High Courts02 Aug 1988Dismissed
S. Thippaswami Vs Silamatam Vanajamma and Others
Andhra Pradesh High Court · (1991) 1 ALT 290 : (1991) CivCC 279
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,427 of 1,751
High Courts01 Aug 1988
Vinod Solvent Extracts (P) Ltd. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 1 APLJ 53 : (1989) 73 STC 175
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1), 8, 9, 9(1)Central Sales Tax Act, 1956 — Section 6, 8, 8(2A), 8(5), 8(6)
High Courts01 Aug 1988
Commissioner of Income Tax Vs Hotels (Andhra) P. Ltd.
Andhra Pradesh High Court · (1988) 74 CTR 74 : (1989) 175 ITR 295 : (1988) 40 TAXMAN 410
Income Tax Act, 1961 — Section 147, 32, 32(1), 33, 33(1)
High Courts29 Jul 1988
Dr. D. Renuka Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1988) 07 AP CK 0020
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts28 Jul 1988
Cuddapah Co-operative Sugars Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1996) 1 APLJ 41 : (1989) 23 ECR 316 : (1988) 38 ELT 257
Central Excise Rules, 1944 — Rule 11, 8, 8(1)
High Courts22 Jul 1988Dismissed
Osmania University Vs Mohammed Rahmat Ali Humayun
Andhra Pradesh High Court · (1988) 07 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Government of India Act, 1935 — Section 240Limitation Act, 1908 — Article 102
High Courts15 Jul 1988
The Minerals and Metals Trading Corporation of India Ltd. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 72 STC 29
Andhra Pradesh General Sales Tax Act, 1957 — Section 38Central Sales Tax Act, 1956 — Section 3, 5, 5(2)
High Courts15 Jul 1988
Andhra Scientific Co. Vs The Labour Court, Guntur and Others
Andhra Pradesh High Court · (1990) 1 LLJ 259
Industrial Disputes Act, 1947 — Section 12, 12(1), 12(3), 18, 18(1)
High Courts14 Jul 1988
Kollipara Suryanarayana Vs State Bank of India
Andhra Pradesh High Court · (1990) 67 CompCas 106
Limitation Act, 1963 — Section 19
High Courts13 Jul 1988Allowed
The Nullimarla Jute Mills Co. Ltd. Vs Sree Mahaveer Rice and Oil Mills
Andhra Pradesh High Court · AIR 1989 AP 214 : (1989) 1 APLJ 34
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 39 Rule 1
High Courts13 Jul 1988Allowed
Principal Secretary to Government Housing Municipal Administration and Urban Development Department, Hyderabad and Another Vs Chilkala Adilakshmamma and Another
Andhra Pradesh High Court · AIR 1989 AP 342
Land Acquisition Act, 1894 — Section 23, 3, 4(1), 6
High Courts12 Jul 1988
Commissioner of Income Tax Vs Sileman Khan and Mahaboob Khan Tobacco (P.) Ltd.
Andhra Pradesh High Court · (1990) 53 TAXMAN 120
Factories Act, 1948 — Section 79Income Tax Act, 1961 — Section 256(2)
High Courts12 Jul 1988
Commissioner of Income Tax Vs Srinivasa Sugar Factory
Andhra Pradesh High Court · (1988) 40 TAXMAN 130
Factories Act, 1948 — Section 79Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(2)
High Courts08 Jul 1988
Andhra Pradesh Electrical Equipment Corporation Vs B. Veeriah and Others
Andhra Pradesh High Court · (1989) 2 LLJ 424
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts08 Jul 1988Dismissed
Vemulla Rosaiah and Another Vs P. Subramanyam and Another
Andhra Pradesh High Court · AIR 1989 AP 204 : (1989) 1 APLJ 291
Provincial Insolvency Act, 1920 — Section 24, 24(2), 25, 25(1)
High Courts05 Jul 1988
Rashtriya Chemicals and Fertilisers Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 76 STC 360
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 22Central Sales Tax Act, 1956 — Section 2
High Courts05 Jul 1988
Sikandar Siddiqui Vs State of Andhra Pradesh, Home (General A) Department and Another
Andhra Pradesh High Court · (1988) 2 APLJ 250
Arms Act, 1959 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 324Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts05 Jul 1988
State of Andhra Pradesh Vs Synthetic Fibre and Fabrics
Andhra Pradesh High Court · (1991) 34 ECC 195 : (1991) 80 STC 217
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts05 Jul 1988
The State of Andhra Pradesh Vs Mohd. Basheer and Company
Andhra Pradesh High Court · (1989) 72 STC 185
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 38, 6Central Sales Tax Act, 1956 — Section 14, 15, 5, 5(1), 5(2)
High Courts04 Jul 1988
S.M. Kiran Pasha Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 2 APLJ 93 : (1988) 2 APLJ 185
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82