High Courts19 Mar 1987
State of Andhra Pradesh and Another Vs Andhra Bank Ltd. and Others
Andhra Pradesh High Court · AIR 1988 AP 18
Contract Act, 1872 — Section 171, 172Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,449 of 1,751
High Courts19 Mar 1987
Ashok Biscuit Works and Others Vs Income Tax Officer, Hyderabad
Andhra Pradesh High Court · (1988) 171 ITR 300
Criminal Procedure Code, 1973 (CrPC) — Section 425, 482Income Tax Act, 1961 — Section 271, 271(1), 271(4A), 273A, 276CPenal Code, 1860 (IPC) — Section 193, 196
High Courts19 Mar 1987
Commissioner of Income Tax Vs Three Aces
Andhra Pradesh High Court · (1989) 176 ITR 160
Income Tax Act, 1961 — Section 184, 185, 263
High Courts19 Mar 1987
Trustees of H.E.H. The Nizam''s Dependants and Khanazadas Trust Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 171 ITR 207
Income Tax Act, 1961 — Section 199, 260
High Courts19 Mar 1987
Commissioner of Income Tax Vs Vinod Bhargava
Andhra Pradesh High Court · (1988) 69 CTR 41 : (1988) 169 ITR 549 : (1987) 169 ITR 549
Income Tax Act, 1961 — Section 33(1)
High Courts19 Mar 1987
Guntur Merchants Cotton Press Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 44 : (1989) 175 ITR 313 : (1988) 37 TAXMAN 276
Income Tax Act, 1961 — Section 147, 148, 3, 3(3), 46(2)
High Courts17 Mar 1987
The Auto and General Engineering Citizens Welfare Society and Others Vs The Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1988 AP 266
Andhra Pradesh Land Encroachment Act, 1905 — Section 7Constitution of India, 1950 — Article 21
High Courts16 Mar 1987
V.N.V. Pratap Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1988) 170 ITR 461
High Courts15 Mar 1987
Grace Pharma Distributors Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 65 CTR 252 : (1988) 169 ITR 231
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 184, 185, 256(2)Partnership Act, 1932 — Section 30
High Courts13 Mar 1987
P.D. Gurunadha Prasad Vs Deputy Director of Mines and Geology and Others
Andhra Pradesh High Court · (1988) CriLJ 1543
Contempt of Courts Act, 1971 — Section 12, 2
High Courts13 Mar 1987
Kaja Trisula Devi and Others Vs Naragani Nageswar Rao and Others
Andhra Pradesh High Court · (1987) 2 ACC 571 : (1988) ACJ 974
Motor Vehicles Act, 1988 — Section 110D, 96(2)
High Courts13 Mar 1987
Annapurna Builders, Hyderabad Vs Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 41
Hyderabad Municipal Corporation Act, 1956 — Section 428, 433, 435, 586
High Courts13 Mar 1987
P.D. Gurunadha Prasad Vs Deputy Director of Mines and Geology, Guntur and Others
Andhra Pradesh High Court · (1988) CriLJ 1543
Contempt of Courts Act, 1971 — Section 12(1), 12(2), 12(3), 2
High Courts11 Mar 1987
G.V. Kishan Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1987 AP 239 : (1987) 2 APLJ 141
Hindu Succession Act, 1956 — Section 6
High Courts11 Mar 1987
B. Subba Rao Vs Inspecting Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 287 : (1987) 167 ITR 757
Income Tax Act, 1961 — Section 253, 253(5), 269, 269(1), 269C
High Courts10 Mar 1987Dismissed
B. Kishanlal and Others Vs Sukhdev Prasad
Andhra Pradesh High Court · (1987) 03 AP CK 0013
Partnership Act, 1932 — Section 48
High Courts09 Mar 1987
Sumukha Veereswari Rice Mill Vs Deputy Commercial Tax Officer-II, Kakinada, East Godavari District and Another
Andhra Pradesh High Court · (1988) 68 STC 187
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 29Central Sales Tax Act, 1956 — Section 2, 3
High Courts09 Mar 1987
Bafna Brothers Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 73 CTR 194 : (1988) 174 ITR 733 : (1988) 37 TAXMAN 193
Income Tax Act, 1961 — Section 253, 268, 269F, 269G, 269G(1)Income Tax Rules, 1962 — Rule 48F
High Courts06 Mar 1987
Yelugula Siva Prasad and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 03 AP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 12, 228, 228(1)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Mar 1987
Commissioner of Income Tax Vs Andhra Pradesh Small Scale Industrial Development Corporation
Andhra Pradesh High Court · (1989) 175 ITR 352
Income Tax Act, 1961 — Section 139, 139(8), 143, 144, 246