High Courts21 Oct 1987
Bombay Iron Foundry Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · (1988) 17 ECR 254 : (1987) 32 ELT 360
Central Excise Rules, 1944 — Rule 8
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1987
337 judgments · page 4 of 17
High Courts21 Oct 1987
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 331 : (1989) 175 ITR 55
Income Tax Act, 1961 — Section 261, 28, 37
High Courts21 Oct 1987
Nawab Mir Barkat Ali Khan Bahadur Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 36 TAXMAN 317
Constitution of India, 1950 — Article 64, 65Income Tax Act, 1961 — Section 22, 256(1), 261Limitation Act, 1963 — Section 27
High Courts21 Oct 1987
Barkath Ali Khan Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 171 ITR 541
Income Tax Act, 1961 — Section 22, 261
High Courts20 Oct 1987
Coromandel Fertilizers Ltd. Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1988) 174 ITR 308
Income Tax Act, 1961 — Section 195, 9, 9(1)
High Courts16 Oct 1987Allowed
H.K. Kamalamma and Others Vs K.T. Dharanendraiah and Others
Andhra Pradesh High Court · (1989) ACJ 322
High Courts15 Oct 1987
Galanda Continuous Casting Ltd. Vs Assistant Collector, Central Excise, Hyderabad and Others
Andhra Pradesh High Court · (1988) 15 ECC 128 : (1987) 32 ELT 474
Central Excise Rules, 1944 — Rule 56A, 56A(1), 56A(2)Customs Tariff Act, 1975 — Section 3
High Courts15 Oct 1987
V.R. Industries Vs Superintendent of Central Excise, Vijayawada and Others
Andhra Pradesh High Court · (1989) 23 ECR 96 : (1988) 33 ELT 260
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts13 Oct 1987
B. Narasinga Rao Vs Controller of Estate Duty
Andhra Pradesh High Court · (1987) 35 TAXMAN 481
High Courts13 Oct 1987
Akula Gnaneswar and B. Narasinga Rao Vs Controller of Estate Duty
Andhra Pradesh High Court · (1988) 171 ITR 572
High Courts12 Oct 1987
M. Radhakrishna Murthy and Co. Vs Commercial Tax Officer No. III, Vijayawada
Andhra Pradesh High Court · (1989) 75 STC 426
High Courts09 Oct 1987Allowed
Dr. P. Shyam Prasad Vs Union of India and Others
Andhra Pradesh High Court · (1987) 10 AP CK 0028
Telegraph Act, 1885 — Section 7B, 7B(1)
High Courts09 Oct 1987
J. Raghottama Reddy, S. Mutyam Reddy, Anam Venkata Subba Reddy and K. Thulasamma Vs Income Tax Officer S. Venkataramana, S. Gopal Rao and S. Kamala Vs Union of India
Andhra Pradesh High Court · (1988) 169 ITR 174
Income Tax Act, 1961 — Section 139(2), 2(1), 2(14), 2(24), 45Constitution of India, 1950 — Article 14
High Courts08 Oct 1987
Andhra Kesari Educational Society and Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1988 AP 256
Constitution of India, 1950 — Article 30
High Courts08 Oct 1987
Coromandal Fertilisers Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1988) 2 LLJ 390
Industrial Disputes Act, 1947 — Section 33C, 33C(2), 7(1), 7A, 7A(1)
High Courts08 Oct 1987
Samudrala Ganesh Rao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1988) 74 CTR 126 : (1987) 65 CTR 126 : (1988) 174 ITR 304
Income Tax Act, 1961 — Section 230A
High Courts08 Oct 1987
S. Venkata Subba Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 93 : (1988) 173 ITR 340
Income Tax Act, 1961 — Section 260, 40A, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts07 Oct 1987
The State of Andhra Pradesh Vs Vijayaraju Appalaraju and Another
Andhra Pradesh High Court · (1988) 71 STC 248
Andhra Pradesh General Sales Tax Act, 1957 — Section 29, 29(2), 29(3), 36Andhra Pradesh General Sales Tax Rules, 1957 — Rule 33
High Courts06 Oct 1987
Union Bank of India and Another Vs Sri Venkateswara Rice and Flour Mill
Andhra Pradesh High Court · (1991) 72 CompCas 402
Constitution of India, 1950 — Article 226
High Courts06 Oct 1987
N. Pola Reddy Vs S. Ramalingam
Andhra Pradesh High Court · (1987) 10 AP CK 0007
Arbitration Act, 1940 — Section 41A