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Andhra Pradesh High Court judgments, 1987

337 judgments · page 15 of 17

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High Courts18 Feb 1987

Commissioner of Income Tax Vs Barium Chemicals Ltd.

Andhra Pradesh High Court · (1987) 64 CTR 79 : (1987) 168 ITR 164

Income Tax Act, 1961 — Section 2(47), 45
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High Courts18 Feb 1987

Commissioner of Income Tax Vs Sahney Steel and Press Works (P.) Ltd.

Andhra Pradesh High Court · (1987) 63 CTR 8 : (1987) 168 ITR 811

Income Tax Act, 1961 — Section 22, 32(1)Wealth Tax Act, 1957 — Section 2, 3
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High Courts18 Feb 1987

Etikala Varalaxmi and Others Vs The General Manager, Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (1988) 1 ACC 483 : AIR 1988 AP 382

Motor Vehicles Act, 1939 — Section 110B
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High Courts17 Feb 1987

V. Hari Prasad Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 167 ITR 603

Income Tax Act, 1961 — Section 271, 271(1), 274(1), 275, 276C(1)
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High Courts17 Feb 1987

Controller of Estate Duty Vs Trustees of H.E.H. The Nizam''s Supplemental Family Trust

Andhra Pradesh High Court · (1987) 168 ITR 142

Estate Duty Act, 1953 — Section 5
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High Courts17 Feb 1987

United Breweries Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 68 STC 214

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High Courts16 Feb 1987

Tallam Sreeramamurthy Vs The Authority Under Minimum Wages Act, 1948, Guntur and Another

Andhra Pradesh High Court · (1989) 2 LLJ 241

Minimum Wages Act, 1948 — Section 20(3)
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High Courts16 Feb 1987Dismissed

Chirumamilla Ujjawala and Another Vs The Collector, Krishna and Another

Andhra Pradesh High Court · AIR 1989 AP 38

Andhra Pradesh General Clauses Act, 1891 — Section 3(8)Land Acquisition Act, 1894 — Section 4, 4(1)
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High Courts13 Feb 1987

Ratni Devi Shyam Suka and Others Vs B. Venkata Rami Reddy and Others

Andhra Pradesh High Court · (1988) 1 ACC 441 : (1988) ACJ 142

Motor Vehicles Act, 1988 — Section 110D, 92A
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High Courts12 Feb 1987

Commissioner of Income Tax Vs U. Foam Private Limited

Andhra Pradesh High Court · (1987) 167 ITR 586

Income Tax Act, 1961 — Section 147, 256(2), 80J(1)
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High Courts11 Feb 1987

E. Satyanarayana Vs Jakkamsetti Satyavathi and Others

Andhra Pradesh High Court · (1987) 2 ACC 449

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High Courts11 Feb 1987

Commissioner of Income Tax Vs T. Srinivasa Rao, T. Pushpamma, T. Satyanarayana, T. Pandaiah and T. Padma Rao

Andhra Pradesh High Court · (1987) 166 ITR 593

Income Tax Act, 1961 — Section 2(47), 45, 46, 48, 49
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High Courts11 Feb 1987

Commissioner of Income Tax Vs Super Spinning Mills Limited

Andhra Pradesh High Court · (1987) 63 CTR 170 : (1987) 166 ITR 518

Income Tax Act, 1961 — Section 2(5), 28, 296, 36(1), 4(2)Payment of Gratuity Act, 1972 — Section 4(2)
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High Courts11 Feb 1987

N. Sataprasad Rao and Others Vs V.L.N. Sastry and Others

Andhra Pradesh High Court · (1988) 64 CompCas 492

Companies Act, 1956 — Section 150, 155, 2(27), 397, 398
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High Courts11 Feb 1987

The District Collector, Chittoor and Others Vs The Chittoor District Groundnut Traders Association and Others

Andhra Pradesh High Court · AIR 1988 AP 317

Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3B), 3(5)Evidence Act, 1872 — Section 115
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High Courts10 Feb 1987

N. Sri Ramachandra Murthy Vs The Commissioner for Govt. Examinations, Hyderabad, Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1988 AP 196

Constitution of India, 1950 — Article 226
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High Courts10 Feb 1987

Armoor Co-operative Marketing Society Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 167 ITR 565

Income Tax Act, 1961 — Section 36, 37
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High Courts10 Feb 1987

Commissioner of Wealth-tax Vs Trustees of The H.E.H. The Nizams-II Supplemental Family Trust

Andhra Pradesh High Court · (1987) 64 CTR 152 : (1987) 167 ITR 688

Wealth Tax Act, 1957 — Section 21, 21(1), 21(2)
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High Courts10 Feb 1987

Commissioner of Income Tax Vs Bharat Umbrella Manufacturing Company

Andhra Pradesh High Court · (1987) 63 CTR 360 : (1987) 167 ITR 683

Income Tax Act, 1961 — Section 271(1), 274, 274(2)
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High Courts06 Feb 1987

Andhra Pradesh State Road Transport Corporation Vs D. Ch. Satyanarayana Raju and Others

Andhra Pradesh High Court · AIR 1988 AP 341 : (1988) 1 APLJ 119

Motor Vehicles Act, 1939 — Section 68C, 68D, 68FF
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