High Courts11 Nov 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1990) 184 ITR 64
Income Tax Act, 1961 — Section 147, 28, 35C, 35C(1), 35C(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1987
337 judgments · page 3 of 17
High Courts11 Nov 1987
Commissioner of Income Tax Vs Hyderabad Allwyn Metal Works Ltd.
Andhra Pradesh High Court · (1988) 72 CTR 2 : (1988) 172 ITR 113
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts11 Nov 1987
A. China Subbarayudu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 278
Income Tax Act, 1961 — Section 139, 140, 147
High Courts11 Nov 1987
Commissioner of Income Tax Vs Andhra Pradesh State Financial Corporation
Andhra Pradesh High Court · (1989) 175 ITR 87
Income Tax Act, 1961 — Section 2(45), 28, 36(1), 40A(5)
High Courts11 Nov 1987
China Subbarayudu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 36 TAXMAN 15
Income Tax Act, 1961 — Section 139, 140, 147(a), 256(1)
High Courts10 Nov 1987Dismissed
Andhra Pradesh State Road Trans. Corpn. Vs S.V. Perumal Chetty and Others
Andhra Pradesh High Court · (1987) 11 AP CK 0042
Fatal Accidents Act, 1855 — Section 2
High Courts06 Nov 1987
Barkat Ali Khan Bahadur Vs Income Tax Officer
Andhra Pradesh High Court · (1988) 172 ITR 13
Income Tax Act, 1961 — Section 139(8), 140A, 147, 148, 155Wealth Tax Act, 1957 — Section 17(1), 17(1A), 17(1B)
High Courts06 Nov 1987
Commissioner of Income Tax Vs Kanaka Mahal
Andhra Pradesh High Court · (1988) 172 ITR 143
Income Tax Act, 1961 — Section 143, 144, 170, 184, 184(7)
High Courts06 Nov 1987Dismissed
Gottumukkala Venkata Krishna Raju Vs Bhupathiaju Jayalakshmi
Andhra Pradesh High Court · (1987) 11 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2(4), 115
High Courts03 Nov 1987
G.P. Goenka Vs Asstt. Collector of C.Ex.
Andhra Pradesh High Court · (1988) 19 ECR 484 : (1988) 37 ELT 167
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Nov 1987
Dhronamraju Satyanarayana Vs N.T. Rama Rao and Others
Andhra Pradesh High Court · AIR 1988 AP 144
Constitution of India, 1950 — Article 133, 164(1), 226
High Courts02 Nov 1987
D. Raj Arora and Another Vs R. Viswanathan and Another
Andhra Pradesh High Court · (1990) 67 CompCas 561
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417
High Courts02 Nov 1987Dismissed
Kalava Sitaramaiah and Others Vs Deputy Registrar of Co-operative Societies and Another
Andhra Pradesh High Court · (1988) 2 APLJ 229
High Courts01 Nov 1987
Commissioner of Income Tax Vs Hyderabad Allwyn Metal Works Ltd.
Andhra Pradesh High Court · (1988) 36 TAXMAN 88
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 6Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 1987Dismissed
Asstt. Collector of C.E. Vs Baijjala Shivalinga
Andhra Pradesh High Court · (1988) 19 ECR 486 : (1988) 37 ELT 205
Customs Act, 1962 — Section 111, 135(1)Gold (Control) Act, 1968 — Section 27, 85(1)
High Courts29 Oct 1987
Guntupalli Rama Subbayya Vs Guntupalli Rajamma
Andhra Pradesh High Court · AIR 1988 AP 226
Civil Procedure Code Amendment Act, 1976 — Section 3, 97, 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 43 Rule 1, 115, 2(2), 47General Clauses Act, 1897 — Section 6
High Courts28 Oct 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1988) 174 ITR 709
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 263, 34
High Courts28 Oct 1987
B. Eswaramma and Vs A. Appu Rao
Andhra Pradesh High Court · AIR 1988 AP 346 : (1988) 1 APLJ 66
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts26 Oct 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1988) 73 CTR 176 : (1988) 173 ITR 290 : (1987) 35 TAXMAN 464
Income Tax Act, 1961 — Section 22, 256(2), 40A, 40A(5)
High Courts21 Oct 1987
Shankarlal Purnimal Vs Commissioner of Civil Supplies, Hyderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 352 : (1989) 1 ALT 51
Essential Commodities Act, 1955 — Section 6