High Courts17 Nov 1987
Gangaila Rambabu and Others Vs Zonal Manager, Food Corporation of India, Madras and Another
Andhra Pradesh High Court · AIR 1988 AP 304
Constitution of India, 1950 — Article 12, 14, 326
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,439 of 1,751
High Courts16 Nov 1987
Md. Abdul Waheb and Others Vs Society For Self Employed Training and Others
Andhra Pradesh High Court · (1988) 1 ACC 307 : (1988) ACJ 743
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts13 Nov 1987
Venkata Krishna Constructions and Another Vs Commercial Tax Officer, No. I, Vijayawada and Another
Andhra Pradesh High Court · (1988) 68 STC 287
Andhra Pradesh General Sales Tax Act, 1957 — Section 6
High Courts13 Nov 1987
Muffakham Jah Bahadur and Others Vs H.E.H. Nawab Mir Barkat Ali Khan Bahadur, Mukarram Jah and Others
Andhra Pradesh High Court · AIR 1989 AP 68
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Trusts Act, 1882 — Section 11, 34, 56, 78
High Courts12 Nov 1987Allowed
Kailasa Bhoomiah Vs Kailasa Eashwaralingam
Andhra Pradesh High Court · (1987) 11 AP CK 0038
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(3), Order 16 Rule 1A
High Courts12 Nov 1987
Anam Venkata Krishna Reddy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 72 CTR 16 : (1988) 172 ITR 425
Income Tax Act, 1961 — Section 260, 45, 53, 54
High Courts12 Nov 1987
Deccan Gelatine (P) Ltd. Vs Income Tax Officer, D-ward, Company Circle, Hyderabad
Andhra Pradesh High Court · (1988) 172 ITR 195
Income Tax Act, 1961 — Section 230A
High Courts11 Nov 1987Dismissed
In Re: Nagarapur Kanakaiah
Andhra Pradesh High Court · (1987) 11 AP CK 0040
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 16
High Courts11 Nov 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1990) 184 ITR 64
Income Tax Act, 1961 — Section 147, 28, 35C, 35C(1), 35C(2)
High Courts11 Nov 1987
Commissioner of Income Tax Vs Hyderabad Allwyn Metal Works Ltd.
Andhra Pradesh High Court · (1988) 72 CTR 2 : (1988) 172 ITR 113
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts11 Nov 1987
A. China Subbarayudu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 278
Income Tax Act, 1961 — Section 139, 140, 147
High Courts11 Nov 1987
Commissioner of Income Tax Vs Andhra Pradesh State Financial Corporation
Andhra Pradesh High Court · (1989) 175 ITR 87
Income Tax Act, 1961 — Section 2(45), 28, 36(1), 40A(5)
High Courts11 Nov 1987
China Subbarayudu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 36 TAXMAN 15
Income Tax Act, 1961 — Section 139, 140, 147(a), 256(1)
High Courts06 Nov 1987
Barkat Ali Khan Bahadur Vs Income Tax Officer
Andhra Pradesh High Court · (1988) 172 ITR 13
Income Tax Act, 1961 — Section 139(8), 140A, 147, 148, 155Wealth Tax Act, 1957 — Section 17(1), 17(1A), 17(1B)
High Courts06 Nov 1987
Commissioner of Income Tax Vs Kanaka Mahal
Andhra Pradesh High Court · (1988) 172 ITR 143
Income Tax Act, 1961 — Section 143, 144, 170, 184, 184(7)
High Courts03 Nov 1987
G.P. Goenka Vs Asstt. Collector of C.Ex.
Andhra Pradesh High Court · (1988) 19 ECR 484 : (1988) 37 ELT 167
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Nov 1987
Dhronamraju Satyanarayana Vs N.T. Rama Rao and Others
Andhra Pradesh High Court · AIR 1988 AP 144
Constitution of India, 1950 — Article 133, 164(1), 226
High Courts02 Nov 1987
D. Raj Arora and Another Vs R. Viswanathan and Another
Andhra Pradesh High Court · (1990) 67 CompCas 561
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417
High Courts02 Nov 1987Dismissed
Kalava Sitaramaiah and Others Vs Deputy Registrar of Co-operative Societies and Another
Andhra Pradesh High Court · (1988) 2 APLJ 229
High Courts01 Nov 1987
Commissioner of Income Tax Vs Hyderabad Allwyn Metal Works Ltd.
Andhra Pradesh High Court · (1988) 36 TAXMAN 88
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 6Income Tax Act, 1961 — Section 256(1)