High Courts07 Mar 1988Allowed
Ravi Agencies Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 74 STC 187
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,434 of 1,751
High Courts07 Mar 1988
Commissioner of Income Tax Vs Suresh Chandra Jain
Andhra Pradesh High Court · (1988) 71 CTR 42 : (1989) 178 ITR 241
Income Tax Act, 1961 — Section 155, 155(5), 2(14), 2(47), 261
High Courts07 Mar 1988Dismissed
V. Ramaiah Vs K. Lakshmaiah
Andhra Pradesh High Court · (1989) 9 PTC 137
Copyright Act, 1957 — Section 52
High Courts03 Mar 1988
B.V.S.S. Mani Vs Kowtha Business Syndicate Pvt. Ltd. B.V.S.S. Mani Vs Beehive Engineering and Allied Industries (P.) Ltd.
Andhra Pradesh High Court · (1989) 65 CompCas 305
Companies Act, 1956 — Section 165, 165(1), 165(2), 166, 210
High Courts03 Mar 1988Dismissed
Union Bank of India Vs P. Krishnaiah and Another
Andhra Pradesh High Court · AIR 1989 AP 211
Civil Procedure Code, 1908 (CPC) — Section 100, 34, 34(1)Negotiable Instruments Act, 1881 (NI) — Section 79
High Courts03 Mar 1988
Commissioner of Income Tax Vs Mopeds India Limited
Andhra Pradesh High Court · (1988) 173 ITR 347
Income Tax Act, 1961 — Section 151
High Courts03 Mar 1988
Srikakollu Subba Rao and Co. and Others Vs Union of India and Others
Andhra Pradesh High Court · (1988) 71 CTR 34 : (1989) 19 ECC 107 : (1988) 173 ITR 708
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 145, 28, 37, 43B, 43D
High Courts03 Mar 1988
Commissioner of Income Tax Vs Mohd. Yakoob
Andhra Pradesh High Court · (1988) 73 CTR 206 : (1988) 174 ITR 29 : (1988) 38 TAXMAN 63
Income Tax Act, 1961 — Section 271(1)
High Courts03 Mar 1988
Kandaswamy Gounder and Company Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (1988) 71 STC 340
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(1), 23(1)
High Courts02 Mar 1988
Nagaraju and Brothers Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 74 STC 25
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
High Courts02 Mar 1988Dismissed
P. Satyanarayana Vs P. Venkatarao and Others
Andhra Pradesh High Court · AIR 1989 AP 273
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)
High Courts02 Mar 1988
K.C.P. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 181 : (1988) 174 ITR 225
Income Tax Act, 1961 — Section 32
High Courts01 Mar 1988
Machilipatnam Central Consumers Co-operative Stores Limited Vs Commissioner of Commercial Taxes, Hyderabad
Andhra Pradesh High Court · (1988) 71 STC 153
Andhra Pradesh General Sales Tax Act, 1957 — Section 7
High Courts29 Feb 1988
Berulal Tiwari Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 223 : (1988) 173 ITR 280 : (1988) 38 TAXMAN 96
Income Tax Act, 1961 — Section 143(2), 144B, 261
High Courts29 Feb 1988
Commissioner of Income Tax Vs Sri Venkateswara Hatcheries (P) Ltd.
Andhra Pradesh High Court · (1988) 71 CTR 80 : (1988) 174 ITR 231
Income Tax Act, 1961 — Section 104, 20(2), 32A, 35C, 54E
High Courts29 Feb 1988
Andhra Pradesh Paper Mills Limited Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1989) 73 STC 26
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)
High Courts26 Feb 1988Dismissed
Tapan Kumar Roy Vs The Convener, Engineering, Agricultural and Medical Common Entrance Test-87 Andhra Pradesh University, Visakhapatnam and Another
Andhra Pradesh High Court · AIR 1989 AP 132 : (1988) 2 LLJ 273
Constitution (First Amendment) Act, 1951 — Article 341Constitution of India, 1950 — Article 15(4), 16(4), 19(1), 21, 330
High Courts25 Feb 1988
Dena Bank Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 84 STC 245
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 17(5)
High Courts25 Feb 1988
Commissioner of Income Tax Vs Kohinoor Glass Factory P. Ltd.
Andhra Pradesh High Court · (1989) 175 ITR 237 : (1988) 41 TAXMAN 65
Companies Act, 1956 — Section 132Income Tax Act, 1961 — Section 40A(8)
High Courts25 Feb 1988
Commissioner of Income Tax Vs C. Subramanyam
Andhra Pradesh High Court · (1989) 175 ITR 48
Income Tax Act, 1961 — Section 154, 64, 64(1)