COURT ARCHIVE

Andhra Pradesh High Court judgments, 1985

169 judgments · page 7 of 9

High Courts15 Mar 1985

Bairisetti Subbaraju and Others Vs Commissioner of Survey Settlements and Land Revenue Records, Hyderabad and Others

Andhra Pradesh High Court · AIR 1985 AP 329 : (1985) 3 APLJ 337

Andhra Pradesh Muttas (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 4, 4(4), 4(5), 8, 9

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High Courts14 Mar 1985

Machi Parvaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) 2 APLJ 388

Criminal Procedure Code, 1973 (CrPC) — Section 164, 335(1)Penal Code, 1860 (IPC) — Section 302, 84

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High Courts13 Mar 1985

New Kailash Bangles Stores Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 63 STC 156

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 20(1), 20(3), 22Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1)

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High Courts06 Mar 1985

U. Foam Ltd. Vs Union of India and Others

Andhra Pradesh High Court · (1987) 27 ELT 262

Central Excises and Salt Act, 1944 — Section 2, 3

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High Courts01 Mar 1985Dismissed

In the matter of M/s. Bharat Heavy Plates and Vessles Ltd., Visakhapatnam

Andhra Pradesh High Court · AIR 1985 AP 207

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(l)(a)(b)(c)Constitution of India, 1950 — Article 14, 21, 38

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High Courts01 Mar 1985

Bharat Heavy Plates Vs Vessels Ltd.

Andhra Pradesh High Court · (1986) 1 LLJ 145

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 21

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High Courts01 Mar 1985

In the matter of: Bharat Heavy Plates and Vessels Ltd.

Andhra Pradesh High Court · (1985) 3 APLJ 309

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Constitution of India, 1950 — Article 14, 166, 21, 300, 300A

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High Courts28 Feb 1985

Parvathi Devi and Others Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 164 ITR 675

Income Tax Act, 1961 — Section 143

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High Courts28 Feb 1985

Dodiyala Krishnaprasada Rao Vs K. Jayasri and Others

Andhra Pradesh High Court · AIR 1986 AP 126

Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)

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High Courts26 Feb 1985

T. Satyanarayana Vs Labour Court, Guntur and Another

Andhra Pradesh High Court · (1988) 1 LLJ 133

Establishments Rules, 1968 — Rule 21(2)

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High Courts26 Feb 1985

Commissioner of Income Tax Vs Raj Brothers

Andhra Pradesh High Court · (1987) 165 ITR 720

Income Tax (Amendment) Act, 1984 — Section 33Income Tax Act, 1961 — Section 187, 188Partnership Act, 1932 — Section 40, 43

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High Courts26 Feb 1985

Gowru Muttaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1987) 65 STC 289

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 19Andhra Pradesh General Sales Tax Rules, 1957 — Rule 31

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High Courts25 Feb 1985

Bio-visual Products Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 63 STC 476

Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 14

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High Courts22 Feb 1985

G. Subbarama Naidu Vs The Joint Collector, Chittoor Dist. and Others

Andhra Pradesh High Court · AIR 1986 AP 82

Essential Commodities Act, 1955 — Section 6A

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High Courts20 Feb 1985

Shah Pratap Chand Kantilal and Co. and Another Vs The State

Andhra Pradesh High Court · (1986) 63 STC 312

Andhra Pradesh General Sales Tax Act, 1957 — Section 20

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High Courts20 Feb 1985

Sree Venkata Durga Aluminising Works Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 63 STC 445

General Sales Tax Act — Section 5(1)

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High Courts20 Feb 1985

A. Shanta Rao Vs State Transport Appellate Tribunal, Hyderabad and Others

Andhra Pradesh High Court · AIR 1985 AP 256

Motor Vehicles Act, 1939 — Section 44

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High Courts18 Feb 1985

Malla Annapurnamma Vs Additional Munsif Magistrate and Others

Andhra Pradesh High Court · (1985) CriLJ 1172

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts18 Feb 1985

Tropical Agro System (P.) Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) 2 APLJ 21

Insecticides Act, 1968 — Section 22, 22(6), 24(2), 29(1), 3(1)

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High Courts18 Feb 1985

Jayantilal Goel Vs Zubeda Khanum

Andhra Pradesh High Court · AIR 1986 AP 120

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 65Evidence Act, 1872 — Section 101, 102, 103, 104

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