High Courts17 Feb 1987
Controller of Estate Duty Vs Trustees of H.E.H. The Nizam''s Supplemental Family Trust
Andhra Pradesh High Court · (1987) 168 ITR 142
Estate Duty Act, 1953 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,451 of 1,751
High Courts17 Feb 1987
United Breweries Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 68 STC 214
High Courts16 Feb 1987
Tallam Sreeramamurthy Vs The Authority Under Minimum Wages Act, 1948, Guntur and Another
Andhra Pradesh High Court · (1989) 2 LLJ 241
Minimum Wages Act, 1948 — Section 20(3)
High Courts16 Feb 1987Dismissed
Chirumamilla Ujjawala and Another Vs The Collector, Krishna and Another
Andhra Pradesh High Court · AIR 1989 AP 38
Andhra Pradesh General Clauses Act, 1891 — Section 3(8)Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts13 Feb 1987
Ratni Devi Shyam Suka and Others Vs B. Venkata Rami Reddy and Others
Andhra Pradesh High Court · (1988) 1 ACC 441 : (1988) ACJ 142
Motor Vehicles Act, 1988 — Section 110D, 92A
High Courts12 Feb 1987
Commissioner of Income Tax Vs U. Foam Private Limited
Andhra Pradesh High Court · (1987) 167 ITR 586
Income Tax Act, 1961 — Section 147, 256(2), 80J(1)
High Courts11 Feb 1987
E. Satyanarayana Vs Jakkamsetti Satyavathi and Others
Andhra Pradesh High Court · (1987) 2 ACC 449
High Courts11 Feb 1987
Commissioner of Income Tax Vs T. Srinivasa Rao, T. Pushpamma, T. Satyanarayana, T. Pandaiah and T. Padma Rao
Andhra Pradesh High Court · (1987) 166 ITR 593
Income Tax Act, 1961 — Section 2(47), 45, 46, 48, 49
High Courts11 Feb 1987
Commissioner of Income Tax Vs Super Spinning Mills Limited
Andhra Pradesh High Court · (1987) 63 CTR 170 : (1987) 166 ITR 518
Income Tax Act, 1961 — Section 2(5), 28, 296, 36(1), 4(2)Payment of Gratuity Act, 1972 — Section 4(2)
High Courts11 Feb 1987
N. Sataprasad Rao and Others Vs V.L.N. Sastry and Others
Andhra Pradesh High Court · (1988) 64 CompCas 492
Companies Act, 1956 — Section 150, 155, 2(27), 397, 398
High Courts11 Feb 1987
The District Collector, Chittoor and Others Vs The Chittoor District Groundnut Traders Association and Others
Andhra Pradesh High Court · AIR 1988 AP 317
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3B), 3(5)Evidence Act, 1872 — Section 115
High Courts10 Feb 1987
N. Sri Ramachandra Murthy Vs The Commissioner for Govt. Examinations, Hyderabad, Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1988 AP 196
Constitution of India, 1950 — Article 226
High Courts10 Feb 1987
Armoor Co-operative Marketing Society Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 167 ITR 565
Income Tax Act, 1961 — Section 36, 37
High Courts10 Feb 1987
Commissioner of Wealth-tax Vs Trustees of The H.E.H. The Nizams-II Supplemental Family Trust
Andhra Pradesh High Court · (1987) 64 CTR 152 : (1987) 167 ITR 688
Wealth Tax Act, 1957 — Section 21, 21(1), 21(2)
High Courts10 Feb 1987
Commissioner of Income Tax Vs Bharat Umbrella Manufacturing Company
Andhra Pradesh High Court · (1987) 63 CTR 360 : (1987) 167 ITR 683
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts06 Feb 1987
Andhra Pradesh State Road Transport Corporation Vs D. Ch. Satyanarayana Raju and Others
Andhra Pradesh High Court · AIR 1988 AP 341 : (1988) 1 APLJ 119
Motor Vehicles Act, 1939 — Section 68C, 68D, 68FF
High Courts06 Feb 1987
Barium Chemicals Ltd. Vs Government of India and Others
Andhra Pradesh High Court · AIR 1987 AP 267
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2), 11(3)
High Courts06 Feb 1987
Movva Kotiah Vs Yelayarthi Punnaiah and Others
Andhra Pradesh High Court · AIR 1988 AP 38
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts05 Feb 1987
Peeran Saheb and Others Vs Special Officer cum Collector, Pungan Municipality and Others
Andhra Pradesh High Court · AIR 1988 AP 377
Andhra Pradesh Municipalities Act, 1965 — Section 12Constitution of India, 1950 — Article 2, 25
High Courts05 Feb 1987
N.V. Purnachandra Rao and Others Vs Krishna District Cooperative Marketing Society Ltd. and Others
Andhra Pradesh High Court · (1987) 2 LLJ 237
Industrial Disputes Act, 1947 — Section 25F, 25G, 25J(2)