High Courts05 Mar 1987
Commissioner of Wealth-tax Vs Amatul Kareem
Andhra Pradesh High Court · (1987) 63 CTR 297 : (1987) 167 ITR 703
Income Tax Act, 1961 — Section 274(1), 275Wealth Tax Act, 1957 — Section 14, 14(2), 15, 16, 17
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,450 of 1,751
High Courts05 Mar 1987
Srinivasa Stainless Steel and Moulding Works Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 291 : (1987) 167 ITR 1
Income Tax Act, 1961 — Section 184, 185Income Tax Rules, 1962 — Rule 22
High Courts04 Mar 1987
Rahim Khatoon Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 294 : (1987) 167 ITR 697
Income Tax Act, 1961 — Section 263, 30, 31, 32, 33
High Courts04 Mar 1987
Punjab Anand Batteries Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 162
High Courts03 Mar 1987
Padmasarathy Cylinders and Forgings (P) Ltd., Bangalore Vs Andhra Pradesh Industrial Development Corporation Ltd., Hyderabad and Others
Andhra Pradesh High Court · AIR 1988 AP 33
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts03 Mar 1987
Commissioner of Income Tax Vs Andhra Pradesh Riding Club
Andhra Pradesh High Court · (1987) 168 ITR 393
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 10, 10(23), 10(23A), 11, 11(1)
High Courts03 Mar 1987
P. Nagalingam Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 258 : (1987) 166 ITR 845
Income Tax Act, 1961 — Section 64, 64(2)
High Courts03 Mar 1987
A.V.N. Jagga Row Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 166 ITR 862
Income Tax Act, 1961 — Section 256(1)
High Courts02 Mar 1987
Nagarjuna Paper Mills Ltd. Vs Sub-divisional Magistrate and Revenue Divisional Officer, Sangareddy, Medak District and Another
Andhra Pradesh High Court · (1987) CriLJ 2071
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 138, 482
High Courts24 Feb 1987
Chintaparthi Venkataramana Reddy Vs Nallam Rajamnia and Another
Andhra Pradesh High Court · AIR 1988 AP 40
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Feb 1987
Commissioner of Gift-tax Vs Bandi Subba Rao
Andhra Pradesh High Court · (1987) 63 CTR 305 : (1987) 167 ITR 66
Hindu Adoptions and Maintenance Act, 1956 — Section 3
High Courts24 Feb 1987
Batchu Venkataramanaiah and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 71 STC 166
Andhra Pradesh General Sales Tax Act, 1957 — Section 5
High Courts20 Feb 1987
C. Raghava Reddy Vs Superintending Engineer, Nizamabad and Another
Andhra Pradesh High Court · AIR 1988 AP 53
Arbitration Act, 1940 — Section 20, 41, 41(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts19 Feb 1987
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1989) 177 ITR 532
Income Tax Act, 1961 — Section 28, 37, 43A, 43A(1)
High Courts19 Feb 1987
Commissioner of Income Tax Vs Puran Das Ranchoddas and Sons
Andhra Pradesh High Court · (1987) 169 ITR 480
Income Tax Act, 1961 — Section 185, 30, 31, 32, 33
High Courts19 Feb 1987
COMMISSIONER OF Income Tax Vs PURAN DAS RANCHODDAS and SONS.
Andhra Pradesh High Court · (1988) 63 CTR 278 : (1988) 169 ITR 480
Contract Act, 1872 — Section 23, 27Income Tax Act, 1961 — Section 37Partnership Act, 1932 — Section 14, 4, 42, 43, 55
High Courts18 Feb 1987
Commissioner of Income Tax Vs Barium Chemicals Ltd.
Andhra Pradesh High Court · (1987) 64 CTR 79 : (1987) 168 ITR 164
Income Tax Act, 1961 — Section 2(47), 45
High Courts18 Feb 1987
Commissioner of Income Tax Vs Sahney Steel and Press Works (P.) Ltd.
Andhra Pradesh High Court · (1987) 63 CTR 8 : (1987) 168 ITR 811
Income Tax Act, 1961 — Section 22, 32(1)Wealth Tax Act, 1957 — Section 2, 3
High Courts18 Feb 1987
Etikala Varalaxmi and Others Vs The General Manager, Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (1988) 1 ACC 483 : AIR 1988 AP 382
Motor Vehicles Act, 1939 — Section 110B
High Courts17 Feb 1987
V. Hari Prasad Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 167 ITR 603
Income Tax Act, 1961 — Section 271, 271(1), 274(1), 275, 276C(1)