COURT ARCHIVE

Andhra Pradesh High Court judgments, 1998

931 judgments · page 45 of 47

High Courts02 Feb 1998

XL Telecom Ltd., Hyderabad Vs Superintendent of Central Excise, Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 230 : (1998) 2 ALT 722 : (1999) 105 ELT 263

Central Boards of Revenue Act, 1963 — Section 3Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 2, 37

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High Courts02 Feb 1998

Chakravarthula Venkata Raghavacharyulu and Others Vs Jeenu Viswanadham and Another

Andhra Pradesh High Court · (1998) 2 ALD 776 : (1998) 2 ALT 700 : (1998) 2 APLJ 116

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16

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High Courts02 Feb 1998

State of A.P. Vs Hyderabad Chemicals Supplies Ltd.

Andhra Pradesh High Court · (1998) 2 ALD 489 : (1998) 2 AnWR 34

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(1), 5A, 5B(2), 6Central Sales Tax Act, 1956 — Section 10, 10(A)

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High Courts02 Feb 1998

K. Durga Rani and Another Vs Appropriate Authority, IT Dept., Bangalore and Another

Andhra Pradesh High Court · (1998) 3 ALD 133

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269

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High Courts02 Feb 1998

Unnamatla Appa Rao Vs Tadepalligudem Municipality

Andhra Pradesh High Court · (1998) 2 ALD 720 : (1998) 3 ALT 140 : (1998) 2 APLJ 184

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18(1), 18(2), 18(3), 18(4), 18(5)

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High Courts02 Feb 1998

Kolasani Naga Koteswari alias Yelavarthi Nagakoteswari Vs K. Rajasekhar

Andhra Pradesh High Court · (1998) 2 ALD 716 : (1998) 1 ALT 558 : (1998) 1 APLJ 353 : (1998) 2 DMC 187

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13(1), 23, 5

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High Courts02 Feb 1998

Ramakrishna Cine Studio Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1998) 233 ITR 277

Income Tax Act, 1961 — Section 139, 217, 246(1)

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High Courts02 Feb 1998Dismissed

State of Andhra Pradesh Vs Industrial Finance Corporation of India (P) Ltd.

Andhra Pradesh High Court · (1998) 02 AP CK 0011

Andhra Pradesh General Sales Tax Act, 1957 — Section 38, 5E

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High Courts29 Jan 1998

Krishna Pasu Aahar Bhanupuri Vs Commissioner of Prohibition and Excise, A.P. and Others

Andhra Pradesh High Court · (1998) 2 ALD 47 : (1998) 1 ALT 803 : (1998) 1 APLJ 271

Andhra Pradesh Excise Act, 1968 — Section 12, 13Constitution of India, 1950 — Article 19(1)Industries (Development and Regulation) Act, 1951 — Section 18, 2, 3

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High Courts29 Jan 1998

R. Durga Prasad Vs Union of India and Another

Andhra Pradesh High Court · AIR 1998 AP 290 : (1998) 2 ALD 25 : (1998) 1 ALT 652 : (1998) 1 APLJ 274 : (1998) 2 DMC 45

Advocates Act, 1961 — Section 1(3), 30Civil Procedure Code, 1908 (CPC) — Section 32AConstitution of India, 1950 — Article 14, 21

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High Courts29 Jan 1998

KVSS Prasada Rao Vs Godavari Bai and Others

Andhra Pradesh High Court · (1998) 2 ALD 222 : (1998) 1 ALT 799 : (1998) 1 APLJ 243

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 20(1)

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High Courts28 Jan 1998Dismissed

M.A. Bhupathi Vs M. Koteswara Mudali and Another

Andhra Pradesh High Court · (1998) 2 ALT 21 : (1998) 2 APLJ 18

Stamp Act, 1899 — Section 38(2)

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High Courts28 Jan 1998

Toddy Tappers Co-operative Society and others Vs Commissioner of Prohibition and Excise, Hyderabad and others

Andhra Pradesh High Court · (1998) 5 ALD 174

Constitution of India, 1950 — Article 14, 19(1), 19(6), 301

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High Courts28 Jan 1998

Macherla Ravi Kumar and Others Vs Indian Bank, Warangal and Others

Andhra Pradesh High Court · AIR 1998 AP 390 : (1998) 2 ALD 403 : (1998) 1 ALT 571 : (1998) 92 CompCas 607

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1, 17, 18

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High Courts28 Jan 1998