High Courts21 Mar 1995Dismissed
S.K. Afzaluddin Vs The State of A.P. and Another
Andhra Pradesh High Court · (1995) 2 ALD 27 : (1995) 2 ALT 267
Constitution of India, 1950 — Article 162
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,314 of 1,754
High Courts21 Mar 1995
Satish Chandra Modi Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1995) 2 ALT 146 : (1995) 216 ITR 717
Income Tax Act, 1961 — Section 143, 144, 171, 171(1), 171(2)
High Courts21 Mar 1995
Anab-e-Shahi Wines and Distilleries Private Limited Vs Appellate Deputy Commissioner, Secunderabad Division, Nampally, Hyderabad and Others
Andhra Pradesh High Court · (1995) 98 STC 386
High Courts21 Mar 1995
Commissioner of Income Tax Vs Vidyut Steel Ltd.
Andhra Pradesh High Court · (1995) 2 ALT 296 : (1996) 219 ITR 30
Income Tax Act, 1961 — Section 28, 56
High Courts21 Mar 1995Dismissed
Avanti Business Machines Pvt. Ltd. Vs The State of A.P. and Others
Andhra Pradesh High Court · (1995) 2 ALD 214 : (1995) 2 ALT 623
Constitution of India, 1950 — Article 226
High Courts21 Mar 1995Dismissed
Priyadarshini Jattu Workers Labour, Contract Co-operative Society Vs The Food Corporation of India and Others
Andhra Pradesh High Court · (1995) 2 ALT 107
Constitution of India, 1950 — Article 226
High Courts20 Mar 1995Dismissed
B.A. Nageswara Rao and Others Vs The Banking Service Recruitment Board
Andhra Pradesh High Court · (1995) 1 ALT 587
Constitution of India, 1950 — Article 14
High Courts20 Mar 1995Dismissed
Y. Lalithamma Vs The Special Tahsildar, Land Reforms
Andhra Pradesh High Court · (1995) 2 ALT 89
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)
High Courts20 Mar 1995Dismissed
Yegandla Laxmaiah Vs Deputy Registrar, Co-op. Societies and Another
Andhra Pradesh High Court · (1996) 3 ALT 381
High Courts20 Mar 1995
Battarusetti Chenna Kesavarao and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1995) 2 ALT 282
Constitution of India, 1950 — Article 14, 162, 309
High Courts20 Mar 1995
B. Seenaiah Vs Health University, Vijayawada and others
Andhra Pradesh High Court · AIR 1995 AP 181 : (1995) 1 ALT 638
Constitution of India, 1950 — Article 14, 226, 335, 342Evidence Act, 1872 — Section 115
High Courts20 Mar 1995
Kompally Ashok Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) CriLJ 2861
Penal Code, 1860 (IPC) — Section 302, 324, 325, 326, 34
High Courts20 Mar 1995
K. Sai Reddy and others Vs Deputy Executive Engineer, Irrigation and Command Area Development, Nampally, Hyderabad and others
Andhra Pradesh High Court · AIR 1995 AP 208 : (1995) 1 ALT 673 : (1995) 2 APLJ 174 : (1995) 1 APLJ 377
Constitution of India, 1950 — Article 19, 19(1), 21, 226, 300ALand Acquisition Act, 1894 — Section 4, 4(1)
High Courts20 Mar 1995
Vankayala Veeraraghavulu Vs Godavari Metral Rolling Mills Contractor''s Firm
Andhra Pradesh High Court · (1995) 2 ALT 227 : (1995) 2 APLJ 60
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22, 23, 28
High Courts20 Mar 1995
Venkateswara Oil Mills Vs Chairman, State Level Committee and Others
Andhra Pradesh High Court · (1995) 98 STC 343
High Courts20 Mar 1995
Commissioner of Income Tax Vs Telangana Spinning and Weaving Mills Ltd.
Andhra Pradesh High Court · (1996) 218 ITR 342
Income Tax Act, 1961 — Section 28, 80J, 80J(1A), 80J(3)
High Courts20 Mar 1995Allowed
Danevath Jayaram and Others Vs The District Collector (Panchayat) and Others
Andhra Pradesh High Court · (1995) 1 ALT 795
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 3, 9Andhra Pradesh Panchayat Raj Act, 1994 — Section 3(2)Constitution of India, 1950 — Article 14
High Courts18 Mar 1995
Thondepu Pharma Distributors Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1996) 218 ITR 694
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1995
Commissioner of Income Tax Vs Majjidunnisa Begum
Andhra Pradesh High Court · (1996) 221 ITR 189
Income Tax Act, 1961 — Section 14, 17United Nations (Privileges and Immunities) Act, 1947 — Article 5, 18
High Courts17 Mar 1995
COMMISSIONER OF INCOME TAX Vs SMT. MAJJIDUNNISA BEGUM.
Andhra Pradesh High Court · (1997) 137 CTR 263
Income Tax Act, 1961 — Section 18(b), 256(2)