High Courts08 Dec 1986
G. Vasu Vs Syed Yaseen Sifuddin Quadri
Andhra Pradesh High Court · AIR 1987 AP 139 : (1987) 1 APLJ 241
Evidence Act, 1872 — Section 101, 104, 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1986
139 judgments · page 2 of 7
High Courts08 Dec 1986
Narsingu Ramulu Vs The State
Andhra Pradesh High Court · (1988) 1 RCR(Criminal) 253
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts06 Dec 1986
Ambica Tobacco Company (P.) Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 343
Income Tax Act, 1961 — Section 28
High Courts06 Dec 1986Dismissed
Devarapalli Vankata Narasimharao Vs Pilla Ramayyamma and Others
Andhra Pradesh High Court · (1986) 12 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 64Registration Act, 1908 — Section 64Transfer of Property Act, 1882 — Section 40, 54
High Courts05 Dec 1986Dismissed
Venku Bai Vs Raji Bai alias Rajeswaramma and Others
Andhra Pradesh High Court · (1986) 12 AP CK 0021
Transfer of Property Act, 1882 — Section 5
High Courts03 Dec 1986
K.S.N. Murthy Vs Indian Commerce and Industries Co. (Pvt.) Ltd.
Andhra Pradesh High Court · (1987) 2 ALT 274 : (1988) 1 LLJ 92
Andhra Pradesh Shops and Establishments Act, 1966 — Section 40(1), 44(2)
High Courts02 Dec 1986
The Public Prosecutor Vs Sagam Pratap Reddy
Andhra Pradesh High Court · (1987) 1 APLJ 235 : (1988) CriLJ 1057
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 468, 57Penal Code, 1860 (IPC) — Section 304A
High Courts02 Dec 1986
The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Sagam Pratap Reddy
Andhra Pradesh High Court · (1987) 1 APLJ 235 : (1988) CriLJ 1057
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173(2), 468Penal Code, 1860 (IPC) — Section 304A
High Courts29 Nov 1986
M.R. Vijaya Kumar and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 11 AP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 420
High Courts27 Nov 1986
Maruthi Talkies Vs The Entertainment Tax Officer, Bhimavaram
Andhra Pradesh High Court · (1987) 1 APLJ 252 : (1988) 71 STC 96
Andhra Pradesh Entertainment Tax Act, 1939 — Section 16, 5
High Courts27 Nov 1986
Dharma Reddy Vs Sub-Collector, Bodhan and Others
Andhra Pradesh High Court · AIR 1987 AP 160 : (1987) 1 APLJ 171
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1)
High Courts24 Nov 1986
Duncans Agro Industries Ltd. and Another Vs Assistant Collector Of Central Excise, Rajahmundry and Another
Andhra Pradesh High Court · (1987) 32 ELT 350
Central Excises and Salt Act, 1944 — Section 4Finance Act, 1982 — Section 4
High Courts22 Nov 1986
Andhra Pradesh Adimajati Seva Sangham and Others Vs Guntur Municipal Council and Others
Andhra Pradesh High Court · AIR 1987 AP 193
Andhra Pradesh Gram Panchayats Act, 1964 — Section 97Andhra Pradesh Municipalities Act, 1965 — Section 254, 255Constitution of India, 1950 — Article 21
High Courts21 Nov 1986
Dadala Ramanayya Vs Tax Recovery Officer
Andhra Pradesh High Court · (1987) 168 ITR 266
Income Tax Act, 1961 — Section 124, 126, 156, 2(43B), 2(44)
High Courts20 Nov 1986
Gill and Co. Vs Commissioner of Commercial Taxes, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1987) 65 STC 232
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 20, 20(1)
High Courts20 Nov 1986
D. Kalavathi Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1987 AP 150
Constitution of India, 1950 — Article 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts19 Nov 1986
Andhra Pradesh Carbides Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1992) 198 ITR 386
Income Tax Act, 1961 — Section 57
High Courts17 Nov 1986
Shairkhan Mohammed Abdullah Vs The District Collector, Kurnool and Others
Andhra Pradesh High Court · AIR 1987 AP 199 : (1987) 1 APLJ 266
Constitution of India, 1950 — Article 163, 226, 73Land Acquisition Act, 1894 — Section 4(1)
High Courts13 Nov 1986
Assistant Collector of Central Excise, Guntur Vs Andhra Fertilizer Ltd.
Andhra Pradesh High Court · (1989) 19 ECC 99 : (1989) 20 ECR 177 : (1987) 32 ELT 343 : (1989) 175 ITR 549 : (1989) 72 STC 299
Constitution of India, 1950 — Article 226, 226(3), 265
High Courts12 Nov 1986
Commissioner of Income Tax/wealth-tax Vs Polisetty Somasundaram Charities
Andhra Pradesh High Court · (1990) 183 ITR 377
Income Tax Act, 1961 — Section 11, 11(1), 12, 13, 13(2)