High Courts14 Apr 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Company Ltd.
Andhra Pradesh High Court · (1987) 169 ITR 324
Income Tax Act, 1961 — Section 10(5), 17, 30, 31, 32
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,447 of 1,751
High Courts13 Apr 1987
Bharat Litho Press Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 67 STC 48
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 1987
National Projects Construction Corporation Ltd. Vs Uma Constructions
Andhra Pradesh High Court · (1987) 04 AP CK 0026
Arbitration Act, 1940 — Section 11, 8(1)
High Courts10 Apr 1987Allowed
South India Textiles and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 55
Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3Partnership Act, 1932 — Section 58(1), 58(3)
High Courts10 Apr 1987
E. Muni Chengal Rao Vs Tahsildar, Mambalam and Others
Andhra Pradesh High Court · (1988) 2 LLJ 183
Constitution of India, 1950 — Article 14, 20(2), 21, 226, 309Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 5(2)
High Courts08 Apr 1987
Hyderabad Asbestos Cement Products Ltd. and Others Vs Union of India and Others
Andhra Pradesh High Court · (1987) 14 ECC 222 : (1989) 20 ECR 115 : (1987) 32 ELT 28
Central Excise Rules, 1944 — Rule 56A, 56A(1), 56A(2)Tariff Act, 1934 — Section 2A
High Courts08 Apr 1987
G. Satyam and Another Vs Secretary, Regional Transport Authority, Chittoor
Andhra Pradesh High Court · AIR 1987 AP 247 : (1987) 2 APLJ 271
Motor Vehicles Act, 1939 — Section 63(6)
High Courts02 Apr 1987
Sri Krishna Dairy and Agricultural Farm Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 65 CTR 44 : (1988) 169 ITR 291
Income Tax Act, 1961 — Section 45, 55(2)
High Courts02 Apr 1987
Commissioner of Income Tax Vs Sait Khubchand Perumal
Andhra Pradesh High Court · (1987) 65 CTR 255 : (1988) 169 ITR 278
Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 69
High Courts02 Apr 1987
Mohd. Nazamuddin Khan (died) and Others Vs Ahmedi Begum and Others
Andhra Pradesh High Court · (1987) 04 AP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts02 Apr 1987
Commissioner of Income Tax Vs Andhra Farm Chemicals Corporation
Andhra Pradesh High Court · (1988) 171 ITR 660 : (1988) 40 TAXMAN 143
Income Tax Act, 1961 — Section 263, 37, 56, 57
High Courts28 Mar 1987
Commissioner of Income Tax Vs C.S. Murthy
Andhra Pradesh High Court · (1988) 69 CTR 26 : (1987) 169 ITR 686
Income Tax Act, 1961 — Section 2(15), 254, 3, 4, 4(1)
High Courts28 Mar 1987
Commissioner of Income Tax Vs A. Gattupalli
Andhra Pradesh High Court · (1988) 171 ITR 69
Income Tax Act, 1961 — Section 4
High Courts27 Mar 1987
Commissioner of Wealth Tax Vs Sultan Ali
Andhra Pradesh High Court · (1988) 174 ITR 249
Wealth Tax Act, 1957 — Section 16, 16(3), 16(5), 17, 18
High Courts26 Mar 1987
Commissioner of Income Tax Vs Bolla Ramaiah and Others
Andhra Pradesh High Court · (1988) 174 ITR 154
Income Tax Act, 1961 — Section 2(14), 45, 47, 53, 54
High Courts26 Mar 1987
Balabhadra Seetharatanam Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 169 ITR 276
Income Tax Act, 1961 — Section 64(1)
High Courts26 Mar 1987
Controller of Estate Duty Vs Nathumal Ramchand
Andhra Pradesh High Court · (1988) 174 ITR 174
Estate Duty Act, 1953 — Section 5
High Courts26 Mar 1987
K. Naga Raja and Others Vs The Superintending Engineer, Irrigation Department, Irrigation Circle, Chittoor and Another
Andhra Pradesh High Court · AIR 1987 AP 230
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226, 371
High Courts25 Mar 1987
Commissioner of Income Tax Vs B. Kishanlal Khandasari Sugar Mills
Andhra Pradesh High Court · (1988) 70 CTR 25 : (1988) 170 ITR 629 : (1988) 39 TAXMAN 313
Income Tax Act, 1961 — Section 254, 261, 271(1)
High Courts24 Mar 1987
Trustees of H.E.H. The Nizam''s Pilgrimage Money Trust Vs Commissioner of Wealth-tax/Income Tax
Andhra Pradesh High Court · (1987) 65 CTR 290 : (1988) 171 ITR 323
Income Tax Act, 1961 — Section 10, 11, 11(1), 260, 60