High Courts07 Feb 1989
D.V.K. Kesava Raju Vs S.R. Govinda Rajan and Another
Andhra Pradesh High Court · (1990) CriLJ 299
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Contempt of Courts Act, 1971 — Section 12
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 12 of 14
High Courts06 Feb 1989
Revenue Divisional Officer-cum-Land Acquisition Officer, Chittoor Vs P.C. Krishna Swami Naidu and another
Andhra Pradesh High Court · AIR 1990 AP 155
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 23(2), 35, 4(1)
High Courts06 Feb 1989
G. Kamalakumari Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 159
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 456, 462
High Courts02 Feb 1989
Chitavalsah Jute Mills Vs B.V. Rao
Andhra Pradesh High Court · (1989) 2 LLJ 76
Industrial Disputes Act, 1947 — Section 2Specific Relief Act, 1963 — Section 14, 21, 34, 42
High Courts01 Feb 1989
State of Andhra Pradesh Vs Sankar Baby and Marine Vermicelli Factory
Andhra Pradesh High Court · (1990) 76 STC 390
Andhra Pradesh General Sales Tax Act, 1957 — Section 33
High Courts01 Feb 1989
Commissioner of Income Tax Vs Harbin Singh
Andhra Pradesh High Court · (1990) 185 ITR 573 : (1989) 44 TAXMAN 40
Income Tax Act, 1961 — Section 16
High Courts01 Feb 1989
Dr. Pinnamaneni Narasimha Rao Vs Gundavarau Jayaprakasu and another
Andhra Pradesh High Court · (1990) 1 ACC 468 : (1990) ACJ 350 : AIR 1990 AP 207
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 Feb 1989
State of Andhra Pradesh Vs Hyderabad Allwyn Ltd.
Andhra Pradesh High Court · (1990) 78 STC 56
High Courts01 Feb 1989
Girijan Co-operative Corporation Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1989) 178 ITR 359
Income Tax Act, 1961 — Section 11, 11(1), 2, 2(15), 60
High Courts01 Feb 1989
Shri Vijayalakshmi Rice Mill Contractors Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1989) 76 CTR 55 : (1990) 181 ITR 263
Income Tax Act, 1961 — Section 185
High Courts01 Feb 1989
Girijan Co-operative Corpn. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1989) 44 TAXMAN 60
Companies Act, 1956 — Section 25Income Tax Act, 1922 — Section 4(3)(i)Income Tax Act, 1961 — Section 11, 11(1), 11(1)(a), 2, 2(15)
High Courts01 Feb 1989
Commissioner of Income Tax Vs East Coast Marine Products (P.) Ltd. and Another
Andhra Pradesh High Court · (1990) 88 CTR 156 : (1990) 181 ITR 314
Income Tax Act, 1961 — Section 125, 125A(1), 144A, 144B, 144B(4)
High Courts31 Jan 1989
State of Andhra Pradesh Vs India Rubbers
Andhra Pradesh High Court · (1990) 76 STC 254
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)
High Courts31 Jan 1989
Commissioner of Wealth-tax Vs Prince Muffakkam Jah Bahadur
Andhra Pradesh High Court · (1989) 76 CTR 56 : (1990) 186 ITR 421
Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 2, 27(1), 3, 6, 7
High Courts31 Jan 1989
Sampath Reddy Vs Gudda Meddi Suchi Venkatamma and Others
Andhra Pradesh High Court · (1990) ACJ 626 : AIR 1989 AP 337
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110B, 110C, 84Penal Code, 1860 (IPC) — Section 304, 304(A), 379
High Courts30 Jan 1989Allowed
Kannekanti Varamma and Others Vs Puli Ramakotaiah and Others
Andhra Pradesh High Court · (1990) ACJ 539
Motor Vehicles Act, 1939 — Section 95(2)
High Courts30 Jan 1989
Commissioner of Income Tax Vs S.V. Dalappa and Sons
Andhra Pradesh High Court · (1989) 75 CTR 184 : (1989) 176 ITR 455
Income Tax Act, 1961 — Section 143, 144, 171, 171(9), 182(1)
High Courts30 Jan 1989Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Ponugoti Ramanamma and Others
Andhra Pradesh High Court · (1990) 1 ACC 643 : (1990) ACJ 928
Motor Vehicles Act, 1988 — Section 95
High Courts27 Jan 1989
The Oriental Fire and General Insurance Co. Ltd. Vs M. Janga Reddy and others
Andhra Pradesh High Court · AIR 1990 AP 158
Motor Vehicles Act, 1939 — Section 110, 95(2)