High Courts18 Feb 1985
Malla Annapurnamma Vs Additional Munsif Magistrate, Anakapalli and Others
Andhra Pradesh High Court · (1985) CriLJ 1172
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1985
169 judgments · page 8 of 9
High Courts13 Feb 1985
Andhra Steel Corporation Ltd. Vs Commercial Tax Officer, Company Circle, Visakhapatnam
Andhra Pradesh High Court · (1988) 68 STC 126
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)
High Courts13 Feb 1985
B.V. Narasimhulu Chetty Vs Ratakonda Krishna Murthy and Others
Andhra Pradesh High Court · AIR 1986 AP 177
Partnership Act, 1932 — Section 19(2)
High Courts12 Feb 1985
Commissioner of Income Tax Vs Khalid Mehdi and Others
Andhra Pradesh High Court · (1986) 57 CTR 110 : (1987) 165 ITR 685
Income Tax Act, 1961 — Section 2(31)
High Courts11 Feb 1985
The Andhra Pradesh Power Diploma Engineers Association (General Wing) and Others Vs The Andhra Pradesh State Electricity Board and Others
Andhra Pradesh High Court · (1988) 1 LLJ 534
Industrial Disputes Act, 1947 — Section 18, 18(1), 18(3)
High Courts08 Feb 1985
Vijayanarasimha Reddy Vs Joint Transport Commissioner and Secretary, State Transport Authority, Himayatnagar, Hyderabad
Andhra Pradesh High Court · AIR 1985 AP 361
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 62, 68F, 68F(IC)
High Courts07 Feb 1985
Kuppannagari Sreeramamurthy and Another Vs Pydi Anda Rao and Others
Andhra Pradesh High Court · AIR 1985 AP 336
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 10(2), 3Andhra Pradesh Cinemas (Regulation) Rules, 1962 — Rule 36(4)Contract Act, 1872 — Section 23
High Courts04 Feb 1985
In Re: Hussain Saheb
Andhra Pradesh High Court · (1985) 02 AP CK 0021
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Feb 1985
State of Andhra Pradesh and Another Vs Kannan Narayan
Andhra Pradesh High Court · AIR 1985 AP 343 : (1985) 3 APLJ 140
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Constitution of India, 1950 — Article 14, 371Medical Colleges Government Dental Colleges Rules, 1983 — Rule 4, 7(9)
High Courts01 Feb 1985Dismissed
Durbshan B. Curseetjees Sons Vs D. Sesharathnam
Andhra Pradesh High Court · (1987) ACJ 467
Workmens Compensation Act, 1923 — Section 10, 4
High Courts01 Feb 1985
Kanedena Veeraiah and Others Vs Narra Venkateswarlu and Others
Andhra Pradesh High Court · (1985) 2 APLJ 193
Civil Procedure Code, 1908 (CPC) — Section 129Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 23
High Courts29 Jan 1985
Machi Parvaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) CriLJ 1824
Criminal Procedure Code, 1973 (CrPC) — Section 164, 335Penal Code, 1860 (IPC) — Section 302, 84
High Courts29 Jan 1985
State S.H.O. Vedullapalli Vs Tiger Nageswara Rao and Others
Andhra Pradesh High Court · (1985) 2 APLJ 87 : (1985) CriLJ 1166
Criminal Procedure Code, 1973 (CrPC) — Section 321, 323Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts29 Jan 1985
Kanuru Yanadi Changaiah and Others Vs State of A.P.
Andhra Pradesh High Court · (1985) CriLJ 1822
Penal Code, 1860 (IPC) — Section 149, 302, 395, 396, 397
High Courts29 Jan 1985Dismissed
Smt. Mohammadi Begum Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1986) 27 TAXMAN 247
Income Tax Act, 1922 — Section 34(3)Income Tax Act, 1961 — Section 114, 143(1), 143(2), 146, 147
High Courts29 Jan 1985
Kanuru Yanadi Changaiah and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) CriLJ 1822
Penal Code, 1860 (IPC) — Section 149, 395, 397, 457
High Courts29 Jan 1985
Mohammadi Begum and Another Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 49 CTR 90 : (1986) 158 ITR 662
Income Tax Act, 1961 — Section 143(1), 143(2), 144, 146, 147
High Courts25 Jan 1985
K. Venkarayappa Vs Ellen Industries, Coimbatore and Others
Andhra Pradesh High Court · AIR 1985 AP 261 : (1985) 2 APLJ 106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2)
High Courts25 Jan 1985
Hotel Dwaraka, Hyderabad Vs The Union of India and Others
Andhra Pradesh High Court · (1985) 58 STC 241
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 4, 5, 6, 7
High Courts22 Jan 1985
Commissioner of Income Tax Vs Praga Tools Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 269 : (1986) 157 ITR 282
Income Tax Act, 1961 — Section 37, 37(1)