High Courts23 Feb 1989
State of Andhra Pradesh Vs Sri Akkamamba Textiles Ltd. and Others
Andhra Pradesh High Court · (1990) 79 STC 357
Andhra Pradesh General Sales Tax Act, 1957 — Section 33BB, 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 11 of 14
High Courts22 Feb 1989
State of Andhra Pradesh Vs Sreenivas Trading Co.
Andhra Pradesh High Court · (1989) 73 STC 245
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4)
High Courts21 Feb 1989
State of Andhra Pradesh Vs Ratna Sree Box Makers
Andhra Pradesh High Court · (1989) 75 STC 82
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 14(4C), 20, 20(1)
High Courts21 Feb 1989Dismissed
M.H. Prasad and Others Vs Suptd. of Mines, Hindustan Zinc Ltd. and Another
Andhra Pradesh High Court · (1994) 3 LLJ 1141
Constitution of India, 1950 — Article 226
High Courts20 Feb 1989
Revenue Divisional Officer Vs Dasari Ganga Raju and others
Andhra Pradesh High Court · AIR 1991 AP 110
Land Acquisition Act, 1894 — Section 10, 11, 18, 25(1), 28
High Courts20 Feb 1989Dismissed
Abdul Raheem Vs Land Acquisition Officer-cum-Revenue Divisional Officer, Mahaboobnagar, and others
Andhra Pradesh High Court · AIR 1989 AP 318
Land Acquisition Act, 1894 — Section 30Registration Act, 1908 — Section 17, 49
High Courts17 Feb 1989Allowed
K. Varaprasada Rao and Another Vs K. Chinna Venkaiah (died) and Others
Andhra Pradesh High Court · (1989) 02 AP CK 0038
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 4Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts17 Feb 1989
S. Mohammad Anwaruddin Vs Sabina Sultana and Others
Andhra Pradesh High Court · (1989) 179 ITR 442
Benami Transactions (Prohibition) Act, 1988 — Section 4Income Tax Act, 1961 — Section 281A
High Courts17 Feb 1989
The Special Tahsildar, Land Acquisition, Yerraguntla Vs Kamalagangi Reddy and others
Andhra Pradesh High Court · AIR 1990 AP 124
Hyderabad Land Acquisition Act, 1309 — Section 14(1)Land Acquisition (Amendment) Act, 1983 — Section 25Land Acquisition (Amendment) Act, 1984 — Section 30
High Courts17 Feb 1989Partly Allowed
Challa Ramkonda Reddy and Others Vs State of Andhra Pradesh by District Collector, Kurnool
Andhra Pradesh High Court · (1990) ACJ 668 : AIR 1989 AP 235
Constitution of India, 1950 — Article 13, 133, 21, 217, 22(2)General Clauses Act, 1897 — Section 3Government of India Act, 1858 — Section 65
High Courts15 Feb 1989
State of Andhra Pradesh Vs Toshniwal Combines
Andhra Pradesh High Court · (1989) 74 STC 268
Andhra Pradesh General Sales Tax Rules, 1957 — Rule 15, 17, 30
High Courts15 Feb 1989
State of Andhra Pradesh Vs Hampko Enterprises
Andhra Pradesh High Court · (1990) 76 STC 143
High Courts15 Feb 1989
Vijaya Kumar and Others Vs General Manager, Milk Products Factory, Andhra Pradesh Dairy Development Cooperative Federation Ltd.
Andhra Pradesh High Court · (1991) 2 LLJ 354
High Courts15 Feb 1989
State of Andhra Pradesh Vs Bakelite Hylam Limited
Andhra Pradesh High Court · (1990) 76 STC 192
Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6
High Courts14 Feb 1989
E. Ramasubbareddy Vs State of A.P. and others
Andhra Pradesh High Court · AIR 1990 AP 8
Land Acquisition Act, 1894 — Section 11, 4(1), 6
High Courts13 Feb 1989Allowed
Andhra Pradesh State Road Trans. Corpn. Vs P. Raghavaiah and Others
Andhra Pradesh High Court · (1989) ACJ 622
Motor Vehicles Act, 1939 — Section 110A, 92A, 92A(1), 92A(2), 92A(3)
High Courts13 Feb 1989
State of Andhra Pradesh Vs Meda Mines and Minerals
Andhra Pradesh High Court · (1990) 79 STC 349
Andhra Pradesh Sales Tax Appellate Tribunal Regulations, 1957 — Regulation 11Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts10 Feb 1989
M. Linga Murthy Vs District Social Welfare Officer, Cuddapah
Andhra Pradesh High Court · AIR 1990 AP 90
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 18, 18(1), 25, 4(1)
High Courts08 Feb 1989
Commissioner of Income Tax Vs D. Seshagiri Rao
Andhra Pradesh High Court · (1990) 84 CTR 170 : (1990) 182 ITR 24
Income Tax Act, 1922 — Section 14(2)Income Tax Act, 1961 — Section 139(2), 143(2), 143(3), 148, 185Wealth Tax Act, 1957 — Section 14(2), 3
High Courts07 Feb 1989
Andhra Pradesh Paper Mills Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 112 STC 555