High Courts22 Apr 1988
Commissioner of Income Tax Vs Hyderabad Asbestos Cement Products Ltd.
Andhra Pradesh High Court · (1988) 71 CTR 22 : (1988) 172 ITR 762
Income Tax Act, 1961 — Section 28, 33, 36, 36(1)Income Tax Rules, 1962 — Rule 87, 88
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,431 of 1,751
High Courts21 Apr 1988Dismissed
The Andhra Pradesh Rice Bran Solvent Extractors Association and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 1989 AP 284 : (1992) 39 ECC 149 : (1988) 19 ECR 452 : (1988) 37 ELT 198
National Oilseeds and Vegetable Oils Development Board Act, 1983 — Section 3(h)Vegetable Oils Cess Act, 1983 — Section 3
High Courts18 Apr 1988
Ghantasala Seshamma and others Vs Gollapalli Rajaratnam and another
Andhra Pradesh High Court · AIR 1990 AP 19
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(1), 104(2)
High Courts15 Apr 1988
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 74 CTR 1 : (1988) 174 ITR 689
Income Tax Act, 1961 — Section 260, 261, 28, 37
High Courts15 Apr 1988Allowed
Desai Brothers Vs Laxmi Bai Peddamalla and Others
Andhra Pradesh High Court · (1994) 3 LLJ 994
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts15 Apr 1988
Vijayalakshmi and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 84 STC 351
Andhra Pradesh General Sales Tax Act, 1957 — Section 3, 32
High Courts14 Apr 1988
Chairman, Governing Body, S.M.V.M. Polytechnic, Tanuku Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 2 LLJ 95
Payment of Gratuity Act, 1972 — Section 1(3)
High Courts13 Apr 1988
Chandamama Printing Press Hyderabad Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 92
High Courts13 Apr 1988
Inder Electricals and Another Vs Commercial Tax Officer, Sultan Bazar, Hyderabad Gupta Electricals Vs Commercial Tax Officer, Sultan Bazar, Hyderabad and Others
Andhra Pradesh High Court · (1989) 73 STC 417
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6)
High Courts13 Apr 1988
Controller of Estate Duty Vs Rebala Subbarami Reddy
Andhra Pradesh High Court · (1989) 175 ITR 187
Estate Duty Act, 1953 — Section 44, 46(1), 46(2)
High Courts13 Apr 1988
Commissioner of Income Tax Vs Nawab Hashim Jah
Andhra Pradesh High Court · (1989) 175 ITR 203
Income Tax Act, 1961 — Section 27, 64, 64(1)
High Courts12 Apr 1988
Sambasiva Rao Vs Bank of Baroda
Andhra Pradesh High Court · (1991) 70 CompCas 840
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Evidence Act, 1872 — Section 61, 62, 63Registration Act, 1908 — Section 17, 47
High Courts11 Apr 1988
Sri Ganesh Coconut Company Vs Assistant Commercial Tax Officer II, Vizianagaram and Another
Andhra Pradesh High Court · (1988) 71 STC 401
Andhra Pradesh General Sales Tax Act, 1957 — Section 12
High Courts07 Apr 1988
National Jute Manufacturers Corporation Ltd. Vs Commercial Tax Officer No. IV, Vijayawada and Another
Andhra Pradesh High Court · (1989) 75 STC 185
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 3, 5, 6, 7Constitution of India, 1950 — Article 245, 246Industries (Development and Regulation) Act, 1951 — Section 18
High Courts06 Apr 1988Dismissed
Southern Steel Ltd. Vs Central Government
Andhra Pradesh High Court · (1989) 20 ECC 131 : (1989) 22 ECR 215 : (1988) 37 ELT 196
Central Excise Rules, 1944 — Rule 8, 8(1)Constitution of India, 1950 — Article 14
High Courts06 Apr 1988Allowed
B. Sambaiah Vs Lakshmi Venkateswara Devasthanam and Others
Andhra Pradesh High Court · AIR 1989 AP 65
Constitution of India, 1950 — Article 14, 226
High Courts04 Apr 1988
Golli Krishnamurthy and Sons Vs Commercial Tax Officer No. IV, Vijayawada and Others
Andhra Pradesh High Court · (1990) 79 STC 394
Andhra Pradesh General Sales Tax Act, 1957 — Section 8
High Courts04 Apr 1988
P. Raghavaiah Vs Commercial Tax Officer (Int.), Vijayawada and Another
Andhra Pradesh High Court · (1989) 75 STC 312
High Courts04 Apr 1988Dismissed
Kasani Narayana and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 51
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts31 Mar 1988
The State of Andhra Pradesh Vs Venkateshwara Roller and Flour Mill
Andhra Pradesh High Court · (1988) 70 STC 299
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(8), 2