COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,454 of 1,751

High Courts22 Dec 1986Dismissed

Singareni Collieries Company Ltd. Vs Commissioner for Workmen''s Compensation and Another

Andhra Pradesh High Court · (1986) 12 AP CK 0018

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110DTrade Marks Act, 1940 — Section 76

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High Courts19 Dec 1986

Andhra Pradesh State Road Transport Corporation Vs Narasayya and Others

Andhra Pradesh High Court · (1987) 2 LLJ 83

Workmens Compensation Act, 1923 — Section 1A, 2, 4

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High Courts19 Dec 1986

Balaji General Stores Vs Deputy Commissioner of Commercial Taxes, Vijayawada

Andhra Pradesh High Court · (1987) 65 STC 108

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2)Central Sales Tax Act, 1956 — Section 14

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High Courts19 Dec 1986

The Andhra Pradesh State Road Transport Corporation Vs Narasavva and Others

Andhra Pradesh High Court · (1987) ACJ 419 : AIR 1987 AP 127

Motor Vehicles Act, 1939 — Section 110Workmens Compensation Act, 1923 — Section 4

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High Courts19 Dec 1986

State of Andhra Pradesh and Others Vs Sri Ambuja Petro Chemicals Ltd.

Andhra Pradesh High Court · (1987) 67 STC 399

Constitution of India, 1950 — Article 14

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High Courts19 Dec 1986

Andhra Pradesh State Road Transport Corporation Vs Ch. Narasavva and Others

Andhra Pradesh High Court · (1987) 2 ACC 115

Employees Compensation Act, 1923 — Section 4Fatal Accidents Act, 1855 — Section 1A, 2, 4

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High Courts18 Dec 1986

Dr. Mir Masood Ali Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 169 ITR 521

Income Tax Act, 1961 — Section 52(2)

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High Courts16 Dec 1986

K. Subba Reddy Vs Andhra Pradesh State Financial Corporation and Others

Andhra Pradesh High Court · AIR 1987 AP 119 : (1987) 1 APLJ 226

State Financial Corporations Act, 1951 — Section 29, 31

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High Courts15 Dec 1986

N. Kumara Rao Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 68 CTR 127 : (1988) 169 ITR 128 : (1987) 35 TAXMAN 142

Income Tax Act, 1961 — Section 27, 64, 64(1)

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High Courts11 Dec 1986

Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Pabba Anjaiah

Andhra Pradesh High Court · (1986) 12 AP CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173

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High Courts11 Dec 1986

M. Sidda Lingama Naidu Vs Licensing Officer-cum-Asst. Secretary, R.T.A., Chittoor

Andhra Pradesh High Court · AIR 1987 AP 154 : (1987) 1 APLJ 450

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 392Motor Vehicles Act, 1939 — Section 2(29), 2(3), 51(2)

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High Courts08 Dec 1986

N. Narasimhalu and Others Vs Commissioner of Industries, Andhra Pradesh and Another

Andhra Pradesh High Court · (1987) 2 LLJ 482

Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1)

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High Courts08 Dec 1986

G. Vasu Vs Syed Yaseen Sifuddin Quadri

Andhra Pradesh High Court · AIR 1987 AP 139 : (1987) 1 APLJ 241

Evidence Act, 1872 — Section 101, 104, 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts08 Dec 1986

Narsingu Ramulu Vs The State

Andhra Pradesh High Court · (1988) 1 RCR(Criminal) 253

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44

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High Courts06 Dec 1986

Ambica Tobacco Company (P.) Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1988) 172 ITR 343

Income Tax Act, 1961 — Section 28

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High Courts06 Dec 1986Dismissed

Devarapalli Vankata Narasimharao Vs Pilla Ramayyamma and Others

Andhra Pradesh High Court · (1986) 12 AP CK 0016

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 64Registration Act, 1908 — Section 64Transfer of Property Act, 1882 — Section 40, 54

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High Courts05 Dec 1986Dismissed

Venku Bai Vs Raji Bai alias Rajeswaramma and Others

Andhra Pradesh High Court · (1986) 12 AP CK 0021

Transfer of Property Act, 1882 — Section 5

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High Courts02 Dec 1986

The Public Prosecutor Vs Sagam Pratap Reddy

Andhra Pradesh High Court · (1987) 1 APLJ 235 : (1988) CriLJ 1057

Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 468, 57Penal Code, 1860 (IPC) — Section 304A

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High Courts02 Dec 1986

The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Sagam Pratap Reddy

Andhra Pradesh High Court · (1987) 1 APLJ 235 : (1988) CriLJ 1057

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173(2), 468Penal Code, 1860 (IPC) — Section 304A

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High Courts29 Nov 1986

M.R. Vijaya Kumar and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 11 AP CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 420

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