COURT ARCHIVE

Andhra Pradesh High Court judgments, 1986

139 judgments · page 3 of 7

High Courts12 Nov 1986

Government of Andhra Pradesh and Others Vs B.V.S. Sai Prasad and Others

Andhra Pradesh High Court · (1987) 1 APLJ 289 : (1987) 2 LLJ 239

Andhra Pradesh High Court Service Rules, 1975 — Rule 3Constitution of India, 1950 — Article 14, 16, 299(1), 299(2), 39

High Courts11 Nov 1986Allowed

Challa Ramaiah and Another Vs Desu Guruvaiah

Andhra Pradesh High Court · AIR 1989 AP 56

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 60, 60(1)

High Courts07 Nov 1986

S. Appala Narasamma Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 63 CTR 148 : (1987) 168 ITR 17

Income Tax Act, 1961 — Section 45Land Acquisition Act, 1894 — Section 16, 17(1), 17(2)

High Courts06 Nov 1986

D. Pitchaiah Vs Assistant Commercial Tax Officer, Rajahmundry and Others

Andhra Pradesh High Court · (1987) 66 STC 283

High Courts05 Nov 1986

Commissioner of Income Tax Vs Navabharat Enterprises (P.) Ltd.

Andhra Pradesh High Court · (1988) 170 ITR 326

Income Tax Act, 1961 — Section 35B, 35B(1), 37

High Courts04 Nov 1986

M. Venkatesh Vs The Officer In-charge, Sainya Farm Military Farm Secunderabad and Another

Andhra Pradesh High Court · AIR 1988 AP 281

Constitution of India, 1950 — Article 14, 19(1), 73

High Courts04 Nov 1986

Boddu Ramaiah Vs Government of India and Others

Andhra Pradesh High Court · (1988) 15 ECC 79 : (1988) 32 ELT 355

Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 3

High Courts03 Nov 1986

Padmaja Commercial Corporation Vs Commercial Tax Officer, Vijayawada and Others

Andhra Pradesh High Court · (1987) 66 STC 26

Constitution of India, 1950 — Article 286(3), 366

High Courts29 Oct 1986

K. Madhusudhan Vs District Magistrate and Collector, Mahabubnagar and Another

Andhra Pradesh High Court · (1986) 10 AP CK 0001

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)

High Courts28 Oct 1986

Chavali Shivaji and Others Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1988 AP 124

General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1939 — Section 68, 68E

High Courts24 Oct 1986

K. Narmada Vs The Secretary, Medical and Health Department, State of Andhra Pradesh, Hyderabad and Others

Andhra Pradesh High Court · AIR 1988 AP 2

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rules, 1983 — Rule 8Constitution of India, 1950 — Article 226

High Courts21 Oct 1986Allowed

National Insurance Co. Ltd. Vs Chavali Vijayalakshmi and Others

Andhra Pradesh High Court · (1986) 10 AP CK 0006

Employees State Insurance Act, 1948 — Section 2(8), 46, 51, 52, 53

High Courts18 Oct 1986Dismissed

Oriental Fire and General Insurance Co. Ltd. Vs Matta Chandra Rao and Another

Andhra Pradesh High Court · (1986) 10 AP CK 0012

Motor Vehicles Act, 1939 — Section 11, 2(25), 95, 95(1), 95(2)Workmens Compensation Act, 1923 — Section 123, 42(1)

High Courts18 Oct 1986

The Oriental Fire and General Insurance Company Ltd. Vs Matta Chandra Rao and Another

Andhra Pradesh High Court · (1987) 2 ACC 28 : (1987) 1 APLJ 135

Motor Vehicles Act, 1988 — Section 95, 95(1)(b)(ii)

High Courts17 Oct 1986

Commissioner of Income Tax Vs Ravi Constructions and Uma Constructions

Andhra Pradesh High Court · (1987) 169 ITR 662

Income Tax Act, 1961 — Section 185Partnership Act, 1932 — Section 6

High Courts17 Oct 1986

COMMISSIONER OF Income Tax Vs 1. RAVI CONSTRUCTIONS

Andhra Pradesh High Court · (1988) 66 CTR 210 : (1988) 169 ITR 662

Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 11, 12, 13, 4, 6

High Courts17 Oct 1986

Commissioner of Income Tax Vs Godavari Plywoods Ltd.

Andhra Pradesh High Court · (1987) 62 CTR 179 : (1987) 168 ITR 632

Income Tax Act, 1961 — Section 28, 29, 30, 31, 32

High Courts17 Oct 1986

Additional Commissioner of Income Tax Vs Skoda Export

Andhra Pradesh High Court · (1988) 172 ITR 358

Income Tax Act, 1961 — Section 9(1)

High Courts15 Oct 1986

Gali Kondaiah Vs Gali Ankamma

Andhra Pradesh High Court · AIR 1988 AP 68

High Courts15 Oct 1986

Vinayak Trading Co. and Others Vs Sham Sunder and Co.

Andhra Pradesh High Court · AIR 1987 AP 236

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, Order 26 Rule 4(1)