR 1985 AP 81 : (1985) 2 APLJ 211
Constitution of India, 1950 — Article 14
High Courts22 Oct 1984
Sri Satyanarayana Rice Mill Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 49 CTR 275 : (1985) 155 ITR 676
Income Tax Act, 1961 — Section 28, 37(1), 37(2)
High Courts17 Oct 1984
Commissioner of Income Tax, Visakhapatnam Vs G. Gopal Rao and Others
Andhra Pradesh High Court · (1985) 46 CTR 38 : (1985) 151 ITR 308
Income Tax Act, 1961 — Section 139, 139(1), 143(1), 2(24), 2(45)Income Tax Rules, 1962 — Rule 12
High Courts15 Oct 1984
Batta Kalyani Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 46 CTR 45 : (1985) 154 ITR 59 : (1985) 20 TAXMAN 378
Income Tax Act, 1961 — Section 64(1)
High Courts13 Oct 1984
Commissioner of Income Tax Vs Coromandel Fertilisers Ltd.
Andhra Pradesh High Court · (1991) 187 ITR 673
Income Tax Act, 1961 — Section 10(6), 192, 201(1A)
High Courts10 Oct 1984
Commissioner of Income Tax Vs T.V. Ramanaiah and Sons
Andhra Pradesh High Court · (1986) 157 ITR 300
Income Tax Act, 1961 — Section 119, 40
High Courts09 Oct 1984
Commissioner of Income Tax, Andhra Pradesh Vs Chodavaram Co-operative Sugars Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 295 : (1987) 163 ITR 420
Income Tax Act, 1961 — Section 28, 36(1)
High Courts09 Oct 1984
Commissioner of Income Tax Vs Chodovaram Co-operative Sugars Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 295 : (1987) 163 ITR 420
Income Tax Act, 1961 — Section 36(1)
High Courts09 Oct 1984
Commissioner of Income Tax Vs M.V. Krishnaiah and Another
Andhra Pradesh High Court · (1986) 157 ITR 257
Income Tax Act, 1961 — Section 182(4), 184, 184(1), 184(7), 185
High Courts09 Oct 1984
Commissioner of Income Tax, Andhra Pradesh-II, Hyderabad Vs K.D.P.M. Board
Andhra Pradesh High Court · (1986) 157 ITR 247
Income Tax Act, 1961 — Section 187, 187(2)
High Courts08 Oct 1984
N.T.R. Estate Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 49 CTR 85 : (1986) 157 ITR 285
Income Tax Act, 1961 — Section 40
High Courts28 Sept 1984
Malika Begum and Others Vs Mohd. Abdul Khadeer and Others
Andhra Pradesh High Court · (1984) 09 AP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 190, 198, 211, 225, 231Penal Code, 1860 (IPC) — Section 366, 494, 495Prevention of Corruption Act, 1988 — Section 5, 6, 7, 8
High Courts27 Sept 1984
Mopeds India Ltd. Vs Assistant Collector, Central Excise, Nellore Division and Others
Andhra Pradesh High Court · (1985) 4 ECC 170 : (1984) 18 ELT 249
Central Excise Rules, 1944 — Rule 10(1)Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts27 Sept 1984
Syed Ikramuddin Vs Syed Mahamed Ali
Andhra Pradesh High Court · AIR 1986 AP 267
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18