COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,442 of 1,751

High Courts07 Sept 1987

Parnam Balaji and Another Vs Bathina Venkatramayya and Another

Andhra Pradesh High Court · AIR 1988 AP 250 : (1988) 1 APLJ 112

Hindu Minority and Guardianship Act, 1956 — Section 12, 9Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 53, 54

High Courts07 Sept 1987Allowed

Bharatam Kamaladevi Vs Balijepalli

Andhra Pradesh High Court · (1987) 09 AP CK 0002

Succession Act, 1925 — Section 238

High Courts02 Sept 1987

Chandramma and Another Vs State Bank of Hyderabad and Another

Andhra Pradesh High Court · AIR 1988 AP 289 : (1990) 68 CompCas 554

Banking Regulation Act, 1949 — Section 45ZA, 45ZB

High Courts02 Sept 1987

Mcdowell and Co. Limited Vs Commercial Tax Officer

Andhra Pradesh High Court · (1988) 68 STC 124

Andhra Pradesh General Sales Tax (Amendment) Act, 1985 — Section 24, 4

High Courts27 Aug 1987

Andhra Pradesh Handloom Weavers Co-oprative Society Ltd. Vs Employees'' State Insurance Corporation, Hyderabad

Andhra Pradesh High Court · (1988) 2 LLJ 515

Employees State Insurance Act, 1948 — Section 39, 40, 41, 42, 43

High Courts27 Aug 1987

Andhra Bank Vs J. Laxmaiah

Andhra Pradesh High Court · (1991) 70 CompCas 173

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115

High Courts26 Aug 1987

Commissioner of Income Tax Vs Friends Enterprises

Andhra Pradesh High Court · (1987) 66 CTR 143 : (1988) 171 ITR 269

Income Tax Act, 1961 — Section 10(3), 139(8), 184, 185, 2

High Courts25 Aug 1987

Commissioner of Income Tax Vs C. Subrahmanyam

Andhra Pradesh High Court · (1988) 39 TAXMAN 275

Estate Duty Act, 1953 — Section 61Income Tax Act, 1961 — Section 154, 256(1), 64, 64(1)(i)

High Courts25 Aug 1987

Commissioner of Income Tax Vs Padma Timber Depot

Andhra Pradesh High Court · (1987) 67 CTR 109 : (1987) 169 ITR 647

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(8)

High Courts25 Aug 1987

Tulsidas Bolumal Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 67 CTR 4 : (1988) 170 ITR 1

Income Tax Act, 1961 — Section 64, 64(2)Wealth Tax Act, 1957 — Section 27(1), 4(1A)

High Courts24 Aug 1987

State Bank of Hyderabad Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 67 CTR 6 : (1988) 171 ITR 232

Income Tax Act, 1961 — Section 143(3), 147, 148, 260(1), 28

High Courts24 Aug 1987

Warner Hindustan Limited Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 171 ITR 224

Income Tax Act, 1961 — Section 214, 32(1), 35, 35(2), 35B

High Courts21 Aug 1987

H.S. Imam Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 66 CTR 197 : (1988) 171 ITR 214

Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144, 144B

High Courts21 Aug 1987

The Management of Agnigundala Lead Project Hindustan Zinc Ltd. and Others Vs Hindustan Zinc Workers Union and Another

Andhra Pradesh High Court · (1988) 2 LLJ 318

Industrial Disputes Act, 1947 — Section 10(1), 12(3), 18, 2, 29

High Courts20 Aug 1987

Andhra Sugars Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 66 CTR 128 : (1988) 171 ITR 209 : (1987) 34 TAXMAN 431

Income Tax Act, 1961 — Section 37

High Courts19 Aug 1987

The General Industrial Society Ltd. Vs The Assistant Collector Central Excise, II Division Visakhapatnam and Another

Andhra Pradesh High Court · AIR 1988 AP 358

Central Excise Rules, 1944 — Rule 19, 49Industries (Development and Regulation) Act, 1951 — Section 9(1)Jute Manufactures Cess Rules, 1976 — Rule 2(1)

High Courts19 Aug 1987

Commissioner of Income Tax Vs Nataraj Finance Corporation

Andhra Pradesh High Court · (1988) 69 CTR 15 : (1987) 169 ITR 732

Income Tax Act, 1961 — Section 4

High Courts19 Aug 1987

General Industrial Society Ltd. Vs Assistant Collector of Central Excise, Visakhapatnam and Another

Andhra Pradesh High Court · (1988) 33 ELT 317

Industries (Development and Regulation) Act, 1951 — Section 6, 9(1)Jute Manufactures Cess Rules, 1976 — Rule 2

High Courts19 Aug 1987

Ghouse Yar Khan and Others Vs Fatima Begum and Others

Andhra Pradesh High Court · AIR 1988 AP 354

High Courts18 Aug 1987Allowed

Abdul Aleem Vs Senior Regional Manager, FCI

Andhra Pradesh High Court · (1995) 3 LLJ 473

Food Corporations Act, 1964 — Section 12A(4)