High Courts12 Mar 1988
Commissioner of Income Tax Vs Sileman Khan Mahabub Khan
Andhra Pradesh High Court · (1988) 174 ITR 200
Income Tax Act, 1961 — Section 256(2), 37
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 10 of 14
High Courts12 Mar 1988
Commissioner of Income Tax Vs Srinivasa Sugar Factory
Andhra Pradesh High Court · (1988) 74 CTR 104 : (1988) 174 ITR 178
Income Tax Act, 1961 — Section 182, 182(2), 28, 29, 30
High Courts11 Mar 1988
Jyothi Chellaram Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 167 : (1988) 173 ITR 358
Income Tax Act, 1961 — Section 40A(3)
High Courts11 Mar 1988
Lalchand Surana and Others Vs Hyderabad Vanaspathy Ltd.
Andhra Pradesh High Court · (1990) 68 CompCas 415
Companies Act, 1956 — Section 433, 80(1), 85
High Courts11 Mar 1988
Smt. Jyothi Challaram Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 39 TAXMAN 1
Income Tax Act, 1961 — Section 256(1), 40A(3)
High Courts10 Mar 1988Allowed
G. Rosaiah Vs C. Balarami Reddy and Another
Andhra Pradesh High Court · AIR 1989 AP 179
Specific Relief Act, 1963 — Section 16
High Courts10 Mar 1988
Commissioner of Income Tax Vs Veeraraghavulu
Andhra Pradesh High Court · (1988) 173 ITR 148
Income Tax Act, 1961 — Section 158A, 256(1), 64(1)
High Courts10 Mar 1988
Sree Rayalaseema Paper Mills Ltd. Vs Government of Andhra Pradesh and Another Kesoram Cement and Another Vs State of Andhra Pradesh and Others Ambuja Petro-Chemicals Limited Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1990) 1 APLJ 137 : (1991) 81 STC 458
Constitution of India, 1950 — Article 14, 19(1), 300
High Courts10 Mar 1988
Collector of Customs, Madras Vs Union Carbide India Ltd.
Andhra Pradesh High Court · (1988) 38 ELT 263
High Courts10 Mar 1988
Commissioner of Income Tax Vs M. Lakshmaiah and Another
Andhra Pradesh High Court · (1988) 74 CTR 5 : (1988) 174 ITR 4
Wealth Tax Act, 1957 — Section 18A, 27(1), 29(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts10 Mar 1988Dismissed
K. Anjaneyulu and Others Vs The Collector, Excise, R.R. District at Hyderabad and Others
Andhra Pradesh High Court · AIR 1989 AP 54
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226
High Courts09 Mar 1988
Rayavarapu Palakondaiah Vs Revenue Divisional Officer, Cuddapah and others
Andhra Pradesh High Court · (1999) 3 ALD 612 : (1999) 3 ALT 128
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4Constitution of India, 1950 — Article 226
High Courts09 Mar 1988
State Bank of India and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 70 STC 215
Andhra Pradesh General Sales Tax (Amendment) Act, 1970 — Section 11, 2, 5E, 9(1)Constitution (Forty-Sixth Amendment) Act, 1982 — Article 366, 4Contract Act, 1872 — Section 148
High Courts09 Mar 1988
Commissioner of Income Tax Vs Grandhi Narayana Rao
Andhra Pradesh High Court · (1988) 173 ITR 593
Income Tax Act, 1961 — Section 60, 64
High Courts09 Mar 1988
The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Budde Sudhakar
Andhra Pradesh High Court · (1989) 1 ALT 475
Penal Code, 1860 (IPC) — Section 21
High Courts09 Mar 1988
D. Srinivasa Reddy Vs District Collector (Registrar of Co- Operative Societies), Anantapur
Andhra Pradesh High Court · (1991) 70 CompCas 755
High Courts09 Mar 1988
The Public Prosecutor, High Court of A.P. Vs Budde Sudhakar
Andhra Pradesh High Court · (1988) 1 APLJ 353 : (1988) CriLJ 1470
Essential Commodities (Special Provisions) Act, 1981 — Section 10, 11, 3, 4, 5Essential Commodities Act, 1955 — Section 11, 2, 7Penal Code, 1860 (IPC) — Section 21
High Courts09 Mar 1988
Commissioner of Income Tax Vs V. Veera Raghavaiah
Andhra Pradesh High Court · (1988) 03 AP CK 0018
Income Tax Act, 1961 — Section 158A, 256(1), 64(1)(i)
High Courts09 Mar 1988
Torson Products Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 209 : (1988) 173 ITR 611 : (1988) 38 TAXMAN 72
Income Tax Act, 1961 — Section 143(1), 143(3), 144B, 263
High Courts07 Mar 1988Allowed
Ravi Agencies Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 74 STC 187