High Courts21 Nov 1996
Bharat Steel Industries Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 106 STC 318
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 22(1), 9(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1996
899 judgments · page 7 of 45
High Courts21 Nov 1996
H. E. H. THE NIZAMS JEWELLERY TRUST Vs ASSISTANT COMMISSIONER OF WEALTH TAX and Others
Andhra Pradesh High Court · (1998) 145 CTR 97
Finance (No. 2) Act, 1980 — Section 14, 21Income Tax Act, 1961 — Section 139, 17, 34
High Courts21 Nov 1996
Vidyadhar R. Vs National Textile Corporation and Others
Andhra Pradesh High Court · (1996) 4 ALT 962 : (1998) 3 LLJ 57
Andhra Pradesh Factories Rules, 1950 — Rule 76B, 76B(4)(a)Factories Act, 1948 — Section 49
High Courts21 Nov 1996
Tadi Adinarayana Reddy Vs Union of India and Others
Andhra Pradesh High Court · (1997) 90 CompCas 381
Companies Act, 1956 — Section 234, 235, 236, 237, 397Constitution of India, 1950 — Article 226
High Courts21 Nov 1996
H.E.H. The Nizam''s Jewellery Trust Vs Assistant Commissioner of Wealth Tax and Others
Andhra Pradesh High Court · (1997) 3 ALT 277
Income Tax Act, 1961 — Section 139(3), 28, 34Wealth Tax Act, 1957 — Section 14, 14(1), 17, 21, 21(1)
High Courts21 Nov 1996
Chinta Obula Reddy Vs A.P.S.R.T.C. Musheerabad, Hyderabad
Andhra Pradesh High Court · (1998) 2 ACC 117 : (1998) 2 ALD 507 : (1998) 2 ALT 268
Motor Vehicles Act, 1939 — Section 110
High Courts21 Nov 1996
H.E.H. Nizam''s Jewellery Trust Vs Assistant Commissioner of Wealth Tax and Others
Andhra Pradesh High Court · (1996) 4 ALT 852 : (1997) 142 CTR 226 : (1997) 226 ITR 111 : (1997) 93 TAXMAN 438
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 14, 15, 16, 16(1), 16(3)
High Courts21 Nov 1996Allowed
Mrs. Anita Aidinyantz Vs Dr. Ken. R. Gnanakan, Chairman, Evangelical Trust Association of South India and Others
Andhra Pradesh High Court · (1997) 1 ALT 579
Andhra Pradesh Education Act, 1982 — Section 22, 79Constitution of India, 1950 — Article 14, 226, 311Contract Act, 1872 — Section 23
High Courts21 Nov 1996Allowed
Anita Aidinyantz (Ms.) Vs Dr. Ken. R. Gnanakan, Chairman Evangelical Trust Assocn. of South India and Others
Andhra Pradesh High Court · (1998) 3 LLJ 1060
Andhra Pradesh Education Act, 1982 — Section 79Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23
High Courts20 Nov 1996
State of Andhra Pradesh Vs Tube, Tools and Hardware Mart
Andhra Pradesh High Court · (1997) 3 ALT 721
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A(3), 144
High Courts20 Nov 1996
V. Ramesh Vs Convenor, EAMCET - 1995, Jawaharlal Nehru Technological University, Hyderabad
Andhra Pradesh High Court · AIR 1997 AP 79 : (1997) 1 ALT 569
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 226
High Courts20 Nov 1996
Shaik Omer Bin Ali Umodi rep. by his GPA Habeeb Bin Omer Umodi Vs Syed Yousuf Ali and Others
Andhra Pradesh High Court · (1997) 1 ALT 560
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 58
High Courts20 Nov 1996
Pidathala Bala Venkataswamy Vs V.V. Nagalakshmi Reddy and Others
Andhra Pradesh High Court · (1997) 6 ALT 650 : (1998) 1 APLJ 78
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts20 Nov 1996Dismissed
Durbhaka Venkata Subramanya Sarma and Another Vs State Bank of India, Banking Corporation
Andhra Pradesh High Court · (1996) 4 ALT 1028 : (1997) 3 CivCC 504
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 21, 136Limitation Act, 1963 — Article 136
High Courts19 Nov 1996
Allani Lingaiah Vs Paidimarri Sathya Babu, Sarpanch and Another
Andhra Pradesh High Court · (1997) 3 ALT 805 : (1997) 2 CivCC 141 : (1997) 4 RCR(Civil) 320
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5), 35
High Courts19 Nov 1996Allowed
Nalajala Jagannadham Vs Veerepally Mangamma
Andhra Pradesh High Court · (1997) 1 ALT 725
Stamp Act, 1899 — Section 31, 32, 33, 35, 38
High Courts18 Nov 1996
Sri Venkateswara Hybrid Seeds Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 106 STC 34
Andhra Pradesh General Sales Tax Act, 1957 — Section 9Central Sales Tax Act, 1956 — Section 8(2)
High Courts18 Nov 1996
President, Buchireddipalem Co-operative Rural Bank Limited Vs D. Siva Subrahmanyam, Ex-Secretary and Another
Andhra Pradesh High Court · (1997) 3 ALT 724 : (1997) 2 APLJ 310
Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(3), 41(1)Shops and Establishment Rules, 1968 — Rule 20
High Courts18 Nov 1996
In Re: SPS Pharma Ltd. In Re: Targof Pure Drugs Ltd.
Andhra Pradesh High Court · (1997) 88 CompCas 774
Companies Act, 1956 — Section 391, 394
High Courts18 Nov 1996
Telangana Spinning and Weaving Mills Ltd. (Rotor unit) Vs The Commissioner (CS) (Appeals) and Ex-Officio Secretary to Govt. (A) Food and Civil Supplies (IV) Department and Another
Andhra Pradesh High Court · (1997) 3 ALD 140 : (1997) 1 ALD(Cri) 346 : (1997) 1 ALT 558
Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6CTextiles (Control) Order, 1986 — Section 25(1)