High Courts24 Feb 1988
Katragadda Electronics (P.) Ltd. and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 281
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 8
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 12 of 14
High Courts24 Feb 1988
Prakash Enterprises and Others Vs Commercial Tax Officer, Gowliguda, Hyderabad and Another
Andhra Pradesh High Court · (1988) 70 STC 245
Andhra Pradesh General Sales Tax Act, 1957 — Section 39(2A), 9Constitution of India, 1950 — Article 226
High Courts24 Feb 1988
J and J Dechane Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 182 ITR 345
Income Tax Act, 1961 — Section 209, 212, 217, 271, 273
High Courts24 Feb 1988
P. Seshaditya Murthy and Others Vs District Medical and Health Officer, Guntur and Others
Andhra Pradesh High Court · (1988) 2 LLJ 397
Constitution of India, 1950 — Article 39, 41State and Subordinate Services Rules — Rule 22
High Courts19 Feb 1988
Assistant Collector of Central Excise, Rajahmundry and Others Vs Duncans Agro Industries Ltd. and Another
Andhra Pradesh High Court · (1988) 35 ELT 308
High Courts18 Feb 1988
G. Venkateswara Rao Vs Sir Silk Ltd. and Others
Andhra Pradesh High Court · (1988) 1 APLJ 315 : (1988) 2 LLJ 375
Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(10), 2(5), 40, 41
High Courts17 Feb 1988
Commissioner of Income Tax Vs Andhra Bank Ltd.
Andhra Pradesh High Court · (1990) 186 ITR 192
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80AA
High Courts17 Feb 1988
State of Andhra Pradesh Vs Andhra Pradesh Housing Board
Andhra Pradesh High Court · (1988) 70 STC 203
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)Andhra Pradesh Housing Board Act, 1956 — Section 21
High Courts17 Feb 1988
Food Specialities Ltd. Vs The state of Andhra Pradesh
Andhra Pradesh High Court · (1989) 73 STC 95
Andhra Pradesh General Sales Tax Act, 1957 — Section 9, 9(1)Constitution of India, 1950 — Article 133, 14, 304
High Courts16 Feb 1988
Dhanalakshmi Steel Re-rolled Mills Vs Commercial Tax Officer (Fac), Mukthiargunj Circle, Hyderabad and Another
Andhra Pradesh High Court · (1989) 75 STC 271
Andhra Pradesh General Sales Tax Act, 1957 — Section 6Central Sales Tax Act, 1956 — Section 14
High Courts15 Feb 1988
Commissioner of Income Tax Vs Segu Harnath
Andhra Pradesh High Court · (1988) 72 CTR 48 : (1988) 171 ITR 318 : (1988) 38 TAXMAN 9
Income Tax Act, 1961 — Section 64(1), 67(3)
High Courts15 Feb 1988Allowed
Amara Lingeswara Rice Mill Vs Katta Sudhakar and Brothers
Andhra Pradesh High Court · (1988) 02 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(1), Order 30 Rule 6, Order 30 Rule 7, Order 30 Rule 8
High Courts15 Feb 1988
Sakti Engineering Company Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 75 STC 215
High Courts13 Feb 1988
Imam Bi and Another Vs Oriental Fire and General Insurance Company and Another
Andhra Pradesh High Court · (1989) ACJ 291
Motor Vehicles Act, 1939 — Section 110A, 110A(1), 110AA
High Courts13 Feb 1988Dismissed
Shaik Imam Bi and Another Vs Oriental Fire and General Insurance Company and Another
Andhra Pradesh High Court · (1989) 1 ACC 314 : (1989) 1 APLJ 30 : (1990) 68 CompCas 510
Motor Vehicles Act, 1939 — Section 110A, 110A(1), 110AA
High Courts12 Feb 1988
The Rajahmundry Sweet Meat Shops Association Vs Assistant Commercial Tax Officer, Rajahmundry
Andhra Pradesh High Court · (1988) 70 STC 232
Andhra Pradesh General Sales Tax (Amendment) Act, 1986 — Section 40, 5(1), 5(2)Constitution of India, 1950 — Article 14, 19(1)
High Courts11 Feb 1988
Commissioner of Income Tax Vs C.C. Subbarayudu
Andhra Pradesh High Court · (1988) 72 CTR 171 : (1988) 171 ITR 310
Gift Tax Act, 1958 — Section 4(1)
High Courts11 Feb 1988
Commissioner of Income Tax Vs Super Drillers
Andhra Pradesh High Court · (1988) 73 CTR 97 : (1988) 174 ITR 640 : (1988) 38 TAXMAN 5
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts11 Feb 1988
P.C. Srinivasulu Chetty and Sons Co. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 75 STC 366
Andhra Pradesh General Sales Tax Act, 1957 — Section 12(2)
High Courts11 Feb 1988
Commissioner of Income Tax Vs Hyderabad Secunderabad Foodgrains Association Ltd.
Andhra Pradesh High Court · (1989) 75 CTR 91 : (1989) 175 ITR 574 : (1988) 41 TAXMAN 291
Income Tax Act, 1961 — Section 11, 12, 12A, 13, 254