High Courts15 Apr 1988Allowed
Desai Brothers Vs Laxmi Bai Peddamalla and Others
Andhra Pradesh High Court · (1994) 3 LLJ 994
Industrial Disputes Act, 1947 — Section 10, 33C(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 8 of 14
High Courts15 Apr 1988
Vijayalakshmi and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 84 STC 351
Andhra Pradesh General Sales Tax Act, 1957 — Section 3, 32
High Courts14 Apr 1988
Chairman, Governing Body, S.M.V.M. Polytechnic, Tanuku Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 2 LLJ 95
Payment of Gratuity Act, 1972 — Section 1(3)
High Courts13 Apr 1988
Chandamama Printing Press Hyderabad Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 92
High Courts13 Apr 1988
Inder Electricals and Another Vs Commercial Tax Officer, Sultan Bazar, Hyderabad Gupta Electricals Vs Commercial Tax Officer, Sultan Bazar, Hyderabad and Others
Andhra Pradesh High Court · (1989) 73 STC 417
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6)
High Courts13 Apr 1988
Controller of Estate Duty Vs Rebala Subbarami Reddy
Andhra Pradesh High Court · (1989) 175 ITR 187
Estate Duty Act, 1953 — Section 44, 46(1), 46(2)
High Courts13 Apr 1988
Commissioner of Income Tax Vs Nawab Hashim Jah
Andhra Pradesh High Court · (1989) 175 ITR 203
Income Tax Act, 1961 — Section 27, 64, 64(1)
High Courts12 Apr 1988
Sambasiva Rao Vs Bank of Baroda
Andhra Pradesh High Court · (1991) 70 CompCas 840
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Evidence Act, 1872 — Section 61, 62, 63Registration Act, 1908 — Section 17, 47
High Courts11 Apr 1988
Sri Ganesh Coconut Company Vs Assistant Commercial Tax Officer II, Vizianagaram and Another
Andhra Pradesh High Court · (1988) 71 STC 401
Andhra Pradesh General Sales Tax Act, 1957 — Section 12
High Courts07 Apr 1988
National Jute Manufacturers Corporation Ltd. Vs Commercial Tax Officer No. IV, Vijayawada and Another
Andhra Pradesh High Court · (1989) 75 STC 185
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 3, 5, 6, 7Constitution of India, 1950 — Article 245, 246Industries (Development and Regulation) Act, 1951 — Section 18
High Courts06 Apr 1988Dismissed
Southern Steel Ltd. Vs Central Government
Andhra Pradesh High Court · (1989) 20 ECC 131 : (1989) 22 ECR 215 : (1988) 37 ELT 196
Central Excise Rules, 1944 — Rule 8, 8(1)Constitution of India, 1950 — Article 14
High Courts06 Apr 1988Allowed
B. Sambaiah Vs Lakshmi Venkateswara Devasthanam and Others
Andhra Pradesh High Court · AIR 1989 AP 65
Constitution of India, 1950 — Article 14, 226
High Courts04 Apr 1988
Golli Krishnamurthy and Sons Vs Commercial Tax Officer No. IV, Vijayawada and Others
Andhra Pradesh High Court · (1990) 79 STC 394
Andhra Pradesh General Sales Tax Act, 1957 — Section 8
High Courts04 Apr 1988
P. Raghavaiah Vs Commercial Tax Officer (Int.), Vijayawada and Another
Andhra Pradesh High Court · (1989) 75 STC 312
High Courts04 Apr 1988Dismissed
Kasani Narayana and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 51
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts31 Mar 1988Allowed
A. Rajam Vs M. Manikya Reddy and Another
Andhra Pradesh High Court · (1988) 03 AP CK 0057
High Courts31 Mar 1988
The State of Andhra Pradesh Vs Venkateshwara Roller and Flour Mill
Andhra Pradesh High Court · (1988) 70 STC 299
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(8), 2
High Courts31 Mar 1988
The State of Andhra Pradesh Vs Brite Poultry Farm
Andhra Pradesh High Court · (1989) 72 STC 139
High Courts31 Mar 1988
Panjala Rajaiah and Others Vs Mamidi Manikya Reddy and Another
Andhra Pradesh High Court · (1989) 1 ACC 401 : (1989) ACJ 555 : (1989) 1 APLJ 99
Motor Vehicles Act, 1988 — Section 95(2)(a), 95(2)(b)
High Courts30 Mar 1988
Jagannadha Baldwa Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 75 STC 141
Central Sales Tax Act, 1956 — Section 6(2)