COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,453 of 1,751

High Courts20 Jan 1987

T. Damodhar Rao and Others Vs The Special Officer, Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · AIR 1987 AP 171

Constitution of India, 1950 — Article 21Hyderabad Municipal Corporation Act, 1956 — Section 112, 464(1)

High Courts20 Jan 1987

Income Tax Appellate Tribunal Vs Venkata Satyanarayana

Andhra Pradesh High Court · (1987) 165 ITR 253

Income Tax Act, 1961 — Section 256(1), 40A(3)

High Courts20 Jan 1987

Andhra Sugars Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 165 ITR 259

Income Tax Act, 1961 — Section 40

High Courts20 Jan 1987

Uma Maheswari and Company Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 62 CTR 115 : (1987) 167 ITR 628

Income Tax Act, 1961 — Section 147, 271(1), 274(2), 275(1)

High Courts20 Jan 1987

Commissioner of Income Tax Vs Markapakula Agamma

Andhra Pradesh High Court · (1987) 63 CTR 108 : (1987) 165 ITR 386

Income Tax Act, 1961 — Section 40(4), 45, 48, 49, 50

High Courts20 Jan 1987

Venkatasatyanarayana Timber Depot Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 165 ITR 253

Income Tax Act, 1961 — Section 40A(3)

High Courts19 Jan 1987

G. Topi Saheb Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 170 ITR 181

Income Tax Act, 1961 — Section 139(2), 69

High Courts19 Jan 1987

Commissioner of Wealth-tax Vs Balijepalli Sridevamma

Andhra Pradesh High Court · (1987) 165 ITR 167

Hindu Succession Act, 1956 — Section 14(1), 14(2)Wealth Tax Act, 1957 — Section 27(1)

High Courts19 Jan 1987

A.S. Sarma and Others Vs Union of India

Andhra Pradesh High Court · (1987) 67 CTR 131 : (1989) 175 ITR 254

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 142(2A), 271B, 288, 288(2), 44AB

High Courts19 Jan 1987Allowed

J. Narasimhareddy and Another Vs The Special Officer and Competent Authority, Urban Land Ceilings, Hyderabad

Andhra Pradesh High Court · AIR 1989 AP 60

Urban Land (Ceiling and Regulation) Act, 1976 — Section 18, 18(1), 4(1), 6(1), 6(2)

High Courts19 Jan 1987

Commissioner of Income Tax Vs Navabharat Enterprises Pvt. Ltd.

Andhra Pradesh High Court · (1987) 63 CTR 187 : (1987) 165 ITR 603

Income Tax Act, 1961 — Section 260, 35C, 37

High Courts18 Jan 1987

Boyapati Koteswararao and Another Vs Pappu Veeranna and Another

Andhra Pradesh High Court · (1990) 68 CompCas 698

Motor Vehicles Act, 1939 — Section 110D

High Courts26 Dec 1986

The Andhra Pradesh Steel Wool Industries Cooperative Society Ltd. Vs Labour Court and Another

Andhra Pradesh High Court · (1987) 2 LLJ 66

Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12, 15

High Courts26 Dec 1986

Andhra Pradesh Steel Wool Industries Co-operative Society Limited Vs Labour Court, Hyderabad and Another

Andhra Pradesh High Court · AIR 1987 AP 182 : (1987) 1 APLJ 463

Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 41Constitution of India, 1950 — Article 254(2)Industrial Disputes Act, 1947 — Section 10, 15, 2A

High Courts24 Dec 1986Dismissed

Mudda Anasuyamma Vs Bangara Balaramachandra Rao

Andhra Pradesh High Court · (1986) 12 AP CK 0025

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1A)

High Courts24 Dec 1986Dismissed

United India Insurance Co. Ltd. Vs Katukuri Raghavareddy and Others

Andhra Pradesh High Court · (1989) ACJ 448 : AIR 1989 AP 33

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110

High Courts24 Dec 1986Allowed

G. Dharma Rao Vs Commission of Excise and Others

Andhra Pradesh High Court · (1986) 12 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226Supreme Court of Judicature (Consolidation) Act, 1925 — Section 3(2), 50(1)

High Courts24 Dec 1986

Sheela Vs Jeevanlal

Andhra Pradesh High Court · AIR 1988 AP 275

Guardians and Wards Act, 1890 — Section 17, 25Hindu Minority and Guardianship Act, 1956 — Section 13, 6

High Courts24 Dec 1986

Mutyala Venkata Satyavathi Vs Balaguri Tirumurthulu and Others

Andhra Pradesh High Court · (1988) 1 ACC 84

Penal Code, 1860 (IPC) — Section 338

High Courts23 Dec 1986

The Special Deputy Collector, Srisailam Project (L.A.), Atmakur Vs B. Venkata Seshamma

Andhra Pradesh High Court · AIR 1987 AP 136 : (1987) 1 APLJ 297

Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 23(1A)