High Courts19 Jun 1984
Hyderabad Vanaspati Limited Vs Income Tax Officer, Central Circle, Hyderabad and Another
Andhra Pradesh High Court · (1985) 152 ITR 1
Income Tax Act, 1961 — Section 132, 132(10), 132(8)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 9 of 12
High Courts19 Jun 1984
Rayalaseema Mills Limited Vs Commissioner of Income Tax, Andhra Pradesh-I
Andhra Pradesh High Court · (1984) 42 CTR 348 : (1985) 155 ITR 19
Income Tax Act, 1961 — Section 28, 37, 41, 41(1)Payment of Bonus Act, 1965 — Section 15
High Courts19 Jun 1984
Mohd. Ibrahim Khan Vs Union of India
Andhra Pradesh High Court · (1985) 155 ITR 10
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 16(2), 146, 230A, 281
High Courts15 Jun 1984
K. Panduranga Pai Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1985 AP 268
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3(2), 3(3)
High Courts15 Jun 1984
M. Krishna Murthy and Others Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (1985) 152 ITR 163
Income Tax Act, 1961 — Section 10, 10(10), 10(10AA), 10(13A), 10(14)
High Courts14 Jun 1984
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Singareni Collieries Co. Ltd.
Andhra Pradesh High Court · (1984) 42 CTR 121 : (1984) 150 ITR 67
Income Tax Act, 1961 — Section 40
High Courts14 Jun 1984
Commissioner of Income Tax Vs K.C.P. Limited
Andhra Pradesh High Court · (1985) 151 ITR 455
Income Tax Act, 1961 — Section 33
High Courts14 Jun 1984
Life Insurance Corporation of India Vs Kollu Lalitha
Andhra Pradesh High Court · (1986) ACJ 608 : (1987) 62 CompCas 40
Insurance Act, 1938 — Section 45
High Courts13 Jun 1984
Commissioner of Income Tax, Andhra Pradesh Vs Margadarsi Chit Funds (P) Ltd.
Andhra Pradesh High Court · (1985) 44 CTR 5 : (1985) 155 ITR 442
Income Tax Act, 1961 — Section 145
High Courts12 Jun 1984
P. Venkata Krishnayya Naidu and Sons Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1985) 49 CTR 278 : (1984) 150 ITR 545
Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 142(2), 142(2A)
High Courts12 Jun 1984
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Bilquis Jahan Begum
Andhra Pradesh High Court · (1985) 44 CTR 9 : (1984) 150 ITR 508
Estate Duty Act, 1953 — Section 74(1)Income Tax Act, 1961 — Section 48, 49, 49(1), 55, 55(1)
High Courts12 Jun 1984
The State of Andhra Pradesh Vs Ruldu Ram and Sons
Andhra Pradesh High Court · (1987) 64 STC 465
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(3), 14(8)
High Courts11 Jun 1984
Commissioner of Income Tax Vs Veljan Hydrair (P.) Ltd.
Andhra Pradesh High Court · (1985) 44 CTR 19 : (1985) 151 ITR 734
Income Tax Act, 1961 — Section 80J(3)
High Courts11 Jun 1984
Commissioner of Income Tax Vs K.C.P. Ltd.
Andhra Pradesh High Court · (1984) 19 TAXMAN 43
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 10, 256(1), 33, 80
High Courts15 May 1984
S.A. Ismail Vs The Inspector of Police, Vigilance Cell, Tirupathi
Andhra Pradesh High Court · (1984) 05 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 439
High Courts27 Apr 1984
M. John Kotaiah Vs A. Divakar and Others
Andhra Pradesh High Court · AIR 1985 AP 30
Contract Act, 1872 — Section 202
High Courts27 Apr 1984
State of Andhra Pradesh and Others Vs P. Ram Shah and Others
Andhra Pradesh High Court · AIR 1986 AP 258
Advocates Fees Rules, 1952 — Rule 4Andhra Pradesh Law Officers (Recruitment, Conditions of Service and Remuneration) Rules, 1967 — Rule 33, 36
High Courts26 Apr 1984
Cheekati Parasuram Naidu Vs Mariserla Venkatarami Naidu and Another
Andhra Pradesh High Court · AIR 1985 AP 169 : (1985) 1 APLJ 112
Conduct of Elections Rules, 1961 — Rule 10(4), 10(5), 5(2)Constitution of India, 1950 — Article 191(1), 191(1)(a), 226, 324Representation of the People Act, 1951 — Section 9
High Courts26 Apr 1984
K. Ch. Pandu Ranga Rao Vs The Secretary, Agricultural Appellate Committee, Ongole and Another
Andhra Pradesh High Court · (1984) 04 AP CK 0008
Penal Code, 1860 (IPC) — Section 406, 408
High Courts25 Apr 1984
Thakasi Satyanarayana, Sunkaranam Satya Prasad Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1985) 44 CTR 21 : (1985) 153 ITR 818 : (1984) 18 TAXMAN 415
Income Tax Act, 1961 — Section 276CPenal Code, 1860 (IPC) — Section 193, 196