High Courts29 Dec 1987
Hyderabad Co-operative Central Trading Society Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 260 : (1988) 173 ITR 690
Income Tax Act, 1961 — Section 23, 23(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1987
337 judgments · page 1 of 17
High Courts28 Dec 1987
Bharat Heavy Plates and Vessels Ltd. Vs Sreeramachandra Murthy and Another
Andhra Pradesh High Court · (1988) 2 LLJ 22
Constitution of India, 1950 — Article 12, 14, 16, 21Penal Code, 1860 (IPC) — Section 497Probation of Offenders Act, 1958 — Section 4(1), 4(3)
High Courts28 Dec 1987
Shanker Vilas Vs Commercial Tax Officer-III, Guntur
Andhra Pradesh High Court · (1988) 69 STC 16
Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6Income Tax Act, 1961 — Section 41
High Courts28 Dec 1987
The State of Andhra Pradesh Vs Godavari Plywoods Ltd.
Andhra Pradesh High Court · (1991) 83 STC 289
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts24 Dec 1987Allowed
P. Galemma and Others Vs Appellate Authority under Payment of Gratuity Act
Andhra Pradesh High Court · (1994) 3 LLJ 791
Payment of Gratuity (Central) Rules, 1972 — Rule 7, 7(1), 7(5)Payment of Gratuity Act, 1972 — Section 7
High Courts17 Dec 1987
Mapparapu Subbaiah Vs Nagulapati Lakshmamma
Andhra Pradesh High Court · (1987) 12 AP CK 0013
Evidence Act, 1872 — Section 63, 68General Clauses Act, 1897 — Section 3(56)Succession Act, 1925 — Section 63, 68
High Courts14 Dec 1987
Commissioner of Income Tax Vs Maddi Venkataratnam and Co. (P.) Ltd.
Andhra Pradesh High Court · (1989) 175 ITR 61
Income Tax Act, 1961 — Section 28
High Courts12 Dec 1987
Yeshwanth Sankar Chawan and Others Vs Assistant Collector of Customs and Central Excise, Hyderabad
Andhra Pradesh High Court · (1988) 33 ELT 291
High Courts10 Dec 1987
B. Sreenivasulu and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1987) 12 AP CK 0014
High Courts10 Dec 1987
K.A. Choudary Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1990) 183 ITR 29
Income Tax Act, 1961 — Section 17, 36(1), 40A
High Courts08 Dec 1987
Commissioner of Wealth-tax Vs A.V. Reddy Trust and Others (For Margaret Anne Reddy)
Andhra Pradesh High Court · (1989) 180 ITR 263
Wealth Tax Act, 1957 — Section 21(4)
High Courts04 Dec 1987
Barium Chemicals Ltd. Vs Union of India (UOI)
Andhra Pradesh High Court · (1988) 17 ECC 201 : (1988) 37 ELT 327
Customs Valuation Rules, 1963 — Rule 8Central Excise Rules, 1944 — Rule 8Customs Act, 1962 — Section 11, 12, 12(1), 14, 15
High Courts04 Dec 1987
B. Purushotham Reddy Vs Nallapureddy Srinivasulu Reddy
Andhra Pradesh High Court · AIR 1988 AP 178
Constitution of India, 1950 — Article 211, 226
High Courts27 Nov 1987
Commissioner of Income Tax Vs G. Viswanatham G. Viswanatham Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 401
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts27 Nov 1987Dismissed
Grindwell Norton Ltd. Vs Andhra Pradesh State Electricity Board, Hyderabad and Others
Andhra Pradesh High Court · AIR 1989 AP 14
Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 56Electricity (Supply) Act, 1948 — Section 33.1, 33.2, 49
High Courts27 Nov 1987
Andhra Provincial Village Officers Association and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1988 AP 180 : (1988) 1 APLJ 74
Constitution of India, 1950 — Article 226, 371
High Courts26 Nov 1987
Gafoorunnisa Begum Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 193
Income Tax Act, 1961 — Section 45
High Courts26 Nov 1987
Commissioner of Income Tax Vs K. Subbaraju and Venkateswara Rao and Co.
Andhra Pradesh High Court · (1989) 175 ITR 307
Income Tax Act, 1961 — Section 37, 37(1), 40
High Courts26 Nov 1987
Commissioner of Income Tax Vs Indian Medicine (Sales House)
Andhra Pradesh High Court · (1988) 70 CTR 92 : (1988) 172 ITR 517 : (1988) 36 TAXMAN 311
Income Tax Act, 1961 — Section 143, 184(7), 185, 254
High Courts26 Nov 1987
Commissioner of Income Tax Vs M. Vykunta Rao
Andhra Pradesh High Court · (1988) 173 ITR 364
Income Tax Act, 1961 — Section 64(1)