High Courts05 Sept 1988
Controller of Estate Duty Vs Abbas Yar Jung and Others
Andhra Pradesh High Court · (1989) 175 ITR 447
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,426 of 1,751
High Courts05 Sept 1988
A.P. Dairy Development Cooperation Federation Vs K. Ramulu and Others
Andhra Pradesh High Court · (1989) 1 APLJ 45 : (1989) 2 LLJ 312
Constitution of India, 1950 — Article 226, 32, 41, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 14, 15, 2
High Courts30 Aug 1988Allowed
Koyana Suryanarayana Reddy Vs C. Chellayyamma
Andhra Pradesh High Court · AIR 1989 AP 276
Contract Act, 1872 — Section 55, 64Specific Relief Act, 1963 — Section 9
High Courts29 Aug 1988
G.M.N.V. Prasada Rao Vs The Managing Director, Andhra Pradesh State Road Transport Corporation, Hyderabad and Others
Andhra Pradesh High Court · (1989) 2 LLJ 90
Constitution of India, 1950 — Article 102, 191, 326Road Transport Corporations Act, 1950 — Section 44, 45
High Courts28 Aug 1988Dismissed
G.V. Ramana Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 41 TAXMAN 133
Income Tax Act, 1961 — Section 132, 132(5), 132A, 132B, 220
High Courts26 Aug 1988Partly Allowed
Bathula Anasuya and Another Vs Bathula Rayudu and Others
Andhra Pradesh High Court · AIR 1989 AP 290 : (1990) 182 ITR 45
Benami Transactions (Prohibition of the Right to Recover Property) Ordinance, 1988 — Section 2Trusts Act, 1882 — Section 4, 81, 82
High Courts24 Aug 1988
T. Srinivasulureddy Vs C. Gorardhana Naidu
Andhra Pradesh High Court · (1990) 1 ACC 357
Motor Vehicles Act, 1988 — Section 92A
High Courts24 Aug 1988
N. Satyanarayana Murthy and Others Vs M. Venkata Bala Krishnamurthy
Andhra Pradesh High Court · AIR 1989 AP 167
Companies (Consolidation) Act, 1908 — Section 129Companies Act, 1913 — Section 162Companies Act, 1956 — Section 272, 433
High Courts23 Aug 1988
C.V. Ramana Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 181 ITR 248
Income Tax Act, 1961 — Section 132, 132(5), 226
High Courts19 Aug 1988Dismissed
S. Srinivas Rao Vs High Court of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 258
Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 — Section 12Andhra Pradesh (Telangana Area) Small Causes Court Act, 1330 — Section 3, 4, 5Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20
High Courts17 Aug 1988
State of Andhra Pradesh Vs Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (1989) 74 STC 336
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)Income Tax Act, 1961 — Section 11(1)Road Transport Corporations Act, 1950 — Section 3
High Courts17 Aug 1988Dismissed
K. Obul Reddy Vs V. Nagaiah
Andhra Pradesh High Court · AIR 1989 AP 203 : (1989) 1 APLJ 40
High Courts16 Aug 1988
State of Andhra Pradesh Vs Tholasi Pandurangaiahchetty and Another
Andhra Pradesh High Court · (1989) 75 STC 438
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12Andhra Pradesh General Sales Tax Act, 1957 — Section 2
High Courts12 Aug 1988
Panama Petroleum Products Vs Appellate Deputy Commissioner (Commercial Taxes), Punjagutta Division, Hyderabad and Another
Andhra Pradesh High Court · (1988) 2 APLJ 362 : (1990) 76 STC 280
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 28, 28(6)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 48(1)Income Tax Act, 1961 — Section 254
High Courts12 Aug 1988
M/s. Police Uniform Production Centre Vs The Director General and Inspector General of Police A.P.
Andhra Pradesh High Court · AIR 1990 AP 9
Constitution of India, 1950 — Article 19(1)
High Courts10 Aug 1988
Balajee Purushottam Vs Commercial Tax Officer, Begum Bazar Circle, Hyderabad and Another
Andhra Pradesh High Court · (1992) 86 STC 463
Andhra Pradesh General Sales Tax Act, 1957 — Section 6Central Sales Tax Act, 1956 — Section 6
High Courts08 Aug 1988Allowed
National Thermal Power Corporation Ltd. Vs Bhanu Construction Co. P. Ltd. and Others
Andhra Pradesh High Court · AIR 1989 AP 140 : (1991) 72 CompCas 247
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts05 Aug 1988
Commissioner of Income Tax Vs Chitra Kalpa
Andhra Pradesh High Court · (1989) 177 ITR 540
Income Tax Act, 1961 — Section 28
High Courts05 Aug 1988
State of Andhra Pradesh Vs Bhramaramba Mallikarjuna Swamy Devasthanam
Andhra Pradesh High Court · (1989) 73 STC 321
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 2(22), 2(26), 27, 38Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)
High Courts03 Aug 1988
Vinayak Beer and Wine Stores Vs Commercial Tax Officer, Narayanaguda Circle, Hyderabad
Andhra Pradesh High Court · (1989) 75 STC 344
Andhra Pradesh General Sales Tax Act, 1957 — Section 33B, 33F, 33F(1)