High Courts01 Jul 1986
Tahera Sayeed Vs M. Shanmugam and Others
Andhra Pradesh High Court · AIR 1987 AP 206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 151
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1986
139 judgments · page 6 of 7
High Courts25 Jun 1986
Sri Ambuja Petro Chemicals Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 67 STC 343
High Courts24 Jun 1986
Venkateswara Rice and Flour Mill Vs Union Bank of India and Another
Andhra Pradesh High Court · (1988) 63 CompCas 483
Banking Regulation Act, 1949 — Section 21Constitution of India, 1950 — Article 12, 19(6), 226, 38
High Courts17 Jun 1986
Yerrabhothula Krishna Murthy and Others Vs Addepalli Subba Rao
Andhra Pradesh High Court · AIR 1988 AP 193
Transfer of Property Act, 1882 — Section 106, 111
High Courts12 Jun 1986
P.S. Krishna Murthy Vs P.S. Umadevi
Andhra Pradesh High Court · AIR 1987 AP 237
Constitution of India, 1950 — Article 14Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts11 Jun 1986
Abdul Wahed Vs Hafeeza Begum and Others
Andhra Pradesh High Court · (1987) 2 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts11 Jun 1986
V. Ramchandra Vs M.C. Jagadhodhara Gupta and Others
Andhra Pradesh High Court · (1986) CriLJ 1820
Constitution of India, 1950 — Article 21, 246, 309Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 6, 7
High Courts26 Apr 1986
D.R. Rao Vs G. Somi Reddy and Others
Andhra Pradesh High Court · (1986) 04 AP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 321, 403
High Courts21 Apr 1986
State Bank of Hyderabad Vs Commercial Tax Officer-I, Nellore and Another
Andhra Pradesh High Court · (1991) 80 STC 240
Andhra Pradesh General Sales Tax Act, 1957 — Section 17(1)
High Courts16 Apr 1986
Andhra Bank Ltd. Vs Bonu Narasamma
Andhra Pradesh High Court · (1988) 63 CompCas 328
Banking Regulation Act, 1949 — Section 21A
High Courts15 Apr 1986
Gottimukkala Suryanarayana Raju Vs State
Andhra Pradesh High Court · (1986) 04 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 344, 344(1)
High Courts14 Apr 1986
M.S. Prakasa Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 1 APLJ 242 : (1987) CriLJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 107, 307, 420
High Courts08 Apr 1986
Jayalakshmi Enterprises Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1986) 04 AP CK 0008
Insecticides Act, 1968 — Section 13(1), 13(2), 14(1), 15(1), 18
High Courts08 Apr 1986
Damordardass Agarwal and Others Vs R. Badrilal and Others
Andhra Pradesh High Court · AIR 1987 AP 254
Advocates Act, 1961 — Section 49(1)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Contract Act, 1872 — Section 170, 171, 217
High Courts03 Apr 1986
Municipal Council, Eluru Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1987 AP 15
Andhra Pradesh Municipalities Act, 1965 — Section 62(1)Constitution of India, 1950 — Article 226
High Courts03 Apr 1986
Ambae Picture Palace Vs Entertainment Tax Officer and Another Kamal Talkies Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1987) 1 APLJ 49 : (1986) 162 ITR 772
Constitution of India, 1950 — Article 19, 265, 73
High Courts28 Mar 1986
Commissioner of Income Tax Vs H. Abdul Bakshi and Bros.
Andhra Pradesh High Court · (1987) 1 APLJ 1 : (1986) 160 ITR 94
Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 274(2)
High Courts28 Mar 1986
Commissioner of Income Tax Vs H. Abdul Bakhi and Bros.
Andhra Pradesh High Court · (1987) 30 TAXMAN 488
Income Tax Act, 1961 — Section 143, 144, 147, 256(1), 271(1)
High Courts25 Mar 1986
Tax Recovery Officer Vs D.V. Subharayudamma and Others
Andhra Pradesh High Court · (1991) 189 ITR 31
Income Tax Act, 1961 — Rule 16
High Courts19 Mar 1986Allowed
D.K. Murthy and Another Vs B.V. Venkatesuchetti
Andhra Pradesh High Court · (1986) 03 AP CK 0010