High Courts13 Mar 1995
V.R. Ganti Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1995) 2 ALT 431 : (1995) 216 ITR 48
Income Tax Act, 1961 — Section 10(11), 10(12), 10(13A), 15, 16
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 33 of 37
High Courts13 Mar 1995Allowed
The Municipal Corporation of Visakhapatnam Vs Smt. B. Lalita Devi and Others
Andhra Pradesh High Court · (1995) 2 ALT 84
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 15, 17B, 7(5D), 8(6), 9Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 7(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Mar 1995
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1995) 126 CTR 387
Income Tax Act, 1961 — Section 28, 35CC, 80
High Courts10 Mar 1995
G.M. Mittal Stainless Steels Ltd. Vs Nagarjuna Investments Trust Ltd. and Another
Andhra Pradesh High Court · (1995) 2 ALT(Cri) 410 : (1996) 1 CivCC 87 : (1997) 90 CompCas 106
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 1995
Qamar Sultana and another Vs Commissioner, Municipal Corporation of Hyderabad and others
Andhra Pradesh High Court · AIR 1995 AP 230 : (1995) 2 APLJ 104
Constitution of India, 1950 — Article 142, 21, 226, 32, 9(5)Hyderabad Municipal Corporation Act, 1956 — Section 405, 406, 636
High Courts10 Mar 1995
Registrar, University of Health Sciences, Vijayawada, Krishna District and another Vs Miss. K. Vasavi Rao and another
Andhra Pradesh High Court · AIR 1995 AP 286 : (1995) 1 ALT 859
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3, 5Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into Undergraduate Professional Courses through Common Entrance Test) Rules, 1989 — Rule 2, 4, 5, 5(12), 5(9)Constitution of India, 1950 — Article 12, 15(1)
High Courts10 Mar 1995Dismissed
Central Warehousing Corporation and Another Vs O. Rosaiah
Andhra Pradesh High Court · (1995) 1 ALT 76 : (1995) 1 APLJ 363
High Courts09 Mar 1995
Billa Linga Reddy Vs The Revenue Divisional Officer and others
Andhra Pradesh High Court · AIR 1996 AP 3 : (1995) 1 ALT 853
Constitution of India, 1950 — Article 14, 226, 300, 31Land Acquisition Act, 1894 — Section 18, 4(1), 6
High Courts08 Mar 1995
Commissioner of Income Tax Vs B. Chinnaiah and Others
Andhra Pradesh High Court · (1995) 127 CTR 467 : (1995) 214 ITR 368
Income Tax Act, 1961 — Section 10(14), 15, 16, 17, 17(2)
High Courts08 Mar 1995Allowed
Parchuri Rajya Lakshmi Vs Parchuri Viswa Sankara Prasad
Andhra Pradesh High Court · (1995) 1 DMC 630
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 25, 9
High Courts07 Mar 1995
I. T. C. Classic Finance and Services Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (1995) 1 ALT 563
Andhra Pradesh General Sales Tax Act, 1957 — Section 15, 2, 20(1), 23(1), 38Central Sales Tax Act, 1956 — Section 3, 4, 5
High Courts07 Mar 1995Allowed
Mcdowell and Company Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (2003) 133 STC 238
Andhra Pradesh General Sales Tax Act, 1957 — Section 17
High Courts06 Mar 1995
Godupalle Pothulappa Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 524 : (2000) 1 ALT 378 : (2000) 1 CivCC 501
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60
High Courts06 Mar 1995
Vidyaranya Education Society, Koppolu, Prakasam District Vs Director of School Education, Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1995 AP 295 : (1995) 2 ALT 197
Andhra Pradesh (Integrated) Education Rules, 1966 — Rule 20, 20(A), 21Andhra Pradesh Education Act, 1982 — Section 20(3)(1)Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools) Rules, 1988 — Rule 3, 3(1), 3(2), 5, 6
High Courts06 Mar 1995Dismissed
Dredging Corporation of India Ltd. Vs Assistant Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1996) 217 ITR 511
Income Tax Act, 1961 — Section 201
High Courts05 Mar 1995
Commissioner of Income Tax Vs Bharat Television Private Ltd.
Andhra Pradesh High Court · (1996) 218 ITR 173
Income Tax Act, 1961 — Section 37(1)
High Courts05 Mar 1995
Bishanlal Ahuja Vs Commissioner of Wealth Tax
Andhra Pradesh High Court · (1996) 218 ITR 680
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1)
High Courts04 Mar 1995
COMMISSIONER OF INCOME TAX Vs MADDI VENKATARATNAM and CO. PVT. LTD.
Andhra Pradesh High Court · (1996) 131 CTR 360
Income Tax Act, 1961 — Section 37(4)
High Courts04 Mar 1995
Commissioner of Income Tax Vs Maddi Venkataratnam and Co. Pvt. Ltd.
Andhra Pradesh High Court · (1996) 1 AnWR 66 : (1996) 217 ITR 571
Income Tax Act, 1961 — Section 263, 37, 37(2), 37(2B), 37(3)
High Courts02 Mar 1995Allowed
K.S.S.N. Sharma Vs State Bank of India and Another
Andhra Pradesh High Court · (1995) 1 ALT 837 : (1995) 2 LLJ 479
Constitution of India, 1950 — Article 311Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1959 — Rule 9(3)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50A(4)