High Courts29 Oct 1987Dismissed
Asstt. Collector of C.E. Vs Baijjala Shivalinga
Andhra Pradesh High Court · (1988) 19 ECR 486 : (1988) 37 ELT 205
Customs Act, 1962 — Section 111, 135(1)Gold (Control) Act, 1968 — Section 27, 85(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,440 of 1,751
High Courts29 Oct 1987
Guntupalli Rama Subbayya Vs Guntupalli Rajamma
Andhra Pradesh High Court · AIR 1988 AP 226
Civil Procedure Code Amendment Act, 1976 — Section 3, 97, 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 43 Rule 1, 115, 2(2), 47General Clauses Act, 1897 — Section 6
High Courts28 Oct 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1988) 174 ITR 709
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 263, 34
High Courts28 Oct 1987
B. Eswaramma and Vs A. Appu Rao
Andhra Pradesh High Court · AIR 1988 AP 346 : (1988) 1 APLJ 66
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts26 Oct 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1988) 73 CTR 176 : (1988) 173 ITR 290 : (1987) 35 TAXMAN 464
Income Tax Act, 1961 — Section 22, 256(2), 40A, 40A(5)
High Courts21 Oct 1987
Shankarlal Purnimal Vs Commissioner of Civil Supplies, Hyderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 352 : (1989) 1 ALT 51
Essential Commodities Act, 1955 — Section 6
High Courts21 Oct 1987
Bombay Iron Foundry Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · (1988) 17 ECR 254 : (1987) 32 ELT 360
Central Excise Rules, 1944 — Rule 8
High Courts21 Oct 1987
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 331 : (1989) 175 ITR 55
Income Tax Act, 1961 — Section 261, 28, 37
High Courts21 Oct 1987
Nawab Mir Barkat Ali Khan Bahadur Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 36 TAXMAN 317
Constitution of India, 1950 — Article 64, 65Income Tax Act, 1961 — Section 22, 256(1), 261Limitation Act, 1963 — Section 27
High Courts21 Oct 1987
Barkath Ali Khan Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 171 ITR 541
Income Tax Act, 1961 — Section 22, 261
High Courts20 Oct 1987
Coromandel Fertilizers Ltd. Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1988) 174 ITR 308
Income Tax Act, 1961 — Section 195, 9, 9(1)
High Courts16 Oct 1987Allowed
H.K. Kamalamma and Others Vs K.T. Dharanendraiah and Others
Andhra Pradesh High Court · (1989) ACJ 322
High Courts15 Oct 1987
Galanda Continuous Casting Ltd. Vs Assistant Collector, Central Excise, Hyderabad and Others
Andhra Pradesh High Court · (1988) 15 ECC 128 : (1987) 32 ELT 474
Central Excise Rules, 1944 — Rule 56A, 56A(1), 56A(2)Customs Tariff Act, 1975 — Section 3
High Courts13 Oct 1987
B. Narasinga Rao Vs Controller of Estate Duty
Andhra Pradesh High Court · (1987) 35 TAXMAN 481
High Courts13 Oct 1987
Akula Gnaneswar and B. Narasinga Rao Vs Controller of Estate Duty
Andhra Pradesh High Court · (1988) 171 ITR 572
High Courts12 Oct 1987
M. Radhakrishna Murthy and Co. Vs Commercial Tax Officer No. III, Vijayawada
Andhra Pradesh High Court · (1989) 75 STC 426
High Courts09 Oct 1987Allowed
Dr. P. Shyam Prasad Vs Union of India and Others
Andhra Pradesh High Court · (1987) 10 AP CK 0028
Telegraph Act, 1885 — Section 7B, 7B(1)
High Courts09 Oct 1987
J. Raghottama Reddy, S. Mutyam Reddy, Anam Venkata Subba Reddy and K. Thulasamma Vs Income Tax Officer S. Venkataramana, S. Gopal Rao and S. Kamala Vs Union of India
Andhra Pradesh High Court · (1988) 169 ITR 174
Income Tax Act, 1961 — Section 139(2), 2(1), 2(14), 2(24), 45Constitution of India, 1950 — Article 14
High Courts08 Oct 1987
Andhra Kesari Educational Society and Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1988 AP 256
Constitution of India, 1950 — Article 30
High Courts08 Oct 1987
Coromandal Fertilisers Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1988) 2 LLJ 390
Industrial Disputes Act, 1947 — Section 33C, 33C(2), 7(1), 7A, 7A(1)