High Courts27 Mar 1998
COMMISSIONER OF INCOME TAX Vs TIRUMALA TIRUPATI DEVASTHANAM CO-OPERATIVE STORES LTD.
Andhra Pradesh High Court · (1998) 148 CTR 91
Income Tax Act, 1961 — Section 10, 263
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,184 of 1,755
High Courts26 Mar 1998
Delta Acqua Feeds Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (2003) 133 STC 3
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(2B), 19(2C)
High Courts26 Mar 1998
Trichy Distilleries and Chemicals Ltd. Vs Reliance Cellulose Products Ltd., Secunderabad
Andhra Pradesh High Court · (1998) 3 ALD 603 : (1998) 3 ALT 388 : (1998) 2 APLJ 275 : (1999) 97 CompCas 95
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141, 144, 144(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25
High Courts26 Mar 1998
Mirza Hameed Ali Baig @ Hameed Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1998) 3 ALD 569 : (1998) 1 ALT(Cri) 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 1998
Andhra Bank, Inkollu Vs Chittabathuni Sree Ramulu and Another
Andhra Pradesh High Court · AIR 1999 AP 52 : (1998) 3 ALD 675 : (1998) 3 ALT 480 : (1998) 2 APLJ 222 : (1998) 94 CompCas 220
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 4(2), 7Banking Laws (Amendment) Act, 1983 — Section 21ABanking Regulation Act, 1949 — Section 21
High Courts26 Mar 1998
Subbshree Trading Enterprises Ltd. Vs Assistant Commissioner of Commercial Taxes (Intelligence) and Another
Andhra Pradesh High Court · (1998) 111 STC 144
Constitution of India, 1950 — Article 226
High Courts25 Mar 1998
V. Subbarmma and others Vs Koniki Chengama Naidu and others
Andhra Pradesh High Court · AIR 1999 AP 55 : (1998) 3 ALD 630 : (1998) 3 ALT 497
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 93, Order 22 Rule 4Limitation Act, 1963 — Article 127Transfer of Property Act, 1882 — Section 99
High Courts25 Mar 1998
M. Venkateswara Rao Vs Singareni Collieries Co., Ltd.
Andhra Pradesh High Court · (1998) 3 ALD 37 : (1998) 4 ALT 654 : (1998) 1 APLJ 348
Constitution of India, 1950 — Article 12, 14
High Courts25 Mar 1998
G. Raja Rao and others Vs Union of India and others
Andhra Pradesh High Court · (1998) 3 ALD 220(1) : (1998) 3 ALD 220 : (1998) 4 ALT 76
Life Insurance Corporation Act, 1956 — Section 49Life Insurance Corporation Class 3 and Class 4 Employees Promotional Rules, 1987 — Rule 7(2)
High Courts25 Mar 1998
Kummari Ramanna and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1998) 2 ALD 616 : (1998) 1 ALD(Cri) 635 : (1998) 1 ALT(Cri) 72 : (1998) 1 ALT(Cri) 462 : (1998) 1 APLJ 417 : (1998) CriLJ 2716
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Mar 1998
Ch. Jagannatha Reddy Vs Chairman Visakhapatnam Port Trust, Vishkhapatnam and Others
Andhra Pradesh High Court · AIR 1998 AP 320 : (1998) 3 ALD 60 : (1998) 3 ALT 536
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 117, 3(I), 34(1), 5, 7
High Courts24 Mar 1998
Agricultural Market Committee, Anantapur Vs Commissioner, Anantapur Municipality, Anantapur and Another
Andhra Pradesh High Court · (1998) 3 ALD 239 : (1998) 4 ALT 100
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 29, 29(1), 3, 30Andhra Pradesh Municipalities Act, 1965 — Section 276, 277
High Courts24 Mar 1998
Kamala Ginning and Oil Mill, Adilabad and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (1998) 3 ALD 361 : (1998) 3 ALT 712
Andhra Pradesh Small Scale Industries (Restriction on Sales Tax Holiday) Act, 1995 — Section 2, 4, 4(2), 4(3), 4(8)Constitution of India, 1950 — Article 14, 166(2), 19(1), 226, 300General Clauses Act, 1897 — Section 21
High Courts24 Mar 1998
State of A.P. Vs Colorama Printers (Pvt.) Ltd., Begumpet, Hyd.
Andhra Pradesh High Court · (1998) 3 ALD 220 : (1998) 2 AnWR 230
Andhra Pradesh General Sales Tax Act, 1957 — Section 2
High Courts24 Mar 1998
APSRTC, Musheerabad, Hyd. and Another Vs Reddi and Company, Nizamabad
Andhra Pradesh High Court · (1998) 3 ALD 437 : (1998) 3 ALT 458 : (2000) 3 APLJ 463
Arbitration Act, 1940 — Section 28, 39, 8, 8(1)
High Courts24 Mar 1998
Ushodaya Enterprises Ltd. Vs Commissioner of Commercial Taxes, A.P., Hyderabad
Andhra Pradesh High Court · (1998) 3 ALD 478 : (1998) 3 ALT 96
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 23Constitution of India, 1950 — Article 141
High Courts23 Mar 1998
M. Venkata Ramana Vs Collector and District Register, Hyderabad Dist. and Another
Andhra Pradesh High Court · (1998) 4 ALD 458 : (1998) 4 ALT 626 : (1998) 2 APLJ 101
Registration Act, 1908 — Section 47Stamp Act, 1899 — Section 47
High Courts23 Mar 1998
Public Prosecutor, High Court, Hyderabad Vs Purushottam Reddy
Andhra Pradesh High Court · (1999) 2 ALD 588 : (1999) 2 ALT 127
Limitation Act, 1963 — Section 5
High Courts23 Mar 1998
Jawaharlal Nehru Technological University, Hyderabad and Another Vs Dr. Vijay Kumar
Andhra Pradesh High Court · (1998) 4 ALD 294 : (1998) 4 ALT 136 : (1998) 2 APLJ 441
Constitution of India, 1950 — Article 12Jawaharlal Nehru Technological University Act, 1972 — Section 8
High Courts20 Mar 1998
Venkata Satyanarayana Vs Govt. of A.P. and others
Andhra Pradesh High Court · AIR 1998 AP 184 : (1998) 3 ALD 142 : (1998) 2 ALT 583 : (2000) 3 APLJ 263
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14, 226