COURT ARCHIVE

Andhra Pradesh High Court judgments, 1987

337 judgments · page 14 of 17

High Courts09 Mar 1987

Sumukha Veereswari Rice Mill Vs Deputy Commercial Tax Officer-II, Kakinada, East Godavari District and Another

Andhra Pradesh High Court · (1988) 68 STC 187

Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 29Central Sales Tax Act, 1956 — Section 2, 3

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High Courts09 Mar 1987

Bafna Brothers Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 73 CTR 194 : (1988) 174 ITR 733 : (1988) 37 TAXMAN 193

Income Tax Act, 1961 — Section 253, 268, 269F, 269G, 269G(1)Income Tax Rules, 1962 — Rule 48F

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High Courts06 Mar 1987

Yelugula Siva Prasad and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1987) 03 AP CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 12, 228, 228(1)Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts05 Mar 1987

Commissioner of Income Tax Vs Andhra Pradesh Small Scale Industrial Development Corporation

Andhra Pradesh High Court · (1989) 175 ITR 352

Income Tax Act, 1961 — Section 139, 139(8), 143, 144, 246

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High Courts05 Mar 1987

Commissioner of Wealth-tax Vs Amatul Kareem

Andhra Pradesh High Court · (1987) 63 CTR 297 : (1987) 167 ITR 703

Income Tax Act, 1961 — Section 274(1), 275Wealth Tax Act, 1957 — Section 14, 14(2), 15, 16, 17

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High Courts05 Mar 1987

Srinivasa Stainless Steel and Moulding Works Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 63 CTR 291 : (1987) 167 ITR 1

Income Tax Act, 1961 — Section 184, 185Income Tax Rules, 1962 — Rule 22

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High Courts04 Mar 1987

Rahim Khatoon Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 63 CTR 294 : (1987) 167 ITR 697

Income Tax Act, 1961 — Section 263, 30, 31, 32, 33

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High Courts04 Mar 1987

Punjab Anand Batteries Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 71 STC 162

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High Courts03 Mar 1987

Padmasarathy Cylinders and Forgings (P) Ltd., Bangalore Vs Andhra Pradesh Industrial Development Corporation Ltd., Hyderabad and Others

Andhra Pradesh High Court · AIR 1988 AP 33

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

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High Courts03 Mar 1987

Commissioner of Income Tax Vs Andhra Pradesh Riding Club

Andhra Pradesh High Court · (1987) 168 ITR 393

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 10, 10(23), 10(23A), 11, 11(1)

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High Courts03 Mar 1987

P. Nagalingam Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 63 CTR 258 : (1987) 166 ITR 845

Income Tax Act, 1961 — Section 64, 64(2)

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High Courts03 Mar 1987

A.V.N. Jagga Row Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 166 ITR 862

Income Tax Act, 1961 — Section 256(1)

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High Courts02 Mar 1987

Nagarjuna Paper Mills Ltd. Vs Sub-divisional Magistrate and Revenue Divisional Officer, Sangareddy, Medak District and Another

Andhra Pradesh High Court · (1987) CriLJ 2071

Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 138, 482

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High Courts24 Feb 1987

Chintaparthi Venkataramana Reddy Vs Nallam Rajamnia and Another

Andhra Pradesh High Court · AIR 1988 AP 40

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts24 Feb 1987

Commissioner of Gift-tax Vs Bandi Subba Rao

Andhra Pradesh High Court · (1987) 63 CTR 305 : (1987) 167 ITR 66

Hindu Adoptions and Maintenance Act, 1956 — Section 3

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High Courts24 Feb 1987

Batchu Venkataramanaiah and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 71 STC 166

Andhra Pradesh General Sales Tax Act, 1957 — Section 5

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High Courts20 Feb 1987

C. Raghava Reddy Vs Superintending Engineer, Nizamabad and Another

Andhra Pradesh High Court · AIR 1988 AP 53

Arbitration Act, 1940 — Section 20, 41, 41(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2

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High Courts19 Feb 1987

Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1989) 177 ITR 532

Income Tax Act, 1961 — Section 28, 37, 43A, 43A(1)

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High Courts19 Feb 1987

Commissioner of Income Tax Vs Puran Das Ranchoddas and Sons

Andhra Pradesh High Court · (1987) 169 ITR 480

Income Tax Act, 1961 — Section 185, 30, 31, 32, 33

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High Courts19 Feb 1987

COMMISSIONER OF Income Tax Vs PURAN DAS RANCHODDAS and SONS.

Andhra Pradesh High Court · (1988) 63 CTR 278 : (1988) 169 ITR 480

Contract Act, 1872 — Section 23, 27Income Tax Act, 1961 — Section 37Partnership Act, 1932 — Section 14, 4, 42, 43, 55

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