High Courts24 Mar 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Company Ltd.
Andhra Pradesh High Court · (1987) 169 ITR 555
Income Tax Act, 1961 — Section 34(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,448 of 1,751
High Courts24 Mar 1987Allowed
Koduru Varalakshmamma and Others Vs Tata Raghavula and Another
Andhra Pradesh High Court · (1987) 03 AP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3
High Courts24 Mar 1987
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Limited
Andhra Pradesh High Court · (1988) 169 ITR 139
Income Tax Act, 1961 — Section 32, 37(1)
High Courts24 Mar 1987
V. Venkateswarlu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 1 APLJ 456
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 31, 369, 397, 397(1), 401Penal Code, 1860 (IPC) — Section 399
High Courts24 Mar 1987
Osmania University Teachers Association Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1987 AP 214 : (1987) 2 APLJ 1
Andhra Pradesh Commissionerate of Higher Education Act, 1986 — Section 11, 16Constitution of India, 1950 — Article 133, 14, 19, 19(1), 21University Grants Commission Act, 1956 — Section 4, 5
High Courts23 Mar 1987
Putchala Achayamma and Others Vs Pelava Rama Krishna Rao and Others
Andhra Pradesh High Court · (1988) 1 ACC 243 : (1988) ACJ 951
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Mar 1987Allowed
The Supdt. of Customs and Central Excise, Range II Vs M. Krishnamachari, State of A.P. and Karamsetty Venkaiah, State of A.P.
Andhra Pradesh High Court · (1989) 22 ECR 105
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 18, 2Customs Act, 1962 — Section 135
High Courts23 Mar 1987
Dhanalakshmi Vilas Rice Mill Contractors Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 68 STC 46
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 6Central Sales Tax Act, 1956 — Section 14(1), 15
High Courts23 Mar 1987
Superintendent, Customs and Central Excise, Range II, Nelore Vs Elukala Krishnamachari and Others
Andhra Pradesh High Court · (1988) 32 ELT 324
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482, 497, 498Customs Act, 1962 — Section 135
High Courts23 Mar 1987
Commissioner of Income Tax Vs K. Venkateswar Rao
Andhra Pradesh High Court · (1987) 67 CTR 136 : (1987) 169 ITR 330
Income Tax Act, 1961 — Section 154, 214
High Courts23 Mar 1987
K. Venkata Ramana and Budha Appa Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 65 CTR 66 : (1987) 168 ITR 747
Income Tax Act, 1961 — Section 129, 143(3), 144B, 144B(1)
High Courts22 Mar 1987
H.S. Imam Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 66 CTR 228
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts22 Mar 1987
Gwalior Palace Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 170 ITR 479
Income Tax Act, 1961 — Section 209A(1), 212(3), 273, 273(1)
High Courts22 Mar 1987
A. Pusa Lal Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 65 CTR 151 : (1988) 169 ITR 215
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts22 Mar 1987
Safari Wines Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 69 CTR 1 : (1987) 169 ITR 695
Income Tax Act, 1961 — Section 184, 260
High Courts21 Mar 1987
Mopeds India Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 555
Income Tax Act, 1961 — Section 261, 37
High Courts21 Mar 1987
Commissioner of Income Tax Vs Andhra Pradesh Bankers and Pawnbrokers Association
Andhra Pradesh High Court · (1987) 65 CTR 207 : (1988) 170 ITR 476
Income Tax Act, 1961 — Section 11, 11(1), 2, 2(15)
High Courts21 Mar 1987
Nadimane Hotel (Pvt.) Ltd. Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1988) 68 STC 80
Andhra Pradesh General Sales Tax (Amendment) Act, 1985 — Section 38Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6Income Tax Act, 1961 — Section 256(2), 41
High Courts20 Mar 1987
S.V.K.B.A. Lakshma Rao and Another Vs Competent Authority, ULC cum Military Estates Officer, Secunderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 254
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 19(1)
High Courts20 Mar 1987Allowed
Nagireddy Appayamma Vs Nagireddi Bondayya
Andhra Pradesh High Court · (1987) CivCC 179
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)