High Courts03 Sept 1986
Radio Instruments Associates (P) Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 64 CTR 317 : (1987) 166 ITR 718 : (1987) 34 TAXMAN 175
Income Tax Act, 1961 — Section 256(2), 68
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1986
139 judgments · page 5 of 7
High Courts02 Sept 1986
Commissioner of Income Tax Vs V. Veeri Naidu and Sons
Andhra Pradesh High Court · (1987) 168 ITR 567
Income Tax Act, 1961 — Section 256(2)
High Courts01 Sept 1986
Ranganayakamma Vs Kommari Venugopala Rao and Another
Andhra Pradesh High Court · (1986) 2 ALT 636
Penal Code, 1860 (IPC) — Section 499
High Courts22 Aug 1986
Indo National Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 64 STC 382
High Courts20 Aug 1986
Murutoty Michael Vijayakumar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1986) 08 AP CK 0001
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10
High Courts08 Aug 1986
B. Premanand Vs Satyasai Baba and Others
Andhra Pradesh High Court · (1987) 32 ELT 57
Gold (Control) Act, 1968 — Section 11, 11(1), 14, 16, 8
High Courts08 Aug 1986Dismissed
B. Premanand Vs Satya Sai Baba (Formerly Known as Satyanarayana Raju) and Others
Andhra Pradesh High Court · (1989) 20 ECR 236
Gold (Control) Act, 1968 — Section 11(1), 16
High Courts04 Aug 1986
P. Mallesham and Others Vs Mohd. Yousuff
Andhra Pradesh High Court · (1987) CriLJ 1369
Contempt of Courts Act, 1971 — Section 12, 2
High Courts04 Aug 1986
M. Anjaiah Vs Praga Tools Ltd.
Andhra Pradesh High Court · (1987) 2 LLJ 78
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 21Hyderabad City Police Act, 1348 — Section 70
High Courts01 Aug 1986
K. Narasinga Rao and Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 2 ALT 562
Criminal Procedure Code, 1973 (CrPC) — Section 395, 482
High Courts25 Jul 1986
Amarchand Shanna Vs Union of India and Others
Andhra Pradesh High Court · AIR 1988 AP 45
Constitution of India, 1950 — Article 14, 19, 226, 299
High Courts24 Jul 1986
Iyluri Laxmi Subramanyam Vs Batchu Viswanadham
Andhra Pradesh High Court · AIR 1988 AP 27
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83(1), Order 21 Rule 83(3), Order 34 Rule 4
High Courts24 Jul 1986
Ratanchand Chunilal Jain Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1986) 07 AP CK 0002
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8
High Courts23 Jul 1986
Registrar of Chits (Sub-registrar), Registration Department Vs Y.V. Press
Andhra Pradesh High Court · (1988) 63 CompCas 854
Andhra Pradesh Chit Funds Act, 1971 — Section 12, 7Andhra Pradesh Chit Funds Rules, 2008 — Rule 22Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 12
High Courts22 Jul 1986
D. Krishna Sachi Vs Y. Vijay Lakshmamma and Another
Andhra Pradesh High Court · AIR 1988 AP 60
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 52(1), 52(2)
High Courts22 Jul 1986
The Competent Authority, Special Deputy Collector, Land Acquisition (Defence), Hyderabad Vs Thota Penta Reddy and Others
Andhra Pradesh High Court · AIR 1988 AP 208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23, 23(2)
High Courts18 Jul 1986
Togendranath Raj and Another Vs State Bank of India
Andhra Pradesh High Court · (1988) 63 CompCas 405
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3, 3(1), 3(2)
High Courts16 Jul 1986
St. Marry''s Cashew Factory Vs Commercial Tax Officer
Andhra Pradesh High Court · (1988) 69 STC 244
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6)Constitution of India, 1950 — Article 226
High Courts15 Jul 1986
Someswara Cement and Chemicals Limited and Another Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 82 STC 325
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts08 Jul 1986
Mcdowell and Company Limited Vs Commissioner of Commercial Taxes, Government of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1987) 67 STC 436