CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 37 of 62

High Courts13 Jun 2012

Reckitt Benckiser (India) Limited Vs State of Andhra Pradesh Shiva Shakti Agencies Vs Commercial Tax Officer Dwaraka Nagar Circle VUDA Building, Visakhapatnam and The Appellate Deputy Commissioner (CT) 50-28-16/1, TPT Colony, Visakhapatnam R.R. Agencies Vs The Commercial Tax Officer-II, Municipal Complex, Tilak Garden, Nizamabad and State of Andhra Pradesh M/s. Reckitt Benckiser (India) Ltd. Vs Commercial Tax Officer, Authority For Clarification and Advance Rulings Committee, Office of Commissioner of Commercial Taxes and State of A.P.

Andhra Pradesh High Court · (2012) 56 VST 1

Andhra Pradesh Value Added Tax Act, 2005 — Section 34, 67, 76(2), 79Central Excise Tariff Act, 1985 — Section 2Constitution of India, 1950 — Article 226
Read judgment
High Courts12 Jun 2012

M/s Indus Towers Limited Vs The Commercial Tax Officer, Begumpet Circle, Mayur Kushal Complex, Abids, Hyderabad, The Appellate Deputy Commissioner, Punjagutta Division, CCT Building 5th Floor, Nampally, Hyderabad and Commissioner of Commercial Taxes, Nampally, Hyderabad M/s. TVS Interconnect Systems Limited Vs Assistant Commercial Tax Officer, Srinagar Colony Circle, Hyderabad and The Commercial Tax Officer, Srinagar Colony Circle, Hyderabad

Andhra Pradesh High Court · (2012) 5 ALD 385 : (2012) 4 ALT 755 : (2012) 194 ECR 133 : (2012) 52 VST 447

Constitution of India, 1950 — Article 366, 366(29A), 366(29A)(d)General Clauses Act, 1897 — Section 2(16), 2(28), 28, 3(26)Telecom Regulatory Authority of India Act, 1997 — Section 11(b)(iv)
Read judgment