High Courts25 Jan 1988
Insulations and Plastics Pvt. Ltd. Vs Assistant Collector of Central Excise and Others
Andhra Pradesh High Court · (1989) 20 ECR 266 : (1988) 35 ELT 445
Central Excise Rules, 1944 — Rule 173B
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,437 of 1,751
High Courts25 Jan 1988Dismissed
Smt. Narayanam Rajamani Vs Smt. P. Seetha and Others
Andhra Pradesh High Court · (1988) 01 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(1)
High Courts21 Jan 1988
V.C. Venkata Subbaiah Chetty and Sons Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 74 CTR 60 : (1988) 171 ITR 590
Income Tax Act, 1961 — Section 176(3A), 184, 189(1), 2
High Courts21 Jan 1988
K. Subramanyam Vs Commercial Tax Officer, Kadiri, Anantapur Dist. and Another
Andhra Pradesh High Court · (1989) 75 STC 175
Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)
High Courts20 Jan 1988
Commissioner of Wealth-tax Vs B. Chandrasekhara Rao and B. Sadasiva Rao
Andhra Pradesh High Court · (1989) 175 ITR 66
Wealth Tax Act, 1957 — Section 4, 4(1), 5, 5(1), 5(1A)
High Courts19 Jan 1988
Apex Steel Re-rolling Mills Vs Deputy Commissioner of Commercial Taxes, Charminar Division, Hyderabad and Another
Andhra Pradesh High Court · (1992) 87 STC 32
High Courts19 Jan 1988
B. Ravindra Kumar Vs Income Tax Officer
Andhra Pradesh High Court · (1989) 1 ALT 106 : (1988) 1 APLJ 255 : (1988) 73 CTR 203 : (1989) 175 ITR 568 : (1988) 38 TAXMAN 1
Income Tax Act, 1961 — Section 139(5), 276C, 276C(1), 277
High Courts18 Jan 1988Allowed
Hyderabad Asbestos Cement Products Ltd. Vs Mohamad Argobasi Enterprises and Another
Andhra Pradesh High Court · AIR 1989 AP 286
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Constitution of India, 1950 — Article 51
High Courts18 Jan 1988Dismissed
Boyapati Koteswara Rao and Another Vs Pappu Veeranna and Another
Andhra Pradesh High Court · (1988) ACJ 1126 : AIR 1989 AP 335
Motor Vehicles Act, 1939 — Section 110D, 96(2)
High Courts03 Jan 1988Dismissed
P. Ramachandra Reddy and Another Vs M. Raghunatha Reddy
Andhra Pradesh High Court · (1988) 01 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1A), Order 21 Rule 66, Order 21 Rule 66(2), Order 38 Rule 11, Order 38 Rule 11A
High Courts29 Dec 1987
Hyderabad Co-operative Central Trading Society Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 260 : (1988) 173 ITR 690
Income Tax Act, 1961 — Section 23, 23(1)
High Courts28 Dec 1987
Bharat Heavy Plates and Vessels Ltd. Vs Sreeramachandra Murthy and Another
Andhra Pradesh High Court · (1988) 2 LLJ 22
Constitution of India, 1950 — Article 12, 14, 16, 21Penal Code, 1860 (IPC) — Section 497Probation of Offenders Act, 1958 — Section 4(1), 4(3)
High Courts28 Dec 1987
Shanker Vilas Vs Commercial Tax Officer-III, Guntur
Andhra Pradesh High Court · (1988) 69 STC 16
Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6Income Tax Act, 1961 — Section 41
High Courts28 Dec 1987
The State of Andhra Pradesh Vs Godavari Plywoods Ltd.
Andhra Pradesh High Court · (1991) 83 STC 289
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts24 Dec 1987Allowed
P. Galemma and Others Vs Appellate Authority under Payment of Gratuity Act
Andhra Pradesh High Court · (1994) 3 LLJ 791
Payment of Gratuity (Central) Rules, 1972 — Rule 7, 7(1), 7(5)Payment of Gratuity Act, 1972 — Section 7
High Courts17 Dec 1987
Mapparapu Subbaiah Vs Nagulapati Lakshmamma
Andhra Pradesh High Court · (1987) 12 AP CK 0013
Evidence Act, 1872 — Section 63, 68General Clauses Act, 1897 — Section 3(56)Succession Act, 1925 — Section 63, 68
High Courts14 Dec 1987
Commissioner of Income Tax Vs Maddi Venkataratnam and Co. (P.) Ltd.
Andhra Pradesh High Court · (1989) 175 ITR 61
Income Tax Act, 1961 — Section 28
High Courts12 Dec 1987
Yeshwanth Sankar Chawan and Others Vs Assistant Collector of Customs and Central Excise, Hyderabad
Andhra Pradesh High Court · (1988) 33 ELT 291
High Courts10 Dec 1987
B. Sreenivasulu and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1987) 12 AP CK 0014
High Courts10 Dec 1987
K.A. Choudary Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1990) 183 ITR 29
Income Tax Act, 1961 — Section 17, 36(1), 40A