High Courts30 Mar 1988
Nagabandi Mallaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 70 STC 160
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 9 of 14
High Courts29 Mar 1988
Pellakuru Syamalamma Vs Pellakuru Sambaiah and Another
Andhra Pradesh High Court · (1988) 1 APLJ 476 : (1988) CriLJ 1891
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Mar 1988
D. Renuka Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1989) 175 ITR 615 : (1988) 40 TAXMAN 404
Wealth Tax Act, 1957 — Section 27, 27(1), 46, 46(2), 7Wealth Tax Rules, 1957 — Rule 1D
High Courts29 Mar 1988
M. Paramasivam Vs Food Corporation of India, Nellore
Andhra Pradesh High Court · AIR 1989 AP 124
Arbitration Act, 1940 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141
High Courts29 Mar 1988
The State of Andhra Pradesh Vs Bajaj Brothers
Andhra Pradesh High Court · (1989) 74 STC 263
High Courts29 Mar 1988
Sri Ganesh Trading Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 431
Central Sales Tax Act, 1956 — Section 14, 15, 20(2), 6, 8(1)
High Courts29 Mar 1988
Ravi Enterprises Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 70 STC 286
Andhra Pradesh General Sales Tax Act, 1957 — Section 6(2)Central Sales Tax Act, 1956 — Section 10, 10, 8(3)
High Courts28 Mar 1988
State of Andhra Pradesh Vs Vogireddy Venkatareddy and Company
Andhra Pradesh High Court · (1989) 74 STC 179
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 20(2)
High Courts28 Mar 1988
United Steel and Allied Industries Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 70 STC 114
High Courts22 Mar 1988
Commissioner of Income Tax Vs Dredging Corporation of India
Andhra Pradesh High Court · (1989) 75 CTR 104 : (1988) 174 ITR 682
Income Tax Act, 1961 — Section 2(31), 32, 32(1), 32A, 32A(2)
High Courts22 Mar 1988
Commissioner of Income Tax Vs Dredging Corpn. of India
Andhra Pradesh High Court · (1988) 39 TAXMAN 301
Income Tax Act, 1961 — Section 2(31), 256(1), 32, 32(1)(vi), 32(1)(vi)
High Courts21 Mar 1988
Commissioner of Income Tax Vs Maddi Sudarsanam
Andhra Pradesh High Court · (1988) 73 CTR 200 : (1988) 174 ITR 659 : (1988) 41 TAXMAN 174
Income Tax Act, 1961 — Section 10(14), 2(24), 260(1)
High Courts21 Mar 1988
Commissioner of Income Tax Vs Investigation and Security Service (India) P. Ltd.
Andhra Pradesh High Court · (1990) 182 ITR 358
Income Tax Act, 1961 — Section 37, 40(1)
High Courts21 Mar 1988
Commissioner of Income Tax Vs Mulkanoor Co-operative Rural Bank Ltd.
Andhra Pradesh High Court · (1988) 73 CTR 262 : (1988) 173 ITR 629 : (1988) 38 TAXMAN 293
Income Tax Act, 1961 — Section 80P(2)
High Courts21 Mar 1988
Commissioner of Income Tax Vs Shahzada Begum
Andhra Pradesh High Court · (1988) 73 CTR 229 : (1988) 173 ITR 397 : (1988) 38 TAXMAN 311
Income Tax Act, 1961 — Section 54(1)
High Courts21 Mar 1988
Commissioner of Income Tax Vs Investigation and Security Service (India)(P.) Ltd.
Andhra Pradesh High Court · (1990) 48 TAXMAN 8
Income Tax Act, 1961 — Section 40(1)
High Courts18 Mar 1988
Daulatram and Others Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1988) 03 AP CK 0020
Income Tax Act, 1922 — Section 22, 37Income Tax Act, 1961 — Section 131, 132, 132A, 132B, 133Wealth Tax Act, 1957 — Section 16A, 2, 23, 24, 34AA
High Courts16 Mar 1988Dismissed
Tungabhadhra Machinery and Tools Ltd. Vs Union of India (UOI)
Andhra Pradesh High Court · (1989) 21 ECR 337 : (1988) 37 ELT 179
Central Excise Rules, 1944 — Rule 73Q(1)Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226, 265
High Courts14 Mar 1988
D. Vinoda and Others Vs B. Basava Raju and Others
Andhra Pradesh High Court · (1988) 2 ACC 405 : (1988) ACJ 1072 : (1988) 1 APLJ 615
Motor Vehicles Act, 1988 — Section 110B
High Courts14 Mar 1988Allowed
Dondapati Vinodu and Others Vs B. Baswa Raju and Others
Andhra Pradesh High Court · AIR 1989 AP 227
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110B