High Courts20 Jun 1988Allowed
Jampanivari Dharmasatram Vs Konedena Sanjeevamma and Others
Andhra Pradesh High Court · (1988) 06 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,429 of 1,751
High Courts16 Jun 1988
State of Andhra Pradesh Vs Ranka Cables Pvt. Ltd.
Andhra Pradesh High Court · (1990) 78 STC 111
Central Sales Tax Act, 1956 — Section 2
High Courts16 Jun 1988Allowed
Sponge Iron India Ltd. Vs Andhra Steel Corporation Ltd.
Andhra Pradesh High Court · AIR 1989 AP 206
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts16 Jun 1988
Ferro Alloys Corporation Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 76 STC 408
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)Central Sales Tax Act, 1956 — Section 5(1)
High Courts16 Jun 1988
Khandelwal Ferro Alloys Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 72 STC 270
Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts16 Jun 1988
State of Andhra Pradesh Vs International Packaging Industry
Andhra Pradesh High Court · (1989) 74 STC 216
Central Sales Tax Act, 1956 — Section 5, 5(3)
High Courts15 Jun 1988
The State of Andhra Pradesh Vs A.R.K. Industries
Andhra Pradesh High Court · (1989) 74 STC 198
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts15 Jun 1988
Commissioner of Income Tax Vs Anwar Begum
Andhra Pradesh High Court · (1988) 174 ITR 407
Income Tax Act, 1961 — Section 160, 160(1), 2(24), 64(1)Wealth Tax Act, 1957 — Section 21(1), 21(4)
High Courts15 Jun 1988
The State of Andhra Pradesh Vs Power and Industrial Equipment and Accessories
Andhra Pradesh High Court · (1989) 74 STC 87
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts15 Jun 1988
Vadlaputi Traders Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 419
High Courts15 Jun 1988
The State of Andhra Pradesh Vs Dhanalakshmi Rice Mill
Andhra Pradesh High Court · (1988) 71 STC 314
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(2), 14(3), 14(4), 14(8)
High Courts14 Jun 1988
Andhra Prabha Private Ltd. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 73 STC 260
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 5(1)
High Courts14 Jun 1988
HMT Bearing Limited Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1988) 73 CTR 243 : (1988) 173 ITR 597
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(3), 139(4)
High Courts14 Jun 1988
Raphael Pharmaceuticals Pvt. Ltd. Vs Superintendent of Distilleries
Andhra Pradesh High Court · (1988) 2 ALT 544 : (1992) 43 ECR 168 : (1988) 38 ELT 11
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts13 Jun 1988
State of Andhra Pradesh Vs Rama Krishna Industries
Andhra Pradesh High Court · (1989) 75 STC 250
High Courts13 Jun 1988
Dadi Peda Nooka Raju and Sons Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 75 STC 407
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 22
High Courts13 Jun 1988
State of Andhra Pradesh Vs Dunlop India Limited
Andhra Pradesh High Court · (1989) 75 STC 44
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts13 Jun 1988
State of Andhra Pradesh Vs Indian Medicine Sales House
Andhra Pradesh High Court · (1989) 75 STC 353
Income Tax Act, 1961 — Section 64
High Courts13 Jun 1988
Swadeshi Khandasari Udyog and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 75 STC 383
High Courts10 Jun 1988Dismissed
Bommidala Brothers Ltd. Vs Authority, Payment of Gratuity Act and Others
Andhra Pradesh High Court · (1989) 1 ALT 559 : (1994) 3 LLJ 998
Payment of Gratuity Act, 1972 — Section 4