High Courts06 Jun 1988
B.V. Joshi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 122
Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 28, 4
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 7 of 14
High Courts29 Apr 1988
Commissioner of Income Tax Vs Sri Krishna Bottlers Pvt. Ltd.
Andhra Pradesh High Court · (1988) 71 CTR 88 : (1989) 175 ITR 154
Income Tax Act, 1961 — Section 32(1), 34(2), 43(3)
High Courts29 Apr 1988Dismissed
Bollabha Artho Thyadi and Others Vs Grandhi Kamaraju
Andhra Pradesh High Court · AIR 1989 AP 220
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 2, 22Transfer of Property Act, 1882 — Section 106
High Courts29 Apr 1988Dismissed
P. Narasaiah Vs P. Rajoo Reddy
Andhra Pradesh High Court · AIR 1989 AP 264 : (1988) 1 APLJ 556
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 16, Order 21 Rule 2, Order 21 Rule 2(1)Constitution of India, 1950 — Article 14Limitation Act, 1908 — Article 174
High Courts27 Apr 1988Dismissed
Bank of India Vs Vijaya Transport and Others
Andhra Pradesh High Court · (1988) 2 APLJ 28 : (1991) 70 CompCas 855
Civil Procedure Code, 1908 (CPC) — Section 144, 145, 151
High Courts26 Apr 1988
Koduru Bhaskara Rao and Kuntamalla Buchi Rayudu Vs Commercial Tax Officer, Nidadavolu, West Godawari District and Another
Andhra Pradesh High Court · (1989) 75 STC 370
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 5
High Courts26 Apr 1988Allowed
Palakole Cooperative Sugars Ltd. and Another Vs P. Narsimha Raju and Others
Andhra Pradesh High Court · (1988) 04 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 94
High Courts25 Apr 1988
Commissioner of Income Tax Vs Jagatram Ahuja
Andhra Pradesh High Court · (1988) 73 CTR 112 : (1988) 172 ITR 632
Gift Tax Act, 1958 — Section 16(1), 2, 26(1), 26(3), 3Income Tax Act, 1961 — Section 261
High Courts25 Apr 1988
Commissioner of Income Tax Vs J.B. Lohada
Andhra Pradesh High Court · (1988) 174 ITR 318 : (1988) 39 TAXMAN 290
Income Tax Act, 1961 — Section 256(2), 28, 3, 80L
High Courts25 Apr 1988
Jadhavjee Laljee Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 74 STC 201
Central Sales Tax Act, 1956 — Section 9(1)
High Courts24 Apr 1988
G. Lakshmi Narayana Vs Income Tax Officer
Andhra Pradesh High Court · (1988) 72 CTR 160 : (1989) 175 ITR 593
Constitution of India, 1950 — Article 226Finance Act, 1980 — Section 1(2), 171, 171(9), 4Income Tax Act, 1961 — Section 171, 2(9), 3, 4, 4(1)
High Courts24 Apr 1988Allowed
G. Lakshminarayana Vs Income Tax Officer
Andhra Pradesh High Court · (1988) 39 TAXMAN 189
Income Tax Act, 1961 — Section 1(2), 10, 11, 12, 13
High Courts23 Apr 1988
Suresh Kumar Agarwal Vs Collector, Customs, Madras and Another
Andhra Pradesh High Court · (1998) 3 ALD 514 : (1998) 3 ALT 443 : (1998) 103 ELT 18
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11
High Courts22 Apr 1988
U. Foam Private Ltd. Vs Assistant Collector, Central Excise
Andhra Pradesh High Court · (1998) 36 ELT 537
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 35G
High Courts22 Apr 1988
U Foam Private Ltd. Vs Collector of Central Excise
Andhra Pradesh High Court · (1989) 20 ECC 133 : (1988) 36 ELT 551 : (1989) 175 ITR 326
Central Excise Rules, 1944 — Rule 11
High Courts22 Apr 1988
Ayyagari Suryanarayana Vara Prasada Rao Vs Ayyagari Venkatakrishna Veni and Another
Andhra Pradesh High Court · (1988) CivCC 432 : (1989) 1 RCR(Criminal) 692
Criminal Procedure Code, 1973 (CrPC) — Section 124, 125
High Courts22 Apr 1988
Commissioner of Income Tax Vs Hyderabad Asbestos Cement Products Ltd.
Andhra Pradesh High Court · (1988) 71 CTR 22 : (1988) 172 ITR 762
Income Tax Act, 1961 — Section 28, 33, 36, 36(1)Income Tax Rules, 1962 — Rule 87, 88
High Courts21 Apr 1988Dismissed
The Andhra Pradesh Rice Bran Solvent Extractors Association and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 1989 AP 284 : (1992) 39 ECC 149 : (1988) 19 ECR 452 : (1988) 37 ELT 198
National Oilseeds and Vegetable Oils Development Board Act, 1983 — Section 3(h)Vegetable Oils Cess Act, 1983 — Section 3
High Courts18 Apr 1988
Ghantasala Seshamma and others Vs Gollapalli Rajaratnam and another
Andhra Pradesh High Court · AIR 1990 AP 19
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(1), 104(2)
High Courts15 Apr 1988
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 74 CTR 1 : (1988) 174 ITR 689
Income Tax Act, 1961 — Section 260, 261, 28, 37