COURT ARCHIVE

Andhra Pradesh High Court judgments, 1988

272 judgments · page 13 of 14

High Courts10 Feb 1988Allowed

Mudunuri Subbaraju and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1989 AP 233

Civil Procedure Code, 1908 (CPC) — Section 11Development Control Rules for Greater Mumbai, 1967 — Rule 4Land Acquisition Act, 1894 — Section 4, 4(1), 53, 5A, 6

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High Courts10 Feb 1988

The State of Andhra Pradesh Vs Chowdary Brothers

Andhra Pradesh High Court · (1988) 70 STC 263

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)

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High Courts10 Feb 1988

R. Sulochanamma Vs Union of India

Andhra Pradesh High Court · (1989) 179 ITR 312

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Rule 16, 51, 281

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High Courts09 Feb 1988

Misrimal Amrutlal and Company Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1989) 73 STC 156

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(3), 5(4)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 5, 5(2)

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High Courts09 Feb 1988

State of Andhra Pradesh Vs Md. Jamal and Company

Andhra Pradesh High Court · (1989) 75 STC 164

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High Courts09 Feb 1988

Achutharama Bamboo Depot Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1989) 75 STC 380

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)

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High Courts08 Feb 1988

Commissioner of Income Tax Vs Backlite Hylem Ltd.

Andhra Pradesh High Court · (1988) 38 TAXMAN 12

Income Tax Act, 1961 — Section 256(1), 36, 40A(8), 80V

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High Courts05 Feb 1988

K.V.R. Iyyangar Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1988) 1 APLJ 186

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195(1)Evidence Act, 1872 — Section 62Penal Code, 1860 (IPC) — Section 120B, 463, 465, 468, 471

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High Courts04 Feb 1988

Syed Brothers Vs Commercial Tax Officer, Vijayawada

Andhra Pradesh High Court · (1991) 81 STC 232

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High Courts04 Feb 1988

Bakelite Hylam Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 72 CTR 137 : (1988) 171 ITR 344

Income Tax Act, 1961 — Section 139, 143, 244, 246

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High Courts04 Feb 1988

Commissioner of Income Tax Vs Bakelite Hylam Ltd.

Andhra Pradesh High Court · (1988) 72 CTR 246 : (1988) 171 ITR 583

Income Tax Act, 1961 — Section 80V

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High Courts04 Feb 1988

Commissioner of Income Tax Vs Raj Brothers

Andhra Pradesh High Court · (1988) 72 CTR 59 : (1988) 171 ITR 249 : (1988) 37 TAXMAN 226

Income Tax Act, 1961 — Section 30, 37, 37(1), 37(3), 37(3A)Income Tax Rules, 1962 — Rule 6B

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High Courts04 Feb 1988Dismissed

P. Venkatamuni Reddi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1989 AP 45

Advocates Act, 1961 — Section 34Andhra Pradesh Advocates Fees Rules, 1990 — Rule 12, 12(1), 12(2)

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High Courts03 Feb 1988

Lakshmi Jewellery Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 171 ITR 649

Income Tax Act, 1961 — Section 145, 256(2), 27, 271(1), 274

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High Courts02 Feb 1988

Commissioner of Income Tax Vs C.C. Subbarayudu

Andhra Pradesh High Court · (1988) 38 TAXMAN 20

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High Courts01 Feb 1988

Commissioner of Income Tax Vs Palakol Co-operative Agricultural and Industrial Society

Andhra Pradesh High Court · (1988) 171 ITR 607 : (1988) 37 TAXMAN 236

Income Tax Act, 1961 — Section 5

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High Courts29 Jan 1988

M. Venkatesham Vs Controller of Examinations, Osmania University, Hyderabad and Others

Andhra Pradesh High Court · AIR 1989 AP 198

Constitution of India, 1950 — Article 226

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High Courts28 Jan 1988

E. Vijayakumar Rao Vs A. Satyanaryana Raju and Others

Andhra Pradesh High Court · (1988) 1 ALT 591

Motor Vehicles Act, 1939 — Section 110D

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High Courts28 Jan 1988

Srigopal and Others Vs Special Commercial Tax Officer (Evasion), Warangal Division, Warangal and Another

Andhra Pradesh High Court · (1988) 1 APLJ 565 : (1991) 81 STC 57

Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 14, 14(3), 14(4), 2(1)

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High Courts27 Jan 1988

T. Rama Rao Vs Income Tax Officer

Andhra Pradesh High Court · (1989) 179 ITR 287

Income Tax Act, 1961 — Section 139, 147

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