COURT ARCHIVE

Andhra Pradesh High Court judgments, 1990

249 judgments · page 9 of 13

High Courts26 Apr 1990

City Dry-fish Co. Vs Commissioner of Income Tax and Another

Andhra Pradesh High Court · (1990) 186 ITR 9

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 139(1), 139(2), 139(8), 140AWealth Tax Act, 1957 — Section 14(1), 14(2), 18(2A)

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High Courts26 Apr 1990

K. Venkataramana Reddy Vs A. Radha and Others

Andhra Pradesh High Court · (1990) 2 APLJ 290 : (1991) CriLJ 498

Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(3), 46Penal Code, 1860 (IPC) — Section 145, 147, 251, 323, 324

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High Courts25 Apr 1990

K. Ramulu and Others Vs Shaik Khaja and Others

Andhra Pradesh High Court · (1991) ACJ 359

Motor Vehicles Act, 1939 — Section 110(B), 92(A), 96

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High Courts24 Apr 1990

Income Tax Officer Vs Autofil and Others

Andhra Pradesh High Court · (1990) 86 CTR 57 : (1990) 184 ITR 47

Income Tax Act, 1961 — Section 139(1), 271(1), 276CC

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High Courts23 Apr 1990

K. Ramulu and Brothers Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1990) 185 ITR 517

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 139(4), 139(8), 147, 269P

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High Courts23 Apr 1990

Toddy Tappers Co-operative Society Vs The Commissioner of Excise and others

Andhra Pradesh High Court · AIR 1991 AP 40 : (1996) 2 ALD 691 : (1991) 1 AnWR 429

Andhra Pradesh Excise Act, 1968 — Section 63, 63(2)Constitution of India, 1950 — Article 226

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High Courts23 Apr 1990

Forest Range Officer Vs P. Amanthiah and another

Andhra Pradesh High Court · AIR 1991 AP 82

Andhra Pradesh Forest Act, 1967 — Section 44(2)(E), 44(2A), 44(2D), 44(2F)Constitution of India, 1950 — Article 226

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High Courts20 Apr 1990Allowed

Kadari Nageswara Rao Vs The Joint Collector and Others

Andhra Pradesh High Court · (1992) 1 ALT 540 : (1990) 2 AnWR 84

Constitution of India, 1950 — Article 226

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High Courts20 Apr 1990

Thota Venkataramana Mudali Vs Thota Sambasiv Mudali (Died) and his L.Rs.

Andhra Pradesh High Court · (1992) 1 ALT 537 : (1990) 2 AnWR 1

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Apr 1990

Aeronautics Employees Co-op. Housing Society Ltd. Vs The Govt. of Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · AIR 1990 AP 331

Constitution of India, 1950 — Article 14, 299Evidence Act, 1872 — Section 115

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High Courts18 Apr 1990

BMF Belting Ltd. Vs Union of India

Andhra Pradesh High Court · (1990) 2 APLJ 87 : (1991) 31 ECC 401 : (1990) 50 ELT 10

Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 2, 3

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High Courts12 Apr 1990

The K.C.P. Ltd. Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1990 AP 314 : (1990) 2 APLJ 446

Andhra Pradesh (Mineral Rights) Tax Act, 1975 — Section 1(4), 10, 11, 12, 13Andhra Pradesh Revenue Recovery Act, 1864 — Section 8Constitution of India, 1950 — Article 245, 246

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High Courts12 Apr 1990

V. Chinna Lakshmaiah Vs Samurla Ramaiah and others

Andhra Pradesh High Court · AIR 1991 AP 177

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2(2), Order 34 Rule 4, Order 34 Rule 4(2), 11, 151Limitation Act, 1963 — Article 137Limitation Rules, 1963 — Rule 8

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High Courts12 Apr 1990