High Courts15 Jun 1999
COMMISSIONER OF INCOME TAX Vs SANGAM ENTERPRISES
Andhra Pradesh High Court · (1999) 106 TAXMAN 234
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,201 judgments · page 1,138 of 1,761
High Courts15 Jun 1999
B.G. Sunanda Rao and others Vs Khemani Distilleries Pvt.Ltd., Mumbai and others
Andhra Pradesh High Court · (1999) 3 ALD 647 : (1999) 3 ALT 650
Constitution of India, 1950 — Article 25, 26, 27, 28
High Courts15 Jun 1999
COMMISSIONER OF INCOME TAX Vs VEERABHADRA INDUSTRIES
Andhra Pradesh High Court · (2000) 163 CTR 338 : (2000) 106 TAXMAN 370
Income Tax Act, 1961 — Section 185, 22, 23, 24, 25
High Courts15 Jun 1999
Champalal Bhandari Vs State of A.P. and others
Andhra Pradesh High Court · (1999) 3 ALD 690 : (1999) 4 ALT 18
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)Constitution of India, 1950 — Article 14, 19(1), 7
High Courts15 Jun 1999
Vice-Chairmand and Managing Director, A.P.S.I.D.C. Ltd., HUDA-Maitrivanam, Hyderabad and another Vs Ch. R. Varaprasad and others
Andhra Pradesh High Court · (1999) 4 ALD 105 : (1999) 4 ALT 124 : (1999) 2 LLJ 1436
Constitution of India, 1950 — Article 14
High Courts15 Jun 1999
Commissioner of Income Tax Vs Sangham Enterprises
Andhra Pradesh High Court · (1999) 240 ITR 13
Income Tax Act, 1961 — Section 37
High Courts15 Jun 1999
M.D. Rahamatullah Vs Depot Manager, APSRTC, Karimnagar and others
Andhra Pradesh High Court · (1999) 4 ALD 197 : (1999) 4 ALT 515
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 12(3)
High Courts15 Jun 1999Dismissed
State of Andhra Pradesh Vs Minerals and Metals Trading Corporation of India Limited
Andhra Pradesh High Court · (2000) 118 STC 190
High Courts15 Jun 1999
Commissioner of Income Tax Vs Veerabhadra Industries
Andhra Pradesh High Court · (1999) 240 ITR 5
Income Tax Act, 1961 — Section 185, 22, 263, 28
High Courts15 Jun 1999
M. Mohan Reddy Vs Union of India and others
Andhra Pradesh High Court · (1999) 3 ALD 675(1) : (1999) 3 ALD 675 : (1999) 4 ALT 1
Arbitration Act, 1940 — Section 12, 34Arbitration and Conciliation Act, 1996 — Section 13(4), 16(5), 16(6), 37(1)Constitution of India, 1950 — Article 14
High Courts15 Jun 1999Dismissed
State of A.P. Vs Prakash Industries
Andhra Pradesh High Court · (2000) 118 STC 378
High Courts14 Jun 1999
Vasumathi Raje Vs Government of A.P., Education Department and other
Andhra Pradesh High Court · (1999) 3 ALD 680
Andhra Pradesh Education Act, 1992 — Section 90, 90(1), 91
High Courts14 Jun 1999
Andhra Pradesh State Electricity Board and others Vs Venus Hotel and others
Andhra Pradesh High Court · AIR 1999 AP 333 : (1999) 3 ALD 693 : (1999) 4 ALT 15
Electricity (Supply) Act, 1948 — Section 78
High Courts14 Jun 1999Dismissed
Central Warehousing Corporation and Another Vs Gowthami Engineering Corporation
Andhra Pradesh High Court · (1999) 4 ALT 149
Arbitration Act, 1940 — Section 20
High Courts14 Jun 1999
Lavu Educational Society, Guntur Vs Government of Andhra Pradesh, Education Department, Hyderabad and others
Andhra Pradesh High Court · AIR 1999 AP 335 : (1999) 3 ALD 632 : (1999) 3 ALT 689
All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Education Act, 1982 — Section 20Constitution of India, 1950 — Article 226
High Courts14 Jun 1999
T. Shivalingam Vs A.P. Wakf Tribunal, Presiding Officer, Hyderabad and others
Andhra Pradesh High Court · (1999) 3 ALD 646 : (1999) 3 ALT 602
Waqf Act, 1954 — Section 7, 83, 85
High Courts14 Jun 1999
Noorjahan Vs National Insurance Company Ltd., Hyderabad and another
Andhra Pradesh High Court · (2001) ACJ 340 : (1999) 4 ALD 350 : (1999) 4 ALT 447 : (1999) 2 LLJ 1057
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 104Industrial Disputes Act, 1947 — Section 17BMotor Vehicles Act, 1988 — Section 140, 92A
High Courts14 Jun 1999
Jyothi Venkataramaiah and Swamy Ayyappa Colony Residents Welfare Association Vs Cantonment Board, Secunderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 389 : (1999) 3 ALT 657
Cantonments Act, 1924 — Section 108Constitution of India, 1950 — Article 226
High Courts14 Jun 1999Dismissed
C. Panduranga Rao Vs V. Shyamala Rao and Another
Andhra Pradesh High Court · (1999) 4 ALD 204 : (1999) 4 ALT 270 : (1999) 2 APLJ 51 : (1994) 4 RCR(Civil) 427
Contract Act, 1872 — Section 46, 46(16), 55Specific Relief Act, 1963 — Section 20
High Courts11 Jun 1999
Mir Sabir Ali Vs Commissioner of Police, Hyderabad
Andhra Pradesh High Court · (1999) 5 ALD 123 : (1999) 4 ALT 32
Arms Act, 1959 — Section 13, 14(3), 18Constitution of India, 1950 — Article 226, 227