COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,446 of 1,751

High Courts24 Apr 1987

Venkataramana Hatcheries Pvt. Ltd. Vs Commercial Tax Officer, Company Circle, Hyderabad

Andhra Pradesh High Court · (1987) 2 APLJ 216 : (1987) 66 STC 154

Andhra Pradesh General Clauses Act, 1891 — Section 3(19)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 5(2)Constitution of India, 1950 — Article 366

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High Courts24 Apr 1987

B. Anki Reddy Vs State of A.P.

Andhra Pradesh High Court · (1988) CriLJ 1461

Penal Code, 1860 (IPC) — Section 376

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High Courts24 Apr 1987

B. Anki Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) CriLJ 1461

Penal Code, 1860 (IPC) — Section 376

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High Courts24 Apr 1987

Poola Bhaskara Vijayakumar Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1988 AP 295

Constitution of India, 1950 — Article 21, 226, 23, 23(1), 23(2)

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High Courts24 Apr 1987

G. Nookarathnam and Others Vs United India Fire and General Insurance Co. and Others

Andhra Pradesh High Court · (1988) ACJ 315 : (1989) 65 CompCas 693

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 110D

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High Courts23 Apr 1987

STATE OF ANDHRA PRADESH Vs COMMERCIAL TAX OFFICER AND ANOTHER.

Andhra Pradesh High Court · (1988) 169 ITR 564

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 215, 226, 227

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High Courts23 Apr 1987

State of Andhra Pradesh Vs Commercial Tax Officer, Kurnool and Another

Andhra Pradesh High Court · (1987) 169 ITR 564 : (1988) 68 STC 177

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 227

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High Courts23 Apr 1987

Andal and Company Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 71 STC 385

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 6, 6

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High Courts22 Apr 1987

Malabar Cashew Nuts and Allied Products Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1988) 68 STC 269

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 5(3), 5A, 6BCentral Sales Tax Act, 1956 — Section 5(3)

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High Courts22 Apr 1987

M. Pulla Reddy Vs J. Ramanand and Others

Andhra Pradesh High Court · (1987) 1 APLJ 400

Andhra Pradesh Excise Act, 1968 — Section 8Contempt of Courts Act, 1971 — Section 12

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High Courts22 Apr 1987

Andhra Pradesh State Electricity Board, Hyderabad Vs Sarathi Engineering Corporation and Another

Andhra Pradesh High Court · AIR 1988 AP 371

Arbitration Act, 1940 — Section 2, 33

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High Courts22 Apr 1987

Bharat Litho Press Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1987) 2 ALT 131 : (1987) 67 STC 53

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High Courts21 Apr 1987

Sri Ram Khandsari Sugar Mills Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 71 STC 392

Andhra Pradesh General Sales Tax Act, 1957 — Section 6

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High Courts21 Apr 1987

Wooden Furniture Works and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1988 AP 301

Andhra Pradesh Forest Act, 1967 — Section 1, 29, 68Andhra Pradesh Saw Mills (Regulation) Rules, 1969 — Regulation 4(3), 8Constitution of India, 1950 — Article 265, 27

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High Courts16 Apr 1987

D. Balakrishna Vs DR. Prabha Hingorani and Others

Andhra Pradesh High Court · (1987) 2 ACC 415 : (1988) ACJ 883

Motor Vehicles Act, 1988 — Section 95(2)(a)

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High Courts16 Apr 1987

Chenna Jagadeeswar and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 2 RCR(Criminal) 32

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 307, 309

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High Courts15 Apr 1987

Cheeripireddy Pulla Reddy Vs Mamidi Nagamma

Andhra Pradesh High Court · AIR 1988 AP 374

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 14

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High Courts15 Apr 1987

State of Andhra Pradesh Vs Coromandel Agro Products and Oils Limited

Andhra Pradesh High Court · (1990) 79 STC 320

Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 8

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High Courts15 Apr 1987

Amruthappa Vs Abdul Rasool

Andhra Pradesh High Court · AIR 1988 AP 215

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 4 Rule 1, Order 43 Rule 1, Order 47 Rule 1, 104Transfer of Property Act, 1882 — Section 52, 60

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High Courts14 Apr 1987

G.A. Parashuram Vs Commissioner of Wealth-tax

Andhra Pradesh High Court · (1988) 171 ITR 41

Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 27(1), 4, 4(1)

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